Ajay Metachem Ltd. Vs. Commissioner , Ranchi & Ors. [2008] INSC 835 (8 May 2008)
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.7655 OF 2002 AJAY METACHEM LTD. .....APPELLANT(S) VERSUS O R D E R Having heard learned counsel for the parties and after going through the impugned judgment, we find that the Division Bench of the High Court while disposing of Letters Patent Appeal under Clause 10 of the Letters Patent, did not pass a speaking order. In that view of the matter, the impugned judgment of the High Court is set aside and the matter is remitted back to the Division Bench of the High Court for passing a speaking and reasoned order in accordance with law. The appeal is allowed to the extent indicated above. There shall be no order as to costs.
In view of the order now passed in this appeal, application for intervention is also disposed of.
.............................J.
( TARUN CHATTERJEE ) .............................J.
( HARJIT SINGH BEDI ) NEW DELHI;
MAY 8, 2008.
