Supreme Court of India
M/S Texmaco Ltd. Cement Division vs A.S. Narasimham on 7 March, 2008
Bench: Altamas Kabir, J.M. Panchal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2789 OF 2008
[Arising out of SLP(C)No.1192 of 2007]
DIRECTOR, STATE URBAN DEVOLOPMENT AGENCY Petitioner(s)
VERSUS
RAJESH KUMAR PATHAK & ORS. Respondent(s)
ORDER
Leave granted.
We have heard learned counsel for the respective parties. We are of the view that since the main writ petition is pending before the High Court and this appeal is directed against an interim order, it would be in the interest of justice to have the main matter disposed of in the High Court.
Accordingly, without disturbing the interim order as passed and without making any observations in respect thereof, we request the High Court to dispose of the pending writ petition within four months from the date of communication of this order, having particular regard to the fact that there are other similar matters pending which -2- involve the appellant herein.
The appeal is disposed of with the aforesaid observations.
....................J. (ALTAMAS KABIR) ....................J. (MUKUNDAKAM SHARMA) NEW DELHI;
April 11, 2008.