- (1.) Leave granted.
(2.) Though the present litigation has a chequered history, we do not propose to go into the details of the litigation for the reason that by virtue of the impugned order dated 20th April, 2010 passed in FAO (OS) 349 of 2009 by the High Court of Delhi, the appellants i.e. the present respondents had been permitted to withdraw the said appeal.
(3.) It appears that the appeal was substantially heard by the High Court but as the High Court was not persuaded to grant any relief to the appellants therein, the appeal was withdrawn so as to avail alternative remedy available to the appellants.;