N.D.M.C. Vs. STATESMAN LTD

JUDGEMENT

(1.) The matter is adjourned to 11th July, 1989, to be listed at the bottom of misc. list.

(2.) The petitioner is permitted four weeks time to file its complete affidavit raising all points which have been convassed in course of the hearing on the earlier day and today. The respondent is also given four weeks time thereafter to file counter affidavit and other papers on which the respondent seeks to rely. Learned counsel for both parties agree to give their contentions, documents and other papers in which they may rely in the shape of paper books. Counsel for the parties have also indicated that apart from the Fire Officer of the Delhi if we require the assistance of any other expert, they will indicate the names of such persons along with their written statements in the paper, so that the court shall consider as to whether it would be appropriate to ask for such expert to be present at the of time hearing. In the meantime order of the Delhi High Court shall remain stayed.