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CASE NO.: Special Leave Petition (civil)  5608-5609 of 2003

PETITIONER: Gulshan Sachdeva & Anr.                                          

RESPONDENT: M/s Sundial Communications Pvt. Ltd. & Ors.              

DATE OF JUDGMENT: 14/11/2003

BENCH: S. RAJENDRA BABU & G.P. MATHUR  

JUDGMENT: J  U  D  G  M  E  N  T [with S.L.P. (C) Nos. 5611-5612/2003]

RAJENDRA BABU,  J.  :

       These matters arise out of an interim order passed by a learned Single  Judge of the High Court and the Division Bench, on appeal, having dismissed the  appeals.         Elaborate arguments have been addressed by the learned counsel on  either side.    It is unnecessary to examine the various questions raised in these  petitions as these cases arise out of an interlocutory order.  The High Court has  adequately taken care for quick disposal of the original matter.  Therefore,  we  decline to interfere with the order made by the High Court.         These petitions, therefore, stand dismissed. No costs.