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

CIVIL APPEAL NO. 3706-3749 OF 2017 [@ SPECIAL LEAVE PETITION (C) No. 7509-7552 OF 2017

[@ SPECIAL LEAVE PETITION (C) …...CC NO. 4618-4661 OF 2017] STATE OF PUNJAB AND ORS ETC ETC              Appellant (s)

                               VERSUS HEMANT RAI ETC ETC                           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. 4. This Court by Judgment dated 11.01.2017 in Civil Appeal Nos. 2111-2113 of 2016 (and batch) has already set  aside  the  impugned  orders  and  remitted  the matters to the High Court.  Therefore, being a matter arising  out  of  the  common  order,  which  is  relied upon,  the  impugned  orders  are  set  aside  and  the matters are remitted to the High Court, to be taken up  along with  the matters  already remitted  to the High Court. 5. Needless to say that the High Court will issue fresh notice to the respondents.  The appellants are directed to serve a copy of this Judgment along with a copy of the appeals to the respondents.

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6. A copy of the Judgment dated 11.01.2017 in Civil Appeal Nos. 2111-2113 of 2016 shall form part of this Judgment. 7. In view of the above, the appeals are disposed of. 8. Pending interlocutory applications, if any, stand disposed of.      

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

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

New Delhi; March 06, 2017.