S. H. Kapadia, J. - (1.) Delay condoned.
(2.) Leave granted. Facts in the Lead Matter.
(3.) For the sake of convenience we state the facts occurring in Civil Appeal No. 1618 of 2009 - arising out of S. L. P. (C) No. 23970 of 2007 - State of Haryana vs. M/s. Liberty Enterprises.;