HIGH COURT ON ITS OWN MOTION Vs. SUNDER SINGH

JUDGEMENT

(1.) ORDER:- Rule. To be heard today.

(2.) Mr. Chhabil Dass, waives service of the rule on behalf of respondents 1and 2 and Mr. A. K. Goel, waives service of the rule on behalf of respondents Nos.3 to 6.

(3.) This is a writ petition registered in exercise of the suo motu powers of this Court under Art.227 of the Constitution. The first and second respondents were the appellants and the third, fourth, fifth and sixth respondents were the respondents in Civil Appeal No.127 S/13 of 1982 which was instituted in the District Court, Solan and Sirmur Districts at Solan on Mar.10, 1982. The appeal thereafter reached hearing before the learned Additional District Judge from time to time. It appears that the arguments were finally heard on Aug. 23, 1983 and the case was adjourned to Aug. 25, 1983 for pronouncing judgment. The cause appears to have been adjourned from time to time thereafter for pronouncing judgment and finally it stood adjourned to Sept. 21, 1983. In the order-sheet of the record of the appeal, the following order finds place under the said date line: