- (1.) Heard Mr. Kapil Sibal and Mr. P. Chidambaram, learned senior counsel along with Mr. Kunal Vajani, learned counsel for the petitioner and Mr. Dinyar Madon and Mr. Shyam Divan, learned senior counsel along with Ms. Nandini Khaitan, learned counsel for the respondent Nos.1 to 6.
(2.) Having heard learned counsel for the parties, it is directed that the petitioner shall hand over the property i.e. Kamala Cottage, Property No.6 at Juhu, Mumbai (property at Sl. No.5) to the respondent Nos.1 to 6 by 6th May, 2017, subject to deposit of a sum of L 20,00,00,000/- (Rupees twenty crores only) by the said respondents before the Registry of this Court on or before 4th May, 2017.
(3.) Issue notice to the respondent Nos.7 to 15, for the respondent Nos.1 to 6 have been represented by Mr. Dinyar Madon and Mr. Shyam Divan, learned senior counsel.;