TARUN CHATTERJEE - (1.) By consent of parties, the appeal is treated as on day's list and is disposed of along with the application for grant of interim relief being G.A. No. 235 of 2000.
(2.) . This appeal is preferred against an interim order passed by a learned Judge of this Court in ALP No. 216 of 1999.
(3.) . The order under appeal runs as under :- "There will be an interim order to the effect that there will be a stay of hearing of the pending proceedings before the learned Tribunal. The interim order, if any, passed by the Tribunal shall continue without prejudice to the rights and contentions that this application is not maintainable.Directions for filing affidavits given :-A/O. is to be filed after the one week after the vacation, reply one week thereafter, liberty to mention. This matter is adjourned sine die after the Supreme Court Judgment.";