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                          IN THE SUPREME COURT OF INDIA                      CIVIL APPELLATE JURISDICTION

                                CIVIL APPEAL NO.7655 OF 2002

AJAY METACHEM LTD.                                             .....APPELLANT(S)

                    VERSUS

COMMISSIONER ,RANCHI & ORS.                                      ....RESPONDENT(S)

                           O R D E R

        Having heard learned counsel for the parties and after going through the impugned

judgment, we find that the Division Bench of the High Court while disposing of Letters Paten t

Appeal under Clause 10 of the Letters Patent, did not pass a speaking order. In that view of  the

matter, the impugned judgment of the High Court is set aside and the matter is remitted back  to the

Division Bench of the High Court for passing a speaking and reasoned order in accordance wit h

law. The appeal is allowed to the extent indicated above. There shall be no order as to cost s.

      In view of the order now passed in this appeal, application for intervention is also  disposed

of.

                                       .............................J.                                         ( TARUN CHATTERJEE )

                                       .............................J.                                         ( HARJIT SINGH BEDI )

NEW DELHI; MAY 8, 2008.