GAZAL TANEJA Vs. MAHANAGAR TELEPHONE NIGAM LTD.

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the common Order passed by the High Court of Delhi at New Delhi in C.M.No.9447 of 2010 in R.F.A.No.337 of 2010, dated 14.12.2011. By the impugned Order, the High Court has vacated the interim order granted earlier.

(3.) In the facts and circumstances of the case and in view of the pleadings made by the appellant(s) herein, we are of the opinion that the High Court was not justified in vacating the interim order granted earlier. In that view of the matter, we set aside the order passed by the High Court.