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PETITIONER: UDAJI BHAGAJI & ORS

       Vs.

RESPONDENT: BACHUSHA DADUSHA & ORS.

DATE OF JUDGMENT:       15/03/1996

BENCH: N.P. SINGH

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      In view  of the  judgment in Civil Appeals Nos. 4466-67 of 1996  (Arising out  of SLP  (C) Nos.  16530-31 of  1993 & allied metters), Lilaben Udesing Gohel, etc. v. The Oriental Insurance  Company  Ltd.  &  Others,  etc.  it  is  now  not necesscry to  grant permission  to file  the  special  leave petition against  the order  proposed to  be chellenged. The Interlocutory Application  will, therefore,  stand  disposed of. However,  appropriate orders  may be  obtained from  the Tribunal/High Coure  in the  light of  the decision  in  the aforesaid case.