ANTI-CORRUPTION COMMISSION Vs. FAZLUR RAHMAN

JUDGEMENT

(1.) This Petition for leave to Appeal has been filed against the ad-interim order of the High Court Division dated November 18, 2007 passed in writ petition No. 9770 of 2007.The High Court Division while issuing the Rule stayed the Memo No. [xxx xxx xxx]the writ petition respectively).

(2.) Against the aforesaid order of the High Court Division, the petitioner has filed Civil Petition for leave to appeal with the prayer for staying the order of the High Court Division dated November 18, 2007.

(3.) We have heard the learned Advocate for the petitioner and the learned counsel appearing for the Respondent No.1 and perused the materials in the petition. Prayer for stay merits consideration.