SHIVAM ENTERPRISES Vs. RES. OF VILLAGE GOVINDSAR, KATHUA

JUDGEMENT

(1.) Heard Mr. Pranav Kohli, learned counsel for the appellant as well as Mr. U. K. Jalali, learned Senior counsel assisted by Mr. M. K. Sharma, for respondent no.1 and Mr. P. S. Chandel, learned Standing counsel for respondent nos. 2 to 5.

(2.) The interlocutory order dated May 7, 2010, passed by the Writ Court in CMP nos. 723/2010, 724/2010, 657/2010 & 658/2010 arising out of OWP no. 819/2009, has been assailed in this Letters Patent Appeal. The interim order under challenge reads as under:

(3.) When the matter has been placed before the Appellate Court through the instant appeal, this Court by order dated 30.07.2010, has passed the following order: