MASTER ANTENNA SYSTEM OPERAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ application was admitted for its hearing by a Division Bench on 24-9-1992. In regard to the interim relief, prayed for by the petitioners, we gave indulgence to the parties to bring, if they so like, more materials on the record.

(2.) HEARD learned Counsel for the parties at length in regard to the interim relief claimed for by the petitioners.

(3.) MR. Kalyan Roy, learned Counsel for the petitioners, prays that in the peculiar facts and circumstances and the existing law, the petitioners are entitled to the interim relief.