IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.   6872 OF 2009 [arising out of SLP(C) No. 872 of 2008]

       DR. NIRANJAN SINGH RANA ..... APPELLANT

VERSUS

       RAGHUVEER SINGH & ORS. ..... RESPONDENTS

O R D E R

Though  service  is  complete  none  appears  for  the  

respondents either in person or through counsel.

Leave granted.

After hearing the learned counsel for the appellant  

and having perused the documents on record, we set aside the  

order of the High Court and, accordingly, grant stay of the  

operation of the order dated 20th July, 2007.

The appeal is allowed in the aforesaid terms.

    ..................J      [HARJIT SINGH BEDI]

    ..................J

    [DR. B.S. CHAUHAN]

NEW DELHI      sOCTOBER 05, 2009.