ASSOCIATED TUBEWELLS LIMITED Vs. R B GUJARMAL MODI

JUDGEMENT

(1.) We have heard the matter against at some length because the review application has been made to us on the ground that the Advocate was not fully heard and was denied adequate opportunity for saying what he wanted to say. After rehearing on the points on which the Advocate thought he was not fully heard, we are not persuaded that we ought to have granted leave in this matter.

(2.) It is not the practice of this court to give reasons for the dismissal of an application for special leave and we do not want to depart from that practice and give our reasons here why we originally refused leave and why we still think that there are no grounds for our modifying that order.

(3.) This application is accordingly dismissed with costs.