- (1.) IN C.A. 9522 '96 @ SLP (C) NO. 3626/96). Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the order of the learned single Judge of the High Court of Rajasthan at Jaipur made on December 15, 1995 , in Miscellaneous (Def) No. 631. It is enough to narrate the salient facts for the purpose of disposal of this case.;