- (1.) Learned Additional Solicitor general for the respondent- Union of India states that he has received a communication dated 4/12/1998 from the Under secretary to 40 government of India, which according to him, informs him that the Cabinet Committeeof Economic Affairs on 1/12/1998 has found it unable to agree to the payment, as it would involve financial implications of Rs. 300 crores as on date from 1/1/1992 and the recurring liability of approximately Rs. 120 crores with effect from 1/1/1997. Learned ASG seeks 10 days' time to give details about such claims and to show as to how the aforesaid figures are worked out and what is the component of percentage of CDA and IDA in all these concerns. So as to enable him to give a clear picture about the said liability, as suggested by him an affidavit in this connection will be filed within 10 days and these matters will be placed for further orders on 16/2/1999 as the first case on the Board.;