- (1.) This appeal has been preferred against the judgment and/or order passed on 22nd July, 2009 by which the learned Trial Judge allowed the prayer of the writ petitioner wholly that the registration can only be granted in the category in respect of which the application for registration has been submitted. However, the cross-objection has also been filed as against some observations of the learned Trial Judge.
(2.) Mr. Roychowdhury, prays for stay of operation of the judgment and/or order appealed against and also crossly objected to.
(3.) We are of the view when the appellant could wait from July, 2009 till today without any protection or the cross protection in the shape of interim order, therefore, there is no harm to wait for another fortnight or three weeks time.;