Sabyasachi Mukharji, J. - (1.) Mr. Ram Jethmalani, counsel for the petitioner prays for permission to delete first three lines from paragraph (xiii) at page No. 146 of the special leave petition which are as follows : "Whether the proceedings before the learned Judges were not plainly collusive and fraudulent - He also prays for deletion of six lines of the same paragraph which are as follows : "On the other hand the retained law officer of the Central Government was invited to appear Amicus Curie. It is on his submission that the learned Judges embarked upon the unusual course which they have adopted." He further prays for deletion of paragraph (xiv) at pages Nos. 146 & 147. "Whether the invitation to the Attorney General to appear as amicus curie and the submissions made by the amicus curie were not improper and irregular and have vitiated the proceedings leading to the passing of the impugned orders - Permission is granted and accordingly these lines and paragraph (xiv) stand deleted.
(2.) The matters are adjourned to 9.3.1988. We request the learned Attorney General to assist this Court on the scope and ambit of the power of the High Court on the next date of hearing. Me' orders on the stay applications at the present moment.;