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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3910 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 8139  OF 2017 ] [@ SPECIAL LEAVE PETITION (C) ….....CC NO. 4924 OF 2017 ] PUNJAB STATE AND ORS.                         Appellant(s)

                               VERSUS BIMLA DEVI (DEAD) THROUGH LRS.                Respondent(s)

J U D G M E N T KURIAN, J. 1. Delay condoned. 2. Leave granted. 3. In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents, since the connected matters (Civil Appeal No. 2145 of 2016 & batch) have already been sent back to the High Court by our order dated 11.01.2017. 4. Therefore, this appeal is disposed of in terms of the  Judgment  dated  11.01.2017  passed  in  the abovementioned batch of appeals. 5. A copy of the Judgment in Civil Appeal No. 2145 of 2016 (and batch) shall form part of this Judgment.   

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

.......................J.               [ R. BANUMATHI ]  

New Delhi; March 10, 2017.