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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.6163-6166 OF 2016 (Arising out of SLP (C) Nos.19722-19725 of 2014)

EXEC.ENGINEER, KUKADI P.L.D.DIV.& ANR.        APPELLANTS                                 VERSUS

BHAGA PRABHU BHOSALE ETC.                      RESPONDENTS

J U D G M E N T KURIAN,J.

1. Leave granted. 2. The appellants are before this Court aggrieved by an  interim order  passed by  the learned  Single Judge, Bombay High Court in Writ Petition No. 4658 of 2011 as confirmed in the  Letters Patent Appeal No. 299 of 2011. 3. Now that the writ petition is pending, we are of the view that it would be appropriate if all contentions are  addressed  before  the  writ  Court.   Accordingly, appeals are disposed of with a request to the High Court of  Bombay  to  dispose  of  writ  petition  No.  4658/2011 expeditiously  and  preferably  within  six  months  from today. 4. The  interim  order  passed  by  this  Court  shall continue till the writ petition is disposed of by the High Court.

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

 ....................J.       [ROHINTON FALI NARIMAN]

 NEW DELHI;   JULY 12, 2016