S.E.B.I. Vs. SAHARA INDIA REAL ESTATE CORPORATION LTD. & ORS
LAWS(SC)-2014-2-123
SUPREME COURT OF INDIA
Decided on February 20,2014

S.E.B.I. Appellant
VERSUS
Sahara India Real Estate Corporation Ltd. And Ors Respondents

JUDGEMENT

- (1.)Heard Mr. Ram Jethmalani and Mr. C.A. Sundaram, learned senior counsel appearing for the alleged contemnors and Mr. Arvind P. Datar, learned senior counsel appearing for SEBI.
(2.)In view of the conflicting stands taken by the senior counsel appearing for the alleged contemnors and the defiant and non-cooperative attitude adopted by the contemnors in honouring the judgment dated August 31, 2012, passed by this Courts as well as orders dated December 05, 2012 and February 25, 2013 passed in Civil Appeal No. 8643 of 2012 and IA No. 67 of 2013 by a three Judge Bench of this Court, we direct the personal presence of the alleged contemnors and the Directors of the respondent companies in Court on February 26, 2014 at 2.00 p.m., on which date the matter will be next taken up.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.