- (1.) "These Special Leave Petitions are yet another instance of the in- different manner in which Special Leave Petitions are filed in this Court. Two second appeals under section 100 of the C.P.C. were dis- missed in limini by the High Court of Punjab & Haryana with single word order "Dismissed". This meant that the Special Leave Petitions were really directed against the Judgment of the Lower Appellate Court, yet neither the copy of the judgment of the Lower Appellate Court, nor even that of the Trial Court has been filed. We have already had occasion to express our dissatisfaction with the casual attitude so frequently displayed nowadays. We have no option but to dismiss the Special Leave Petitions. We wish to add that all Special Leave Petitions must be accompanied by copies of the Subordinate Courts and the High Court otherwise they will not be entertained hereafter".;