- (1.) In Civil Appeal No 1132 of 1971 an application for review of the judgment dated 8 November, 1973* has been made. The Review is accepted for the following reasons. * Reported in AIR 1974 SC 150.
(2.) Civil Appeal No. 1132 of 1971 and Civil Appeals No. 1109 and 1133 of 1971 were heard together. A common Judgment was delivered in the three matters. The three appeals were dismissed.
(3.) One of the grounds for dismissal of the three appeals was that there were consent orders in all the three appeals.;