- (1.) Leave granted.
(2.) Arguments heard finally.
(3.) For the purpose of the disposal of these appeals, it is not necessary to take note of facts in detail or the arguments which are advanced by the counsel for the parties on either side. Reason for that is simple. We are concerned, in these appeals with the order dated 13th April, 2016, passed by the High Court on the application for injunction filed by the respondents herein who have filed the suit seeking certain reliefs and the said suit is still pending. Any observations made by us while disposing of these appeals may affect one or the other parties when the suit is taken up for trial and disposal by the Trial Court and that is yet another reason for not making detailed comments.;