- (1.) DELAY , in filing the application(s) for substitution, if any, is condoned. Application(s) for substitution, if any, is/are allowed.
(2.) DELAY , if any, in filing the special leave petitions is condoned.
(3.) LEAVE granted. These appeals are directed against the judgment(s) and order(s) passed by the High Court of Punjab and Haryana in a batch of Regular First Appeals, whereby and whereunder, the High Court had disposed of all the matters in light of its judgment and order in R.F.A. No. 2695 of 2002 and connected matters dated 05.11.2012.;