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Judgment
5 paragraphs · 113 words
The Appeals are dismissed in terms of the signed order.
2.
The SLP(C) Nos. 15771/01 and 20674/02 to be delinked inasmuch as the civil appeals have been dismissed on the factual findings of the Tribunal.
The situation in these matters is argued to be different. There are also additional questions involved. Therefore the delay condoned and leave granted in these petitions.
ORDER
1.
Leaving the question of law open, inasmuch as the appellants conceded that in the facts of the case respondents would be entitled to relief even if the appellants submissions were accepted by this court, we do not interfere with the judgments of the High Court. The appeals are accordingly dismissed.