LAWS(SC)-2008-3-206

HIMALAYAN INSTITUTE HOSPITAL TRUST Vs. MOHIT KUMAR

Decided On March 27, 2008
HIMALAYAN INSTITUTE HOSPITAL TRUST ANOTHER Appellant
V/S
MOHIT KUMAR Respondents

JUDGEMENT

(1.) LEAVE granted. We have heard learned counsel for the parties.

(2.) THE following three litigations are pending before the Allahabad High court, Lucknow Bench :

(3.) ACCORDINGLY, we issue the following directions in modification of the impugned order of the High Court, with the consent of parties :