TCIL BELLOSOUTH LTD Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties. This writ appeal has been filed against the judgment order dated 5.10.2005 of the learned Single Judge. The aforesaid order is an interim order in the pending writ petition.

(2.) One of the final claims of the appellant/writ petitioner was that he should be allowed to operate the bank account. The same is the prayer in the application for interim relief. It is well settled in State of Uttar Pradesh and Others v. Rant Sukhi Devi, VI (2004) SLT 147= AIR 2005 SC 284, that by an interim order, a final relief cannot be granted.

(3.) For the reason given above, we find no force in this appeal and it is dismissed. However, we request the learned Single Judge to take up the writ petition for final hearing at an early date, as per his board. Appeal dismissed.