- (1.) . Two Interlocutory Applications filed on behalf of Subhash Khetrapal & Ors. and Mrs. Manju Dhar & Madoy Dhar & Ors. by MR.C.N. Sree Kumar be registered and listed on the next date of hearing.
(2.) . I.A. No. 63 filed on behalf of Punjab & Sind Bank for intervention also be listed on the next date of hearing i.e. 15/3/1999. . The Directors of Skipper Construction are represented before us by MR.M.L. Verma, senior counsel. The above Directors shall furnish list of all immovable properties held or owned by them either in their own personal names or in the name of any of the companies of which they are on the Board of Directors or in which they are share-holders and also in the names of their sons and unmarried daughters as on 27/1/1995 and also as on today. . Whenever any interlocutory applications are proposed to be filed in this matter, the Registry will direct the party to first file the application before the amicus curiae advocate MR. Joseph Vellapally. Thereafter the court will hear Shri Vellapally and decide whether the I.A. should be entertained by the Registry or not.
(3.) . List the matter on 15/3/1999 at 2.00 p.m. before the same bench.;