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                       IN THE SUPREME COURT OF INDIA

                        CIVIL APPELLATE JURISDICTION

                            CIVIL APPEAL NO. 7974 OF 2002

STATE OF PUNJAB & ORS.                                                        .......APPELLA NT(S)

                                                         Versus

BALWINDER KAUR & ORS.                                                         .....RESPONDEN T(S)

                                       ORDER

         The order appealed against was passed by the High Court in Regular Second Appeal.   The High Court disposed of the Regular Second Appeal in terms of the following order:                         "At the request of counsel for the appellant and              respondent in person, instead of stay application, appeal itself is              taken on board for final disposal.

                       No merit. Dismissed."

         The order is cryptic, lacks reasons. We, accordingly, set aside the impugned order and remand the matter to the High Court to dispose of the appeal in accordance with law. The appeal is restored to the file of the High Court. Since the appeal is pending for quite sometime, the High Court is requested to dispose of the appeal as expeditiously as possible.

         Appeal is allowed.

                                             ...........................J.                                               ( H.K. SEMA )

New Delhi;                               ...........................J. May 08, 2008.                     ( MARKANDEY KATJU )