SANJIV PATHAK Vs. SOM NATH

JUDGEMENT

(1.) The application has been filed on the premise that notice of the appeal has been issued. However, on 16th July, 2013 when the appeal was first listed, the counsel for the appellant sought an adjournment and the appeal was thus posted to 21st August, 2013 for admission. It was however clarified that the counsels to come prepared to address on the appeal finally. Without notice of the appeal being issued, the question of grant of any interim stay does not arise.

(2.) The senior counsel for the appellant states that the appeal may be heard on the merits. The said request is acceded to.

(3.) The application is disposed of.