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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4525  OF 2013 (SPECIAL LEAVE PETITION(CIVIL)NO.4560 OF 2012)  

GAZAL TANEJA & ORS. APPELLANTS

                VERSUS

MAHANAGAR TELEPHONE NIGAM LTD. & ANR.            RESPONDENTS

WITH  

CIVIL APPEAL NO. 4526  OF 2013  (@ SPECIAL LEAVE PETITION(C)NO.5530 OF 2012)

O R D E R

1. Leave granted.

2. These appeals are directed against the common Order passed  

by the High Court of Delhi at New Delhi in C.M.No.9447 of 2010 in  

R.F.A.No.337 of 2010, dated 14.12.2011. By the impugned Order, the  

High Court has vacated the interim order granted earlier.

3. In the facts and circumstances of the case and in view of  

the pleadings made by the appellant(s) herein, we are of the opinion  

that the High Court was not justified in vacating the interim order  

granted earlier.  In that view of the matter, we set aside the order  

passed by the High Court.

4. Since the appeal was pending before the High Court for the  

last three years, we would request the High Court to dispose of the  

Regular  First  Appeal  No.337  of  2010  in  accordance  with  law  as  

expeditiously as possible.  

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5. All the contentions of both the parties are left open.

Appeals are disposed of accordingly.

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

.......................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; MAY 08, 2013