Govind Barik & Ors. Vs. Pt. Ravishankar Shukla Univ. & Ors. [2008] INSC 1714 (13 October 2008)
Judgment
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6095 OF 2008 (Arising out of S.L.P. (C) No.20706/2008) Govind Barik & Ors. ...Appellant(s) Versus Pt. Ravishankar Shukla Univ. & Ors. ...Respondent(s) O R D E R Though the case was placed under the heading "Incomplete After Notice Matters" but with the consent of learned counsel for the parties, the petition was taken up for hearing.
Leave granted.
Having heard learned counsel for the parties and perused the records, we are of the view that the appeal pending before the High Court should be disposed of and, till the same is not disposed of, the interim order passed by this Court on 21st August, 2008 in this case should continue to operate.
Accordingly, the High Court is requested to dispose of the appeal pending before it within a period of three months from the date of receipt/production of copy of this order and, so long as the said appeal is not disposed of, the interim order passed by this Court shall continue to operate.
The appeal is, accordingly, disposed of.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi,
October 13, 2008.
