RAGHAV RAO T Vs. RAMAKRISHNA HOSPITAL PRIVATE LIMITED

JUDGEMENT

(1.) THESE appeals are presented against an interim order made in Writ Petition No. 3545 of 1990 and also rejecting the application - I.A. - II, made by respondents Nos. 5 and 6 in the writ petition praying for modification of the interim order.

(2.) BRIEF facts the case are these :

(3.) IN the result, we make the following order :