NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO. 6100/2018

(ARISING FROM SLP (C) NO.14650/2018)

DR. P.V. RAMANA & ANR.                             APPELLANT(S)

                               VERSUS

THE STATE OF MAHARASHTRA & ORS.                    RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave granted.

2. The appellants are before us, aggrieved by the

order dated 06.04.2018 passed by the High Court of

Judicature at Bombay in Writ Petition No.4153/2017.

3. Though  the  writ  petition  has  been  admitted,

interim relief was rejected.  No reasons whatsoever

have been stated for rejecting the interim relief.

4. In the factual background of this case, we are of

the view that the High Court ought to have made some

interim arrangements during the pendency of the writ

petition, having regard to the disputes involved in

the matter and since the writ petition is not likely

to be heard shortly.

5. Therefore, without expressing any opinion on the

merits of the matter, we set aside the impugned order

dated  06.04.2018 and  remit the  matter to  the High

Court with a request to the High Court to pass a

speaking  order  with  regard  to  the  interim

arrangements  during  the  pendency  of  the  writ

petition, as expeditiously as possible.

6. Both  the  parties  shall  appear  before  the  High

Court on 23.07.2018.

7. The appeal is, accordingly, disposed of.

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8. Pending  applications,  if  any,  shall  stand

disposed of.

9. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; JULY 06, 2018.

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