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IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 764   OF 2013

(Arising out of SLP(C) No.5325/2011)

SUNANDA MAHENDRA GAIKWAD                  Appellant(s)

                    :VERSUS:

STATE OF MAHARASHTRA & ORS.               Respondent(s)

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

parties.

A perusal of the order passed by the High  

Court clearly shows that it is a non-speaking order.  

The  writ  petition  has  been  disposed  of  in  a  

perfunctory manner, without considering either the  

factual or the legal controversy involved. In our  

opinion, the impugned order cannot be sustained in  

law. On this short ground alone, the impugned order  

passed by the High Court is set aside and the matter  

is remanded back to the High Court for consideration  

of the writ petition on merits.

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It is brought to our notice by the learned  

counsel for the appellant that he did not have the  

opportunity to file rejoinder affidavit before the  

High  Court.  If  that  be  so,  the  appellant  may  be  

permitted  to  file  rejoinder  affidavit  before  the  

High Court and thereafter the writ petition be set  

down  for  final  disposal.  Hearing  of  the  writ  

petition also be expedited.  

The  appeal  is  disposed  of  with  the  

aforementioned observations and directions.

.........................J (SURINDER SINGH NIJJAR)

...........................J (ANIL R. DAVE)

New Delhi; January 22, 2013.