Gulshan
Sachdeva & Anr Vs. M/S Sundial Communications Pvt. Ltd. & Ors [2003] Insc
563 (14 November 2003)
S. Rajendra
Babu & G.P. Mathur
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.
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