Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2407 OF 2011
(ARISING OUT OF SPECIAL LEAVE PETITION(C.)NO.13873 OF 2010)
UNION OF INDIA & ORS. ... APPELLANTS
VERSUS
RITESH ... RESPONDENT
O R D E R
Delay condoned.
Leave granted.
We have heard learned counsel for the parties.
This appeal is directed against the interim order dated
24.06.2009 passed by the Division Bench of High Court of Gujarat at
Ahmedabad in Special Civil Appeal No.5387 of 2009 and the order
dated 3.2.2010 in Review Application in Misc.Civil Application
No.2081 of 2009 in Special Civil Appeal No.5387 of 2009.
We are not inclined to interfere with this matter.
However, in the facts and circumstances of this case, we request the
High Court to dispose of the appeal and the application for vacating
the interim order as expeditiously as possible, in any event, within
three months from the date of communication of this order.
: 2 :
We make it clear that this order is made qua Ritesh, the
respondent herein only.
The appeal is disposed of accordingly.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
9TH MARCH, 2011