(1.) The Writ Petition is listed on board for hearing on Civil Application No. 2043 of 2008.
(2.) On 6th December, 2005, this Court had ordered Rule returnable early and stayed coercive recovery for a further period of eight weeks. This Court had also ordered some deposit lateron. Parties, therefore, agree for final hearing of this petition. Hence the Writ Petition is taken up for final hearing.
(3.) Heard learned Advocate Mr. S.G. Hindaria, Advocate for petitioner and Mr. S.S. Jajoo, Advocate holding for Mr. J.T. Gilda, Advocate for respondents.