Full Judgment Text
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PETITIONER:
RELIANCE INDUSTRIES LTD.
Vs.
RESPONDENT:
PRAVINBHAI JASBHAI PATEL & ORS.
DATE OF JUDGMENT: 29/08/1997
BENCH:
S. B. MAJMUDAR, S. SAGHIR AHMAD
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
This Special Leave Petition challenges the judgment and
order dated 5th/7th August 1995 passed by the Division Bench
of the High Court of Gujarat in Special Civil Application
No. 770 of 1995. For the reasons stated in our common
judgment in Civil Appeals arising out of S.L.P.(C) Nos.
1456-57 of 1997 decided today this Special Leave Petition is
delinked and will stand adjourned sine die awaiting the
decision in the proceedings ordered to be remanded pursuant
to the order in the aforesaid appeals. It will be open to
the parties to intimate the Registry of this Court about the
disposal of the remanded review proceedings in the light of
which the aforesaid Special Leave Petition shall be placed
for further orders before an appropriate Bench of this Court
after obtaining orders from Hon’ble from the Chief Justice
of India.