1. Permission to file SLP in SLP(C)…CC 4239/2015 is granted.
2. Delay condoned and application for substitution on behalf of the petitioner(s) is allowed.
3. It has been submitted by the learned counsel appearing for the State that the State has instructed the CBI to investigate the matter.
4. As and when investigation is over, the report shall be placed before this Court.
5. Leave granted.
6. Interim relief granted earlier shall continue.
7. Application for impleadment be listed along with appeals.