Permod Kohli, J. - (1.) CM No. 5614 of 2011.
(2.) THIS application has been filed for fixing actual date of hearing. It is stated that the Hon'ble Supreme Court has passed order dated 24.08.2011 in SLPs (Civil) No. 28037 -28044 of 2009. Earlier this appeal was adjourned sine die to await the decision of the Hon'ble Supreme Court in SLPs, referred to above. Hon'ble Supreme Court passed the following order on 24.08.2011: Upon hearing counsel the Court made the following ORDER Leave granted. Ad interim order dated 07.12.2009 is vacated. We clarify that the pendency of these appeals shall not come in the way of the Respondents in taking recourse to appropriate proceedings in case the impugned judgment is not implemented by the State. The appeals will be heard on the SLP Paper Books. Additional documents, if any, may be filed by the parties. (Vinod Lakhina)Court Master (Kusum Gulati)Court Master. From the above order, it appears that the earlier interim order dated 07.12.2009 passed by the Hon'ble Supreme Court has been vacated and the writ Petitioners have been left free to initiate appropriate proceeding in case the judgment passed by the High Court is not implemented by the State. Based upon the aforesaid order the Appellants in these LP As have prayed for hearing the appeals on merit.
(3.) CM is allowed.;