UNCELS SHOP Vs. BIVA HAZARIKA

JUDGEMENT

(1.) Heard Mr. B.R. Dey and Mr. Dilip Hazarika, learned counsel for the petitioner and Mr. A.K. Phukan, learned Advocate General, Assam, Mr. J.M. Choudhury, Mr. J. Roy, Mr. T.J. Mahanta and Mr. D.P. Chaliha, learned counsel for the respondent.

(2.) This common order disposes of Misc. Case Nos. 1587/2001, 1588/2001, 1589/2001, 1590/2001 arising out of W.P.(C) No. 8142/2001.

(3.) The above Misc. Cases have been filed by the respondent No. 8, respondent No. 7, respondent No. 5 and respondent No. 3 for vacating or modifying the interim order passed by this Court on 28.11.2001 in W.P.(C) No. 8142/2001.