Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6100/2018
(ARISING FROM SLP (C) NO.14650/2018)
DR. P.V. RAMANA & ANR. APPELLANT(S)
VERSUS
THE STATE OF MAHARASHTRA & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellants are before us, aggrieved by the
order dated 06.04.2018 passed by the High Court of
Judicature at Bombay in Writ Petition No.4153/2017.
3. Though the writ petition has been admitted,
interim relief was rejected. No reasons whatsoever
have been stated for rejecting the interim relief.
4. In the factual background of this case, we are of
the view that the High Court ought to have made some
interim arrangements during the pendency of the writ
petition, having regard to the disputes involved in
the matter and since the writ petition is not likely
to be heard shortly.
5. Therefore, without expressing any opinion on the
merits of the matter, we set aside the impugned order
dated 06.04.2018 and remit the matter to the High
Court with a request to the High Court to pass a
speaking order with regard to the interim
arrangements during the pendency of the writ
Signature Not Verified
petition, as expeditiously as possible.
Digitally signed by
NARENDRA PRASAD
Date: 2018.07.11
14:29:46 IST
Reason:
6. Both the parties shall appear before the High
Court on 23.07.2018.
7. The appeal is, accordingly, disposed of.
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8. Pending applications, if any, shall stand
disposed of.
9. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
.......................J.
[SANJAY KISHAN KAUL]
NEW DELHI;
JULY 06, 2018.
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