- (1.) Delay condoned.
(2.) The order of the Tribunal under challenge is made in view of earlier decisions of the Tribunal. The learned Additional solicitor General is unable to state whether any special leave petitions/appeals were filed there-from. We see, in the circumstances, no good reason to adjourn this appeal to enable the appellants to do what they should have done in the first place.
(3.) The appeal is dismissed.;