ANIL R.DAVE,J. - (1.) Heard the learned counsel.
(2.) By an order dated 3rd February, 2016, it was directed that Respondent No.2 should deposit Rs.30 Crorers (Rupees Thirty Crores only) in six months with SEBI. It was further ordered that if the afore -stated amount is not paid, the order dated 9th September, 2004 passed by the SEBI, shall stand revived.
(3.) It is an admitted fact that Rs.30 Crores have not been deposited till today. In the circumstances, orders dated 8 th December, 20O5 and 7th March, 2006 passed by the Securities Appellate Tribunal, Mumbai is set aside and the order dated 9th September, 2004 stands revived.;