- (1.) I.A. Nos.68-70, 71-73 and 74-76 of 2015: Learned counsel for the non-applicants given two day's time to file their response to this application. Mr. Pardeep Kant, learned senior counsel for the applicant may take instructions whether the applicants are ready and willing to deposit a sum of Rs. 64,00,00,000/- (Rupees Sixty Four crores only) as the first instalment and the balance offered by him either in one or more instalments over a period of time.
(2.) Mr. A.S.Chandiok, learned senior counsel who appears for the proposed buyer of the property situate at Gorakhpur has shown to us a Demand draft for Rs. 12,80,00,000/- (Rupees Twelve Crores and Eighty Lakhs only) and a cheque for a sum of Rs. 50,56,00,000/- (Rupees Fifty Crores and Fifty six lakhs only) drawn in favour of the SEBI. While there is no doubt that the demand draft shall be payable at par, the availability of funds in the account of drawer 3 insofar as the cheque is concerned needs to be verified. Mr. Chandiok may, therefore file a certificate from the Bank concerned stating that the cheque in question is good for payment as that the drawer has the requisite funds in his account. Mr. Chandiok may also file reply to these application.
(3.) Mr. Pardeep Kant on instructions submits that in order to show their bonafides the applicant is ready to deposit a sum of Rs. 11,00,00,000/- (Rupees Eleven Crores only) in this Court in terms of a bank draft drawn in the name of Registrar of this Court. He is permitted to do so.;