- (1.) Leave granted.
(2.) We have heard learned senior counsel appearing on behalf of the appellants as well as the respondents.
(3.) The High Court of Delhi by the impugned order dt.29.05.2009 stayed the operation of the judgment passed by the learned Single Judge granting injunction in favour of the appellants on 16.12.2008 which was subsequently made absolute by the order dt.09.04.2009.;