Smt. Agya Kaur Dhingra & Anr. vs Union Of India & Ors.
1993 Latest Caselaw 61 Del

Citation : 1993 Latest Caselaw 61 Del
Judgement Date : 28 January, 1993

Delhi High Court

Smt. Agya Kaur Dhingra & Anr. vs Union Of India & Ors. on 28 January, 1993

Bench: A D Singh, G Mittal

ORDER

The Court

1. Following the order of the Supreme Court in C. B. Gautam vs. Union of India , the case is remitted back to the appropriate authority under the IT Act, 1961, for deciding the matter afresh keeping in view the aforesaid decision and directions contained in the judgment.

2. Through CM 83 of 1993, the Writ petitioners wanted to add some prayers, including impleadment of Punjab and Sind Bank as a respondent, to bring on record the Legal Representatives of Inder Singh and certain other reliefs mentioned in the application.

3. In the writ petition, the vires of s. 269UD of the IT Act, 1961, were challenged, regarding which decision has been rendered by the apex Court in the case referred to above and the parties are left to agitate their other rights and title before an appropriate forum and in writ jurisdiction, we do not have to say anything further.

4. With the aforesaid observations, the writ petition is disposed of.