- (1.) LEARNED Counsel for the Appellant submitted that the Appellant in S.L.P. before Supreme Court has challenged the order dated 13.06.2011 passed by this Court whereby this Court has clarified that this Court has not stayed the hearing of the review petition pending before Single Bench in which the Respondent was granted interim order and this Court has only stayed the operation of stay granted by Single Bench.
(2.) IT will be relevant to mention here that the Appellant preferred this L.P.A. against the interim order dated 13.5.2011 passed in review petition by Single Bench and an ex -parte stay order was granted in this L.P.A. on 20.05.2011 only against the interim order as Appellant was aggrieved against the grant of interim order passed by the learned Single Judge in review petition. On 13.06.2011, a clarification was sought and this Court clarified that by interim order of this Court dated 20.05.2011, this Court neither intended nor stayed the hearing of the review petition and hearing of the review petition was not sought to be stayed even by the Appellant. Therefore, the learned Single Judge may proceed to decide the review petition.
(3.) LEARNED Counsel for the Appellant pointed out that in the L.P.A. it has been prayed that "during the pendency of the appeal, the further proceedings including the order dated 13.05.2011 passed in Civil Review Petition No. 109/2010 by the Hon'ble Mr. Justice Pradeep Kumar may be stayed.";