Kapadia, J. - (1.) Leave granted.
(2.) These civil appeals by grant of special leave are directed against a common Order dated 2-7-2004 passed by the High Court of Madhya Pradesh at Jabalpur in M.A. No. 1611 of 2003 and M.A. No. 1628 of 2003.
(3.) Since the impugned order is common in both the appeals, the same are jointly disposed of by this judgment.;