- (1.) Leave granted.
(2.) A limited notice was issued on 3.2.1997 to the Respondents as under: "Issue notice for final disposal on the application for condonation of delay and on Special Leave Petition to show cause why the matter be not remanded to the High Court for a fresh decision of the appeal on merits. "
(3.) Though the Respondents are served vet no one has appeared to contest the proceedings. The appeal is therefore, being finally disposed of.;