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CASE NO.: Appeal (civil)  1383 of 2008

PETITIONER: Kamlesh Kumar Rawat

RESPONDENT: State of U.P. & Ors.

DATE OF JUDGMENT: 18/02/2008

BENCH: C.K. THAKKER & ALTAMAS KABIR

JUDGMENT: JUDGMENT                               O R D E R ( Arising out of SLP(C) NO.  3834/2007)                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                   Leave granted.

       On March 8, 2007, when the matter was heard by this Court, the following order was  passed :         "Issue notice.         Any advertisement made pursuant to order dated 5.12.2006 of the  High Court will be subject to the final outcome of Special Appeal No.  937 of 2006."

       It is stated at the Bar that Special Appeal No. 937 of 2006 is still pending before  a  Division bench of the High Court.  On the facts and in the circumstances of the case  ends of justice would be met if we request the High Court to dispose of the special  appeal as expeditiously as possible.  Ordered accordingly.         The appeal is, accordingly, disposed of.

       Till the disposal of the appeal, the order passed by this Court, referred to above,  will  operate.