- (1.) Transfer all the Complaint Cases before the respective courts at Bombay and Hyderabad, namely:
(2.) Transfer of C. C. Nos. 485/rc, 486/rc of 1987, c. C. Nos-445/rc to 451/-RC, 353/rc and 354/ rc of 1988 on the file of Additional Chief metropolitan Magistrate, III court, Esplanade, bombay; and C. C. No. 330 of 1987, STC Nos. 363,368, to 372,389 to 391 of 1987 and STC No. 31 of 1988 on the file of Special Judge for economic Offences, Hyderabad, to a Competent court having the same jurisdiction at Madras or on the file of the Additional Chief Metropolitan magistrate, Madras (E. O. I. ) , to be tried along with: Criminal M. P. No. 860/87
(3.) Eocc Nos. 411072,82,129, to 132,162 to 169 of 1988 on the file of Additional Chief Metropolitan magistrate, (E. O. I. ) Madras; and;