1. Applications for exemption from filing certified copy of the impugned order and seeking to place on record certain additional documents are allowed.

IA No. 67318/2020 - STAY APPLICATION IN WRIT PETITION (CIVIL) NO.734/2020

2. Since the matter is being set down for final hearing, we dispose of the application with liberty to pass appropriate orders at the relevant stage, if need be.

IA. NO.104538/2020- STAY APPLICATION IN CRIMINAL APPEAL NO.669/2020

3. The interim order will continue till conclusion of the matter.

IN WRIT PETITION (CIVIL) NO.734/2020 & CRIMINAL APPEAL NO.669/2020

4. Learned counsel for the High Court states that the matter was reconsidered by the Full Court in a meeting held on 20.06.2021, but the decision taken earlier has been reiterated.

5. The result of the aforesaid is that the matter would have to be heard on merits.

6. Counter affidavit be filed within two weeks.

7. Rejoinder, if any, be filed within a week.

8. The schedule of hearing for learned counsels is being set down since even earlier we have heard learned counsel for parties and spent some time. The parties will, needless to say, file a short synopsis running into not more than three pages each and confine their submissions in the line of that synopsis with not more than one judgment cited per proposition. Mr. Arvind Dattar and Dr. Abhishek Manu Singhvi, learned senior counsels between themselves will take one hour. We have made it clear that we will not permit multiple counsels to argue.

9. Mr. C.A. Sundaram, learned senior counsel in support of his intervention application is permitted 15 minutes to address us while Mr. Nikhil Goel, learned counsel will take about 45 minutes plus for his submissions.

10. List on 01.09.2021 for disposal.

11. The Special Bench will assemble immediately after admission matters Board is over.