- (1.) Leave granted.
(2.) Heard learned counsel for the parties to the lis.
(3.) This Court, while entertaining the Special Leave Petition, had passed the following interim order. It reads as under : Issue notice limited to the question regarding the validity of the direction issued by the High Court for deciding the appeal by the lower appellate court by 31.5.2007. The direction issued by the High Court to the lower appellate court to decide the appeal by 31.5.2007 is stayed. It is, however, made clear that the hearing of the writ petition pending before the High Court is not being stayed and the same may be decided expeditiously. ;