29 August 1997
Supreme Court
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RELIANCE INDUSTRIES LTD. Vs PRVINDBHAI JASBHAI PATEL

Bench: S. B. MAJMUDAR,S. SAGHIR AHMAD
Case number: C.A. No.-001529-001529 / 2001
Diary number: 61488 / 1997
Advocates: K. R. SASIPRABHU Vs HEMANTIKA WAHI


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PETITIONER: RELIANCE INDUSTRIES LTD.

       Vs.

RESPONDENT: PRAVINBHAI JASBHAI PATEL & ORS.

DATE OF JUDGMENT:       29/08/1997

BENCH: S. B. MAJMUDAR, S. SAGHIR AHMAD

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      This Special Leave Petition challenges the judgment and order dated 5th/7th August 1995 passed by the Division Bench of the  High Court  of Gujarat  in Special Civil Application No. 770  of 1995.  For the  reasons  stated  in  our  common judgment in  Civil Appeals  arising out  of  S.L.P.(C)  Nos. 1456-57 of 1997 decided today this Special Leave Petition is delinked and  will stand  adjourned sine  die  awaiting  the decision in  the proceedings ordered to be remanded pursuant to the  order in  the aforesaid  appeals. It will be open to the parties to intimate the Registry of this Court about the disposal of  the remanded review proceedings in the light of which the  aforesaid Special  Leave Petition shall be placed for further orders before an appropriate Bench of this Court after obtaining  orders from  Hon’ble from the Chief Justice of India.