- (1.) There will be a direction in terms of prayer (a) to the Registrar, Supreme court. Prayer (a) : "the Registrar of this Hon'ble court to deposit Rs. 4,09,000. 00. Out of which Rs. 62,000. 00 in the court of Smt. Indermeet Kochar in the case arising out of FIR No. 971/96 and Rs. 3,47,000. 00 in the court of Shri K. S. Mohi. MM. New Delhi in the case arising out of FIR Nos. 739/99. ";