- (1.) This appeal is directed against a judgement and/or order dated 15th December, 2011 passed by the Hon'ble Single Judge on a writ petition being W.P. No. 17286 (W) of 2011 moved before the Court by the respondent, Heritage Insurance Brokers Private Limited Company and another.
(2.) It appears that the writ petitioner/the respondent herein moved the writ petition. The Hon'ble Single Judge was pleased to admit the writ petition and passed an interim order in the matter till the disposal of the writ petition.
(3.) The Hon'ble Single Judge has also made it clear that the said order shall not prevent the authority from imposing other or further conditions in addition to the ones which would have been the ordinary terms and conditions in the renewed license. The amount the petitioners are liable to pay in terms of the impugned order they shall pay within four weeks.;