- (1.) SINCE no direction has been given in the order dated July 15,1996 transferring the civil suit to the Bombay High Court with regard to the appeal which is pending in the Madhya Pradesh High Court, it is directed that Misc. Appeal No. 583/94 which is pending at the Indore Bench of the Madhya Pradesh High Court be also transferred to the Bombay High Court and the same shall be disposed of in accordance with rules of the Bombay High Court. The I.A. is allowed accordingly.
(2.) IN view of the order passed in the I.A. No. 2 in T.P. (C) No. 130/95, no orders are necessary in the special leave petitions and they, are disposed of accordingly.;