R. Varadharajan, Member - (1.) Learned Counsel for the petitioner is present and represents that some time may be granted in the matter as writ petition in relation to repeal of SICA and abolition of BIFR and the consequent abatement of proceedings is to pending in the Hon'ble High Court of Delhi and areicome up for hearing on 10.8.2017.
(2.) In the circumstances, the matter is adjourned to 16.8.2017. List on 16.8.2017.;