M/S. National Agricultural ... vs M/S. Sri Gayatri Associates ...
2022 Latest Caselaw 1444 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



             WRIT APPEAL No.1159 of 2018

JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present writ appeal is arising out of an

interim order dated 30.04.2018 passed by the learned

Single Judge in I.A.No.2 of 2018 in W.P.No.14497 of

2018.

     The writ appeal was filed in the year 2018 and no

interim order was granted in the matter.

     The interim order granted by the learned Single

Judge is still continuing. Therefore, in the considered

opinion of this Court, the writ petition itself deserves to

be heard finally.

     Office is directed to list the writ petition before

the learned Single Judge having roster on 28.03.2022

on which date the parties shall appear before the

learned Single Judge.
                            2




     The writ appeal is accordingly disposed of.

     The miscellaneous applications pending, if any,

shall stand closed. There shall be no order as to costs.




                         ______________________________________
                           SATISH CHANDRA SHARMA, CJ




                         ______________________________________
                            ABHINAND KUMAR SHAVILI, J


23.03.2022

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