- (1.)Having heard Amicus and learned counsel for the parties for about half an hour the Court passed the following order :
(2.)Mr. Naveen Prakash appearing for the NOIDA Authority seeks permission to withdraw his vakalat. He is permitted to be withdrawn. Mr. Ajay K. Agrawal now enters appearance for the NOIDA.
(3.)It is really surprising that though more than two years have elapsed in the meantime, the Central Bureau of Investigation (CBI) has failed to submit its report to this Court. The faith of citizens on the CBI will stand eroded if this sort of callous attitude is shown by the CBI concerning a matter where the Apex Court of the country is in sessin of the matter and has been extending time for the CBI to file its report aso that appropriate action/direction could be given. The learned counsel appearing of the CBI, however, undertakes that the report in question will be filed within four weeks from today.