Citation : 2005 Latest Caselaw 238 Del
Judgement Date : 11 February, 2005
JUDGMENT
B.C. Patel, C.J.
1. This appeal is preferred against the interim order passed by the learned Single Judge directing to place the matter for final disposal on 25.1.2005.
2. We are told that the matter is now fixed before learned Single Judge on 17.2.2005. As the matter is adjourned before learned Single Judge to 17.2.2005, we are not inclined to exercise out appellate jurisdiction. The appeal is dismissed.
3. It is stated at the bar that the amount shall be deposited by 12.2.2005.
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