S.E.B.I. Vs. SAHARA INDIA REAL ESTATE CORPORATION LTD. & ORS.
LAWS(SC)-2014-1-117
SUPREME COURT OF INDIA
Decided on
January 09,2014
S.E.B.I.
Appellant
VERSUS
Sahara India Real Estate Corporation Ltd. And Ors.
Respondents
JUDGEMENT
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(1.)Heard counsel on either side.
(2.)Mr. C.A. Sundaram, learned senior counsel appearing for one of the alleged contemnors, submitted that earlier this Court on December 11, 2013 has only reiterated the submission made by Mr. Arvind Datar, learned senior counsel appearing for SEBI, that they did not disclose the source from which they got money for repayment, despite SEBI's letter dated May 28, 2013.
(3.)Mr. Sundaram is right in his submission. However, we feel that it would be appropriate to give a direction of the nature stated above.
(2.)Mr. C.A. Sundaram, learned senior counsel appearing for one of the alleged contemnors, submitted that earlier this Court on December 11, 2013 has only reiterated the submission made by Mr. Arvind Datar, learned senior counsel appearing for SEBI, that they did not disclose the source from which they got money for repayment, despite SEBI's letter dated May 28, 2013.
(3.)Mr. Sundaram is right in his submission. However, we feel that it would be appropriate to give a direction of the nature stated above.
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