TAN INDIA LTD Vs. P ELANGO

JUDGEMENT

(1.) These intra-court appeals have been brought forth by the appellants challenging two orders of the learned single Judge, one made by the appellant seeking for modification of the interim order dated 29.6.2007 and the other, challenging the order whereby the application made by the opposite party seeking cancellation of the lease was allowed.

(2.) The Court heard the learned counsel for the appellants, the learned senior counsel for the respondent/Caveator and also the learned counsel representing the Administrator.

(3.) After looking into the materials available and hearing the submissions made, the Court is of the considered opinion that the appeals do not require any admission in the hands of this Court.