KISHORE RUNGTA Vs STATE OF RAJASTHAN .
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-001206-001206 / 2005
Diary number: 331 / 2005
Advocates: AJAY KUMAR Vs
MILIND KUMAR
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1206 OF 2005
KISHORE RUNGTA ... APPELLANT(S)
VERSUS
STATE OF RAJASTHAN & ORS. ... RESPONDENT(S)
O R D E R
This appeal arises from the judgment of the Rajasthan High
Court dated 20.12.2004 passed in Writ Petition No.6090 of 2004.
This appeal raises important questions of law.
We have carefully examined the impugned judgment of the
Division Bench of the Rajasthan High Court. The Division Bench of
the High Court has noticed the contentions raised by the parties and
the judgments cited at the Bar. The Court, after noticing those
questions of law and judgments, have not given its findings. We do
not have the benefit of the findings of the High Court.
In this view of the matter, we are constrained to set
aside the impugned judgment passed by the Division Bench of the High
Court and remand the matter to the High Court for giving specific
findings on the issues raised or may be canvassed by the learned
counsel for the parties before the High Court.
During the pendency of this appeal, number of
Interlocutory Applications have been filed. For ensuring the
expeditious disposal of the matter, we deem it appropriate to
dispose of all those applications as not pressed, except
applications for impleadment of Kamal Morarka and Tonk District
: 2 :
Cricket Association with liberty to the parties to file any
application for any interim relief, if it is so advised.
This appeal has been pending for over five years. Apart
from that, the issues raised in this appeal have far reaching
implications. Therefore, we request the Hon'ble Chief Justice of
the High Court to ensure that this appeal is disposed of at an early
date, in any event, within six months from the date of communication
of this order. Applications for impleadment of Kamal Morarka and
Tonk District Cricket Association are allowed and these applicants
are impleaded as respondent nos.6 and 7 respectively. We request the
High Court to hear the appellant-Kishore Rungta and respondent nos.1
to 7 herein and pass appropriate orders, in accordance with law.
All questions of law raised are kept open. The Civil Appeal is disposed of accordingly, leaving the
parties to bear their respective costs.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 20TH JANUARY, 2011