Udaji Bhagaji & Ors Vs. Bachusha Dadusha & Ors [1996] INSC 397 (15 March 1996)
N.P. Singh
ACT:
HEAD NOTE:
O R D E R
In view of the judgment in Civil Appeals Nos. 4466-67 of 1996 (Arising out of SLP (C) Nos. 16530-31 of 1993 & allied metters), Lilaben Udesing Gohel, etc. v. The Oriental Insurance Company Ltd. & Others, etc. it is now not necesscry to grant permission to file the special leave petition against the order proposed to be chellenged. The Interlocutory Application will, therefore, stand disposed of. However, appropriate orders may be obtained from the Tribunal/High Coure in the light of the decision in the aforesaid case.
