AI Structured Summary
Not yet generated for this judgment
Judgment
bw + bsl && x + aw - ah / 2 - cw >= bsl ) { c.style.left = x + aw - ah / 2 - cw; } else { c.style.left = x + ah / 2; } if (y + ch + ah / 2 > bh + bst && y + ah / 2 - ch >= bst ) { c.style.top = y + ah / 2 - ch; } else { c.style.top = y + ah / 2; } c.style.visibility = "visible"; } } } function msoCommentHide(com_id) { if(msoBrowserCheck()) { c = document.all(com_id); if (null != c && null == c.length) { c.style.visibility = "hidden"; c.style.left = -1000; c.style.top = -1000; } } } function msoBrowserCheck() { ms = navigator.appVersion.indexOf("MSIE"); vers = navigator.appVersion.substring(ms + 5, ms + 6); ie4 = (ms > 0) && (parseInt(vers) >= 4); return ie4; } if (msoBrowserCheck()) { document.styleSheets.dynCom.addRule(".msocomanchor","background: infobackground"); document.styleSheets.dynCom.addRule(".msocomoff","display: none"); document.styleSheets.dynCom.addRule(".msocomtxt","visibility: hidden"); document.styleSheets.dynCom.addRule(".msocomtxt","position: absolute"); document.styleSheets.dynCom.addRule(".msocomtxt","top: -1000"); document.styleSheets.dynCom.addRule(".msocomtxt","left: -1000"); document.styleSheets.dynCom.addRule(".msocomtxt","width: 33%"); document.styleSheets.dynCom.addRule(".msocomtxt","background: infobackground"); document.styleSheets.dynCom.addRule(".msocomtxt","color: infotext"); document.styleSheets.dynCom.addRule(".msocomtxt","border-top: 1pt solid threedlightshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-right: 2pt solid threedshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-bottom: 2pt solid threedshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-left: 1pt solid threedlightshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","padding: 3pt 3pt 3pt 3pt"); document.styleSheets.dynCom.addRule(".msocomtxt","z-index: 100"); } // -->
W. Diengdoh, J
Ms. M. Sun, learned counsel, has submitted that she is entering appearance on behalf of the newly impleaded respondent No. 3. However, the learned counsel has prayed that this matter may be heard on the next date fixed.
In the meantime, as prayed for by the learned counsel for the petitioner, the interim relief granted will continue until further orders.
On prayer made, list this matter after 1(one) week.
