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    NON REPORTABLE    

     IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO.2545 OF 2009   (Arising out of SLP (C) No. 22977 of 2007)

Union of India & Ors.              …Appellants

Versus

M/s Khaziranga Tobacco Products (P) Ltd.                            …Respondent

WITH          CIVIL APPEAL NO.2546 OF 2009     (Arising out of SLP © No.19643 of 2007]

      O R D E R  

1. Leave granted.   

2. These appeals, by way of special leave petitions, have been filed  

against an interim order passed by the High Court of Gauhati at  

Guwahati in W.P. No. 1658 of 2007 and in W.P.No.1657 of 2007  

directing stay of recovery of interest and the writ petitions to be  

heard on a specified date.   

3. We are informed by the learned counsel for the parties that the writ   

petitions have not yet been disposed of by the High Court.

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4. Considering the facts and circumstances of the case, we request the  

High Court to dispose of the writ petitions within a period of two  

months from the date of communication of this order to it without  

being influenced by the observations made by the High Court in  

the  interim  order  passed  in  the  writ  applications  and  without  

granting any unnecessary adjournments to either of the parties.   

5. With these observations, these appeals are disposed of.  There will  

be no order as to costs.            

        ………………….J. [Tarun Chatterjee]

 New Delhi;          ………………….J. April 15, 2009. [V.S. Sirpurkar]

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