B.S.N.L. & Ors Vs. Rajesh Kumar Saxena [2008] INSC 559 (2 April 2008)
TARUN CHATTERJEE & HARJIT SINGH BEDI
O R D E R NON-REPORTABLE CIVIL APPEAL NO.1980 OF 2008 (arising out of SLP(C)NO.3643 of 2007) Heard Mr. K.C. Kaushik, learned counsel for the appellants and Mr. Manoj Swarup, learned counsel for the respondent.
We direct that the enquiry contemplated in our Judgment dated 13.3.2008 shall be completed positively within six months from today, for which learned counsel appearing for the respondent submits, on instruction, that the respondent undertakes to cooperate with the authorities. The enquiry will be completed without asking for any adjournment.
We also make it clear that the word 'appellant' appearing twice on page 2 (paragraph 3) of the Judgment be read as 'respondent' This order may be read along with the judgment delivered by us on 13.3.2008.
