- (1.) In continuation of the Orders passed by this Court earlier, we are issuing following directions in the matter of revival of Super Bazar: (i) Election of the General Body is directed to be held within ninety days from today. These elections are to elect the Board of Directors of Super Bazar newly constituted. (ii) In terms of our order dated 7th May, 2008, an amount of Rs.54.31 crores, being arrears of wages upto 31st December, 2007, was directed to be disbursed by the highest bidder. Rs.55 crores stands deposited by the highest bidder. The sum of Rs.20 crores out of Rs.55 crores which lies with the Registry of the Supreme Court, will be disbursed by the Official Liquidator and the nominee of the Central Registrar Co-operative Societies in the presence of one Union representative of each Union within four weeks from today. The representative of the highest bidder will also remain present in the said meeting. It is made clear that the workers will sign the receipt of payment, which will be adjusted towards the arrears of Rs.54.31 crores. (iii) As far as the balance amount is concerned, we are directing the highest bidder to file an affidavit containing an Undertaking that within a period of eight weeks, from the date of constitution of the Board of Directors after the elections, the balance amount will be disbursed to the workers. This will cover arrears of wages up to 31st December, 2007. The above Undertaking will be given by Ramesh Chander Agarwal, Chairman of M/s. Writers and Publishers within four weeks from today. (iv) The General Body will elect the Board of Directors in the elections to be held within ninety days from today. Needless to add that, in the meantime, the Administrator will continue till the Board of Directors take over. (v) It is made clear that the premises have been valued at Rs.117.52 crores. The subject premises will not be encumbered and no third party rights will be created in respect thereof till further orders of this Court. (vi) The Registry of the Supreme Court is directed to pay the sum of Rupees twenty crores to the Central Registrar, Co-operative Societies, Department of Agriculture and Co- operation.
(2.) Office to convert the Contempt Petitions to Interlocutory Applications.;