Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.6163-6166 OF 2016
(Arising out of SLP (C) Nos.19722-19725 of 2014)
EXEC.ENGINEER, KUKADI P.L.D.DIV.& ANR. APPELLANTS
VERSUS
BHAGA PRABHU BHOSALE ETC. RESPONDENTS
J U D G M E N T
KURIAN,J.
1. Leave granted.
2. The appellants are before this Court aggrieved by
an interim order passed by the learned Single Judge,
Bombay High Court in Writ Petition No. 4658 of 2011 as
confirmed in the Letters Patent Appeal No. 299 of 2011.
3. Now that the writ petition is pending, we are of
the view that it would be appropriate if all contentions
are addressed before the writ Court. Accordingly,
appeals are disposed of with a request to the High Court
of Bombay to dispose of writ petition No. 4658/2011
JUDGMENT
expeditiously and preferably within six months from
today.
4. The interim order passed by this Court shall
continue till the writ petition is disposed of by the
High Court.
.................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
JULY 12, 2016
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