ANAND, J. - (1.) Special leave granted.
(2.) This judgment will dispose of the appeal arising out of S.L.P. (C) No. 13190 of 1997 and an 'order' made by a learned single Judge (Mr. Justice R. D. Vyas) of the High Court of Madhya Pradesh (Indore Bench) in Miscellaneous Appeal 143 of 1994 directing the appeal to "be referred to" this Court for deciding it "finally" since both matters arise out of the same order.
(3.) Notice of some salient facts is necessary for disposal of the matter before us.;