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CASE NO.: Appeal (civil)  1042 of 2008

PETITIONER: ICICI BANK LTD. & ANR

RESPONDENT: STATE OF MAHARASHTRA & ANR

DATE OF JUDGMENT: 05/02/2008

BENCH: TARUN CHATTERJEE & H.S.BEDI

JUDGMENT: JUDGMENT

O  R  D  E  R

CIVIL APPEAL NO.1042 OF 2008  (Arising out of SLP(C)No.3577 of 2007)           

       Leave granted.         This appeal is directed against an interim order passed by the High Court of  Judicature at Bombay in Writ Petition No.2856 of 2006 which is now challenged before  us.  The order passed by the High Court reads as follows :-         "7.  Until further orders, the ad-interim order dated 8.11.2006 shall  remain operative.  However, this will not preclude Respondent No.2  from seeking necessary information concerning the documents which  in his opinion have resulted in evasion of stamp duty and upon receipt  of such notice, the Petitioner are directed to provide necessary  information to Respondent No.2."         

       We are informed that the Writ Petition is ready for hearing.  Without going into the   merit of the matter and without prejudicing to the rights and contentions of the parties,  we are of the view that the portion namely,                  "7.  Until further orders, the ad-interim order dated 8.11.2006  shall remain operative.  However, this will not preclude Respondent  No.2 from seeking necessary information concerning the documents  which in his opinion have resulted in evasion of stamp duty and upon  receipt of such notice, the Petitioner are directed to provide necessary  information to Respondent No.2."         

be deleted and the High Court is requested to dispose of the Writ Petition which is now  ready for hearing within two months from the date of communication of this Order.         We, however, make it clear that while issuing notice on 07.03.2007, we have already  directed the respondent No.2 to produce public documents.         The appeal is disposed of accordingly.         There shall be no order as to costs.