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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  5939 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 16112 OF 2018]

DIARY NO. 17074 OF 2018

THE  STATE OF PUNJAB & ORS.                   Appellant (s)

                               VERSUS

SOMA DEVI(DEAD) THROUGH LRS.                  Respondent(s)

WITH

CIVIL APPEAL  NO.  5940 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 16116 OF 2018]

DIARY NO. 19813 OF 2018

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.

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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.

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.               [ SANJAY KISHAN KAUL ]  

New Delhi; July 02, 2018.