- (1.) Civil Appeal No. 1905 of 1997 : We have read the order under appeal and heard the learned counsel. We are of the view that a more detailed consideration of the case on either side is required and that there should be categoric findings of the Tribunal in this behalf. Since counsel on either side are agreed that this is the appropriate course to follow, we do not elaborate.
(2.) The civil appeal is allowed. The order under appeal is set aside. The appeal (No. E/4106/89-C) is restored to the file of the Tribunal at New Delhi to be heard and disposed of afresh, after giving to either side the opportunity to file further evidence and a hearing. The appeal shall be disposed of expeditiously.
(3.) No order as to costs. Civil Appeals Nos. 601-602 of 1998 :;