- (1.) I.A.No.110492 of 2017 This is an application for impleadment of the company. Having heard learned Mr. Ranjit Kumar, learned senior counsel and Mr. Abhimanyu Bhandari, learned counsel for the applicant, prayer for impleadment stands allowed.
(2.) However, prayer for direction shall be considered at the relevant time. S.L.P.(Crl.)Nos.5978-5979 of 2017
(3.) The present Special Leave Petitions assail the denial of interim bail to the petitioners. On many an occasion this Court had directed to deposit certain amount in pursuance of which the accused persons have deposited a sum of L 20 crores. Be it made clear, we are not concerned with the deposit made by the petitioners and the company in other Special Leave Petitions. In other matters disbursement has been directed of the principal sum on pro rata basis. That shall be dealt with in said Special Leave Petitions. Mr. Pawan Shree Agrawal learned amicus curiae shall apprise this Court when the Special Leave Petitions are taken so that accordingly appropriate orders can be passed. On being asked, Mr. Pawan Shree Agrawal submitted that he has got the information from the home buyers that some of them intend to have flats and some of them want the amount refunded. According to Mr. Agrawal, the amount that is computed for refund at present may go above L 2000 crores. Mr. C.U. Singh, learned senior counsel and some other learned counsel would submit that they would like to have the possession of the flats. There can be dispute over the proposition that the claims of the home buyers who intend to have possession of the flats and the other home buyers who intend to have refund deserve to be balanced. Mr. Ranjit Kumar and Mr. Abhimanyu Bhandari would submit that if they are allowed liberty they would monetise their assets and would be able to complete the projects so that the home buyers who intend to have possession can be satisfied.;