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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL     APPEAL     NO.2883     OF     2012   

L & T UTTARANCHAL HYDRO POWER P.LTD.              APPELLANT

                VERSUS

JAYA PRAKASH DABRAL & ORS.                        RESPONDENTS

O     R     D     E     R   

Dismissed.   

By the impugned judgment, the Tribunal has decided the  

only issue with regard to the locus of the respondents herein and  

has not adjudicated on any other issue(s) canvassed by the  

appellant. Therefore, we clarify that the appellant is at liberty to  

agitate those issue(s) at an appropriate stage.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; APRIL 04, 2012