IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5470 OF 1999

Economic Transport Organisation  Appellant(s)

Vs.

Oriental Insurance Co. Ltd. & Anr.  Respondents

WITH

CA No.3633/2002, CA No.6689/2002, CA No.7874/2002,  CA  No.7086/2002,  4062/2006,  4509/2006,  CA  Nos.  1711/2007 & 1712/2007 & 1922/2008,  

CA No…1820/2010 (@ SLP (C) No.2897/2000) CA No…1822/2010 (@ SLP (C) No.20402/2001) CA No…1824/2010 (@ SLP (C) Nos.21294/2006) CA No…1827/2010 (@ SLP (C) No.117/2007) and  CA No…1826/2010 (@ SLP(C) No.7571/2007)

J U D G M E N T

R.V.RAVEENDRAN, J.

Leave granted in the Special Leave Petitions.  

As we have answered the questions referred in  

Economic Transport Organisation vs. Charan Spinning  

Mills (P) Ltd., [CA No.5611 of 1999 decided today),  

these matters are to be listed before the respective

Regular Benches for disposal with reference to the  

facts of each case.  

………………………………..J [Chief Justice of India]

…………………………………J [R. V. Raveendran]

………………………………..J [D. K. Jain]

…………………………………J [P. Sathasivam]

………………………………..J [J. M. Panchal]

New Delhi; February 17, 2010.  

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