DELHI DEVELOPMENT AUTHORITY Vs. SKIPPER CONSTRUCTION

JUDGEMENT

(1.) Ms. Madhu Kamboj is present. She is impleaded as a respondent in Special Leave Petition (C) No. 21000/93, being a director of Technology Park Ltd. She takes time to engage a counsel.

(2.) It is stated by MR.R.K. Jain, Learned senior counsel appearing for Mr. Prabhjot Singh that various records of skippers Towers initially seized by the Crime Branch are in the custody of the Delhi Police Establishment. If the files are in the custody of the said department, the petitioner's Chartered Accountant will be permitted by the said department to inspect the said records to enable Mr. Prabhjot Singh to gave necessary information asked for by this court.

(3.) In case the records of Skippers Towers have been filed by the above department in any court, it will be open to Mr. Prabhjot singh to make application to that court for the purpose of inspection by his Chartered Accountant. If any such application is filed before any criminal court, the said Chartered Accountant will be permitted to make inspection and take such notes as he may deem fit for the purpose of the case before the Supreme court.