- (1.) The matter was called on for further hearing.
(2.) Mr. Ramaswami resumed his arguments at 12.40 p.m. and concluded at 2.30 p.m. Thereafter Mr. Divan advanced his arguments till 3.05 p.m. Mr. Ramaswami spoke for ten minutes. Hearing in W.P. Nos, 794, 798 & 751/86 concluded and the Court reserved its Judgment.
(3.) W.P. Nos. 126,0/85 and 13031/85 will be listed for hearing after the pronouncement of Judgment in W.P. Nos. 751, 794 & 798/86.;