- (1.) Heard the learned Advocates appearing for the parties.
(2.) Assailing the order dated 10th March, 2010 passed in W.P.23823(W) of 2009 by the learned Trial Judge, this appeal has been filed. In connection with the appeal, an application for stay, being CAN. 6619 of 2010, has been moved.
(3.) Considering the nature of the impugned order under appeal, we are of the view that the appeal and the application for stay both could be disposed of.;