- (1.) Heard the learned Counsel for the parties.
(2.) Delay in filing as well as in refiling is condoned.
(3.) Having heard the learned Counsel for the parties at length we are not inclined to interfere with the order impugned in these special leave petitions, except to clarify that in the impugned order the sentence, namely, "... all pending proceedings and demands are quashed and the Respondents are directed to act in future in accordance with this judgment" obviously refers to only those proceedings out of which the writ petitions had arisen. With the above clarification, the special leave petitions are dismissed.;