- (1.)The arguments of the learned Attorney General, learned senior counsel and learned counsel for the parties, concerned States, applicants in I.A. No. 6 of 2014 and Criminal Miscellaneous Petition No. 4731 of 2013, Sponge Iron Manufacturers Association and Independent Power Producers Association of India as regards legality and validity of allocation of coal blocks are concluded. Judgment reserved.
(2.)The parties, Union of India, concerned States and the above applicants may file their very brief written submissions within one week.
(3.)For consideration of the status reports submitted by the Central Bureau of Investigation, the matters may be listed on February 10, 2014 at 2 P.M.
Criminal Miscellaneous Petition No. 1290 of 2014 in Writ Petition (Criminal) No. 120 of 2012