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PETITIONER: STATE OF PUNJAB & ORS.

       Vs.

RESPONDENT: OM PRAKASH & ORS.

DATE OF JUDGMENT30/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. MAJMUDAR S.B. (J)

CITATION:  JT 1995 (9)    67        1995 SCALE  (7)SP10

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      This Court  in C.A.  No.1879/93 and  batch  title.  The State of  Punjab &  Ors. v. M/s. Vinod Kumar & Ors. by order dated May  10,1994 allowed  the  appeals  and  remitted  the matter for fresh consideration by the High Court. This Court also made  it clear that it had not expressed any opinion on merits. The High Court was free to dispose of the matters in accordance with  law. The same question arises in this case. Under these  circumstances, the  appeal is  allowed and  the matter is  remitted to  the High Court for fresh decision in the light of the above order. No costs.