STATE OF PUNJAB & ORS. v.

G.S. RANDHAWA (Civil Appeal No. 3392 of 2007)

JUNE 3, 2010 [Dr. B.S. Chauhan and Swatanter Kumar, JJ.]

2010 (7) SCR 342

The Judgment of the Court was delivered by

DR.  B.S.  CHAUHAN,  J. 1.  We  have  heard  Ms.  Rachna  Joshi  Issar,  learned counsel appearing for the appellant. In spite of notice, respondent did  

not  enter  appearance.  We  requested  Sh.  Vijay  Hansaria,  learned  senior  

counsel for the respondent, to assist the Court as Amicus Curiae.

2. For the reasons recorded in Civil Appeal No. 5292 of 2004 (Smt. Fuljit   

Kaur Vs. State of Punjab & Ors.) decided on this date,  the appeal stands  

allowed. Judgment and Order of the High Court dated 06.12.2006 is set aside  

and the Demand Notice is upheld. The appellant is entitled to make recovery  

in accordance with law.