- (1.) C. A. 1081/2000 [@ SLP(C) 2816/2000 (CC 3870/99)] Delay condoned.
(2.) Leave granted.
(3.) In this appeal, the appellant has challenged the order made by the Division Bench of the Bombay High Court dated 8th September, 1998 whereby the High Court held that the respondent had substantially complied with the norms fixed for allotting galas for trading in wholesale fruits in the market presently situated at Navi, Mumbai.;