- (1.) These applications are adjourned to 28th July, 1987. In the meantime parties will be at liberty to file their affidavits on the controversy including Inter alia as to who are the legal and real owners of the shares registered in the name of Swadeshi Cotton Mills Co. Ltd. and Swadeshi Mining and Manufacturing Co. Ltd. in Swadeshi Polytex Ltd., and claimed by NTC. Let the suit No. 506 of 1987 pending in the Delhi High Court and writ petition No. 2214 of 1987 pending in the Allahabad High Court (Lucknow Bench) be transferred to this Court and will be heard along with these special leave petitions. Parties will be at liberty to file Counter Affidavits and written statements dealing with the contentions regarding rights in respect of the aforesaid shares. Affidavits in opposition to Writ Petition pending in the Allahabad High Court (Lucknow Bench), Lucknow and written statements in the suit may be filed within three weeks from today and rejoinder, if any, may also be filed within three weeks thereafter.
(2.) In the meantime no share holders meeting may be held until the matters are disposed of by this Court. No Court in India will pass any orders in respect of ownership of these shares and the voting rights of the parties in respect thereof. No suit or legal proceedings should be entertained by any courts in India in this regard.
(3.) These matters may be tagged with C.A. Nos. 577-579 of 1987. The Board of Management of Swadeshi Polytex will not alienate, transfer or encumber the property and assets of the Company, not take any policy decision except in the usual course of business until disposal of the Special leave petitions.;