- (1.) At the commencement of hearing, Shri K.K. Venugopal, learned Senior Counsel appearing for CBI and the Enforcement Directorate produced three sealed envelopes (two sets), which were opened in the Court in the presence of the learned counsel for the parties. The envelopes contain the following reports: 1. Progress report dated 10-2-2011 on CBI Case No. RC DAI 2009A 0045 (2G Spectrum case). 2. CBI report in PE.BD1/2010/E/0002 BS & FC/CBI/New Delhi and annexure to that report (both spiral bound). 3. Status report prepared by the Directorate of Enforcement for the period from 27-11-2010 to 8-2-2011.
(2.) On being asked by the Court, Ms Indira Jaising, learned Additional " Solicitor General made available the report prepared by one-man Commission headed by Justice Shivaraj V. Patil (retired). Shri Harin P. Raval, learned Additional Solicitor General representing the Directorate of Enforcement produced the status report (as on 26-11-2010) prepared by the Directorate of Enforcement.
(3.) Shri Venugopal took us through the salient features of the status reports and stated that CBI will definitely file the charge-sheet by 31-3-2011.Shri Venugopal also gave out that today itself four officers have been included into the investigation team for ensuring completion of the investigation within the time schedule disclosed before the Court.;