- (1.) ON 13/12/1999, taking note of the conduct of Shri V.K. Tiwari, we had declined to extend the interim bail granted to him. That order stands.
(2.) ON behalf of Mr. Tiwari, a request for adjournment is made to file an affidavit in response to the affidavit of Shri K.P. Dwivedi Shastri. Four weeks' time, as prayed for, is granted for the purpose. Learned Amicus is also not available and is reported to be out of station. A request for adjournment is made. List after eight weeks.;