Supreme Court of India
State Of Rajasthan vs Seva Ram & Ors on 2 February, 1996
Equivalent citations: JT 1996 (3) 37, 1996 SCALE (2)SP73, AIRONLINE 1996 SC 1166
Author: K. Ramaswamy
Bench: K. Ramaswamy
PETITIONER: STATE OF RAJASTHAN Vs. RESPONDENT: SEVA RAM & ORS. DATE OF JUDGMENT: 02/02/1996 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J) CITATION: JT 1996 (3) 37 1996 SCALE (2)SP73 ACT: HEADNOTE: JUDGMENT:
O R D E R Mr. Medh, Advocate appears for respondent No.1. Respondent Nos.2 and 3, though served, are not appearing either in person or through counsel.
Leave granted.
The controversy raised is covered by the order of this Court in C.A. 3204/95 and batch dated 28.2 95 wherein delay was condoned and matters were remitted to the High Court for disposal along with the pending appeals for decision on merits. Accordingly, we set aside the order of the High Court and remit this matter to the High Court for disposal along with the pending appeals, if not already disposed of.
If they are disposed of, the ratio therein may govern the controversy in this appeal.
Appeal is disposed of in above terms. No costs.