- (1.) Notice on other respondents has been served. They are not appearing either in person or through counsel. Delay condoned. S. R. Bhatt appears for one respondent in one appeal.
(2.) Leave granted.
(3.) These appeals, by special leave, arise from the judgment of the Division Bench of the Karnataka High Court, dated December 22, 1995 made in MFA Nos. 2688/88 and batch.;