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Judgment
7 paragraphs · 124 wordsS.K. Mishra, J
By virtue of filing this Special Appeal, the appellant, being the petitioner in Writ Petition (S/S) No. 310 of 2016, has assailed the order passed by the learned Single Judge on 22.03.2022, whereby the application for vacation of stay order was allowed, and the stay granted on 08.02.2016 was vacated.
The impugned order is an interim order. It is settled law that no Special Appeal lies against an interim order.
In that view of the matter, the present Special Appeal is, hereby, dismissed.
In sequel thereto, all pending applications stand disposed of.
There shall be no orders as to cost.
Urgent certified copy of this order be supplied to the learned counsel for the parties, as per Rules.