- (1.) Leave granted.
(2.) This appeal is directed against an interim order passed by the High Court of Judicature at Bombay in Writ Petition No.2856 of 2006 which is now challenged before us. The order passed by the High Court reads as follows :- "7. Until further orders, the ad-interim order dated 8.11.2006 shall remain operative. However, this will not preclude Respondent No.2 from seeking necessary information concerning the documents which in his opinion have resulted in evasion of stamp duty and upon receipt of such notice, the Petitioner are directed to provide necessary information to Respondent No.2."
(3.) We are informed that the Writ Petition is ready for hearing. Without going into the merit of the matter and without prejudicing to the rights and contentions of the parties, we are of the view that the portion namely, "7. Until further orders, the ad-interim order dated 8.11.2006 shall remain operative. However, this will not preclude Respondent No.2 from seeking necessary information concerning the documents which in his opinion have resulted in evasion of stamp duty and upon receipt of such notice, the Petitioner are directed to provide necessary information to Respondent No.2.";