Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4525 OF 2013
(SPECIAL LEAVE PETITION(CIVIL)NO.4560 OF 2012)
GAZAL TANEJA & ORS. APPELLANTS
VERSUS
| RESP | |
|---|---|
| AGAR TELEPHONE NIGAM LTD. & ANR.<br>WITH<br>CIVIL APPEAL NO. 4526 OF 2013<br>(@ SPECIAL LEAVE PETITION(C)NO.5530<br>O R D E R<br>Leave granted.<br>These appeals are directed against the<br>e High Court of Delhi at New Delhi in C.M<br>.No.337 of 2010, dated 14.12.2011. By the<br>Court has vacated the interim order granted<br>In the facts and circumstances of the |
the pleadings made by the appellant(s) herein, we are of the opinion
JUDGMENT
that the High Court was not justified in vacating the interim order
granted earlier. In that view of the matter, we set aside the order
passed by the High Court.
4. Since the appeal was pending before the High Court for the
last three years, we would request the High Court to dispose of the
Regular First Appeal No.337 of 2010 in accordance with law as
expeditiously as possible.
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5. All the contentions of both the parties are left open.
Appeals are disposed of accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(JAGDISH SINGH KHEHAR)
NEW DELHI;
MAY 08, 2013
JUDGMENT
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