ARUN KUMAR GOEL, J. - (1.) HEARD learned counsel for the parties. For the reasons set out in this application (CMP No. 88/97) it is allowed and the order dated 7.11.1997 is hereby recalled thereby appeal (CIA 12/97) is ordered to be restored to its original number. CMP (C) No. 88/97 stands disposed of. C. I. A. No. 12/1997
(2.) HEARD learned counsel for the parties. Admit
(3.) WITH the consent of learned counsel for the parties this appeal has been taken up for final hearing and after hearing both of them it is being finally disposed of. Facts which are not in dispute need to be briefly referred of:;