DELHI DEVELOPMENT AUTHORITY Vs. SKIPPER CONSTRUCTION

JUDGEMENT

(1.) Mr.R.K. Jain, learned Senior Counsel appearing on behalf of Shri Prabhjot Singh Sabharwal seeks time for filing counter in the Su motu Contempt Notice issued to his client and also requests permission to file a Scheme which, according to him, would sort out most of the problems. In the counter proposed to be filed by Shri Prabhojot Singh Sabbarwal, a list of the properties tinned by him or his group in which he or any of them is a Director shall be filed in this court.

(2.) Shri Prabhjot Singh Sabharwal will be present in this court on the next date of hearing, namely 10.5.99. Even if he is in custody on 10.5.99 pursuant to order of other Courts, the police will produce him in this court on 10.5.99. Shri Prabhjot Singh Sabharwal shall file an undertaking in this court that he will be present in this court on every hearing of this case, till his presence is dispensed with.

(3.) In case he has been detained by the police in pursuance to any warrant issued by any court in any Criminal case, and in case any bail is granted in those cases, the Police/ Jail Authorities will seek appropriate directions from this court, before releasing him on bail from detention. I.A. Nos. J5, 56 & 57 of 1999