- (1.) LET the amount deposited by Coal India Ltd. be invested on a short - term fixed deposit for sixty days.
(2.) IT is stated by the learned Solicitor General that Mr. A.P. Singh, General Manager (Sales), CCL, has not been able to appear in Court today as his father has expired. His personal appearance is exempted. The learned Solicitor General appearing on behalf of the alleged contemnors tenders an unqualified apology on their behalf. The learned Solicitor General does not press the other IAs. He also does not press the other contentions raised in the affidavits of the respective alleged contemnors. It is submitted by the learned Solicitor General that the amount paid by the petitioners, in excess of the notified price shall be refunded to them upon verification of the documents which may be submitted in that behalf. We, while accepting the apology tendered by the alleged contemnors, direct as under: (i) The petitioners shall furnish all documents to the learned Advocates - on - Record of the respondents, showing the actual payments made to any of the subsidiaries of Coal India Ltd. and the difference between the amount paid and the amount notified by 12-11 - 2007. (ii) The documents furnished by the petitioners shall be verified by the officers of the coal companies concerned within four weeks thereafter. (iii) In case of any difference, the learned counsel would deliberate upon the matter so as to enable them to come out with an accepted solution. (iv) The bank guarantee furnished by the petitioners shall stand discharged. In view of the aforementioned directions, personal appearance of the alleged contemnors is dispensed with till further orders.
(3.) POST this matter for further orders, if any, on 8-1-2008.;