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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 18612 OF 2017

[@ SPECIAL LEAVE PETITION (C) NOS. 26140 OF 2013] SHIVANG MATHUR                                Appellant (s)

                               VERSUS SOHAN LAL & ORS.                              Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted. 2. In  a  petition  under  Article  226  of  the Constitution  of  India,  the  High  Court  passed  the following cryptic order :-

“....... In this matter, learned court below has  pleased  to  allow  the  order  of amendment  and  such  order  is  also discretionary.   This  Court  in  exercise  of  power under  Article  227  of  the Constitution  of  India  will  not interfere  with  the  same. Accordingly,  the  same  is  dismissed summarily.....”

3. The  issue  pertains  to  the  steps  taken  for amendment  of  a  plaint.   The  trial  court  partly allowed it and in revision, the amendment was wholly allowed.   The  petition  under  Article  227  of  the

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Constitution was disposed of by the short Judgment referred to above. 4. Without going into the merits of the matter, the learned counsel on both sides submit that the matter may be sent back to the High Court for a decision on merits with liberty to both the sides to take all available  contentions  before  the  High  Court, including the contention on the jurisdiction. 5. We  find  force  in  the  above  submission,  having regard to the order passed by the High Court, which we have extracted above. 6. Accordingly,  without  expressing  any  opinion  on the  merits  of  the  matter,  the  Judgment  under challenge is set aside and the matter is remitted to the High Court with a request to the High Court to consider the matter on its own merits having regard to the contentions raised by the parties and pass a reasoned order.   7. In view of the above, the appeal is disposed of.

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

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

New Delhi; November 13, 2017.

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ITEM NO.12               COURT NO.5               SECTION X                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).  26140/2013 (Arising out of impugned final judgment and order dated 01-05-2013 in WPMS No. 923/2013 passed by the High Court Of Uttarakhand At Nainital) SHIVANG MATHUR                                     Petitioner(s)                                 VERSUS SOHAN LAL & ORS.                                   Respondent(s) Date : 13-11-2017 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. H. P. Rawal, Sr. Adv.  

Mr. Raja Chatterjee, Adv.  Mr. Adeel Ahmed, Adv.  Ms. Rona Bhuyan, Adv.  Mr. Satish Kumar, Adv.    

For Respondent(s) Mr. Sudhir Naagar, Adv.  Mr. Mohit Singh, Adv.  Mr. Sidharth Khatana, Adv.  

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

Leave granted.  The  civil  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)