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

CIVIL APPEAL NOs. 5454-55 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 994-995 OF 2015]

M/S BABU RAM ASHOK KUMAR                     Appellant(s)                                 VERSUS

MUSHTAQ ALI AND ORS                          Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.   2. The apepllant apparantly is aggrieved since the application  for  restoration  of  the  review  of  the Judgment dated 28.11.2013 in RSA No. 287 of 1986 on the  file  of  Punjab  and  Haryana  High  Court  was dismissed.   3. There is no dispute that the review application had been filed on time.  It appears from the order dismissing the application for restoration that the applicant  had  not  been  prosecuting  the  case diligently.   4. Having gone through the application and having heard the learned counsel for the parties, we are of the view that the review application deserves to be considered on merits.   5. In  that  view  of  the  matter,  we  refrain  from making any further observation on the merits of the

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case.   Therefore,  we  set  aside  the  order  dated 04.09.2014 in CM No. 9394-C of 2014 in RA No. 15-C of 2014 in RSA No. 287 of 1986 and restore the review application  to  its  original  file.   The  matter  is remitted to the High Court for consideration of the review application on merits.   6. We direct the parties to appear before the High Court on 01.08.2016.  In case the review petitioner does not appear before the High Court on that date, the review application shall stand dismissed.   7. Needless  to  say  that  it  will  be  open  to  the parties to raise all available contentions before the High  Court.   The  status  quo  order  passed  by  this Court  on  06.01.2015  regarding  possession  shall continue till the matter is disposed of by the High Court.   8. With the above observations and directions, the appeals are disposed of.         

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; JUNE 29, 2016.