STATE OF PUNJAB Vs. SANGHU SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 11/12/1996 of the Division Bench of the High Court of Punjab & Haryana issuing directions to the appellant in the following terms:-

(2.) The State of Punjab, aggrieved by the aforesaid direction, has filed the present appeal by special leave. At the time of issuing of notice in this case on 1/12/1997, this Court had directed that the notice going to the respondents shall state that the matter will be disposed of at the SLP stage in the light of the judgment of this Court in State of Punjab & Ors. Vs. Dev Dutt Kaushal & Ors., 1995 Supp.(4) SCC 748. We are informed that this judgment has been followed in a subsequent judgment of this Court in State of Punjab & Ors. Vs. Harnam Singh & Ors., (1997) 3 SCC 32.

(3.) The respondents have been served but they have not put in any counter affidavit. The case has also been called out several times today, but no counsel has appeared to defend the case on their behalf.