SATENDER KUMAR ANTIL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) We are not inclined to entertain these Applications in individual cases where it has been stated that the Judgment in the present case is not being followed.

(2.) The remedy really lies in pointing out the Judgment of this Court and inviting an Order from the Court concerned and if still it is perceived that the Judgment is being followed in breach, to agitate their rights in independent proceedings.

(3.) We also make it clear that henceforth we will not entertain any such Application and the Registry should not list any such Application as the purpose of keeping this matter alive is only to see that the implementation takes place in the larger perspective.