- (1.) The instant Letters Patent Appeal has been filed against the interim order dated 31.7.2012 passed by the learned Single Judge in CWP No.14400 of 2012 filed by the appellant in which he has challenged his order of suspension as President of the Municipal Council, Bhiwani. The interim order dated 31.7.2012 reads as under:- " Says that the petitioner has been suspended on account of political influence. Otherwise, the petitioner had taken action to cancel the contract, which was being performed in violation of the agreed terms. FIR has also been registered against the firm, which had carried out work in this manner without approval. Notice of motion for 8.11.2012. Notice re: stay as well."
(2.) Subsequently, the appellant filed C.M. No.10381 of 2012 in the aforesaid writ petition for stay of the operation of the impugned order of suspension. On that application, on 6.8.2012 the following order was passed:- "Notice of motion in the application for the date already fixed in the main case i.e. 8.11.2012."
(3.) The appellant has also challenged the said order in this appeal. We have heard the learned counsel for the appellant.;