- (1.) This appeal has been taken up in the revised call. No-one is present on behalf of the appellant to press this appeal.
(2.) This appeal was never admitted nor any substantial question of law was framed and the order passed on 26.5.1988 is to the following effect: "Let the appeal be listed for admission in the ordinary course before appropriate Bench."
(3.) On the same day an interim order was also transcribed on the stay application.;