- (1.) On 16.8.1999, the following order was made at the time of issuance of notice in the special leave petition: "Notice to issue to show cause why the impugned order of the High Court should not be set aside and the proceedings should not be remanded to the High Court for reconsideration of the main question whether on the facts and circumstances of the case leave to defend should have been granted to the petitioner. There will be ad interim stay of the decree for possession in the meantime. Notice shall state that the matter will be disposed of finally at the SLP stage itself. "
(2.) We have heard learned Counsel for the parties.
(3.) Leave granted.;