- (1.) This is an application seeking modification of the order dated 28th November, 2016, to the extent that it relates to the direction to deposit Rs.600 crores (Rupees six hundred crores only) by 6th February, 2017. It is apt to note here that on 28th November, 2016, with regard to the order which is sought to be modified, this Court had directed as follows:- "In the circumstances, we direct that the interim arrangement made by our orders dated 06.05.2016 and 11.05.2016 shall continue till 06.02.2017 subject to the Saharas depositing in the Sahara SEBI Refund Account a further amount of Rs.600,00,00,000/- (Rupees six hundred crores only). Needless to say, in case the deposit is not made, the contemnors shall be committed to prison as before."
(2.) Having heard Mr. Kapil Sibal, learned senior counsel appearing for the applicant-respondent and Mr. Arvind P. Datar, learned senior counsel along with Mr. Pratap Venugopal, learned counsel for the petitioner, Securities and Exchange Board of India (S.E.B.I.) and Mr. Shekhar Naphade, learned Amicus Curiae, we are not inclined to extend the time. Needless to say, what has been mentioned in the earlier order, that if the Sahara India Real Estate Corporation Ltd., does not deposit the amount, the contemnors shall be committed to prison as before, is reiterated.
(3.) At this juncture, Mr. Sibal, learned senior counsel has submitted that permission was granted vide order dated 11th July, 2016, to transfer twenty-four million pounds equivalent to Rs.200 crores lying in Saharas account in a London bank, which the Sahara wishes to transfer to SEBI in discharge of its liability and the said prayer was accepted as it was not contested by Mr. Datar, learned senior counsel for the SEBI.;