ADVOCATE GENERAL OF BOMBAY Vs. PHIROZ RUSTOMJI BHARUCHA

JUDGEMENT

(1.) THEIR Lordships after hearing these petitions came to-the conclusion that in none of them were the circumstances such as to justify them in advising His Majesty to grant special leave to appeal, and they gave expression to that conclusion.

(2.) THEIR Lordships now propose to state in a few words certain considerations. which were present to their minds in reaching their decision.

(3.) THESE observations apply equally to the case of the pleaders. .