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

CIVIL APPEAL NO. 5100-5102 OF 2017 [ @ SPECIAL LEAVE PETITION (C) NO. 11286-11288 OF 2017 ]

[@ SPECIAL LEAVE PETITION (C) …...CC NO. 7136-7138 OF 2017 ] STATE OF PUNJAB AND ORS.                  Appellant (s)

                               VERSUS DIWAN CHAND 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, since the connected matters (Civil Appeal No. 2145 of 2016 & 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. A copy of the Judgment in Civil Appeal No. 2145 of 2016 (and batch) shall form part of this Judgment.   

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

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

New Delhi; April 10, 2017.