KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by an interim order passed by the High Court wherein a direction was issued for deposit of certain amount. The High Court has also taken note of the fact that there were other connected writ petitions as well. When the matter came up before this Court, the following order was passed on 19.09.2016:- "We are not issuing notice as the sole respondent, claiming as such, has already appeared on caveat. The matter requires some detailed consideration, hence let it be listed on a non-miscellaneous day in the third week of November, 2016. Pleadings, if any, may be completed in the meantime. Till the next date of hearing, no coercive action shall be taken against the petitioner."
(3.) The said interim order has been subsequently extended until further orders, by our order dated 4.5.2017.;