- (1.) Leave granted.
(2.) Heard learned Counsel. Perused the written submissions.
(3.) These appeals - one by the State of Gujarat [S.L.P. (C) No. 27350 of 1995] and the other by the Reliance Petroleum Limited [S.L.P. (C) No. 27230 of 1995] arise out of the judgment and order of the Gujarat High Court dated 5-9-1995 in Special Civil Application No. 13525 of 1994.;