ZEE ENTERTAINMENT ENTERPRISES LIMITED Vs. IQBAL PASHA

JUDGEMENT

(1.) HEARD. Sri Udaya Holla, learned Senior Counsel appearing for the appellant/defendant No.3 submits that the trial Court may be directed to dispose of I.A.No.1 within ten days having regard to the urgency in the matter. On the facts of the case, I accept the submission made by the learned Senior Counsel, and accordingly, make the following order:

(2.) THE trial Court is directed to dispose of IA-I filed by the plaintiff within ten days from the date of receipt/production of a copy of this order. The appeal stands disposed of accordingly. In view of disposal of the appeal, I.A.No.2/2012 filed for interim stay does not survive for consideration; it stands disposed of accordingly.