IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2407  OF 2011 (ARISING OUT OF SPECIAL LEAVE PETITION(C.)NO.13873 OF 2010)

UNION OF INDIA & ORS. ... APPELLANTS

VERSUS

RITESH ... RESPONDENT

O R D E R

Delay condoned.

Leave granted.

We have heard learned counsel for the parties.

This appeal is directed against the interim order dated  

24.06.2009 passed by the Division Bench of High Court of Gujarat at  

Ahmedabad in Special Civil Appeal No.5387 of 2009 and the order  

dated  3.2.2010  in  Review  Application  in  Misc.Civil  Application  

No.2081 of 2009 in Special Civil Appeal No.5387 of 2009.   

We  are  not  inclined  to  interfere  with  this  matter.  

However, in the facts and circumstances of this case, we request the  

High Court to dispose of the appeal and the application for vacating  

the interim order as expeditiously as possible, in any event, within  

three months from the date of communication of this order.

: 2 :

We make it clear that this order is made qua Ritesh, the  

respondent herein only.

The appeal is disposed of accordingly.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 9TH MARCH, 2011