D ANITHA Vs. SECUNDERABAD CANTONMENT BOARD

JUDGEMENT

(1.) THIS Court issued Notice before admission on 19-6-2007 and also made an order :

(2.) RESPONDENTS filed counter affidavits.

(3.) 2nd respondent filed W. V. M. P. No. 1548/2007 to vacate the interim order. Though the matter is appearing under the caption "interlocutory", while arguing the vacate application, the Counsel on record made a request for disposal of the Writ Petition itself and in view of the same, the Writ Petition is being disposed of finally.