Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5470 OF 1999
Economic Transport Organisation Appellant(s)
Vs.
Oriental Insurance Co. Ltd. & Anr. Respondents
WITH
CA No.3633/2002, CA No.6689/2002, CA No.7874/2002,
CA No.7086/2002, 4062/2006, 4509/2006, CA Nos.
1711/2007 & 1712/2007 & 1922/2008,
CA No…1820/2010 (@ SLP (C) No.2897/2000)
CA No…1822/2010 (@ SLP (C) No.20402/2001)
CA No…1824/2010 (@ SLP (C) Nos.21294/2006)
CA No…1827/2010 (@ SLP (C) No.117/2007) and
CA No…1826/2010 (@ SLP(C) No.7571/2007)
J U D G M E N T
R.V.RAVEENDRAN, J.
Leave granted in the Special Leave Petitions.
As we have answered the questions referred in
Economic Transport Organisation vs. Charan Spinning
Mills (P) Ltd., [CA No.5611 of 1999 decided today),
these matters are to be listed before the respective
2
Regular Benches for disposal with reference to the
facts of each case.
………………………………..J
[Chief Justice of India]
…………………………………J
[R. V. Raveendran]
………………………………..J
[D. K. Jain]
…………………………………J
[P. Sathasivam]
………………………………..J
[J. M. Panchal]
New Delhi;
February 17, 2010.