Full Judgment Text
IN THE SUPREME COURT OF INDIA
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
st
and, till the same is not disposed of, the interim order passed by this Court on 21
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.