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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO. 8381 OF 2016 (ARISING OUT OF SLP(C) NO.25267/2010)

ALLAHABAD DEVELOPMENT AUTHORITY APPELLANT(S)

                               VERSUS

M/S. THE GENERAL FIBRE DEALERS & ANR RESPONDENT(S)

J U D G M E N T         ANIL R. DAVE, J.

1. Leave granted.  2. We have heard learned counsel for the parties and perused the impugned judgment. 3. In our opinion, at the time of disposal of the First Appeal, the High Court should have called for the  record  and  proceedings  and  should  have  given reasons  for  coming  to  a  particular  conclusion  but that has not been done. 4. In such circumstances, the impugned judgment is set  aside  and  the  matter  is  remanded  to  the  High Court so that it can be heard afresh. 5. The parties shall appear before the High Court on 5.9.2016 so that the date of further hearing can be decided. 6. We are sure that the High Court will decide the appeal  expeditiously,  preferably  within  six  months from the date of the first hearing.

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7. With the above observations and directions, the appeal is disposed of as allowed with no orders as to costs.

.......................J.               [ANIL R. DAVE]  

.......................J.               [L. NAGESWARA RAO]  

NEW DELHI; AUGUST 29, 2016.  

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