IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6095 OF 2008 (Arising out of S.L.P. (C) No.20706/2008)

Govind Barik & Ors.              ...Appellant(s)

Versus

Pt. Ravishankar Shukla Univ. & Ors.         ...Respondent(s)

O  R  D  E  R

Though the case was placed under the heading “Incomplete After Notice

Matters” but with the consent of learned counsel  for the parties,  the petition was

taken up for hearing.

Leave granted.

Having heard learned counsel for the parties and perused the records, we

are of the view that the appeal pending before the High Court should be disposed of

and, till the same is not disposed of, the interim order passed by this Court on 21st

August, 2008 in this case should continue to operate.

Accordingly, the High Court is requested to dispose of the appeal pending

before it within a period of three months from the date of receipt/production of copy

of  this  order and, so long as the said appeal  is  not disposed of,  the interim order

passed by this Court shall continue to operate.

The appeal is, accordingly, disposed of.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, October 13, 2008.