AIR 1977 ANDHRA PRADESH 7 ::(1976) 2 Andh WR 368 ::(1977) 1 ServLR 269 ::ILR (1977) AP 395

Andhra Pradesh High Court

Hon'ble Judge(s): Sambasiva Rao, K. Punnayya , JJ

Constitution of India , Art.226, Art.136— Dismissal of petition for leave to appeal to Supreme Court - Interlocutory orders - Jurisdiction of High Court - High Court has jurisdiction to pass interlocutory orders till parties have sufficient time to approach Supreme Court. The High Court when it exercises extraordinary jurisdiction under Art.226 of the Constitution continues to have jurisdiction to pass ad interim orders even though it has dismissed a petition for leave to appeal to Supreme Court, if it is satisfied that it would be in the interests of justice to pass such an order until the parties have sufficient time to go to the Supreme Court for securing appropriate orders,