Full Judgment Text
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CASE NO.:
Special Leave Petition (civil) 1332 of 2007
PETITIONER:
Director, Haryana State Lotteries Department
RESPONDENT:
Suresh
DATE OF JUDGMENT: 17/01/2007
BENCH:
G.P. MATHUR & A.K. MATHUR
JUDGMENT:
J U D G M E N T
ARISING FROM 10015 of 2006
G. P. MATHUR, J.
1. Delay condoned.
2. The special leave petition has been filed against the order dated
May 31, 2006 of High Court of Punjab and Haryana, by which the
writ petition filed by the petitioner herein has been admitted.
Learned counsel for the petitioner has submitted that no order on the
stay application filed by the petitioner has been passed by the High
Court. No material has been filed along with the special leave petition
to show that the stay application filed by the petitioner has been
rejected. In these circumstances, we do not consider it a fit case for
interference under Article 136 of the Constitution.
3. The special leave petition is accordingly dismissed. It is,
however, made clear that it will be open to the petitioner to make a
prayer before the High Court seeking stay of the award passed by the
Labour Court.