- (1.) Contemner Nos. 1, 2, 4, 6-10, 12, 13, 17-20,23-26,28,30 and 31 are present in the court. The personal appearance of these contemnors is exempt till further orders.
(2.) Some other respondents remain unserved. Let steps be taken by the Director of Estates to serve them in the ordinary way as also dasti. Ia No. 46 and 46a
(3.) It has been gathered that Bangalow No. 7, Raisina Road (Type VIII) for use and occupation of the President of the National consumer Disputes Redressal Commission, Department of Consumer Affairs has never been acceptable by the Supreme court for one reason or the other. We, therefore, direct the Director of Estates to earmark another bungalow of Type VIII for the President of the commission. The factum recorded on 30th march, 1998 would stand added to thereby.;