DIRECTOR GENERAL OF SUPPLIES AND DISPOSALS Vs. HIM KHADI GRAMODYOG ASHRAM, MISSION HOUSE, THE MALL SOLAN

JUDGEMENT

(1.) Admitted. Mr. Bhupender Gupta, Senior Advocate, along with Mr. Neeraj Gupta and Mr. Ajit Jaswal, Advocates, appear and waive service of notice of admission on behalf of the respondent. In the facts and circumstances of the case, all the matters have been taken up together for final hearing.

(2.) All these petitions have been filed under Article 227 of the Constitution read with Section 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code) for quashing and setting aside an interim order passed by the Sub -Judge, 1st Class, Kandaghat, District Solan in Civil Suit No. 15 -S/l of 2000 and Civil Suit Nos. 22 -S/l of 2000, 23 -S/l of 2000 and 24 -S/l of 2000, passed on May 23, 2000, and continued from time to time.

(3.) To appreciate the controversy raised in the present petitions, relevant facts of the first petition being CMPMO No. 25 of 2000 may now be stated.