http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (civil)  1880 of 2008

PETITIONER: A.K. Sharma

RESPONDENT: Chairman/M.D., HPGCL & Ors

DATE OF JUDGMENT: 10/03/2008

BENCH: A.K.MATHUR & AFTAB ALAM

JUDGMENT: JUDGMENT

O R D E R CIVIL APPEAL NO.   1880      OF 2008 (Arising out of SLP(C) No. 8826 of 2007)

1.      Heard learned counsel for the parties. 2.      Leave granted. 3.      This appeal by special leave is directed against the judgment and order dated  25.1.2006 passed by the learned Single Judge of the High Court of Punjab & Haryana at  Chandigarh in R.S.A. No. 1496/2005 whereby the learned Single Judge while admitting  the Regular Second Appeal has not recorded the substantial questions of law involved in  the matter.   4.      As per Section 100 of Code of Civil Procedure, before the High Court admits a  second appeal,  it is required to formulate and record the substantial questions of law  which require consideration of the Court.  However, in the present case, there is no  substantial question of law framed by the High Court while admitting the second appeal.   5.      Learned counsel for the respondents submits that the questions of law were  framed in the Memorandum of Appeal but by inadvertence the High Court has not  reproduced the same in its order while admitting the second appeal for hearing.  6.      Be that as it may, we set aside the impugned order dated 25.1.2007 and remit the  matter to the High Court to consider whether the questions of law framed in the  memorandum of appeal are the substantial questions of law or not which need to be  considered by it.  The High Court is also free to frame such other questions of law as it  may deem fit and proper and decide the second appeal after hearing counsel for the  parties.   7.      The appeal is allowed, impugned order is set aside and the matter is remitted  back to the High Court for hearing afresh the second appeal after formulating substantial  questions of law involved in the matter.  Till the time the High Court finally disposes of  the second appeal, the order of stay of judgments and decrees of both the Courts below  shall continue.         Appeal allowed.  No order as to costs.