STERLING MAC HOTELS PVT. LTD. REP. BY ITS MANAGING DIRECTOR Vs. D.L. SHESHAPPA S/O. LATE D.B. LINGAPPA AND OTHERS

JUDGEMENT

(1.) HEARD the learned Sr. counsel for the appellant who is respondent No. 1 in W.P No. 8725/2007 and the learned senior counsel appearing for the writ petitioners -respondents in this appeal.

(2.) LEARNED Counsel for the respondents has filed objection statement for application for interim order.

(3.) BEING aggrieved by the order dt. 18.3.2010 consequent to the order dt. 15.3.2010 treating the matter as part heard, this appeal is filed by the first respondent.