- (1.) Leave granted.
(2.) These appeals, by way of special leave petitions, have been filed against an interim order passed by the High Court of Gauhati at Guwahati in W.P. No. 1658 of 2007 and in W.P. No. 1657 of 2007 directing stay of recovery of interest and the writ petitions to be heard on a specified date.
(3.) We are informed by the learned Counsel for the parties that the writ petitions have not yet been disposed of by the High Court.;