- (1.) On 4/02/2000 when these matters were listed for preliminary disposal, we proposed to dismiss the same. However, at the request 5 of Shri V. A. Mohta, the learned Senior Advocate for the petitioners, we withheld passing that order for a period of a fortnight from that day as he submitted that his clients intended to settle the matter. However, no report has been made regarding the same. In the circumstances, we dismiss the Special Leave Petitions.;