- (1.) In C.A. Nos. 4286-4287/2000, 4488/2000, 4857-4858/2000, 4907/2000, 5083/2000, 4911/2000, 4912/2000, 4913/2000, 4485-86/2003, 1729/2004, 4002/2004, 4164/2000, 4782/2000, 4929/2000, 5745/2000, 6106/2000, 5080/2000, 558/2000, 130-131/2003, 5492/2003, SLP (C) Nos. 18984/2000, 16743/2000, 17909-11/2000, 11358/2001, 18118/2001, 2412/2003, 2893/2003, 2349/2003, 5912/2003, 5348/2003, 6284/2003, 6286/2003, 6287/2003, 2965/2004, 7047/2004, 9308/2005, 24514- 24517/2002, 2401/2003, 2350/2003, 2347/2003, 5770-5771/2003:
(2.) Delay condoned.The civil appeals and special leave petitions are dismissed.
(3.) In rest of the matters delay condoned, leave granted and appeals are disposed of with no order as to costs.;