- (1.) THE matter comes up on the application No. 10296 for modification of the stay order dated 06. 03. 2009.
(2.) LEARNED counsel for the parties are in agreement that the submissions on the aforesaid application as well as on the merits of the writ petition being identical, the writ petition itself may be heard and decided finally.
(3.) I have heard learned counsel for the parties and perused the orders passed by the learned courts below.;