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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL     APPEAL     NO.5202     OF     2012   (SPECIAL LEAVE PETITION(C.)NO.5757 OF 2012)  

INDIAN PHARMACY GRADUATES ...APPELLANT ASSN.TR.SEC.                   

VERSUS

GOVT.OF INDIA & ORS.    ...RESPONDENTS

O     R     D     E     R   

1. Leave granted.

2. This appeal is directed against the order passed  

in M.P.NO.2 of 2012 in Writ Appeal No.19 of 2012,  

dated 25th January, 2012.

3. The impugned order passed by the High Court was  

stayed by this Court by its order dated 14th February,  

2012.  The said interim order is still operating  

against the respondents.

4. We have heard Shri L.Nageswara Rao, learned  

senior counsel for the appellant and Shri  

R.F.Nariman, learned Solicitor General for India.

5. Learned counsel appearing for both the parties  

would submit that it would be desirable if a request  

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is made to the High Court to consider the main Writ  

Petition itself instead of going into the factual  

details and the legal issues raised in the present  

appeal.  The suggestion made by the learned counsel  

appears to be reasonable and therefore, we accept the  

same. Accordingly, we set aside the orders passed in  

M.P.NO.2 of 2012 in Writ Appeal No.19 of 2012, dated  

25th January, 2012. We request the learned Single  

Judge to dispose of the Writ Petition No.28887/2011  

as expeditiously as possible, preferably within two  

months from the date of receipt of a copy of this  

Court's order.  All the contentions raised by both  

the parties are kept open.

Appeal disposed of accordingly. No costs.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; JULY 13, 2012  

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