S.E.B.I. Vs. SAHARA INDIA REAL ESTATE CORPN. LTD. AND ORS.

LAWS(SC)-2015-2-133

SUPREME COURT OF INDIA

Decided on February 24,2015

S.E.B.I. Appellant

VERSUS

Sahara India Real Estate Corpn. Ltd. and Ors. Respondents

JUDGEMENT

- (1.) Heard. I.As. Nos. 50-52 of 2015: These applications have been filed by Reserve Bank of India seeking addition as party Respondent to these proceedings. From a reading of the averments made in the applications and the submission made in support of the same and keeping in view the fact that the parties do not have any objection to the prayer being allowed, we add Reserve Bank of India as a party Respondent to these proceedings.
(2.) I.A. Nos. 50-52 of 2015 are accordingly allowed and disposed of. I.A. No. ......of 2015 in I.A. Nos. 101-103 in Contempt Petition Nos. 9813 and 9833 of 2011 and Contempt Petition (C) No. 260 of 2013 in Civil Appeal No. 8643 of 2012 - (Application for Modification of Order dated 4th June, 2014 passed by this Court):
(3.) Taken on Board.;

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