P D JAISWAL Vs. DWARIKADHISH TEMPLE TRUST KANPUR

JUDGEMENT

(1.) This is an special appeal from a four line interim order, dated the 14th of February, 2006, whereby the directions for affidavits were given but the interim order, which was subsisting in aid of the writ petition until then was not extended.

(2.) The appellant came up before us saying that grant of interim order of a substantial nature makes a judgment of a Hon'ble Single Judge appealable as much as the withholding of such an interim order by a Hon'ble Single Judge.

(3.) However another point of appealability is also taken by Mr. Shashi Nandan on behalf of his client, whom we shall call the later bidders.