D.S. Sinha and M.L. Singhal, JJ. - (1.) Heard Shrt Rajesh Kumar Agrawal learned counsel appearing for the petitioners, Shri Krishna Murari learned counsel appearing for the respondent No. 5, and Shri A. K. Shukla learned standing counsel representing the respondents No. 1 2, 3, 4 and 5.
(2.) At the outset. Shri Rajsh Kumar Agrawal learned counsel of the petitioners, states that instant petition be treated to be confined to the prayer No. (iii) only.
(3.) The prayer of the petitioners is that the respondent Nos. 1 to 4 restrained from insisting payment of an amount equivalent to 10 per cent of the money sought to be recovered under the Citation dated 28th August, 1991.;