- (1.)Issue notice to Respondent. Mr. Pratap Venugopal, Adv. accepts notice. Notice shall also issue to the Secretary, Home Department, Government of NCT of Delhi.
(2.)At our request, Mr. Ranjtt Kumar, learned Solicitor General of India has appeared on behalf of Government of NCT of Delhi. He seeks a short adjournment to respond to the application and the prayer made therein and indicate the options considered feasible for purposes of facilitating negotiations which the contemnors would like to conduct with the parties interested in purchasing their properties situated within and outside the country. Post on 30.07.2014 at 2.00 P.M.