- (1.) Leave granted in the special leave petitions.
(2.) This order shall dispose of C.A. No. 12515 of 1996, C.A. Nos. 13370-13371/1996 and C.A. Nos. 2238-42 of 2002 (arising out of S.L.P. (C) Nos. 21304-21308 of 1996) as common question of law and facts are involved in these appeals. The facts of Civil Appeal Nos. 1552-1554 of 2000 being different would be referred to in the later part of this judgment.
(3.) For the disposal of Civil Appeal No. 12515 of 1996, Civil Appeals Nos. 13370-71 of 1996 and C.A. Nos. 2238-2242 of 2002 (arising out of S.L.P. (C) Nos. 21304-21308 of 1996), the facts are referred to from Civil Appeal No. 12515 of 1996.;