- (1.) We have perused the Office Report dated May 13, 1998. From the Office Report it appears that in pursuance of the affidavit filed by V.K. Tiwari, certain properties have been attached by the District Judges of Mathura and Meerut and letters in that regard have been received. No communication has been received from the District Judges of Lucknow, Mainpuri and Amreli with regard to the attachment of the properties within their jurisdiction. The said District Judges be sent an urgent reminder to send the compliance reports within three weeks from the date of this Order.
(2.) In the affidavit of V.K. Tiwari dated April 28, 1998, the full particulars of the property at Pipavav Port are not given. The name of the person in whose name the property stands has not been disclosed and it is also stated as to what are the rights of the company or the directors of Respondent No. 12 in the said property. Shri Mahesh Srivastava, the learned counsel appearing for V.K. Tiwari and the company (Respondent No. 12) states that the said property stands in the name of respondent No. 12, and is in the nature of leasehold property. The learned counsel also states that V.K. Tiwari undertakes to identify the property for the purpose of attachment. The District Judge, Amreli, will take steps to attach the said property and for that purpose V.K. Tiwari would appear before the District Judge, Amreli, on 22nd May, 1998 so as to enable the District Judge, Amreli, to attach the said property. V.K. Tiwari will also file an affidavit indicating the nature of the interest of the company (Respondent No. 12) in the said property.
(3.) In the affidavit of V.K. Tiwari dated March 18, 1998, reference has been made to the 5 bighas of agricultural land in village Ghazipur, U.P. which V.K. Tiwari claims to have inherited from his father. The full particulars of the said property have not been mentioned. The District Judge, Ghazipur, is directed to attach the said properties. V.K. Tiwari would appear before the District Judge, Ghazipur, on May 29, 1998 to enable the District Judge, Ghazipur, to attach the said property.;