Order
1. Mr C.A Sundaram, learned Senior Counsel appearing for Respondent 5 (alleged contemnor), brought to our notice the letter dated 17-10-2013 received from the Managing Director and CEO of PNB Investment Services Ltd. The same is taken on record and is marked as Annexure A.
2. Mr Sundaram, on the basis of the said letter and on instructions received from the Sahara Group of Companies, submitted that the alleged contemnors are willing to make available to SEBI the original title deeds of unencumbered properties, worth Rs 20,000 crores, along with proper valuation reports, within a period of three weeks from today. SEBI, in turn, will examine the same and make their response, which shall be considered by this Court on the next date of hearing.
3. Till the above direction is complied with to the satisfaction of SEBI, the alleged contemnors (respondents) shall not leave the country without the permission of this Court.
4. Post on 20-11-2013 at 2.00 p.m
Court Masters