- (1.) This Court on 6th February, 2017, had directed the contemnor to file a list of properties that can be put to public auction. At that time, it was categorically mentioned that the properties should be free from any encumbrance.
(2.) In pursuance of the said order, a list of properties has been filed which has been categorized as Part 'A' and Part 'B'. Part 'A' contains list of fifteen properties which are stated to be free from encumbrances and Part 'B', as is admitted, includes some of the properties which have been encumbered. As we had thought of putting the properties to auction, we think it appropriate to mention the list of properties contained in Part 'A'. It is as follows:- 1. Sahara Hospital, Lucknow 2. Sahara India Sadan Shakespear Sarani, Kolkatta 3. Land at Sohna Road, Gurgaon 4. Land at Najafgarh, Delhi 5. Sahara City Homes at Indore 6. Sahara City Homes at Lucknow 7. Sahara City Homes at Coimbatore 8. Sahara States, Bhopal 9. Sahara City Homes at Guna 10. Sahara City Homes, Land at Katni, M.P. 11. Sahara City Homes, Land at Haridwar, Uttaranchal 12. Sahara City Homes, Land at Pune, Maharashtra 13. Land and Building at Whiltefield, Bangalore 14. Stake in Orange India Holdings Sarl, Silverstone, London 15. Land at Ghaziabad
(3.) As far as Item No.14 is concerned, it is actually a property having stake in a particular holding and, therefore, Mr. Arvind P. Datar, learned senior counsel appearing for the S.E.B.I. has submitted that being an immovable property it can never be put to auction and, therefore, that should be excluded.;