Supreme Court - Daily Orders
S.E.B.I. vs Sahara India Real Estate Corp. ... on 4 July, 2014
¨ ITEM NO.301 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 8-9 & 10-12/2014 in CONMT.PET.(C) No. 412/2012 in C.A.
No. 9813/2011
S.E.B.I. Petitioner(s)
VERSUS
SAHARA INDIA REAL ESTATE CORPN.LTD.&ORS. Respondent(s)
(for release on parole and directions and office report)
with
I.A. Nos. 8-9 & 10-12 in Conmt. Pet. (C) No. 413/2012 in C.A. No.
9833/2011
(for release on parole and directions and office report)
I.A. Nos. 10-12 in Conmt. Pet. (C) No. 260/2013 in C.A. No.
8643/2012
(Appln. On behalf of Sahara India Real Estate Corporation Limited
and Sahara Housing Investment Corporation Limited for appropriate
directions in furtherance inter alia of paragraphs 14,22 and
23(IV) of this Hon’ble Court’s Order of June 4,2014)
Date : 04/07/2014 These applications were called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Meenakshi Chauhan, Adv.
Mr. Gaurav Nair, Adv.
Mr. P. K. Jha, Adv.
Mr. Anuj Sarma, Adv.
For M/s. K. J. John & Co.
Mr. Vishwa Pal Singh ,Adv.
Mr. Tushar Mehta, ASG
Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar, Adv.
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2014.07.12
06:03:27 IST
Reason:
For Respondent(s) Mr. Rajiv Dhavan, Sr. Adv.
Mr. S. Ganesh, Sr. Adv.
Mr. Gaurav Kejriwal, Adv.
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Mr. Keshav Mohan, Adv.
Mr. Sudeep Seth, Adv.
Mr. Jatin, Adv.
Mr. Aarohi Bhalla, Adv.
Mr. Gaurav Bhatia, Adv.
Mrs. Shally Bhasin Maheshwari ,Adv.
Mr. Gaurav Kejriwal ,Adv.
Mr. Gautam Awasthi ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Hearing concluded.
Judgment reserved in all the above Interlocutory Applications.
Application for impleadment filed by the Income Tax Department is taken on Board.
Mr. Tushar Mehta, Additional Solicitor General appearing for the applicant-Income Tax Department, prays for and is granted two weeks’ time to file an additional affidavit furnishing better particulars including details of the assessments already made against the two Sahara companies, action if any already taken against the said companies by the Income Tax Authorities and action if any that the Authorities propose to take. Copies of the orders made so far shall also be enclosed with the affidavit with an advance copy to the parties opposite who shall be free to respond to the same. The affidavit may also indicate whether any appeals have been filed against the assessment orders passed so far and if so the status of those appeals.
Post after three weeks.
(MAHABIR SINGH) (MEENAKSHI KOHLI) (VEENA KHERA)
COURT MASTER COURT MASTER COURT MASTER
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