Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER:
UDAJI BHAGAJI & ORS
Vs.
RESPONDENT:
BACHUSHA DADUSHA & ORS.
DATE OF JUDGMENT: 15/03/1996
BENCH:
N.P. SINGH
ACT:
HEADNOTE:
JUDGMENT:
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.