Page 1

NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4905 OF 2015           

      HARIHAR PRASAD PADARHA            ... APPELLANT(S)  

               VS.

      M/S. KANHA WILDERNESS LTD.        ... RESPONDENT(S)

      J U D G M E N T

ANIL R. DAVE, J.

1. Admit.

2. Upon hearing the learned counsel and upon perusal of

the reply filed by the respondent we find that possibly the

allegation made in the appeal with regard to appeal being

heard by less number of Members, might be correct.

3. Be  that  as  it  may,  the  learned  counsel  for  the

respondent has no objection if the matter is remitted for

hearing again.

4. In the circumstances, the impugned order is quashed

with a direction that the appeal shall be heard within four

weeks from today.

5. The appeal is disposed of as allowed with no order as

to costs.  Pending application, if any, stands disposed of.

1

Page 2

6. The learned counsel appearing for the appellant has

assured this Court that the appellant shall not pray for

adjournment unnecessarily.

       ..............J.

[ANIL R. DAVE]

..............J. [V. GOPALA GOWDA]

New Delhi; 14th August, 2015.

2