I.P.MUKERJI, J. - (1.) LET the Order 7 Rule 11 application being GA No.819 of 2014 be set down for hearing on 4th June, 2014.
(2.) TILL disposal of this application, any sum received by the second defendant from the Bombay Stock Exchange or from the National Stock Exchange or the Income Tax Department will be accounted for in an affidavit to be filed by this Company every month. The money so received is to be kept in a separate account by this defendant and will not be parted with or encumbered without the leave of this Court. Let the Order 7 Rule 11 application appear along with the interim application being GA No.655 of 2014 on 4th June, 2014. Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.;