09 April 2018
Supreme Court
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PUNJAB STATE Vs HARBANS KAUR (DEAD) THR. L.R.S.

Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-003660-003661 / 2018
Diary number: 10345 / 2018
Advocates: RANJEETA ROHATGI Vs


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

CIVIL APPEAL  NO(S). 3660-3661/2018     (ARISING FROM SLP (C) NOS.9364-9365/2018

@ DIARY NO.10345/2018)

PUNJAB STATE & ORS.                                APPELLANT(S)

                               VERSUS

HARBANS KAUR (DEAD) THR. L.R(S).                   RESPONDENT(S)

J U D G M E N T KURIAN, J.

1. Delay condoned. 2. Leave granted.  3. In the nature of order we propose to pass, it is not necessary to issue notice to the respondent(s) since the connected matters (Civil Appeal No.2145 of 2016 and batch) have already been sent back to the High Court by our order dated 11.01.2017. 4. Therefore, these appeals are disposed of in terms of  the  Judgment  dated  11.01.2017  passed  in  the abovementioned batch of appeals. 5. We direct the appellants to serve a copy of this petition/appeal along with a copy of this judgment on the respondents.

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6. Pending  applications,  if  any,  shall  stand disposed of. 7. There shall be no orders as to costs.

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

.......................J.               [MOHAN M. SHANTANAGOUDAR]  

.......................J.               [NAVIN SINHA]  

NEW DELHI; APRIL 09, 2018.

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