Supreme Court of India
Sri Manohar vs State Of Karnataka & Ors on 2 November, 1995
Equivalent citations: 1995 SCC, SUPL. (4) 218 JT 1995 (8) 404, AIRONLINE 1995 SC 35, 1997 ALL CJ 1490.2, 1995 SCC (SUPP) 218, (1995) 8 JT 404
Author: K. Ramaswamy
Bench: K. Ramaswamy, B.L Hansaria
PETITIONER: SRI MANOHAR Vs. RESPONDENT: STATE OF KARNATAKA & ORS. DATE OF JUDGMENT02/11/1995 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J) CITATION: 1995 SCC Supl. (4) 218 JT 1995 (8) 404 1995 SCALE (6)370 ACT: HEADNOTE: JUDGMENT:
O R D E R Leave granted.
In spite of an opportunity having been given to the respondents to file counter-affidavit by our order dated October 11, 1993, till date no counteraffidavit has been filed. The Tribunal had dismissed the case on the ground of laches. In view of the fact that the respondents have not controverted the explanation given for the laches, we find that there is some justification for the appellant to file the proceedings at belated stage. However, the relief cannot be granted here since no counter-affidavit has been filed in the circumstances, we remit the matter to the Tribunal to examine the case on merits and dispose of the matter according to law.
The appeal is disposed of accordingly. No costs.