- (1.) Mr. Arvind Kumar, the learned counsel appearing for the respondent No.1 states that 2, the respondent No.I has now correctly realised the position as also his duty of complying with the orders of this Court in terms and spirit and accordingly has recalled all his orders which have been challenged before this Court on the ground of being in violation of this Court's judgment. He has repeatedly attempted to assure the Court that the revocation orders by the respondent No.I are going to be given full effect to, immediately, and he prays for postponing 3 this case so that the materials may be produced in this connection.
(2.) Mr. Attorney General states that in the circumstances the case may be adjourned to Thursday, May 7, 1992.
(3.) Let these cases be listed on 07.05.92. The materials which the respondent No.I is desirous of placing before this Court as stated by his counsel and mentioned above should be 3., accompanied by an appropriate affidavit setting out the relevant facts, with service of copy in advance on the counsel for the other parties including the Attorney General.;