COMMITTEE OF MANAGEMENT OF DHATA INTER COLLEGE Vs. MANDALIYA SAMITI CONSTITUTED UNDER GOVERNMENT ORDER DATED 19 12 2000 AND

JUDGEMENT

(1.) Heard the learned Counsel for the appellant. The learned Counsel representing the petitioner-respondent Balbeer Singh has also been heard apart from the learned Standing Counsel representing the remaining respondents.

(2.) Perused the record.

(3.) This Special Appeal is directed against as interlocutory order passed by the learned Single Judge in a Writ Petition which is still awaiting admission.