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CASE NO.: Appeal (civil)  1339 of 2008

PETITIONER: Suriti & Company

RESPONDENT: State of H.P. & Ors.

DATE OF JUDGMENT: 15/02/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT                              O R D E R (Arising out of SLP(C) NO. 18650/2006)                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                        Office report indicates that notice upon respondent No. 4 has been served, but he ha s  refused to accept notice.  Notice shall be deemed to have been served upon respondent  No. 4.

       Leave granted.

       This appeal has been filed against  interim orders dated 20th March, 2006 and 3rd  April, 2006 passed by the High Court of Himachal Pradesh  in W.P. NO. 206 of 2006.

       During the pendency of this appeal, interim orders passed by the High Court have  already been complied with.  In that view of the matter, nothing survives in this appeal.   

       The appeal is, accordingly, dismissed.  We request the High Court to expedite the  disposal of Writ Petition.