Full Judgment Text
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NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2545 OF 2009
(Arising out of SLP (C) No. 22977 of 2007)
Union of India & Ors. …Appellants
Versus
M/s Khaziranga Tobacco Products (P) Ltd. …Respondent
WITH
CIVIL APPEAL NO.2546 OF 2009
(Arising out of SLP © No.19643 of 2007]
O R D E R
1. Leave granted.
2. These appeals, by way of special leave petitions, have been filed
against an interim order passed by the High Court of Gauhati at
Guwahati in W.P. No. 1658 of 2007 and in W.P.No.1657 of 2007
directing stay of recovery of interest and the writ petitions to be
heard on a specified date.
3. We are informed by the learned counsel for the parties that the writ
petitions have not yet been disposed of by the High Court.
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4. Considering the facts and circumstances of the case, we request the
High Court to dispose of the writ petitions within a period of two
months from the date of communication of this order to it without
being influenced by the observations made by the High Court in
the interim order passed in the writ applications and without
granting any unnecessary adjournments to either of the parties.
5. With these observations, these appeals are disposed of. There will
be no order as to costs.
………………….J.
[Tarun Chatterjee]
New Delhi; ………………….J.
April 15, 2009. [V.S. Sirpurkar]
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