- (1.)WE have heard Mr. Ram Jethmalani -Petitioner No. 1 -in -person and Mr. Mohan Parasaran, learned Solicitor General for the Union of India. I.A. No. 12 of 2014 has been filed seeking various reliefs. However, we are not inclined to entertain the same. But, in the facts and circumstances of the case, we extend the period by one week only from today for the purpose to constitute SIT to ensure compliance of the judgment and order dated 1.5.2014 passed by this Court. As suggested by Mr. Ram Jethmalani -Petitioner No. 1 -in -person, we direct that all the documents relating to this case shall be kept in the safe custody of the Secretary of the Revenue Department.
(2.)WITH these observations, I.A. No. 12 of 2014 stands disposed of.