- (1.) Mr. Harish Salve, learned senior counsel appearing along with Mrs. Pinky Anand, learned ASG and Mr. Nishant Katneshwarkar, learned counsel for the State of Maharasthra and others submitted that he will file a further proper affidavit within four weeks hence.
(2.) Rejoinder affidavit, if any, be filed within four weeks therefrom.
(3.) At this juncture, Mr. Kapil Sibal and Mr. Jayant Bhushan, learned senior counsel, submitted that the interim order passed by this Court on 15.10.2015 has not yet been implemented. It is urged by them that the applications were submitted by the hoteliers on 26.10.2015 and thereafter pursuant to the order passed by this Court.;