1. Heard.
2. The learned Counsel appearing on behalf of Respondent No. 2 submits that, he requires two weeks time to file an affidavit in reply with an additional compilation of documents.
3. Considering these facts, following order is passed:
a. Liberty is granted to Respondent No. 2 to file an affidavit-in-reply with additional compilation of documents in the Registry on or before 12 October, 2020 with copy to other side.
b. Liberty is granted to the Petitioners, if they so desire to file rejoinder, if any, on or before 19 October, 2020.
c. Matter to appear on board on 28 October, 2020.
d. In the meanwhile, no coercive measures shall be adopted against the Petitioners in respect of the FIR No. 367/2019 dated 19.09.2019, registered at Worli Police Station, Mumbai, Maharashtra (subsequently transferred to Economic Offence Wing, Unit IX, Mumbai and has been numbered as C.R. No. 82/2019).
e. At this stage, the learned Counsel Mr. Shyam Dewani for Respondent No. 2 submits that anticipatory bail application filed by the Petitioners before the Sessions Court is pending for hearing and the Sessions Court may get influenced by this order. We clarify that the Sessions Court shall decide the anticipatory bail application of the Petitioners' on its own merits.
f. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on a digitally signed copy of this order.