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PETITIONER: SRI MANOHAR

       Vs.

RESPONDENT: STATE OF KARNATAKA & ORS.

DATE OF JUDGMENT02/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1995 SCC  Supl.  (4) 218 JT 1995 (8)   404  1995 SCALE  (6)370

ACT:

HEADNOTE:

JUDGMENT: O R D E R      Leave granted.      In spite  of an  opportunity having  been given  to the respondents to  file counter-affidavit  by our  order  dated October 11,  1993, till  date no  counteraffidavit has  been filed. The  Tribunal had dismissed the case on the ground of laches. In  view of  the fact  that the respondents have not controverted the  explanation given  for the laches, we find that there  is some  justification for the appellant to file the proceedings at belated stage. However, the relief cannot be granted here since no counter-affidavit has been filed in the circumstances,  we remit  the matter  to the Tribunal to examine the  case  on  merits  and  dispose  of  the  matter according to law.      The appeal is disposed of accordingly. No costs.