- (1.) SRI Prashant Chandra, learned Senior Advocate appearing for the petitioners submits that the amendment of the writ petition, as prayed for, be allowed as it is necessary for just and proper adjudication of the case, to which Sri R.N.Trivedi, learned Senior Advocate appearing for the SEBI has no objection.
(2.) THE application for amendment (C.M.A.No.6811 of 2011) is accordingly allowed. Let the amendments be incorporated during the course of the day. Reply, if any to be filed, may be filed during the course of hearing of the case.
(3.) SRI R.N.Trivedi, learned Senior Advocate, appearing for the SEBI has strongly urged that the interim order granted by this Court be vacated and the SEBI be given liberty to proceed with the enquiry and pass final orders. He says that despite the information regarding the details of the investors with their names, amounts invested and other particulars having been asked for as far back as on 12.5.2010, on one pretext or the other, the said information has not been provided till date despite the orders passed by this Court in the writ petition and thereafter by the Supreme Court in Special Leave Petition, where Mr. Soli J. Sorabjee, learned Senior Advocate appearing for the petitioners had agreed before the Court that whatever information is sought for by the SEBI during enquiry, that would be furnished by the petitioners. Sri Prashant Chandra, learned Senior Advocate for the petitioners reiterated that whatever information, which could be given, has already been given to the Registrar of the Companies and also to the SEBI. He further says that it is not possible to give information regarding the investors, as asked for, as it will take some more time.;