S. B. Sinha, J. - (1.) Leave granted in S.L.Ps.
(2.) Applicability of promissory estoppel and/ or the extent thereof is in question in these appeals which arise out of a judgment and order dated 22-4-2005 passed by a Division Bench of High Court of Punjab and Haryana in Amended Civil Petition No. 15025 of 1997.
(3.) The basic facts are not in dispute. The Appellants are owners of solvent extraction plants. The State of Haryana announced an Industrial Policy for the period 1-4-1988 to 31-3-1997 wherein inter alia incentive by way of sales tax exemption was to be given for the industries set up in backward areas in the State.;