- (1.) Against an interim order dated 9th October, 2015 passed by the High Court of Delhi, New Delhi, in W.P. (C)No.9663/2015, Special Leave Petition No.29443/2015 (now converted into Civil Appeal No.8681/2015) was filed in this Court. The said appeal has been disposed of by this Court on 15th October, 2015, quashing the impugned order passed by the High Court.
(2.) This application has been filed by Respondent No.1 in the afore-stated appeal, which has already been disposed of and therefore, this application is not maintainable.
(3.) I.A. No. 2 is dismissed.;