- (1.) In para 596 of the judgment,Mohd. AjmalAmir Kasab v. State of Maharashtra, 2012 9 SCC 1 this Court directed the Maharashtra Government to pay a sum of Rs 11,00,000 (Rupees eleven lakhs only) to Mr Raju Ramachandran and Rs 3,50,000 (Rupees three lakhs fifty thousand only) to Mr Gaurav Agrawal as token remuneration for their valuable assistance to the Court.
(2.) M/s Ramachandran and Agrawal have fded a joint application expressing their unwillingness to accept the money for rendering assistance to the Court in this matter.
(3.) We appreciate the high standard of professional ethics set by M/s Ramachandran and Agrawal for themselves.;