GODFREY PRATHAP Vs. SUMIT BOSE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned standing counsel for the respondents.

(2.) THE petitioners have filed WP(C) No. 34365/10 before this Court. In that writ petition, this Court passed Annexure P1 order directing that status quo in so far as the petitioners' continuance as Authorised Courier service shall be maintained. That order was extended thereafter and finally by Annexure P3 order, the order was extended until further orders. It is stated that the writ petition is still pending with the order also in force.

(3.) I have gone through the pleadings and also considered the submissions made.