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CASE NO.: Appeal (civil)  1980 of 2008

PETITIONER: B.S.N.L. & Ors

RESPONDENT: Rajesh Kumar Saxena

DATE OF JUDGMENT: 02/04/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT O R D E R NON-REPORTABLE

CIVIL APPEAL NO.1980 OF 2008 (arising out of SLP(C)NO.3643 of 2007)

       Heard Mr. K.C. Kaushik, learned counsel for the appellants and Mr.  Manoj Swarup, learned counsel for the respondent.         We direct that the enquiry contemplated in our Judgment dated  13.3.2008 shall be completed positively within six months from today, for which  learned counsel appearing for the respondent submits, on instruction, that the  respondent undertakes to cooperate with the authorities. The enquiry will be  completed without asking for any adjournment.         We also make it clear that the word ’appellant’  appearing twice on  page 2 (paragraph 3) of the Judgment be read as  ’respondent’         This order may be read along with the judgment delivered by us on  13.3.2008.