- (1.) LEAVE granted. None appears for the respondent, though served.
(2.) THE impugned order, as usual, is a cryptic order, Be that as it may, the impugned order has been passed before the decision of this Court in CTO v. Bajaj Electricals Ltd. Hence, the impugned order is set aside and the matter is remitted to the High Court for de novo consideration in the light of the decision of this Court, if applicable, in Bajaj Electricals Ltd. The civil appeal is, accordingly, allowed with no order as to costs.;