VENKATESWARA TRANSPORT CONTRACTORS Vs. SINGARENI COLLIERIES CO. LTD.

JUDGEMENT

(1.) THIS Court ordered Notice Before Admission on 5.11.2007 and granted interim stay for a limited period.

(2.) THIS Court issued rule nisi on 10.12.2007. Respondents 1 and 2 filed W.V.M.P. No. 174/2007 to vacate the interim order.

(3.) AT the request of the Counsel on record, the writ petition itself is being disposed of finally.