Govind Barik &
Ors. Vs. Pt. Ravishankar Shukla Univ. & Ors. [2008] INSC 1714 (13 October
2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.6095 OF 2008 (Arising out of S.L.P. (C)
No.20706/2008) Govind Barik & Ors. ...Appellant(s) Versus Pt. Ravishankar
Shukla Univ. & Ors. ...Respondent(s) O R D E R Though the case was placed
under the heading "Incomplete After Notice Matters" but with the
consent of learned counsel for the parties, the petition was taken up for
hearing.
Leave granted.
Having heard learned
counsel for the parties and perused the records, we are of the view that the
appeal pending before the High Court should be disposed of and, till the same
is not disposed of, the interim order passed by this Court on 21st August, 2008
in this case should continue to operate.
Accordingly, the High
Court is requested to dispose of the appeal pending before it within a period
of three months from the date of receipt/production of copy of this order and,
so long as the said appeal is not disposed of, the interim order passed by this
Court shall continue to operate.
The appeal is,
accordingly, disposed of.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New
Delhi,
October
13, 2008.
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