- (1.) This appeal is filed against the judgment and order dated 05.09.2007 passed by the High Court of Judicature at Bombay in Writ Petition No.6568 of 2004.
(2.) In the facts and circumstances of the case, no case is made out to interfere with the impugned order(s) passed by the High Court. The appeal is, accordingly, dismissed.
(3.) Pending application(s), if any, shall stands disposed of.;