- (1.)In the above appeal when notice was issued on 25-8-2000, the same was confined for a specific purpose which is as follows :
"Issue notice to show cause why the matters should not be remanded to the National Commission. Notice will also issue on the applications for condonation of delay."

(2.)On 5-4-2002 this Court again made the following order :
"In these cases, a limited notice was issued by this Court on 25-8-2000 stating why the matters should not be remanded back to the National Commission. Learned counsel appearing for the respondents, however, wants to argue the case. List these matters for final hearing on a Friday in the month of August, 2002."

(3.)Heard learned counsel on the either side. Delay condoned since we find the same to have been sufficiently explained.