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CASE NO.: Special Leave Petition (civil)  1332 of 2007

PETITIONER: Director, Haryana State Lotteries Department

RESPONDENT: Suresh

DATE OF JUDGMENT: 17/01/2007

BENCH: G.P. MATHUR & A.K. MATHUR

JUDGMENT: J U D G M E N T ARISING FROM 10015 of 2006

G. P. MATHUR, J.

1.      Delay condoned.  

2.      The special leave petition has been filed against the order dated  May 31, 2006 of High Court of Punjab and Haryana, by which the  writ petition filed by the petitioner herein has been admitted.    Learned counsel for the petitioner has submitted that no order on the  stay application filed by the petitioner has been passed by the High  Court.  No material has been filed along with the special leave petition  to show that the stay application filed by the petitioner has been  rejected.   In these circumstances, we do not consider it a fit case for  interference under Article 136 of the Constitution.   

3.      The special leave petition is accordingly dismissed.  It is,  however, made clear that it will be open to the petitioner to make a  prayer before the High Court seeking stay of the award passed by the  Labour Court.