IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6769 OF 2004

AMLESH SINGH & ANR.                               APPELLANTS

                VERSUS

PARMANAND SINGH & ORS.                            RESPONDENTS

O R D E R

We have heard learned counsel for the appellants.  

The  respondents,  despite  service,  have  not  appeared.  

Therefore, we are left with no option but to proceed with the matter  

without the assistance of the respondents.  

Learned  counsel  for  the  appellants  submitted  that  his  

First Appeal No.143 of 2001 pending in the High Court of Judicature  

at Patna has not been heard and decided till date.  This case has a  

checkered history. We do not want to burden this order with the  

entire history.  

In the facts and circumstances of this case, we deem it  

necessary to direct the High Court of Judicature at Patna to hear  

the First Appeal No.143 of 2001 pending before it and decide it on  

its own merits without being influenced by any order passed by any  

Court.     

Since the appeal is pending before it for quite some time,  

we   request   the   High   Court  to dispose of the First Appeal as

: 2 :

expeditiously as possible, in any event, within six months from the  

date of communication of this order.  

With this observation, this appeal is disposed of, leaving  

the parties to bear their own cost.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 8TH SEPTEMBER, 2011