- (1.)ON the scope of Section 8 of the Central Vigilance Commission Act, 2003, particularly Clauses (a), (b) and (c) of Sub -section (1) thereof and Section 4 of the Delhi Special Police Establishment Act, 1946, although preliminary comments of Mr. Anil B. Divan, learned senior counsel for Central Vigilance Commission, Mr. Amrendra Sharan, learned senior counsel for Central Bureau of Investigation and Mr. Prashant Bhushan, Learned Counsel for the petitioners in Writ Petition (Civil) No. 463 of 2012, have been heard, but full hearing in this regard could not be completed. List the matters on March 28, 2014 at 2 P.M.
Criminal Miscellaneous Petition No. 4339 of 2014 in Writ Petition (Criminal) No. 120 of 2012

(2.)LET C.B.I. respond to the application within fifteen days.
List this application on March 28, 2014.

Interlocutory Application Nos. 7 & 8 of 2014 in Writ Petition (Civil) No. 463 of 2012

(3.)HAVING regard to the issue raised in these interlocutory applications, we are of the view that it would be appropriate if the applicant files substantive Writ Petition for redressal of his grievances.