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Non-Reportable IN THE SUPREME COURT OF INDIA

                  CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 14074 OF 2015 (arising out of S.L.P.(Civil) No.34982 of 2013)

            CIT (CENTRAL) KANPUR & ORS.        ... APPELLANT(S)    

               VS.

  RAJENDRA KUMAR VERMA      ... RESPONDENT(S)

J U D G M E N T

Anil R. Dave, J.

1. Heard the learned counsel for the parties. 2. Leave granted. 3. In view of the law laid down in Civil Appeal No.2429 of  2015 (Union of India and Ors. vs. Gurmeet Kalra), in our  opinion  this  matter  deserves  to  be  remanded  to  the  High  Court. 4. In  the  facts  and  circumstances  of  the  case,  the  impugned order is set aside and the appeal is allowed.  The  matter is remanded to the High Court for a fresh decision on  its merits in accordance with law.   5. Parties shall appear before the High Court for further  proceedings on 11th January, 2016.  6. Pending applications stand disposed of. 7. There shall be no order as to costs.

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

..................J. [ADARSH KUMAR GOEL]  

New Delhi; 4th December, 2015.

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ITEM NO.39               COURT NO.2               SECTION IIIA                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  34982/2013 (From the judgment and order dated 20/08/2010 in WP No.8540/2009 passed by the High Court of Allahabad at Lucknow)

CIT (CENTRAL) KANPUR & ORS.                        Petitioner(s)                                 VERSUS RAJENDRA KUMAR VERMA                               Respondent(s)

Date : 04/12/2015 This petition was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE ANIL R. DAVE          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. P.S. Patwalia,ASG

Ms. Niranjana Singh,Adv. Mr. Arijit Prasad,Adv. Mr. S.A.Haseeb,Adv. For Ms. Anil Katiyar,Adv. Mr. B. V. Balaram Das,Adv.

                     For Respondent(s) Mr. K.Sampat,Adv.

Ms. Priyanka Soni,Adv. Mrs Rani Chhabra,Adv.

                               UPON hearing the counsel the Court made the following                              O R D E R

Leave granted. The appeal is allowed in terms of the non-reportable  

judgment.   

(Anita Malhotra)          (Sneh Bala Mehra)      Court Master         Assistant Registrar

(Non-reportable judgment is placed on the file.)