Full Judgment Text
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CASE NO.:
Special Leave Petition (civil) 5608-5609 of 2003
PETITIONER:
Gulshan Sachdeva & Anr.
RESPONDENT:
M/s Sundial Communications Pvt. Ltd. & Ors.
DATE OF JUDGMENT: 14/11/2003
BENCH:
S. RAJENDRA BABU & G.P. MATHUR
JUDGMENT:
J U D G M E N T
[with S.L.P. (C) Nos. 5611-5612/2003]
RAJENDRA BABU, J. :
These matters arise out of an interim order passed by a learned Single
Judge of the High Court and the Division Bench, on appeal, having dismissed the
appeals.
Elaborate arguments have been addressed by the learned counsel on
either side. It is unnecessary to examine the various questions raised in these
petitions as these cases arise out of an interlocutory order. The High Court has
adequately taken care for quick disposal of the original matter. Therefore, we
decline to interfere with the order made by the High Court.
These petitions, therefore, stand dismissed. No costs.