- (1.) All these four applications being inter-related were taken up for hearing together and are being disposed of by this common judgment.
(2.) The writ application being W. P. 16143(W) of 1997 was filed by Ajit Kumar Agarwala and Amit Kumar Agarwala praying, inter alia, for the following reliefs : "(a) A writ in the nature of Habeas Corpus be issued commanding the respondents for the production of the body of your petitioners in the Court and your petitioner be set at liberty; (b) Injunction restraining the respondents from interferring with the personal liberty of the petitioners or from further arresting the petitioners without leave of the Court."
(3.) In the said writ application it appears that certain interim orders had been passed by this Court. On 18-8-97, two other writ applications being W.P. No. 16674(W) of 1997 and W.P. No. 16659 were filed by Ajit Kumar Agarwalla and Amit Kumar Agarwalla respectively and on that date rule nisi had been issued and directions for affidavit had also been given. Another writ application being W.P. No. 17178(W) of 1997 has been filed by one Rajendra Kanodia on 22-8-97 wherein also rule nisi had been issued and direction for affidavit had been given. Pursuant to the said directions, the respondents have filed affidavits-in-opposition in all the cases.;