1

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

CIVIL APPEAL  NO.  1801 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 4557 OF 2018]

[DIARY NO. 7220 OF 2017] LOHIT & ANR.                                Appellant(s)

                               VERSUS STATE OF HARYANA & ORS.                     Respondent(s)

J U D G M E N T

KURIAN, J.

1. Delay condoned.  Leave granted.

2. The learned counsel appearing for the appellants has  submitted  that  the  relied  upon  Judgment  has already been set aside and remitted to the High Court and since the appellants are also similarly situated persons, the instant case may also be remitted to the High Court.

3. We also find that by order dated 28.11.2017 in Civil Appeal No. 20050 of 2017 and other connected matters, this Court has already remitted the matters to the High Court.

2

4. In that view of the matter, the Judgment dated 28.11.2016  passed by  the High  Court of  Punjab and Haryana in R.F.A. No.642 of 2016 is set aside and the matter  is  remitted  to  the  High  Court  for consideration  afresh  along  with  connected  matters already remitted to the High Court.

5. In view of the above, the appeal is disposed of. No costs.     

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; February 09, 2018.

3

ITEM NO.8               COURT NO.5               SECTION IVB                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

DIARY NO. 7220 OF 2017 LOHIT  & ANR.                                      Appellant(s)                                 VERSUS STATE OF HARYANA  & ORS.                           Respondent(s) (IA  No.16024/2018-CONDONATION  OF  DELAY  IN  FILING  SLP  and  IA No.16025/2018-CONDONATION OF DELAY IN REFILING SLP) Date : 09-02-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Sudhir Naagar, AOR

Mr. Mohit Singh, Adv.  Mr. Sidharth Khatana, Adv.  

                   For Respondent(s)                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)