- (1.) Mr. G.L. Sanghi, Sr. Adv. for the appellant commenced his arguments at 10.50 a.m. and continued upto 1.00 p.m.
(2.) After lunch at 2.05 p.m. Mr. Anil B. Diwan, Sr. Advocate for the appellant commenced his arguments and continued till 4-CO p.m. when the court rose for the day taking item No. 5 as part heard.
(3.) Upon being mentioned Intervention application by Mr. F.S. Nariman, the Court allowed written submission in the matter on behalf of the intervening party, but no oral arguments. 16.7.86. The appeals were called in for further hearing today.;