- (1.) Learned counsel for the parties agree that the Respondent Committee should be directed to re-examine the order and sequence in which parties witnesses as well as the witnesses summoned by the Committee should be examined with reference to the incidents mentioned in the Notification dated 23rd February, 1988. The Committee is accordingly directed to consider afresh the order in which the parties witness as well as the witness summoned by the committee should be examined with reference to the incidents mentioned in the Notification appointing the Committee is accordingly directed to consider afresh the order in which the parties witnesses as well as witnesses summoned by the Committee on its own are to be examined with reference to the incidents mentioned in the Notification appointing the Committee after hearing counsel for the parties. The Committee is further directed to consider the question as the stage when main witnesses on behalf of the respective parties should be examined. The Committee will pass a .' reasoned order after hearing the parties. Parties agree that these questions should be considered by the Committee on 20th June, 1988 or any subsequent date subject to its convenience.
(2.) At the request of the parties, list these petitions for orders before this court on 27.6.1988. The parties may file a copy of the order of the Committee which may be passed in pursuence of the direction issued by this Court alongwith objections, if any. Meanwhile proceedings in the prosecution initiated by the Committee pending for the prosecution of Smt. Kiran Bedi and Shri Jinder Singh Pending in the Court of Chief Metropoliten Magistrate shall send adjourned."
(3.) Proceedings before the Committee may continue and it may examine witnesses in respect of which there is no objection by the parties.;