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PETITIONER: SHRI LALJIBHAI PARMAR & ANR.

       Vs.

RESPONDENT: RAMESH M. PARMAR & ANR.

DATE OF JUDGMENT:       25/11/1997

BENCH: B.N. KIRPAL, M. JAGANNADHA RAO

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      By judgment  passed today  in civil  Appeal No. 8279 of 1997 [arising  out of S.L.P. (Civil) No. 17369 of 1997], the decision of  the High  Court in Special C.A. No.5645 of 1997 has been  set aside.   It  is, therefore,  not necessary  to transfer the  Special C.A.  No.5645 of  1997 which has to be decided by the High Court in accordance with the judgment of this Court.