- (1.) SPECIAL leave granted in SLP (C) No. 22663 of 1997 and SLP (C) No. 1740 of 1998.
(2.) WE have heard Shri Harish N. Salve, learned senior counsel for the Canara Bank and its trustees and Shri K.S. Cooper, learned senior counsel for the Standard Chartered Bank as well as the learned counsel appearing for other parties.
(3.) AFTER going through the judgments and orders under appeal and the documents on the record, in our opinion it will be appropriate that the judgment and order dated 27.11.1996 passed in Misc. Petition No. 81 of 1995 and judgments and orders dated 23rd September, 1997, 30th September, 1997, 30th September, 1997/ 1st October, 1997 and 1st October, 1997 passed in Suit No. 11 of 1996 by the Special Court are set aside. The said matters shall stand remanded to the Special Court to be disposed of de novo on the basis of the pleadings as they stand and on the basis of array of parties in Suit No. 11 of 1996 as originally impleaded. The evidence already recorded by the Special Court shall be evidence at the fresh hearing with liberty to the parties to adduce additional evidence if so advised.;