- (1.) Special leave granted.
(2.) On 28.6.1995 a Division Bench of the High Court at Bombay passed an order dismissing the appellants' writ petition in terms of the "minutes of order" tendered by counsel for the parties. It is the appellants' case that the statement made in the first clause of the "minutes of order" was not correct in that the judgments mentioned therein were inapplicable to the facts of their case. Accordingly, the appellants filed a review petition. Upon the review petition the order under challenge was passed.
(3.) The order under challenge states that the order dated 28.6.1995 "was passed on the basis of the consent of the parties, which was recorded in the minutes of the order duly signed by the senior counsel for the parties". The review petition was, therefore, not maintainable.;