- (1.) I. A. No. 24. I. A. No. 24 is for listing I.A. Nos. 15, 16, 30 and 31 while I.A. No. 25 is for condonation of delay in filing I.A. No. 24. Inasmuch as I.A. Nos. 15, 16, 30 and 31 are now listed, I.A. No. 24 has become infructuous and I.A. No. 25 becomes unnecessary. Therefore, I.A. Nos. 24 and 25 stand disposed of. I.A. No. 30 In SLP No. 21000/93
(2.) This I. A. has been filed by Lt. Col. Jaswant Singh on 31st of July, 1995 for taking suitable action against various persons including Shri Prabhjot Singh Sabharwal son of Shri Tejwant Singh and his wife Smt. Harpreet Kaur on the ground of violation of the orders of this Court. It may be noticed that on 8th of February, 1995, an order was passed by this Court in SLP No. 21000/93 as follows : "All the properties of the bank Accounts standing in the names of the contemners and the Directors of M/s. Skipper Construction Company Pvt. Ltd. and their wives, sons and unmarried daughters will stand attached".
(3.) Para 4 of the application states that Shri Tejwant Singh has two sons, namely, Shri Prabhjot Singh and Shri Prabhjit Singh who are / were Directors in various Skipper Companies as detailed in IA No. 15, that elder son of Shri Tejwant Singh, namely, Shri Prabhjot Singh along with his wife Smt. Harpreet Kaur and Shri Tejwant Singh's uncle Col. Ujjal Singh (Retd.) was the Director of a Company styled as Technology Parks Ltd. That they were Directors as mentioned above is stated to be clear from letters dated 23.02.1993 and 26.03.1993 addressed to "Dear Plot Buyers".;