- (1.) Despite our order of 23rd February, 2011, except for three perfunctory reports, nothing positive has been done to execute the non-bailable warrants, which had been issued pursuant to the said order against Ms. Leila Neil David, Dr. Sarita Kishor Parikh, Ms. Annette Kotian and Ms. Pavithra Murali.
(2.) In the report submitted by the S.H.O., P.S. Sector 20, NOIDA, Gautam Budh Nagar, U.P., a request has been made to provide further time for execution of the non-bailable warrants, since continuous efforts were being made to trace the aforesaid persons. It has also been indicated in the said communication that the police station at P.S. Sector 20, NOIDA, Gautam Budh Nagar, U.P., were in touch with the Faridabad and Delhi Police in this regard. As indicated above, the other two reports disclose that continuous efforts are being made to trace the above-noted persons, but without any success.
(3.) In view of the extended time prayed for, for execution of the non-bailable warrants, we adjourn this matter till 4th May, 2011, at 3.30 p.m. Let this Bench be re-constituted on the said date.;