PRAKASH ARTS Vs. MUNICIPAL CORPORATION HYDRABAD

JUDGEMENT

(1.) W.V.M.P.No. 1165/2006 and W.V.M.P.No. 1589 of 2006 are filed by respondents 1 and 2 and respondent No.3 respectively in the Writ Petition to vacate the interim order granted by this Court on 6-6-2006 in W.P.M.P.No. 13221 /2006.

(2.) On 6-6-2006, notice before admission was ordered by this Court while granting interim order for a limited period. Subsequent thereto on 22-6-2006 rule nisi was issued and the interim order was extended until further orders.

(3.) At the request of the Counsel representing the parties in the Writ Petition, the Writ Petition itself is being finally disposed of.