- (1.)Reply affidavit, if any, to the additional affidavit filed by Ms. Kamini Jaiswal, learned Counsel and General Secretary to the Petitioner-society, be filed within a week's time from today. The Respondent(s) are permitted to file two additional affidavits, one by way of a preliminary objection and the others on merits. The reply affidavit filed on merits may be put in a sealed cover and to be handed over to the Court Masters so that the same can be perused before the matter is taken up for further orders.
(2.)Shri Prashant Bhushan, learned Counsel appearing for the Petitioner-society submits that last night i.e. on 7th September, 2014 some unknown persons had come to his residence and had handed over the original entry register/guest register of the residential establishment of the Director of the Central Bureau of Investigation (for short, "the C.B.I."). Learned Counsel also hands over a list of the names of 23 personnel and the names of four C.B.I. constables working in the residential establishment of the Director, C.B.I.
(3.)Both the documents are directed to be kept in a sealed cover.