UNION OF INDIA Vs. MODILUFT LIMITED

JUDGEMENT

(1.) Heard learned counsel.

(2.) Leave granted.

(3.) The Union of India and two others have challenged in this appeal an interim order made by the High Court of Delhi dated 30-7-2002 in C.M. No. 5084/2002 in C.W.P. No. 6611 of 2001. By the said order, while granting Rule the High Court made the impugned ad hoc interim arrangement. By this, the High Court directed the Union of India and other respondents in the writ petition to issue a No Objection Certificate (NOC) to the respondent herein subject to the respondent complying with the schedule of payment proposed in the impugned order.