- (1.) Special leave granted.
(2.) Having heard learned counsel for the parties at length in this appeal, we set aside the order dated 22/10/1986, made by the High court and permit the parties, entitled to vote in terms of our order dated 25/09/1986, and Shaw Wallace and Co. Ltd. to issue and circulate or publish any circular or memorandum or other communication in support of the view-point of the party concerned in respect of, and confined to, the subject matter of the respective meetings convened for November 19) 20 and 21, 1986 under the orders of this court.
(3.) The appeal and the Civil Miscellaneous Petition No. 29690 of 1986 in Special Leave Petition No. 11393 of 1986 are disposed of accordingly.;