HINDUSTAN MOTORS LIMITED Vs. N SIVA KUMAR

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) Leave granted.

(3.) Learned Senior Counsel appearing on behalf of the appellants has stated before us and it is also mentioned in the synopsis of facts given in the special leave petition that M/s Hindustan Motors who are the appellants before us have stopped manufacturing Ambassador NOVA model cars and, therefore, the order of the National Commission that a new car be supplied to the respondent cannot be complied with.