- (1.) Heard the learned Advocates appearing for the parties.
(2.) Assailing the interim order dated 17th April, 2012 passed by the learned trial Judge in W.P. No. 6863 (W) of 2012, this appeal has been preferred. The stay application has been moved today in connection with this appeal.
(3.) Having regard to the tenor of the order impugned and having regard to the question of maintainability of the writ application, which we have heard at length, we are of the view that appeal and stay application and concerned writ application could be disposed of by us by a common judgment.;