- (1.) We have heard Mr. Goolam E. Vahanvati, learned Attorney General for the Petitioners, and Mr. Shekhar Naphade, learned senior Counsel for the Respondent Nos. 1 and 2. It is directed that the Central Government shall consider the representation (May, 2013) made by the applicants expeditiously and preferably within one month from today.
(2.) Interlocutory Application No. 2 of 2013 stands disposed of.
(3.) List Interlocutory Application Nos. 3 of 2013 and 4 of 2013 after one month. S.L.P. (Civil) No. 19996 of 2013;