- (1.) Metal Scrap Trade Corporation Ltd. will be joined as party respondent to the Civil Miscellaneous Petition.
(2.) The first payment of Rs. 20 lakhs shall be made on or before 1st December, 1986 instead of on or before 1st October, 1986 and thereafter a sum of Rs. 10 lakhs shall he paid every month for a period of 5 months the first of such payments to be made on or before 10th January, 1987 and the subsequent payments on or before the 10th day of each proceeding month. So far as the wreckage of the Ship is concerned, the appellants will be permitted to remove the same, since it is endangering the shipping in the area, but it will not be allowed to 3 be sold till further orders of this Court. The scrap of the wreckage may be kept at any place or warehouse to be nominated by the appellants but it shall remain under the supervision of the Customs Authorities. It will be open to the appellants to make an application for being allowed to dispose of the scraps of the wreckage after giving 3 notice to the Metal Scrap Trade Corporation Ltd.
(3.) Civil Miscellaneous Petition will come up for further hearing on 12.12.86. Meanwhile, notice may be served on the Metal Scrap Trade Corporation Ltd.;