- (1.) It appears that the interim order was passed before written submission could have been filed by the respondent, and therefore, this L.P.A. was entertained. By the order dated 8.12.2010, the respondents were permitted to submit written submissions and it was directed that the matter may be taken up by the learned Single Judge on 13.12.2010.
(2.) Learned counsel for the parties submitted that the written submission was submitted by the appellants before the learned Single Judge and the learned counsel for the respondent submitted that after the submission of the written submission by the present appellant again interim order has been passed by the learned Single Judge against which L.P.A. was preferred and the same was disposed of.
(3.) Learned counsel for the appellants submitted the appellants' writ petition if disposed of, it may be observed that the points raised in this L.P.A. may not be res judicata.;