Supreme Court of India
State Of Punjab & Ors vs Balwinder Kaur & Ors on 8 May, 2008
Bench: Markandey Katju, H.K. Sema
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7974 OF 2002
STATE OF PUNJAB & ORS. .......APPELLANT(S)
Versus
BALWINDER KAUR & ORS. .....RESPONDENT(S)
ORDER
The order appealed against was passed by the High Court in Regular Second Appeal. The High Court disposed of the Regular Second Appeal in terms of the following order:
"At the request of counsel for the appellant and respondent in person, instead of stay application, appeal itself is taken on board for final disposal.
No merit. Dismissed."
The order is cryptic, lacks reasons. We, accordingly, set aside the impugned order and remand the matter to the High Court to dispose of the appeal in accordance with law. The appeal is restored to the file of the High Court. Since the appeal is pending for quite sometime, the High Court is requested to dispose of the appeal as expeditiously as possible.
Appeal is allowed.
...........................J. ( H.K. SEMA ) New Delhi; ...........................J. May 08, 2008. ( MARKANDEY KATJU )