- (1.) In the main case i.e. Civil Appeal No. 10660 of 2010 titled "Center for Public Interest Litigation and Ors. v. Union of India and Ors.", this Court had, on 16.3.2011, issued the following direction: While adjourning the case, we make it clear that no one including the newspapers shall interfere with the functioning of the CBI team and the officers of the Enforcement Directorate who are investigating what has been described as 2-G scam and the Court will take serious cognizance of any endeavour made by any person or group of persons in this regard.
(2.) Shri Rajeshwar Singh, Assistant Director of Enforcement in the Directorate of Enforcement, who is investigating the case with reference to the Prevention of Money Laundering Act, 2002 (for short, "the Act") issued summons dated 2.2.2011 and 30.3.2011 to the Managing Director of M/s. Sahara Prime City Ltd. and M/s. India Commercial Corporation Ltd. under Section 50 (2) and (3) of the Act requiring him to appear along with the documents mentioned in the schedule appended to the summons.
(3.) On 5.5.2011, a communication was sent to Shri Rajeshwar Singh by one Shri Subodh Jain, who described himself as reporter of Sahara Samay, asking him to answer 25 questions with an indication that Sahara News Network is planing to do a series of stories based on the documents allegedly in its possession.;