Page 1 1

“REPORTABLE”

IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

WRIT PETITION (CRIMINAL) NO. 57 OF 2014

Subrata Roy Sahara …. Petitioner

versus

Union of India and others …. Respondents

J U D G M E N T

Jagdish Singh Khehar, J.

I.Should we be hearing this case?

Would it not be better, for another Bench to hear this case?

1.In the present writ petition, the petitioner has made the following

prayers:-

“(a)Declare the order dated 4.3.2014 as void, nullity and non-est

in the eyes of law;

(b)Declare that the incarceration and the custody of the petitioner

are illegal which should be terminated forthwith;

(c)Issue such other writ in the nature of Habeas (corpus) or other

writs, order or direction for release of the petitioner from the

illegal custody.

(d)Pass such further orders as this Hon’ble Court may deem fit

and proper in the facts and circumstances of the case.”

A perusal of the prayers made in the writ petition reveals, that in sum and

substance the petitioner has assailed the order dated 4.3.2014 passed by

us in Contempt Petition (Civil) nos. 412 and 413 of 2012 and Contempt

Petition (Civil) no. 260 of 2013. To understand the exact purport of the

prayers made in the writ petition, it is essential to extract herein the order

Page 2 2

dated 4.3.2014, which is subject matter of challenge through the present

criminal writ petition:-

“1.Contemnors are personally present in the Court, including the

fifth respondent, who has been brought to the Court by the

U.P. Police, in due execution of our non-bailable warrant of

arrest.

2.We have heard the Senior Counsel on various occasions and

perused the various documents, affidavits, etc. We have

heard the learned counsel and contemnors today as well. We

are fully convinced that the contemnors have not complied

with our directions contained in the judgment dated August 31,

2012, as well as orders dated December 5, 2012 and

February 25, 2013 passed in Civil Appeal no. 8643 of 2012

and I.A. no. 67 of 2013 by a three Judge Bench of this Court.

3.Sufficient opportunities have been given to the contemnors to

fully comply with those orders and purge the contempt

committed by them but, rather than availing of the same, they

have adopted various dilatory tactics to delay the

implementation of the orders of this Court. Non-compliance of

the orders passed by this Court shakes the very foundation of

our judicial system and undermines the rule of law, which we

are bound to honour and protect. This is essential to maintain

faith and confidence of the people of this country in the

judiciary.

4.We have found that the contemnors have maintained an

unreasonable stand throughout the proceedings before SEBI,

SAT, High Court and even before this Court. Reports/analysis

filed by SEBI on 18.2.2014 make detailed reference to the

submissions, documents, etc. furnished by the contemnors,

which indicates that they are filing and making unacceptable

statements and affidavits all through and even in the contempt

proceedings. Documents and affidavits produced by the

contemnors themselves would apparently falsify their refund

theory and cast serious doubts about the existence of the so-

called investors. All the fact finding authorities have opined

that majority of investors do not exist. Preservation of market

integrity is extremely important for economic growth of this

country and for national interest. Maintaining investors’

confidence requires market integrity and control of market

abuse. Market abuse is a serious financial crime which

undermines the very financial structure of this country and will

make imbalance in wealth between haves and have nots.

Page 3 3

5.We notice, on this day also, no proposal is forthcoming to

honour the judgment of this Court dated 31

st

August, 2012 and

the orders passed by this Court on December 05, 2012 and

February 25, 2013 by the three Judge Bench. In such

circumstances, in exercise of the powers conferred under

Articles 129 and 142 of the Constitution of India, we order

detention of all the contemnors, except Mrs. Vandana

Bhargava (the fourth respondent) and send them to judicial

custody at Delhi, till the next date of hearing. This concession

is being extended towards the fourth respondent because she

is a woman Director, and also, to enable the contemnors to be

in a position to propose an acceptable solution for execution of

our orders, by coordinating with the detenues. Mrs. Vandana

Bhargava, who herself is one of the Directors, is permitted to

be in touch with the rest of the contemnors and submit an

acceptable proposal arrived at during their detention, so that

the Court can pass appropriate orders.

6.List on March 11, 2014 at 2.00 p.m. All the contemnors be

produced in Court on that date. Mrs. Vandana Bhargava, the

fourth respondent, to appear on her own. However, liberty is

granted for mentioning the matters for preponement of the

date, if a concrete and acceptable proposal can be offered in

the meantime.”

2.When this matter came up for hearing for the first time on 12.3.2014,

Mr. Ram Jethmalani, learned Senior Counsel appearing for the petitioner,

sought liberty to make a frank and candid submission. He told us, that it

would be embarrassing for him, to canvass the submissions which he is

bound to raise in the matter before us, i.e., before the Bench as it was

presently structured. It was also his submission, that hearing this matter

would also discomfort and embarrass us as well. He therefore suggested,

that we should recuse ourselves from hearing the case, and require it to be

heard by another composition, not including either of us.

3.Mr. Arvind Datar, learned Senior Counsel, appearing for the

respondents, vociferously implored us not to withdraw ourselves from

Page 4 4

hearing the case. It was his vigorous and emphatic contention, that the

present petition was not maintainable, either under the provisions of the

Constitution of India, or under any other law of the land. Inviting the

Court’s attention to the heading of the petition, it was submitted, that it did

not disclose any legal provision, whereunder the present writ petition had

been filed. He submitted, that as per its own showing (ascertainable from

the title of the petition), the present writ petition had been filed, under the

power recognized and exercised by this Court, in A.R. Antulay v. R.S.

Nayak, (1988) 2 SCC 602. It was the assertion of learned counsel, that

the above judgment, has now been clarified by this Court. According to

learned counsel, it has now been settled, that the above judgment did not

fashion or create any such power or jurisdiction, as is sought to be invoked

by the petitioner.

4.Besides the above purely legal submission, learned Senior Counsel

for the respondents equally candidly submitted, that the filing of this

petition was a carefully engineered device, adopted by the petitioner as a

stratagem, to seek our withdrawal from the matter. In order to emphasise

that this Bench was being arm twisted, learned counsel invited our

attention to the foot of the last page of the petition, i.e., to the authorship of

the petition, just under the prayer clause. The text, to which our attention

was drawn, is set out below:-

“Signed and approved by:-

Mr. Ram Jethmalani, Sr. Adv.

Dr. Rajeev Dhawan, Sr. Adv.

Mr. Rakesh Dwivedi, Sr. Adv.

Page 5 5

Mr. S. Ganesh, Sr. Adv.

Mr. Ravi Shankar Prasad, Sr. Adv.”

According to learned counsel, this is the first petition he has seen in his

entire professional career, which is settled by five Senior Counsel, all of

them of recognized eminence.

5.It would be relevant to mention, that when the matter was taken up

for hearing by us, for the first time on 12.3.2014 at 2.00 PM, it had been so

listed on the directions of Hon’ble the Chief Justice in furtherance of a

“mentioning for listing”, on the morning of the same day, i.e., 12.3.2014.

We had therefore, no occasion to go through the pleadings of the present

writ petition. After having heard submissions of rival counsel noticed

above, we decided not to proceed with the matter, before going through

the pleadings of the case. We therefore directed the posting of the case

for hearing on the following day, i.e., 13.3.2014.

6.By the next date, we had an opportunity to determine, how exactly

the matter was listed before us, as also, to ascertain whether the pleadings

of the present criminal writ petition incorporated material which would

embarrass us, as suggested by the learned counsel for the petitioner. So

far as the filing and listing of the present petition is concerned, it was filed

by the petitioner in the Registry of this Court on 11.3.2014. Thereafter,

learned counsel for the petitioner, appeared before the Bench presided

over by Hon’ble the Chief Justice, on the morning of 12.3.2014 to “mention

for listing”, for the same day. The Court Master of the Bench presided over

by Hon’ble the Chief Justice, recorded the following note:-

Page 6 6

“As directed list today i.e., 12.3.2014, if in order, in the mentioning

list at 2.00 PM, before appropriate Bench.”

For the concerned Bench before which the matter was to be posted, the

noting file of the branch, reads as under:-

“Apprised.

May be listed before the Special Bench comprising Hon’ble

Mr. Justice K.S. Radhakrishnan and Hon’ble Mr. Justice J.S.

Khehar.”

The above note was recorded on the directions of Hon’ble the Chief

Justice. A perusal of the above sequence of events reveals, that even

though our combination as a Bench did not exist for 12.3.2014, yet a

Special Bench was constituted for listing the present writ petition, in its

present arrangement. It is therefore reasonable to infer, that the present

constitution of the Bench, was a conscious determination of Hon’ble the

Chief Justice.

7.Now the embarrassment part. Having gone through the pleadings of

the writ petition we were satisfied, that nothing expressed therein could be

assumed, as would humiliate or discomfort us by putting us to shame. To

modify an earlier order passed by us, for a mistake we may have

committed, which is apparent on the face of the record, is a jurisdiction we

regularly exercise under Article 137 of the Constitution of India. Added to

that, it is open to a party to file a curative petition as held by this Court in

Rupa Ashok Hurra v. Ashok Hurra, (2002) 4 SCC 388. These jurisdictions

are regularly exercised by us, when made out, without any

embarrassment. Correction of a wrong order, would never put anyone to

Page 7 7

shame. Recognition of a mistake, and its rectification, would certainly not

put us to shame. In our considered view, embarrassment would arise

when the order assailed is actuated by personal and/or extraneous

considerations, and the pleadings record such an accusation. No such

allegation was made in the present writ petition. And therefore, we were

fully satisfied that the feeling entertained by the petitioner, that we would

not pass an appropriate order, if the order impugned dated 4.3.2014 was

found to be partly or fully unjustified, was totally misplaced.

8.It is therefore, that we informed learned Senior counsel, that we

would hear the matter. It seems that our determination to hear the matter

marked to us by Hon’ble the Chief Justice, was not palatable to some of

the learned counsel for the petitioner. For, Mr. Ram Jethmalani, learned

Senior Counsel, was now more forthright. He told us, that we should not

hear the matter, because “his client” had apprehensions of prejudice. He

would, however, not spell out the basis for such apprehension. Dr. Rajeev

Dhawan, came out all guns blazing, in support of his colleague, by posing

a query: Has the Court made a mistake, serious enough, giving rise to a

presumption of bias “… even if it is not there …”? It was difficult to

understand what he meant. But seriously, in the manner Dr. Rajeev

Dhawan had addressed the Court, it sounded like an insinuation. Mr. Ram

Jethmalani joined in to inform us, that the Bar (those sitting on the side he

represented) was shell-shocked, that an order violating the petitioner’s

rights under Article 21 of the Constitution of India, had been passed, and it

Page 8 8

did not seem to cause any concern to us. The petitioner had been taken

into judicial custody, we were told, without affording him any opportunity of

hearing. Learned counsel asked the Bench, to accept its mistake in

ordering the arrest and detention of the petitioner, and acknowledge the

“human error” committed by the Court, while passing the impugned order

dated 4.3.2014. Dr. Rajeev Dhawan, then informed the Court, that “…

moments come in the profession, though rarely, when we tell the Judges of

the Supreme Court, that you have committed a terrible terrible mistake, by

passing an order which has violated the civil liberties of our client. … that

the order passed is void …”. And moments later, referring to the order, he

said, “… it is a draconian order …” The seriousness of the submissions

apart, none of them, even remotely, demonstrated “bias”.

9.But Mr. C.A. Sundaram, another Senior Counsel representing the

petitioner, distanced himself from the above submissions. He informed the

Court, “… I am not invoking the doctrine of bias, as has been alleged …”

We are of the view, that a genuine plea of bias alone, could have caused

us to withdraw from the matter, and require it to be heard by some other

Bench. Detailed submissions on the allegations constituting bias, were

addressed well after proceedings had gone on for a few weeks, the same

have been dealt with separately (under heading VIII, “Whether the

impugned order dated 4.3.2014, is vitiated on account of bias?”). Based

on the submissions advanced by learned counsel, we could not persuade

ourselves in accepting the prayer for recusal.

Page 9 9

10.We have recorded the above narration, lest we are accused of not

correctly depicting the submissions, as they were canvassed before us. In

our understanding, the oath of our office, required us to go ahead with the

hearing. And not to be overawed by such submissions. In our view, not

hearing the matter, would constitute an act in breach of our oath of office,

which mandates us to perform the duties of our office, to the best of our

ability, without fear or favour, affection or ill will. This is certainly not the

first time, when solicitation for solicitation for recusal has been sought by

learned counsel. Such a recorded peremptory prayer, was made by Mr.

R.K. Anand, an eminent Senior Advocate, before the High Court of Delhi,

seeking the recusal of Mr. Justice Manmohan Sarin from hearing his

personal case. Mr. Justice Manmohan Sarin while declining the request

made by Mr. R.K. Anand, observed as under:

"The path of recusal is very often a convenient and a soft option.

This is especially so since a Judge really has no vested interest in

doing a particular matter. However, the oath of office taken under

Article 219 of the Constitution of India enjoins the Judge to duly and

faithfully and to the best of his knowledge and judgment, perform the

duties of office without fear or favour, affection or ill will while

upholding the constitution and the laws. In a case, where unfounded

and motivated allegations of bias are sought to be made with a view

of forum hunting / Bench preference or brow-beating the Court, then,

succumbing to such a pressure would tantamount to not fulfilling the

oath of office."

The above determination of the High Court of Delhi was assailed before

this Court in R.K. Anand v. Delhi High Court, (2009) 8 SCC 106. The

determination of the High Court whereby Mr. Justice Manmohan Sarin

declined to withdraw from the hearing of the case came to be upheld, with

the following observations:

Page 10 10

“The above passage, in our view, correctly sums up what should be

the Court's response in the face of a request for recusal made with

the intent to intimidate the court or to get better of an `inconvenient'

judge or to obfuscate the issues or to cause obstruction and delay

the proceedings or in any other way frustrate or obstruct the course

of justice.”

(emphasis is ours)

11.In fact, the observations of the High Court of Delhi and those of this

Court reflected, exactly how it felt, when learned counsel addressed the

Court, at the commencement of the hearing. If it was learned counsel’s

posturing antics, aimed at bench-hunting or bench-hopping (or should we

say, bench-avoiding), we would not allow that. Affronts, jibes and carefully

and consciously planned snubs could not deter us, from discharging our

onerous responsibility. We could at any time, during the course of hearing,

walk out and make way, for another Bench to decide the matter, if ever we

felt that, that would be the righteous course to follow. Whether or not, it

would be better for another Bench to hear this case, will emerge from the

conclusions, we will draw, in the course of the present determination.

12.What is it that this Court had done through its order dated 31.8.2012

while upholding the earlier orders passed by the SEBI (FTM) (dated

23.6.2011) and the SAT (dated 18.10.2011)? We had merely confirmed

the directions earlier issued to the two companies, to refund the moneys

collected by them from investors, who had subscribed to their OFCD’s, by

the SEBI (FTM) and by the SAT. The directions did not extend to funds

contributed by the promoters, the directors or the other stakeholders. The

refund did not include any business gains earned by the two companies

Page 11 11

during the subsistence of their enterprise. According to the stance

adopted by the two companies before this Court, all the investors’ money

collected through OFCD’s, had mainly been invested with the other

companies of the Sahara Group. This position was expressly reiterated, in

the two separate affidavits filed by Sahara India Real Estate Corporation

Limited (hereinafter referred to as ‘SIRECL’) and Sahara Housing

Investment Corporation Limited (hereinafter referred to as ‘SHICL’) dated

4.1.2012, before this Court. It is now their case, that these properties were

sold to other Sahara Group companies to redeem the OFCD’s. It is

therefore all within the companies of the Sahara Group. That is how, sale

transactions by way of cash have been explained. It is therefore apparent,

that we had not directed a refund of any other amount, besides that which

was collected from the investors themselves. The petitioner herein – Mr.

Subrata Roy Sahara, during the course of his personal oral hearing

informed us, that most of the investments were made by petty peasants,

labourers, cobblers, blacksmiths, woodcutters and other such like artisans,

ranging mostly between Rs.2,000/- and Rs.3,000/-. Almost all the

investors, according to the petitioner, did not even have a bank account.

That was why, they had chosen to invest the same through OFCD’s, in the

two companies. If the above position was/is correct, and the refund related

only to deposits made by these petty poor citizens of this country, why are

the two companies or the petitioner – Mr. Subrata Roy Sahara, in his

capacity as promoter, and the other concerned directors, so agitated with

our order. The findings against the two companies have been concurrent.

Page 12 12

At all levels, where issues raised by the two companies were considered

and agitated, the determination has been in one voice, that the action of

the two companies was unlawful and accordingly the moneys collected

had to be refunded. There is not even a single order at any level, in favour

of the two companies. The two companies were required to refund the

money to its investors, because of the absolute illegality in its collection.

13.Because both the SEBI and the SAT were doubtful about the

veracity of the receipt of the funds as alleged, they had directed the refund

to the investors by way of cash “through” demand draft or pay order.

During the course of final hearing of the appellate proceedings before this

Court, submissions were heard over a period of three weeks during the

summer vacation. We entertained a similar impression and suspicion.

Firstly because, the two companies never made available any information

sought from them. They always stonewalled all attempts to gather

information by the SEBI, even by exerting influence from the Ministry of

Corporate Affairs, and by raising purely technical pleas. And also

because, the little bits of information made available by the companies for

evaluation, were found to be seriously doubtful. It is also important for us

to record, that the pointed position adopted by the SEBI before this Court,

during the disposal of Civil Appeal nos. 9813 and 9833 of 2011 was, that

neither SIRECL, nor SHICL, ever provided details of its investors to the

SEBI (FTM). They contested the proceedings initiated by the SEBI (FTM),

only on technical grounds. We were told that even before the SAT, no

Page 13 13

details were furnished. The position remained the same, even before this

Court. Based on the non disclosure of information sought from the two

companies, it was not possible to record a firm finding, either ways. It is,

therefore, that a different procedure was adopted by this Court while

disposing the appeals preferred by the two companies, vide order dated

31.8.2012. The companies were restrained from making direct refunds.

They were directed to deposit all investor related funds (along with

interest) with the SEBI. The SEBI was in turn directed, to make the

refunds to the investors. In case the investors could not be identified, or

were found to be non-existent or bogus, the remaining funds along with

interest, were directed to be deposited with the Government of India. This

seems to us, to be the reason, for all these twists and turns, in the

aftermath of this Court’s order dated 31.8.2012. If the two companies were

ready and willing to pay the money, as has been made out, on behalf of

the two companies, there would be no cause for agitation.

14.One of the reasons for retaining the instant petition for hearing with

ourselves was, that we had heard eminent Senior Counsel engaged by the

two companies exclusively for over three weeks during the summer

vacation of 2012. We had been taken through thousands of pages of

pleadings. We had the occasion to watch the demeanour and defences

adopted by the two companies and the contemnors from time to time, from

close quarters. Writing the judgment, had occupied the entire remaining

period of the summer vacation of 2012, as also, about two months of

Page 14 14

further time. The judgment dated 31.8.2012 runs into 269 printed pages.

Both of us had rendered separate judgments, concurring with one another,

on each aspect of the matter. During the course of writing the judgment,

we had the occasion to minutely examine numerous communications,

exchanged between the rival parties. That too had resulted in a different

kind of understanding, about the controversy. For any other Bench to

understand the nuances of the controversy determined through our order

dated 31.8.2012, would require prolonged hearing of the matter. Months

of time, just in the same manner as we had taken while passing the order

dated 31.8.2012, would have to be spent again. Possibly the submissions

made by the learned counsel seeking our recusal, was consciously aimed

at the above objective. Was this the reason for the theatrics, of some of

the learned Senior Counsel? Difficult to say for sure. But deep within,

don’t we all understand? It was also for the sake of saving precious time

of this Court, that we decided to bear the brunt and the rhetoric, of some of

the learned Senior Counsel representing the petitioner. We are therefore

satisfied, that it would not be better, for another Bench to hear this case.

II.Must judicial orders be obeyed at all costs?

Can a judicial order be disregarded, if the person concerned

feels, that the order is wholly illegal and void?

15.By the time a Judge is called upon to serve on the Bench of the

Supreme Court of India, he understands his responsibilities and

duties…..and also his powers and authority. A Judge has the solemn duty

of deciding conflicting issues between rival parties. Rival parties inevitably

Page 15 15

claim diagonally opposite rights. The decision has however to be rendered

in favour of one party (and against the other). That, however, is not a

cause for much worry, because a Judge is to decide every dispute, in

consonance with law. If one is not free to decide in consonance with his

will, but must decide in consonance with law, the concept of a Judge being

an individual possessing power and authority, is but a delusion. The

saving grace is, that only a few understand this reality. But what a Judge

is taught during his arduous and onerous journey to the Supreme Court is,

that his calling is based on, the faith and confidence reposed in him to

serve his country, its institutions and citizens. Each one of the above (the

country, its institutions and citizens), needs to be preserved. Each of them

grows to prosper, with the others’ support. Each of them has duties,

obligations and responsibilities…..and also rights, benefits and

advantages. Their harmonious glory, emerges from, what is commonly

understood as, “the rule of law.” The judiciary as an institution, has

extremely sacrosanct duties, obligations and responsibilities. We shall, in

the succeeding paragraphs, attempt to express these, in a formal

perspective.

16.The President of India is vested with executive power of the Union.

All executive actions of the Government of India, are expressed to be

taken in his name. The responsibility, and the power, which is vested in

the President of India, is to be discharged/ exercised, in accordance with

the provisions of the Constitution of India. For that, the President of India

Page 16 16

may even consult the Supreme Court, on a question of law or fact of public

importance. And when so consulted, the Supreme Court is obliged to

tender its opinion to the President. Furthermore, the Constitution of India

contemplates, that law declared by the Supreme Court, is binding on all

courts within the territory of India. It also mandates, that an order made by

the Supreme Court, is enforceable throughout the territory of India. But

what is the scope of the law declared by the Supreme Court? And what

are the kinds of orders it passes? The Supreme Court has been vested

with the power to decide substantial questions of law, as also, to interpret

the provisions of the Constitution of India. The Supreme Court exercises

jurisdiction to determine, whether or not, laws made by Parliament or by a

State Legislature, are consistent with the provisions of the Constitution of

India. And in case any legislation is found to be enacted, in violation of the

provisions of the Constitution of India, this Court is constrained to strike it

down. The resultant effect is, that a law enacted by the Parliament or by a

State Legislature, is declared illegal or void. After a Court’s verdict has

attained finality, not once, never and never, has any legislative body ever

disobeyed or disrespected an order passed by a court, declaring a

legislation, illegal or void. The Supreme Court also exercises original

jurisdiction, to settle disputes between the Government of India and one or

more States; or between the Government of India and any one State or

more States on the one side, and one or more other States on the other; or

between two or more States. In such disputes, the order could be in

favour of (or against), the Government of India, and/or one or the other

Page 17 17

State Government(s) concerned. Yet, the orders passed by the Supreme

Court on the above disputes, have unfailingly been accepted and complied

with, despite the seriousness of the consequences, emerging from such

orders. The settlement of such disputes by the Supreme Court, has not

ever earned scorn, disdain, disrespect or denigration of the parties

concerned. The Supreme Court also enforces through its writ jurisdiction,

fundamental rights of the citizens of this country. In case an individual’s

fundamental rights (or other legal rights), are found to have been violated,

the Government of India, or the concerned State Government, or the

instrumentality/institution concerned, is directed to restore to the individual,

what is due to him. The Government (or the instrumentality/institution)

concerned, which is directed to extend benefits denied to an individual(s),

has always honourably obeyed and implemented Court orders, gracefully.

There are numerous institutions created to assist the executive

government, in matters of governance. Some of them are constitutional

authorities, others are creatures, either of a legislation or of the executive.

The object of executive governance, is to enforce duties, obligations and

responsibilities, and also, to extend rights, benefits and advantages.

Courts also exercise, the power of judicial review, over actions of such

instrumentalities/institutions. While exercising the power of judicial review,

Courts also pass orders and directions, to enforce legal rights. Courts are

rarely confronted with a situation where an executive department of a

government, or an instrumentality/institution, has denied compliance.

Likewise, the Supreme Court is also vested with the responsibility to

Page 18 18

adjudicate private disputes between individuals (both civil and criminal), so

as to render a determination of their individual rights. These too, are as a

rule (almost) always complied with voluntarily and gracefully.

17.There is no escape from, acceptance, or obedience, or compliance

of an order passed by the Supreme Court, which is the final and the

highest Court, in the country. Where would we find ourselves, if the

Parliament or a State Legislature insists, that a statutory provision struck

down as unconstitutional, is valid? Or, if a decision rendered by the

Supreme Court, in exercise of its original jurisdiction, is not accepted for

compliance, by either the Government of India, and/or one or the other

State Government(s) concerned? What if, the concerned government or

instrumentality, chooses not to give effect to a Court order, declaring the

fundamental right of a citizen? Or, a determination rendered by a Court to

give effect to a legal right, is not acceptable for compliance? Where would

we be, if decisions on private disputes rendered between private

individuals, are not complied with? The answer though preposterous, is

not far fetched. In view of the functional position of the Supreme Court

depicted above, non-compliance of its orders, would dislodge the

cornerstone maintaining the equilibrium and equanimity in the country’s

governance. There would be a breakdown of constitutional functioning. It

would be a mayhem of sorts.

18.Before we advert to the question, whether this Court can order

obedience of an order passed by it, it may be relevant to understand, the

Page 19 19

extent and width of jurisdiction, within the framework whereof this Court

can pass orders. In this behalf reference may be made to the nine-Judge

Constitution Bench judgment of this Court, in Naresh Sridhar Mirajkar v.

State of Maharashtra, AIR 1967 SC 1, wherein it was held as under:-

“60. There is yet another aspect of this matter to which it is

necessary to refer. The High Court is a superior Court of Record and

under Article 215 , shall have all powers of such a Court of Record

including the power to punish contempt of itself. One distinguishing

characteristic of such superior Courts is that they are entitled to

consider questions of their jurisdiction raised before them. This

question fell to be considered by this Court in Special Reference No.

1 of 1964, (1965) 1 S.C.R. 413 at p. 499. In that case, it was urged

before this Court that in granting bail to Keshav Singh, the High

Court had exceeded its jurisdiction and as such, the order was a

nullity. Rejecting this argument, this Court observed that in the case

of a superior Court of Record, it is for the Court to consider whether

any matter falls within its jurisdiction or not. Unlike a court of limited

jurisdiction, the superior court is entitled to determine for itself

questions about its own jurisdiction. That is why this Court did not

accede to the proposition that in passing the order for interim bail,

the High Court can be said to have exceeded its jurisdiction with the

result that the order in question was null and void. In support of this

view, this Court cited a passage from Halsbury's Laws of England

where it is observed that:-

“prima facie, no matter is deemed to be beyond the jurisdiction

of a superior court unless it is expressly shown to be so, while

nothing is within the jurisdiction of an inferior court unless it is

expressly shown on the face of the proceedings that the

particular matter is within the cognizance of the particular

Court." (Halsbury's Laws of England, Vol. 9, p. 349).”.

If the decision of a superior Court on a question of its jurisdiction is

erroneous, it can, of course, be corrected by appeal or revision as

may be permissible under the law; but until the adjudication by a

superior Court on such a point is set aside by adopting the

appropriate course, it would not be open to be corrected by the

exercise of the writ jurisdiction of this Court.”

(emphasis is ours)

Just like High Courts, the Supreme Court is a superior Court of Record.

This mandate is expressly contained in Article 129 of the Constitution of

Page 20 20

India. Since it is not the case of the petitioner before this Court, that there

is some legislative or constitutional provision, curtailing the jurisdiction of

this Court, to pass an order of the nature which is impugned through the

instant writ petition, it stands acknowledged, that the above order has been

passed by this Court, in legitimate exercise of its jurisdiction.

19.On the subject of obedience of orders passed by this Court, this

Court recently in K.A. Ansari v. Indian Airlines Ltd., (2009) 2 SCC 164,

observed thus: “The respondent Indian Airlines was obliged to obey and

implement the … direction. If they had any doubt or if the order was not

clear, it was always open to them to approach the court for clarification of

the … order. Without challenging the … direction or seeking clarification,

Indian Airlines could not circumvent the same, on any ground whatsoever.

Difficulty in implementation of an order passed by the Court, howsoever

grave its effect may be, is no answer for its non-compliance.” It is

therefore that Article 142 of the Constitution of India mandates that this

Court “…in exercise of its jurisdiction may pass such decree or make such

order as is necessary for doing complete justice in any cause or matter

pending before it, and any decree so passed or order so made shall be

enforceable throughout the territory of India…” And it is also inter alia for

the above enforcement, that Article 129 of the Constitution of India, vests

in the Supreme Court the power, amongst other things, to enforce

compliance of Court directions. The Supreme Court has the jurisdiction

and power, to punish for its contempt. It is this dispensation, which

Page 21 21

authorizes the Supreme Court to enforce compliance of its orders. For, the

power to punish, would serve no purpose, if the power to enforce

compliance was lacking. It was, therefore, that this Court in Maninderjit

Singh Bitta v. Union of India, (2012) 1 SCC 273, with reference to its

contempt jurisdiction observed, thus:-

“26. It is also of some relevance to note that disobedience of court

orders by positive or active contribution or non-obedience by a

passive and dormant conduct leads to the same result.

Disobedience of orders of the court strikes at the very root of rule of

law on which the judicial system rests. The rule of law is the

foundation of a democratic society. Judiciary is the guardian of the

rule of law. If the Judiciary is to perform its duties and functions

effectively and remain true to the spirit with which they are sacredly

entrusted, the dignity and authority of the courts have to be

respected and protected at all costs (refer T.N. Godavarman

Thirumulpad vs. Ashok Khot, (2006) 5 SCC 1). The proceedings

before the highest court of the land in a public interest litigation,

attain even more significance. These are the cases which come up

for hearing before the court on a grievance raised by the public at

large or public spirited persons. The State itself places matters

before the Court for determination which would fall, statutorily or

otherwise, in the domain of the executive authority.

27.It is where the State and its instrumentalities have failed to

discharge its statutory functions or have acted adversely to the

larger public interest that the courts are called upon to interfere in

exercise of their extraordinary jurisdiction to ensure maintenance of

the rule of law. These are the cases which have impact in rem or on

larger section of the society and not in personam simpliciter. Courts

are called upon to exercise jurisdiction with twin objects in mind.

Firstly, to punish the persons who have disobeyed or not carried out

orders of the court i.e. for their past conduct. Secondly, to pass such

orders, including imprisonment and use the contempt jurisdiction as

a tool for compliance of its orders in future. This principle has been

applied in the United States and Australia as well.

34.Having found them guilty under the provisions of the 1971

Act and under Article 129 of the Constitution of India, we punish

the Secretary, Transport and Commissioner, State Road Transport

Authority of the State of Haryana as under:

Page 22 22

(i) They are punished to pay a fine of Rs.2,000/- each

and in default, they shall be liable to undergo simple

imprisonment for a period of fifteen days.

(ii) We impose exemplary cost of Rs.50,000/- on the

State of Haryana, which amount, at the first instance, shall

be paid by the State but would be recovered from the

salaries of the erring officers/officials of the State in

accordance with law and such recovery proceedings be

concluded within six months. The costs would be payable to

the Supreme Court Legal Services Committee.

(iii) In view of the principle that the courts also invoke

contempt jurisdiction as a tool for compliance of its orders in

future, we hereby direct the State Government and the

Respondent/contemnor herein now to positively comply with

the orders and implement the scheme within eight weeks

from today.”

(emphasis is ours)

In this context, the following observations made by this Court, in Supreme

Court Bar Association v. Union of India, (1998) 4 SCC 409, illustrate the

point sought to be made:

“42.The contempt of court is a special jurisdiction to be exercised

sparingly and with caution, whenever an act adversely effects the

administration of justice or which tends to impede its course or tends

to shake public confidence in the judicial institutions. This jurisdiction

may also be exercised when the act complained of adversely effects

the Majesty of Law or dignity of the courts. The purpose of contempt

jurisdiction is to uphold the majesty and dignity of the Courts of law.

It is an unusual type of jurisdiction combining "the jury, the judge and

the hangman" and it is so because the court is not adjudicating upon

any claim between litigating parties. This jurisdiction is not exercised

to protect the dignity of an individual judge but to protect the

administration of justice from being maligned. In the general interest

of the community it is imperative that the authority of courts should

not be imperiled and there should be no unjustifiable interference in

the administration of justice. It is a matter between the court and the

contemner and third parties cannot intervene. It is exercised in a

summary manner in aid of the administration of justice, the majesty

of law and the dignity of the courts. No such act can be permitted

which may have the tendency to shake the public confidence in the

fairness and impartiality of the administration of justice.”

(emphasis is ours)

Page 23 23

We are satisfied to hold, that the provisions referred to by us in the order

dated 4.3.2014 (Articles 129 and 142 of the Constitution of India) vest in

the Supreme Court, the power to persuade, and if necessary, compel

obedience and observance, of judicial orders. It is not possible, to view

this matter in any other perspective, in the background of the conclusion

recorded by us hereinabove, namely, non-compliance of the orders of the

Supreme Court, would dislodge the cornerstone maintaining the

equilibrium and equanimity, in the governance of this country. This has

been the manner of understanding, of the power of this Court. In case

there has been any ambiguity, let it now be understood, that this Court has

the unlimited power (in fact, the sacred obligation), to compel obedience

and observance of its orders.

III.Facts reflecting the demeanour of the two companies, the

petitioner, and other directors of SIRECL and SHICL, in the

process of litigation, leading upto the passing of the order

dated 31.8.2012.

20.During our entire careers as Advocates practicing before the High

Court and before this Court, and as Judges of different High Courts, as

Chief Justices of High Courts in different States, and also, as Judges of

this Court, we have yet to experience a demeanour of defiance, similar to

the one adopted by SIRECL or SHICL or their promoter and directors. The

responsibility of the above defiance, which constituted a rebellious

behaviour, challenging the authority of the SEBI, from investigating into the

affairs of the two companies, required brazenness, flowing from

unfathomable power and authority. It is therefore essential to recapitulate,

Page 24 24

the demeanour adopted by the two companies, before the SEBI (FTM),

which position remained unaltered, before the SAT. These need to be

highlighted, to fully understand how a litigant can behave, to defeat the

cause of justice. The responsibility for the above demeanour, would

essentially fall, on the shoulders of the promoter, and the directors, of the

two companies. As a matter of fact, Mr. Subrata Roy Sahara (the

petitioner before this Court), Ms. Vandana Bhargava (the director

exempted from arrest, in the impugned order dated 4.3.2014), Mr. Ravi

Shankar Dubey and Mr. Ashok Roy Choudhary (the directors, whose

arrest and detention was ordered by this Court, along with that of the

petitioner, on 4.3.2014) were expressly named by the SEBI, and

prohibitory orders were passed by the SEBI (FTM), against the afore-

stated promoter and directors, expressly restraining them from carrying out

various activities connected with the two companies. It is also essential, to

refer to the disposition of the two companies (under reference), in the

proceedings initiated by them, before the High Court of Judicature at

Allahabad, Lucknow Bench (hereinafter referred to as, ‘the High Court’).

The above referred disposition, led to passing of strictures, and the

vacation of an interim order passed by the High Court, in their favour. That

too, would show their spirit of defiance. The impressions gathered by this

Court, when the two companies appeared before this Court in Civil Appeal

Nos. 9813 and 9833 of 2011, are also significant. Thus, the above details

are being set out briefly, herein below.

Page 25 25

21.A complaint was addressed by “Professional Group for Investors

Protection” on 25.12.2009, alleging violation of the provisions of the

Securities and Exchange Board of India Act, 1992 (hereinafter referred to

as, ‘the SEBI Act’), against the companies under reference. On similar

lines, another complaint was addressed to the SEBI by one “Roshan Lal”

on 04.01.2010. In order to probe the authenticity of the allegations leveled

in the complaints, the SEBI sought information from Enam Securities

Private Limited - a merchant banker. In its response dated 21.2.2010,

Enam Securities Private Limited asserted, that the OFCDs issued by

SIRECL and SHICL, had been issued in conformity with all applicable

laws. In sum and substance, the above merchant banker did not tender

any reply, which could have been of help, to determine the authenticity of

the allegations leveled in the complaints.

22.All the same, the SEBI again sought further details from Enam

Securities Private Limited. The particulars of the information sought are

being extracted herein below:

“a.details regarding the filing of RHP of the said companies with

the concerned RoC.

b.date of opening and closing of the subscription list.

c.details regarding the number of application forms circulated

after the filing of the RHP with RoC.

d.details regarding the number of applications received.

e.the number of allottees

f.list of allottees.

g.the date of allotment.

h.date of dispatch of debenture certificates etc.

i.copies of application forms, RHP, pamphlets and other

promotional material circulated.”

Page 26 26

Enam Securities Private Limited, however, did not furnish the information

sought.

23.The SEBI then directly sought the desired information from SIRECL

and SHICL, through two separate letters dated 12.05.2010. Instead of

furnishing the details of the information sought, the companies under

reference, required the SEBI to furnish them the complaints, which had

prompted it to seek the information.

24.The SEBI again addressed separate communications to the two

companies, dated 21.5.2010, seeking the same information. Both

companies adopted the same posture, yet again. This time, however,

SIRECL, as well as, SHICL pointed out to the SEBI, that it had no

jurisdiction to inquire into the affairs of the two companies, under the

provisions of the SEBI Act.

25.The SEBI repeated its request to the two companies, for the

required information, through two separate communications, dated

11.06.2010. On this occasion, the two companies addressed separate

letters dated 16.06.2010 to the SEBI, informing it, that they had received a

communication from the office of the Union Minister of State for Corporate

Affairs, to the effect, that the jurisdictional issue raised by the two

companies, was under the consideration of the Ministry of Corporate

Affairs. Accordingly, the two companies informed the SEBI, that they

would furnish the information sought, only upon the Ministry’s conclusion,

that the SEBI had the jurisdiction in the matter.

Page 27 27

26.In view of the posture adopted by the two companies, summons

dated 30.8.2010 and 23.9.2010, were issued under Section 11C of the

SEBI Act to them, to provide the following information:

“1.Details regarding filing of prospectus/Red-herring Prospectus

with ROC for issuance of OFCDs.

2.Copies of the application forms, Red-Herring Prospectus,

Pamphlets, advertisements and other promotional materials

circulated for issuance of OFCDs.

3.Details regarding number of application forms circulated,

inviting subscription for OFCDs.

4.Details regarding number of applications and subscription

amount received for OFCDs.

5.Date of opening and closing of the subscription list for the said

OFCDs.

6.Number and list of allottees for the said OFCDs and the

number of OFCDs allotted and value of such allotment against

each allottee’s name;

7.Date of allotment of OFCDs;

8.Copies of the minutes of Board/committee meeting in which

the resolution has been passed for allotment;

9 Copy of Form 2 (along with annexures) filed with ROC, if any,

regarding issuance of OFCDs or equity shares arising out of

conversion of such OFCDs.

10.Copies of the Annual Reports filed with Registrar of

Companies for the immediately preceding two financial years.

11.Date of dispatch of debenture certificate etc.”

The aforesaid summons were responded to by the companies, through two

separate communications dated 13.09.2010, wherein the companies again

adopted the stance, that the SEBI had no jurisdiction in the matter, and

further, that the matter of jurisdiction was being examined by the Ministry

of Corporate Affairs. Based on the above response, the companies

required the SEBI to withdraw the above summons (dated 30.8.2010 and

23.9.2010).

Page 28 28

27.On 30.09.2010, through separate letters issued by SIRECL and

SHICL, the companies adopted the stance, that they did not have the

complete information sought by the SEBI. This was indeed a shocking

disclosure, by two statutory entities, holding thousands of crores of rupees

of investment funds, deposited by crores of investors. Such like

absurdities, were routine defences, adopted by the two companies.

28.The Chief Financial Officer of the Sahara India Group of Companies

sought an opportunity of personal hearing. The SEBI (FTM) afforded the

above sought opportunity of hearing, on 03.11.2010. During the course of

hearing, it was impressed upon the Chief Financial Officer, that he should

furnish information solicited by the SEBI (through the aforesaid summons,

dated 30.8.2010 and 23.9.2010), fully and accurately, without any delay.

Despite the above, neither of the two companies, furnished the information

sought.

29.On its own, the SEBI obtained a part of the information, from the

MCA-21 portal maintained by the Ministry of Corporate Affairs. This

information had been furnished by SIRECL, to the Registrar of Companies,

Uttar Pradesh and Uttarakhand; and by SHICL, to the Registrar of

Companies, Maharashtra. By an order dated 24.11.2010, the SEBI (FTM)

drew the following inferences/conclusions:

“Firstly, neither SIRECL nor SHICL had denied their having issued

OFCDs. Secondly, SIRECL as also SHICL acknowledged having

filed RHPs in respect of the OFCDs issued by them with the

concerned Registrar of Companies. Thirdly, besides the dates of

filing the RHPs with the respective Registrar of Companies, neither

Page 29 29

of the companies had furnished any other information/document

sought from the companies by SEBI. Fourthly, the companies had

adopted a stance, that they did not have complete details relating to

the securities issued by them. This stance adopted by the two

companies, according to the SEBI, was preposterous. Fifthly, SEBI

had sought details of the number of application forms circulated, the

number of application forms received, the amount of subscription

deposited, the number and list of allottees, the number of OFCDs

allotted, the value of allotment, the date of allotment, the date of

dispatch of debenture certificates, copies of board/committee

meetings, minutes of meetings during which the said allotment was

approved. According to SEBI, since the information sought was

merely basic, the denial of the same by the companies amounted to

a calculated and deliberate denial of information. Sixthly,

information sought by the SEBI depicted at serial number fifthly

hereinabove, was solicited to determine the authenticity of the

assertion made by the companies, that the OFCDs had been issued

by way of private placement. Whereas, it was believed by the SEBI

that the companies had issued the OFCDs to the public. Seventhly,

since the companies had adopted the position, that the OFCDs were

issued by way of private placement to friends, associate group

companies, workers/employees and other individuals who were

associated/affiliated/connected to the Sahara Group of Companies,

according to SEBI it was highly improbable, that the details and

particulars of such friends, associate group companies,

workers/employees and other individuals which were

associated/affiliated/connected to the Sahara India Group of

companies, was not available with them (for being passed over to

SEBI).”

wherein the following summary of inferences was recorded:

“i.The issue of OFCDs by the companies have been made to a

base of investors that are fifty or more in number.

ii.The companies themselves tacitly admit the same as they

have no case that funds have been mobilized from a group

smaller than fifty.

iii.A resolution under section 81(1A) of the Act does not take

away the ‘public’ nature of the issue.

iv.The filing of a prospectus under the Act signifies the intention

of the issuer to raise funds from the public.

Therefore, for the aforesaid reasons, the submission of the

companies that their OFCD issues are made on private placement

and do not fall under the definition of a public issue, is not tenable.

The instances discussed above would prima facie suggest that the

offer of OFCDs made by the companies is “public” in nature .”

Page 30 30

30.Based on the DIP Guidelines and the ICDR Regulations, the SEBI

(FTM) found, that the two companies had committed, the following

violations:

a)failure to file the draft offer document with SEBI;

b)failure to mention the risk factors and provide the adequate

disclosures that is stipulated, to enable the investors to take a

well-informed decision.

c)denied the exit opportunity to the investors.

d)failure to lock-in the minimum promoters contribution.

e)failure to grade their issue.

f)failure to open and close the issue within the stipulated time

limit.

g)failure to obtain the credit rating from the recognized credit

rating agency for their instruments.

h)failure to appoint a debenture trustee

i)failure to create a charge on the assets of the company.

j)failure to create debenture redemption reserve, etc.”

Based on the above conclusions, the SEBI (FTM) issued directions by way

of an ad interim ex parte order, restraining SIRECL and SHICL from

mobilizing funds under their respective RHPs, dated 13.03.3008 and

06.10.2009. The companies were also directed, not to offer their equity

shares/OFCDs or any other securities, to the public and/or invite

subscription in any manner whatsoever, either directly or indirectly, till

further directions. The SEBI’s ad interim ex parte order dated 24.11.2010

expressly referred to Mr. Subrata Roy Sahara, Ms. Vandana Bhargava, Mr.

Ravi Shankar Dubey and Mr. Ashok Roy Choudhary. They were named

as promoter and directors, in the RHPs filed by the two companies, before

the respective Registrar of Companies. The above named promoter and

directors, were expressly prohibited from issuing prospectus, or any other

offer document, or issuing advertisement for soliciting money, from the

Page 31 31

public for the issue of securities, in any manner whatsoever, either directly

or indirectly, till further orders.

31.The SEBI’s order dated 24.11.2010 was challenged before the High

Court through Writ Petition No.11702 (M/B) of 2010 on 29.11.2010. On

13.12.2010, the High Court stayed the operation of the order dated

24.11.2010. On an application filed by the SEBI, the High Court vacated

its interim order. While vacating the interim order, the High Court

observed, inter alia:

“4.…..The petitioners were supposed to cooperate in the inquiry

and their interest was protected by restraining the SEBI from

passing any final orders. The matter was being heard finally under

the expectation that the assurances given by the learned counsel for

the petitioners would be honoured by the petitioners and the matter

would be finished at the earliest. But the petitioners appear to have

thought otherwise. The court’s order cannot be allowed to be

violated or circumvented by any means.

We, therefore, do not find any ground to continue with the interim

order, which is hereby vacated for the own conduct of the petitioners

and for which they have to thank their own stars.”

(emphasis is ours)

It is, therefore, apparent that the High Court had denied relief to the

companies because of their non-cooperative attitude in the inquiry being

conducted by the SEBI. It was also sought to be concluded against the

two companies, that they had not honoured the commitments given to the

Court. And further that, they were guilty of violating and circumventing

Court’s orders. The order passed by the High Court, is yet another

instance of the defiance of the two companies, in allowing their affairs to

be investigated.

Page 32 32

32.The SEBI issued yet another show cause notice dated 20.5.2011, to

the two companies, principally on the same facts and grounds, as the

earlier show cause notice dated 24.11.2010. The above notices were

contested by both the companies, again on legal technicalities.

Importantly, the companies yet again, did not furnish any factual details to

the SEBI. The defiance continued.

33.On 23.6.2011, the SEBI(FTM), passed the following directions:-

“1. The two Companies, Sahara Commodity Services Corporation

Limited (earlier known as Sahara India Real Estate Corporation

Limited) and Sahara Housing Investment Corporation Limited and its

promoter, Mr. Subrata Roy Sahara, and the directors of the said

companies, namely, Ms. Vandana Bhargava, Mr. Ravi Shankar

Dubey and Mr. Ashok Roy Choudhary, jointly and severally, shall

forthwith refund the money collected by the aforesaid companies

through the Red Herring Prospectus dated March 13, 2008 and

October 6, 2009, issued respectively, to the subscribers of such

Optionally Fully Convertible Debentures with interest of 15% per

annum from the date of receipt of money till the date of such

repayment.

2. Such repayment shall be effected only in cash through

Demand Draft or Pay Order.

3. Sahara Commodity Services Corporation Limited (earlier

known as Sahara India Real Estate Corporation Limited) and Sahara

Housing Investment Corporation Limited shall issue public notice, in

all editions of two National Dailies (one English and one Hindi) with

wide circulation, detailing the modalities for refund, including details

on contact persons including names, addresses and contact details,

within fifteen days of this Order coming into effect.

4. Sahara Commodity Services Corporation Limited (earlier

known as Sahara India Real Estate Corporation Limited) and Sahara

Housing Investment Corporation Limited are restrained from

accessing the securities market for raising funds, till the time the

aforesaid payments are made to the satisfaction of the Securities

and Exchange Board of India.

Page 33 33

5. Further, Mr. Subrata Roy Sahara, Ms. Vandana Bhargava, Mr.

Ravi Shankar Dubey and Mr. Ashok Roy Choudhary are restrained

from associating themselves, with any listed public company and

any public company which intends to raise money from the public, till

such time the aforesaid payments are made to the satisfaction of the

Securities and Exchange Board of India.”

(emphasis is ours)

34.The order of the SEBI (FTM) came to be assailed by the two

companies, before the SAT. Even during the course of appellate

proceedings, the companies did not disclose, the factual position. The

companies, continued to contest the claim of the respondents, by relying

on technicalities of law, i.e., on the same legal parameters, as had been

adopted by them before the SEBI (FTM). The SAT by its order dated

18.10.2011 upheld the order passed by the SEBI (FTM) dated 23.6.2011.

The SAT directed the appellant companies to refund the entire money

collected from the investors, within six months (from the date of its order

dated 18.10.2011).

35.Thereupon the matter was brought to this Court by way of appeals

preferred by the two companies concerned, i.e., Civil Appeal nos. 9813

and 9833 of 2011. On 28.11.2011, this Court passed the following interim

order:-

“By the impugned order, the appellants have been asked by SAT to

refund a sum of Rs.17,400 crores approximately on or before

28.11.2011. We extend the period upto 9.1.2012.”

It is, therefore, that this Court while issuing the interim directions, merely

permitted the two companies concerned to refund a sum of Rs.17,400

crores (approximately) as directed by the SEBI (FTM) and SAT, upto

9.1.2012. It is, however, imperative to understand, that this Court while

Page 34 34

passing the above interim order, did not vary the manner of making

refunds, in case the two companies concerned decided to make any

refund to the investors. In this behalf it needs to be noticed, that in its

order dated 23.6.2011, the SEBI (FTM) had clearly directed, that such

repayment could only be made in cash through demand draft or pay order.

No liberty was granted to the two companies, to convert the investment

made by the holders of the OFCD’s, into similar investments, with the other

companies. In other words, cash conversion in any other format, was not

permitted. To comply with the letter and spirit of the above orders,

therefore, even if refund was to be made by the investors, it could have

been done, only by way of demand drafts or pay orders, and not, by way of

cash. The alleged cash payment made by the two companies, while

redeeming the OFCD’s, was therefore per se illegal, and in violation of the

orders, dated 23.6.2011 (passed by the SEBI (FTM)) and 18.10.2011

(passed by the SAT). We must, therefore emphatically point out, that the

very submission now made by the companies, that the investors were

refunded their deposits by way of cash, is per se another tactic in the

series of manoeuvres adopted by the two companies, to defeat the

process of law. Factually, there is no acceptable proof of such refund.

This aspect is being dealt with separately, hereafter.

36.During the course of adjudication of Civil Appeal No.9813 of 2011

(along with Civil Appeal No.9833 of 2011), the issues were canvassed at

the behest of the appellants, as is apparent from the order passed by this

Page 35 35

Court on 31.8.2012, on the same legal issues, which were canvassed on

behalf of the companies under reference before the SEBI (FTM) and the

SAT. In the adjudication rendered by this Court, it was concluded that the

material sought by the SEBI from the companies, though available with

them, must be deemed to have been consciously withheld. Since the

companies willfully avoided to furnish the information to the SEBI, it was

felt that an adverse inference should be drawn against the two companies.

Having examined the factual details available on the record, this Court also

expressed an impression that the material made available by the

companies “… was totally unrealistic and could well be fictitious, concocted

and made up…”. While disposing of the appeals, filed by the two

companies, this Court was not certain whether all the subscribers were

genuine, and therefore, while concluding the matter, this Court in its order

dated 31.08.2012, expressed the hope that all the subscribers were

genuine. And so also, the subscription amount, as there was indeed a

needle of suspicion on this subject as well. Accordingly this Court, in its

order dated 31.8.2012 observed, that “… whole affair being doubtful,

dubious and questionable…”. These observations were recorded,

because the actions of the appellants made the genuineness of the affairs

of the two companies, questionable.

37.It is also important for us to record that the positive position adopted

by the SEBI before this Court, during the disposal of Civil Appeal Nos.9813

and 9833 of 2011 was, that neither SIRECL nor SHICL ever provided

Page 36 36

details of its investors to the SEBI (FTM) or to the SAT. The two

companies had, contested the proceedings initiated against them, only on

technical grounds. We may record, that we were told, that even before the

SAT, no details were furnished. As against the above, the position

adopted by the SIRECL before us, during the course of the appellate

proceedings was, that SIRECL had furnished a compact disc to the SEBI

(FTM), along with its operating key. The compact disc, according to

learned counsel, had complete investor related data, pertaining to SIRECL.

Whilst it was acknowledged by the SEBI before this Court, that a compact

disc (allegedly containing details about the investors) was furnished by

SIRECL, yet it was emphatically pointed out, that its operating key was

withheld. This was another deliberate manoeuvre adopted, to withhold

investor related information from the SEBI(FTM). Resultantly, no details

whatsoever were ever disclosed by SIRECL either before the SEBI (FTM)

or the SAT.

38.The position adopted by SHICL was even worse. It is necessary to

place on record the fact, that the SHICL, one of the two concerned

companies, never ever disclosed the names and other connected details of

its investors to the SEBI. We made a repeated poser, during open hearing

(in the present writ petition), about SHICL having never furnished its

investor details. The above position was confirmed by learned counsel

representing the SEBI. Unfortunately, Mr. S. Ganesh, learned Senior

Counsel for the petitioner, on the last day of hearing, ventured to contest

Page 37 37

the above position. He handed over to us two volumes of papers running

into 260 pages under the title – Note on information provided by SHICL to

the SEBI). We required him to invite our attention to documents indicating

disclosure of the above information. His subterfuge stood exposed, when

no material depicting disclosure of names and other connected details by

SHICL to the SEBI emerged from the two volumes of papers, handed over

to us. What is essential to record is, that till date SHICL has never ever

supplied investor related details to the SEBI. A fact about which there is

now no ambiguity (specially after, learned counsel, filed the

aforementioned two volumes of papers). Does it lie in the mouth of

learned counsel to assert, that unjustified conclusions have been recorded,

in the impugned order dated 4.3.2014 against the two companies without

any basis? We are fully satisfied, that the factual position depicted

hereinabove, fully justifies our mentioning in the impugned order (dated

4.3.2014), that the contemnors had maintained an unreasonable stand

throughout the proceedings before the SEBI, SAT, High Court, and even

before this Court.

39.According to the assertions made by SIRECL, it had collected an

amount of Rs.19,400,86,64,200 through its open ended schemes between

25.4.2008 and 13.4.2011. Its collections, after taking into consideration

redemptions, statedly stood at Rs.17,565,53,22,500 as on 31.8.2011. The

above collection was allegedly made from 2,21,07,271 investors. It is not

possible for us to narrate similar figures in respect of the amount collected

Page 38 38

by SHICL, or for that matter, the number of investors, because the records

depicting the above details have never been disclosed by SHICL. The

figures mentioned in the order dated 31.8.2012, are therefore, the figures

provided by SIRECL and SHICL. All those figures are unauthenticated. In

sum and substance, nothing was known. All assertions made by the two

companies were subject to verification. The above factual position

indicates the basis and the rationale, of the directions issued by this Court

on 31.8.2012. We had simply required the two companies, to deposit the

admitted investor funds. We had directed disbursement, only on

verification. The factual position depicted above also inter alia depicts, that

the petitioner – Mr. Subrata Roy Sahara as promoter, and Mr. Ashok Roy

Choudhary and Mr. Ravi Shankar Dubey, as directors, were always treated

as actively involved in the matter, and therefore, various orders (including

restraint orders) were passed, wherein they were expressly named. Since

they shouldered the overall responsibility of the affairs of the two

companies, it was fully justified for this Court, to require them to comply

with the orders passed by this Court on 31.8.2012 and 5.12.2012.

IV.Efforts made by this Court, to cajole the contemnors, including

the petitioner – Mr. Subrata Roy Sahara, for compliance of the

orders of this Court, dated 31.8.2012 and 5.12.2012

40.During the course of hearing of the instant writ petition, we were

given to understand, that all counsel representing the petitioner were taken

by surprise when we passed the order dated 4.3.2014 (extracted at the

beginning of this order). It was submitted, that a person of the eminence of

Page 39 39

the petitioner, could not be suddenly sent to jail without notice. It was

asserted, that the petitioner had entered appearance to assist this Court,

and to explain his position, but no opportunity was granted to him. Some

of the learned counsel representing the petitioner accordingly described

the impugned order dated 4.3.2014 as a “draconian order”. Because,

according to them, the said impugned order, had violated the petitioner’s

rights under Article 21 of the Constitution of India. And also because, it

was issued without affording the petitioner an opportunity of showing

cause.

41.The bona fides of the above submission, are difficult to fathom. It

seems to us, that rather than the petitioner tendering his explanation to this

Court, for not complying with the orders passed by it, the petitioner’s

counsel were posing a question to this Court to explain to them, the

legitimacy of the procedure adopted by the Court. In our understanding,

learned counsel who represented the petitioner, were surely insincere to

the cause of justice, when they drummed their assertions, without blinking

an eye; since they were aware, that the factual position was otherwise.

For learned counsel for the petitioner, to advance such submissions, to

state the least, was unimaginable. Both Mr. Ram Jethmalani and Dr.

Rajeev Dhawan, were lead counsel representing the contemnors in the

contempt proceedings. They surely ought to have known better, because

they had appeared in the contempt proceedings, in the defence of the

contemnors. It is not for a Court, to tender any explanation to any litigant,

Page 40 40

or to his counsel. Accordingly, it should never be considered as obligatory,

on the part of this Court, to tender any such explanation. Undoubtedly, it is

open to a party to seek review, of an order passed by this Court, under

Article 137 of the Constitution of India. Or to file a curative petition, after a

review petition had been rejected, as laid down by this Court in Rupa

Ashok Hurra’s case (supra), if it is felt that a serious mistake had been

committed. Just for this case, in order to depict the position in its correct

perspective, we shall narrate in the succeeding paragraphs, the long rope

which was extended to the petitioner (as also, to the other contemnors) to

comply with the directions issued by this Court (on 31.8.2012 and

5.12.2012), before the order dated 4.3.2014 was passed.

42.Ever since the disposal of Civil Appeal nos. 9813 and 9833 of 2011,

on the issue of compliance (as also, the alleged non-compliance), one or

the other proceeding was listed for hearing, for no less than the following

35 dates, before the order dated 4.3.2014 was passed:-

“11.9.2012, 28.9.2012, 19.10.2012, 19.11.2012, 8.1.2013, 6.2.2013,

8.2.2013, 19.2.2013, 25.2.2013, 4.4.2013, 22.4.2013, 2.5.2013,

8.5.2013, 17.7.2013, 24.7.2013, 30.7.2013, 6.8.2013, 13.8.2013,

26.8.2013, 2.9.2013, 16.9.2013, 4.10.2013, 28.10.2013, 31.10.2013,

1.11.2013, 20.11.2013, 21.11.2013, 11.12.2013, 17.12.2013,

2.1.2014, 9.1.2014, 28.1.2014, 11.2.2014, 20.2.2014 and 26.2.2014”

In recording the dates of hearing, we have not taken into consideration the

dates of hearing in Civil Appeal no. 8643 of 2012 (and Writ Petition (Civil)

no. 527 of 2012), during the proceedings whereof a three-Judge Bench of

this Court, passed the order dated 5.12.2012. Surely, during the 35 dates

of hearing, whereafter the order dated 4.3.2014 was passed, the petitioner

Page 41 41

must have been able to understand, what was going on. For the

proceedings were not smooth and favourable for the petitioner. A number

of earlier orders, affected the petitioner’s rights adversely. It is therefore,

that we have recorded hereinabove, that the stand canvassed by learned

counsel was unimaginable. We may therefore first record the happenings,

after we passed the order dated 31.8.2012.

43.On 6.2.2013, this Court issued notices in Contempt Petition (Civil)

nos. 412 and 413 of 2012. Personal appearance of the contemnors (which

included the petitioner) was dispensed with. The SEBI was also directed

to file a status report. The receipt of the above notices, should have been

the first information to the petitioner, of this Court’s concern, about the non-

compliance of the order dated 31.8.2012. The petitioner came to be

represented in the contempt proceedings through counsel, on 4.4.2013.

Learned counsel for the petitioner, have however been making their

submissions as if, the petitioner had entered appearance only on 4.3.2014,

when the impugned order was passed. There were actually 25 dates of

hearing after the petitioner had been represented in the contempt

proceedings, and before the impugned order was passed (on 4.3.2014).

44.We were shocked, when we were informed that extension of time to

comply with this Court’s orders dated 31.8.2012 and 5.12.2012 was, in the

first instance, sought by the two companies, from the SEBI. When the

SEBI declined, the concerned parties approached the SAT by preferring

Appeal nos. 42 of 2013 (Subrata Roy Sahara v. SEBI), 48 of 2013 (SHICL

Page 42 42

v. SEBI), 49 of 2013 (SIRECL v. SEBI) and 50 of 2013 (Ashok Roy

Chaudhary v. SEBI). For just the same purpose, Writ Petition no. 2088 of

2013, was filed before the High Court. We are at a loss to understand,

how relaxation of an order passed by this Court, could have been sought

either from the SEBI or the SAT, or for that matter, even from the High

Court. How this abuse of process, was handled by us, stands recorded in

a subsequent paragraph.

45.The SEBI filed Interlocutory Application nos. 72 and 73 of 2013.

Notice in the above applications was issued for 8.5.2013. The above

Interlocutory Applications pertained to proceedings initiated by the

contemnors before the SAT and the High Court. The said proceedings

were initiated by the contemnors, after the SEBI had declined to extend the

time frame, fixed by this Court through its order dated 31.8.2012.

Interestingly, the petitioner in the instant writ petition, had initiated one

such proceeding in his own name (Appeal no. 42 of 2013, Subrata Roy

Sahara v. SEBI). We are of the prima facie view, that the initiation of the

above proceedings was aimed at diverting the issue of implementation of

our order dated 31.8.2012. Accordingly on 17.7.2013, we directed “… that

no High Court, Securities Appellate Tribunal and any other Forum shall

pass any order against the orders passed by the Securities and Exchange

Board of India (SEBI) in implementation of this Court’s judgment dated

31.8.2012”.

Page 43 43

46.On 24.7.2013, this Court issued notice, in Contempt Petition (Civil)

no. 260 of 2013 on account of non-compliance of the orders passed by this

Court on 5.12.2012. The order dated 5.12.2012 (passed in Civil Appeal

no. 8643 of 2012 and Writ Petition (Civil) no. 527 of 2012) is being

extracted hereunder:-

“This appeal is directed against the judgment and order dated 29th

November, 2012, passed by the Securities Appellate Tribunal, in

Appeal No.221 of 2012, holding that the same was premature and

was not, therefore, maintainable

2. In earlier appeals, being C.A.No.9813 of 2011 and

C.A.No.9833 of 2011, this Court was concerned with the powers of

the Securities and Exchange Board of India (SEBI) under Section

55A(b) of the Companies Act, 1956, to administer various provisions

relating to issue and transfer of securities to the public by listed

companies or companies which intend to get their securities listed

on any recognized Stock Exchange in India and also the question

whether Optionally Fully Convertible Debentures, offered by the

appellants, should have been listed on any recognized Stock

Exchange in India, being Public Issue under Section 73 read with

Section 60B and allied provisions of the Companies Act. The said

appeals were heard and finally disposed of on 31st August, 2012,

with the following directions:-

“1.Saharas (SIRECL & SHICL) would refund the amounts

collected through RHPs dated 13.3.2008 and 16.10.2009

along with interest @ 15% per annum to SEBI from the date of

receipt of the subscription amount till the date of repayment,

within a period of three months from today, which shall be

deposited in a Nationalized Bank bearing maximum rate of

interest.

2. Saharas are also directed to furnish the details with

supporting documents to establish whether they had refunded

any amount to the persons who had subscribed through RHPs

dated 13.3.2008 and 16.10.2009 within a period of 10 (ten)

days from the pronouncement of this order and it is for the

SEBI (WTM) to examine the correctness of the details

furnished.

3. We make it clear that if the documents produced by

Saharas are not found genuine or acceptable, then the SEBI

Page 44 44

(WTM) would proceed as if the Saharas had not refunded any

amount to the real and genuine subscribers who had invested

money through RHPs dated 13.3.2008 and 16.10.2009.

4. Saharas are directed to furnish all documents in their

custody, particularly, the application forms submitted by

subscribers, the approval and allotment of bonds and all other

documents to SEBI so as to enable it to ascertain the

genuineness of the subscribers as well as the amounts

deposited, within a period of 10 (ten) days from the date of

pronouncement of this order.

5. SEBI (WTM) shall have the liberty to engage

Investigating Officers, experts in Finance and Accounts and

other supporting staff to carry out directions and the expenses

for the same will be borne by Saharas and be paid to SEBI.

6. SEBI (WTM) shall take steps with the aid and

assistance of Investigating Authorities/Experts in Finance and

Accounts and other supporting staff to examine the

documents produced by Saharas so as to ascertain their

genuineness and after having ascertained the same, they

shall identify subscribers who had invested the money on the

basis of RHPs dated 13.3.2008 and 16.10.2009 and refund

the amount to them with interest on their production of

relevant documents evidencing payments and after counter

checking the records produced by Saharas.

7. SEBI (WTM), in the event of finding that the

genuineness of the subscribers is doubtful, an opportunity

shall be afforded to Saharas to satisfactorily establish the

same as being legitimate and valid. It shall be open to the

Saharas, in such an eventuality to associate the concerned

subscribers to establish their claims. The decision of SEBI

(WTM) in this behalf will be final and binding on Saharas as

well as the subscribers.

8. SEBI (WTM) if, after the verification of the details

furnished, is unable to find out the whereabouts of all or any of

the subscribers, then the amount collected from such

subscribers will be appropriated to the Government of India.

9. We also appoint Mr. Justice B.N. Agrawal, a retired

Judge of this Court to oversee whether directions issued by

this Court are properly and effectively complied with by the

SEBI (WTM) from the date of this order. Mr. Justice B.N.

Agrawal would also oversee the entire steps adopted by SEBI

Page 45 45

(WTM) and other officials for the effective and proper

implementation of the directions issued by this Court. We fix

an amount of Rs.5 lakhs towards the monthly remuneration

payable to Mr. Justice B.N. Agrawal, this will be in addition to

travelling, accommodation and other expenses,

commensurate with the status of the office held by Justice

B.N. Agrawal, which shall be borne by SEBI and recoverable

from Saharas. Mr. Justice B.N. Agrawal is requested to take

up this assignment without affecting his other engagements.

We also order that all administrative expenses including the

payment to the additional staff and experts, etc. would be

borne by Saharas.

10. We also make it clear that if Saharas fail to comply with

these directions and do not effect refund of money as directed,

SEBI can take recourse to all legal remedies, including

attachment and sale of properties, freezing of bank accounts

etc. for realizations of the amounts.

11. We also direct SEBI(WTM) to submit a status report,

duly approved by Mr. Justice B.N. Agrawal, as expeditiously

as possible, and also permit SEBI (WTM) to seek further

directions from this Court, as and when, found necessary. The

appeals were, therefore, dismissed with the aforesaid

directions.

3. As indicated above, the present appeal is directed against the

order of the Securities Appellate Tribunal, in the Appeal, being

No.221 of 2012, which had been filed on 27

th

November, 2012,

complaining that the SEBI had not accepted the documents, which

were to be furnished to it by the appellants, since they were

tendered a couple of days after the stipulated period.

4. We are not inclined to interfere with the substance of the order

of the Tribunal impugned in this appeal. The only question which we

are inclined to consider is whether the time for implementing the

directions contained in the earlier order of 31st August, 2012, may

be extended or not.

5. Mr. Gopal Subramanium, learned Senior Counsel, submitted

that after the aforesaid order had been passed, certain amounts had

been paid to investors and that according to them a sum of ` 5120/-

Crores remained to be paid to SEBI, out of the amount already

indicated, for the purpose of distribution to the investors.

6. Having heard learned Senior Counsel, Mr. Gopal

Subramanium, appearing for the appellants, Mr. Datar, for SEBI and

Page 46 46

Mr. Vikas Singh, appearing for Universal Investors Association &

Ors., who has filed a separate Writ Petition, we are not inclined to

accept the submissions made by Mr. Gopal Subramanium, at their

face value, since, in the order of 31st August, 2012, it has been

indicated that if any payments had been made, the details thereof,

along with supporting documents, were to be submitted to SEBI to

verify the same. Essentially, the appellants have failed on both

counts, since neither the amount indicated in the order, together with

interest @ 15% per annum, accrued thereon, has been paid, nor

have the documents been submitted within the time stipulated in the

said order. The reliefs prayed for in the writ petition filed by Universal

Investors Association,amounts to a review of the order passed by

this Court on 31.08.2012.

7. We, therefore, dispose of the appeal and the writ petition, as

also the intervention applications with the following directions:-

(I) The appellants shall immediately hand over the

Demand Drafts, which they have produced in Court, to SEBI,

for a total sum of ` 5120/- Crores and deposit the balance in

terms of the order of 31st August, 2012, namely, ` 17,400/-

Crores and the entire amount, including the amount

mentioned above, together with interest at the rate of 15 per

cent, per annum, with SEBI, in two installments. The first

installment of 10,000/-Crores, shall be deposited with SEBI

within the first week of January, 2013. The remaining balance,

along with the interest, as calculated, shall be deposited within

the first week of February, 2013. The time for filing documents

in support of the refunds made to any person, as claimed by

the appellants, is extended by a period of 15 days. On receipt

of the said documents, SEBI shall implement the directions

contained in the order passed on 31st August, 2012. In default

of deposit of the said documents within the stipulated period,

or in the event of default of deposit of either of the two

installments, the directions contained in paragraph 10 of the

aforesaid order dated 31st August, 2012, shall immediately

come into effect and SEBI will be entitled to take all legal

remedies, including attachment and sale of properties,

freezing of bank accounts etc. for relisation of the balance

dues.

8. Let a copy of this order be made available to Mr. Justice B.N.

Agrawal, who has been appointed by this Court, by tomorrow, to

enable His Lordship to oversee the working of the Order of 31st

August, 2012, and this Order passed by us today.

Page 47 47

9. Having regard to the nature of the case, the appellants shall

bear the costs of the respondent(s) in these proceedings.

10. In the event any excess payment is found to have been made

by the appellants by virtue of the earlier Order and this Order, the

same shall be refunded to the appellants by SEBI.”

(emphasis is ours)

When the above order was passed by this Court, should the petitioner not

have known, that the exercise of seeking extension of time had come to an

end, and the first installment of Rs.10,000 crores had to be paid “within the

first week of January, 2013”?

47.Even though responses to the contempt petitions referred to above,

had been filed, and we were hearing learned counsel representing the

contemnors, on the subject of contempt, we were also trying to cajole the

two companies, into an understanding that they were obliged to comply

with the orders dated 31.8.2012 and 5.12.2012. In our view, compliance of

the above orders would reduce the seriousness of the issue. The effort on

our part was always to avoid hardship, to any of the concerned parties.

But in our above effort, we could not compromise, the interest of the

investors. As already noticed, in the discussion recorded under the

preceding heading, the two companies never supplied any authentic

details of their investors. Nor the details of the moneys collected.

Whatever the two companies asserted, had to be accepted on its face

value, to proceed further. When learned counsel for the petitioner, made a

proposal to secure the amount payable to the investors of the two

companies, we were not averse to the proposal. We wished to explore

some intermediary means to secure compliance. That would have

Page 48 48

deferred adoption of harsher measures. With the above object in mind, we

accepted the proposal of the learned counsel for the petitioner (and the

other contemnors), to furnish a list of unencumbered immovable

properties, which would secure the liability of the two companies (for

compliance of the order dated 31.8.2012, as well as, the subsequent order

dated 5.12.2012). The list of properties furnished to this Court, could not

have been so furnished, without the petitioner’s express approval. There

can be no doubt about the aforesaid inference, because the stance now

adopted by the petitioner shows, that the petitioner is in absolute charge of

all the affairs of the companies. And nothing can move without his active

involvement. During the course of hearing of the present petition, learned

counsel have repeatedly emphasized that further deposits will be possible,

only after the petitioner is released from judicial custody. This stance

shows, that in the affairs of the Sahara Group, Mr. Subrata Roy Sahara, is

the only person who matters. And therefore, the other individual directors,

may have hardly any say in the matter.

48.The lists of properties which were provided by the two companies

during the above exercise, were rejected by the SEBI, for good reason. It

is not necessary for us to record the details herein, why the lists of

properties furnished to this Court were found to be unacceptable. We

may, however, record, that we were satisfied with the submissions

advanced at the behest of the SEBI, that the proposed properties, would

not secure the amount of the refund contemplated by the orders of this

Page 49 49

court. It is therefore, that another attempt was made, consequent upon an

offer made on behalf of the two companies, that other companies within

the framework of the Sahara Group, would also make available to the

SEBI, their unencumbered immovable properties. Is it possible for anyone

to say, after the petitioner agreed to provide the list of immovable

properties, that he was not aware of the nature of proceedings being

conducted in this Court, or their gravity? Is it possible for the petitioner to

say, that he was not aware of the reason, why these lists were being

furnished to this Court? There can be no doubt, that it was abundantly

clear to the petitioner, that the properties mentioned in the lists furnished,

would be sold if necessary, to comply with this Court’s order dated

31.8.2012. This was sufficient notice to the petitioner, of the seriousness

of the situation.

49.Since our efforts of this Court, to secure the investors’ interests,

determined vide its order dated 31.8.2012, were being systematically

frustrated this Court in order to demonstrate the seriousness of the issue,

directed that “… the alleged contemnors (respondents) shall not leave the

country without the permission of this Court…” till compliance of the above

order. The above direction was issued on 28.10.2013. Is it open to the

learned counsel for the petitioner, after the above restraint order was

passed, to contend that the petitioner was not aware of the happenings in

Court? He was aware that the above restraint order was passed, during

the pendency of the contempt proceedings, which were initiated because

Page 50 50

of non-compliance of the orders dated 31.8.2012 and 5.12.2012. It is

therefore incorrect to contend, that the petitioner had no notice, and was

taken unawares. During the course of one of the subsequent hearings (on

the subject), learned counsel representing the contemnors, clarified, that

the properties in the list provided to this Court, could not be put to sale, in

execution of the orders dated 31.8.2012 and 5.12.2012. What was the

purpose sought to be achieved, if the properties (included in the list

furnished to this Court) could not be sold, for the satisfaction of the

judgment dated 31.8.2012? Surely, the contemnors, were taking this

Court for a ride. The demeanour of the contemnors to stonewall the

process of law, from the time investigation was commenced by the SEBI in

2009, continued even after the judicial process had attained finality, by this

Court’s order dated 31.8.2012. All along the petitioner feigns ignorance of

everything.

50.Even though this Court had no intention to grant any relaxation to

the contemnors, on the restraint order passed on 28.10.2013 (by which the

contemnors, were stopped from leaving this country), yet when

Interlocutory Application no. 4 was filed (in Contempt Petition (Civil) no.

260 of 2013), contending that Mr. Subrata Roy Sahara, had foreign

commitments, the Court relaxed the above order, and permitted the

petitioner to go abroad. But, simultaneously the Court directed the

petitioner, to immediately return back, and be present in the country, in

case of non-compliance of this Court’s directions, (to submit original title

Page 51 51

deeds of unencumbered properties of the Sahara Group of Companies).

On 21.11.2013, the Court was informed by the learned counsel for the

contemnors, that the properties depicted in the list furnished to this Court

(in furtherance of the order dated 28.10.2013), could not be sold without

the approval of the Board of Directors, of the concerned companies (to

which the individual properties belonged). The Court was then constrained

to record, that the order dated 28.10.2013 passed by this Court, had not

been complied with, in its letter and spirit. It is, therefore, the Court took

one further step to demonstrate to the petitioner, as also, the other

contemnors, the seriousness of the issue, by ordering on 21.11.2013 “…

that the Sahara Group of Companies shall not part with any movable or

immovable property, until further orders...” Is it open to the petitioner to

contend, that he had no notice, of the above Court proceedings? The

business obligations of the petitioner, were bound to have been seriously

affected, by the above order. The petitioner would have to be hugely

unconcerned and disinterested, if he was still unaware of the nature of the

ongoing contempt proceedings; and where the proceedings were leading

to. The Court further directed (by the same order), that all the alleged

contemnors would not leave the country, without the permission of this

Court. By this, the Court restored its earlier order dated 28.10.2013. This

order also had serious repercussions, for the petitioner. When the above

order was passed, should the petitioner be permitted to contend, that he

did not have any adverse business consequences? If it did, was it open

Page 52 52

for him to assert, that he had no notice, and was unaware about the

direction towards which, the contempt proceedings were moving?

51.Consequent upon passing of the above order dated 21.11.2013, a

fresh list of properties was made available by the companies, to this Court.

The Court permitted learned Senior Counsel representing the SEBI, time,

to examine the authenticity of the list of properties furnished, including the

valuation reports pertaining to the said properties. After a few dates of

hearing, learned counsel for the contemnors informed this Court, that the

list of properties offered, could not be sold for the execution of this Court’s

orders dated 31.8.2012 and 5.12.2012. We were then satisfied, that all the

efforts made by us were systematically scuttled by the contemnors, by

adopting one or the other excuse. The petitioner was adopting these

tactics because, he had notice. Notice to comply with the orders dated

31.8.2012 and 5.12.2012. Yet, he stonewalled all efforts for compliance.

He adopted the latter. Not even a single paisa has been deposited, after

this Court’s order dated 5.12.2012.

52.During the pendency of the contempt proceedings, we also decided

to determine the veracity of the redemption theory, projected by the two

companies. As a matter of law, it was not open to the two companies to

raise the aforesaid defence. This is because, exactly the same defence

was raised by the two companies, when they had approached this Court

by filing Civil Appeal no. 8643 of 2012 (and Writ Petition (Civil) no. 527 of

2012). In the aforesaid Civil Appeal, it was submitted on behalf of the two

Page 53 53

companies, that they should be exempted from depositing the amount

already redeemed by them. The above contention advanced by the two

companies was not accepted, by the three-Judge Division Bench, when it

disposed of Civil Appeal no. 8643 of 2012 (and Writ Petition (Civil) no. 527

of 2012) by order dated 5.12.2012. It is, therefore apparent, that the

instant defence of having already redeemed most of the OFCD’s, was not

open to the two companies (and even the contemnors). Yet, so as to

ensure, that no injustice was done, we permitted the two companies to

place material on the record of this case, to substantiate the factum of

redemption. The above issue has been dealt with by us in this judgment

(under the heading IX, “A few words, about the defence of redemption of

OFCD’s, offered by the two companies”). It is, therefore, that details about

the conclusions on the alleged redemptions, are not being expressed here.

All that needs to be stated is, that the two companies adopted the same

tactics, as were adopted by them on all earlier occasions. No material

worth the name, was ever produced before this Court, to establish the

defence of redemption, even though ample opportunities were afforded to

the petitioner to do so. The instant factual position, has been placed on

the record of this case, only to demonstrate the efforts made by this Court,

to cajole the contemnors (including the petitioner – Mr. Subrata Roy

Sahara) into compliance of this Court’s orders dated 31.8.2012 and

5.12.2012. In the process, the Court examined each and every defence

raised on behalf of the two companies. The Court also examined

alternative avenues by which, the compliance of the orders dated

Page 54 54

31.8.2012 and 5.12.2012, could be ensured. In recording our conclusions,

we may only state, that the petitioner only engaged eminent learned Senior

Counsel, to avoid or defer compliance.

53.Having done the utmost, in requiring the contemnors to comply with

the orders dated 31.8.2012 and 5.12.2012, wherein this Bench would meet

exclusively for the benefit of the contemnors, the Court felt that it had

miserably failed, to persuade the contemnors to comply with its directions.

Accordingly on 4.3.2014, in exercise of the powers conferred under

Articles 129 and 142 of the Constitution of India, this Court ordered the

arrest and detention of all the contemnors (except Mrs. Vandana

Bhargava) in judicial custody at Delhi, till the next date of hearing. By the

order dated 4.3.2014, the Court expressly granted liberty to the

contemnors to propose an acceptable solution, for execution of its orders.

Mrs. Vandana Bhargava, who was excused from the order of detention,

was permitted to coordinate with those whose detention the Court had

ordered, so as to enable them to formulate an acceptable solution for

execution of the above orders. It is apparent, that right from the beginning,

and even after ordering the detention of the contemnors including the

petitioner herein, The Court was only endeavouring, to ensure the

compliance of the orders passed by this Court on 31.8.2012 and

5.12.2012. On the following date of hearing i.e., on 7.3.2014, at the asking

of the learned counsel representing the contemnors, we enhanced the

visitation times permissible to the detenues, so as to enable them to meet

Page 55 55

their financial consultants and lawyers for two hours every day. On

26.3.2014, unilaterally, and without the asking of the contemnors, the

Court also passed the following order:-

“We have gone through the fresh proposal filed

on 25.03.2014. Though the same is not in compliance with our

Order dated 31.08.2012 or the Order passed by the three-Judge

Bench of this Court on 05.12.2012 in Civil Appeal No.8643 of

2012 and on 25.02.2013 in I.A. No.67 of 2013 in Civil Appeal

No.9813 of 2011 with I.A. No.5 of 2013 in Civil Appeal No.9833 of

2011, we are inclined to grant interim bail to the contemnors who are

detained by virtue of our order dated 04.03.2014, on the

condition that they would pay the amount of Rs.10,000 crores -

out of which Rs.5,000 crores to be deposited before this Court and

for the balance a Bank Guarantee of a nationalized bank be

furnished in favour of S.E.B.I. and be deposited before this Court.

On compliance, the contemnors be released

forthwith and the amount deposited be released to S.E.B.I. We

make it clear that this order is passed in order to facilitate the

contemnors to further raise the balance amount so as to comply with

the Court's Orders mentioned above.”

We are not, and have never been interested in the detention of the

petitioner (and the two directors) in judicial custody. Our only purpose has

been, to ensure compliance of this Court’s orders dated 31.8.2012 and

5.12.2012.

54.Despite affording the contemnors close to 40 hearings, and despite

putting them to terms which ought to have shown them, that leniency

would not be extended forever, the contemnors have remained adamant,

and steadfast. They made only one deposit of Rs.5,120 crores on

5.12.2012. Besides that amount, not a single paisa has been deposited by

the contemnors. The thought, that repeatedly comes to our mind is, why

the two companies had not been able to pay anything for the last about 1½

Page 56 56

years (close to 17 months) from this Court’s order dated 5.12.2012,

whereas, in a period of three/four months (before our order dated

31.8.2012) SIRECL claims to have unilaterally refunded Rs.17,443 crores,

and SHICL claims to have on its own, redeemed Rs.5,442 crores, to their

investors. If the money could be easily collected and disbursed to the

investors then, why not now? Considering the attitude of the petitioner

before this Court, one wonders what would happen to the judicial system, if

every Court order had to be implemented, in the manner as the one in

hand. We are informed, that the total amount presently payable in terms of

this Court’s order dated 31.8.2012, has swelled up to Rs.36,608 crores. In

the above scenario, no other order, but the one passed by us, could have

been passed on 4.3.2014.

55.Our leniency is apparent from the fact, that we have by our order

dated 26.3.2014 ordered the petitioner and the other contemnors to be

released on bail, on the receipt of a payment of Rs.10,000 crores, which is

less than a third of the amount presently due. That would constitute, the

first small step, taken by the contemnors, for the satisfaction of the orders

passed by this Court on 31.8.2012 and 5.12.2012. The above orders

must, under all circumstances, be given effect to in letter and spirit, and till

that is done, the process of enforcing compliance, shall have to go on.

The petitioner may be released from judicial custody, if he complies with

our order dated 26.3.2014. That would however not excuse the petitioner

from making the balance payment, in terms of the orders dated 31.8.2012

Page 57 57

and 5.12.2012, even if it means the re-arrest of the petitioner again and

again, for the purpose of compliance of this Court’s orders.

V.Whether there is no provision, whereunder an order of arrest

and detention can be passed for the execution of a money-

decree?

56.One of the emphatic contentions advanced by some of the learned

counsel for the petitioner was, that execution of a money-decree by way of

arrest was a procedure “unknown to law”. Recourse to arrest of an

individual for recovery of money, according to one learned counsel,

constituted a “draconian order”. During the course of their submissions,

learned counsel for the petitioner, chose to address the Court by using

language, which we had not heard (either as practicing Advocates, or even

as Judges in the High Courts or this Court). We would, however,

unhesitatingly state, that it is not possible for us to accept, that learned

counsel who addressed the instant submission, were unaware of the

relevant provisions of law. It is however interesting to notice, that in the

written submissions handed over to us during the course of hearing,

reference was actually made to such a provision. It was asserted in the

written submissions prepared by Mr. Ram Jethmalani, that “No

imprisonment for failure to comply with a decree or order for payment of

money can be inflicted on a person liable to pay in compliance, without

complying with the conditions of Section 51 proviso (b) of the CPC.”. A

contradiction in terms. But there were many such contradictions, even on

facts. A new phase of advocacy seems to have dawned.

Page 58 58

57.It is, therefore, that we shall first venture to set out the provisions

contained in the Code of Civil Procedure, 1908 (hereinafter referred to as,

the CPC), as also, the Code of Criminal Procedure, 1973 (hereinafter

referred to as, the Cr.P.C.), to highlight the provisions whereunder, a Court

may order arrest and detention, for the execution of a money-decree (or for

the enforcement of a financial liability).

58.It is necessary, first of all, to place on record, the provisions of

Sections 51, 55 and 58 of the CPC. The same are being extracted

hereunder:-

“51. Powers of Court to enforce execution

Subject to such conditions and limitations as may be

prescribed, the Court may, on the application of the decree-

holder, order execution of the decree-

(a) by delivery of any property specifically decreed;

(b) by attachment and sale or by the sale without attachment

of any property;

(c) by arrest and detention in prison for such period not

exceeding the period specified in section 58, where arrest and

detention is permissible under that section;

(d) by appointing a receiver; or

(e) in such other manner as the nature of the relief granted

may require:

Provided that, where the decree is for the payment of money,

execution by detention in prison shall not be ordered unless,

after giving the judgment-debtor an opportunity of showing

cause why he should not be committed to prison, the Court,

for reasons recorded in writing, is satisfied-

(a) that the judgment-debtor, with the object or effect of

obstructing or delaying the execution of the decree,-

(i) is likely to abscond or leave the local limits of the

jurisdiction of the Court, or

Page 59 59

(ii) has, after the institution of the suit in which the

decree was passed, dishonestly transferred, concealed,

or removed any part of his property, or committed any

other act of bad faith in relation to his property, or

(b) that the judgment-debtor has, or has had since the date of

the decree, the means to pay the amount of the decree or

some substantial part thereof and refuses or neglects or has

refused or neglected to pay the same, or

(c) that the decree is for a sum for which the judgment-debtor

was bound in a fiduciary capacity to account.

Explanation.- In the calculation of the means of the judgment-

debtor for the purposes of clause (b), there shall be left out of

account any property which, by or under any law or custom

having the force of law for the time being in force, is exempt

from attachment in execution of the decree.”

55. Arrest and detention

(1) A judgment-debtor may be arrested in execution of a

decree at any hour and on any day, and shall, as soon as

practicable, be brought before the Court, and his detention

may be in the civil prison of the district in which the Court

ordering the detention is situate, or, where such civil prison

does not afford suitable accommodation, in any other place

which the State Government may appoint for the detention of

persons ordered by the Courts of such district to be detained:

Provided, firstly, that, for the purpose of making an arrest

under this section, no dwelling-house shall be entered after

sunset and before sunrise:

Provided, secondly, that no outer door of a dwelling-house

shall be broken open unless such dwelling-house is in the

occupancy of the judgment-debtor and he refuses or in any

way prevents access thereto, but when the officer authorised

to make the arrest has duly gained access to any dwelling-

house, he may break open the door of any room in which he

has reason to believe the judgment-debtor is to be found:

Provided, thirdly, that, if the room is in the actual occupancy of

a woman who is not the judgment-debtor and who according

to the customs of the country does not appear in public, the

officer authorised to make the arrest shall give notice to her

that she is at liberty to withdraw, and, after allowing a

reasonable time for her to withdraw and giving her reasonable

Page 60 60

facility for withdrawing, may enter the room for the purpose of

making the arrest:

Provided, fourthly, that, where the decree in execution of

which a judgment-debtor is arrested, is a decree for the

payment of money and the judgment-debtor pays the amount

of the decree and the costs of the arrest to the officer arresting

him, such officer shall at once release him.

(2) The State Government may, by notification in the Official

Gazette, declare that any person or class of persons whose

arrest might be attended with danger or inconvenience to the

public shall not be liable to arrest in execution of a decree

otherwise than in accordance with such procedure as may be

prescribed by the State Government in this behalf.

(3) Where a judgment-debtor is arrested in execution of a

decree for the payment of money and brought before the

Court, the Court shall inform him that he may apply to be

declared an insolvent, and that he may be discharged, if he

has not committed any act of bad faith regarding the subject of

the application and if he complies with provisions of the law of

insolvency for the time being in force.

(4) Where a judgment-debtor expresses his intention to apply

to be declared an insolvent and furnishes security, to the

satisfaction of the Court, that he will within one month so

apply, and that he will appear, when called upon, in any

proceeding upon the application or upon the decree in

execution of which he was arrested, the Court may release

him from arrest, and, if he fails so to apply and to appear, the

Court may either direct the security to be realized or commit

him to the civil prison in execution of the decree.

58. Detention and release

(1) Every person detained in the civil prison in execution of a

decree shall be so detained,-

(a) where the decree is for the payment of a sum of

money exceeding five thousand rupees, for a period not

exceeding three months, and

(b) where the decree is for the payment of a sum of

money exceeding two thousand rupees, but not

exceeding five thousand rupees, for a period not

exceeding six weeks:

Page 61 61

Provided that he shall be released from such detention before

the expiration of the said period of detention-

(i) on the amount mentioned in the warrant for his

detention being paid to the officer in charge of the civil

prison, or

(ii) on the decree against him being otherwise fully

satisfied, or

(iii) on the request of the person on whose application

he has been so detained, or

(iv) on the omission by the person, on whose application

he has been so detained, to pay subsistence allowance:

Provided, also, that he shall not be released from such

detention under clause (ii) or clause (iii), without the order of

the Court.

(1A) For the removal of doubts, it is hereby declared that no

order for detention of the judgment-debtor in civil prison in

execution of a decree for the payment of money shall be

made, where the total amount of the decree does not

exceed two thousand rupees.

(2) A judgment-debtor released from detention under this

section shall not merely by reason of his release be

discharged from his debt, but he shall not be liable to be re-

arrested under the decree in execution of which he was

detained in the civil prison.”

(emphasis is ours)

A perusal of Section 51 of the CPC, leaves no room for any doubt, that for

the execution of a decree for payment of money, an executing Court may

order the arrest and detention of the judgment-debtor. Section 55 of the

CPC lays down the manner and modalities to be followed, while executing

an order of arrest or detention. A perusal of Section 58 of the CPC

postulate the detention of a judgment-debtor for up to six weeks for the

recovery of a meager amount, of less than Rs.5,000/-. Where the amount

is in excess of Rs.5,000/-, the provision postulates, detention for upto three

Page 62 62

months. Interestingly, the first proviso to Section 58(1) of the CPC clearly

brings out, the purpose of the person’s detention. It provides for the

concerned person’s release, on the satisfaction of the money-decree, even

before the duration, for which he had been ordered to be detained. But the

second proviso to Section 58(1) of the CPC provides, that such an order of

detention would not be revoked “without the order of the Court.”. Another

interesting aspect pertaining to the detention of an individual for the

execution of a money-decree, is contained in Section 58(2) of the CPC,

which provides, that a person who has been ordered to be arrested and

detained (in the course of execution of a money-decree) and has been

released from jail, would not be treated as having been discharged from

his debt. In other words, the detention of a judgment-debtor in prison (for

the execution of a money-decree), would not liberate/free him from the

financial liability which he owes to the decree-holder. It is therefore

apparent, from the provisions of the CPC, that a Court can order for the

arrest and detention of a person, even for the enforcement of a paltry

amount of Rs.2,000/- (and also for recovery of amounts, in excess

thereof).

59.We may also refer to the provisions under the Cr.P.C. which

mandate arrest and detention, for compliance of a monetary payment.

Reference in this behalf is to be made to Sections 125 and 128 of the

Cr.P.C., which are being extracted hereunder:-

“125. Order for maintenance of wives, children and parents-

Page 63 63

(1)If any person having sufficient means neglects or refuses to

maintain-

(a) his wife, unable to maintain herself, or

(b) his legitimate or illegitimate minor child, whether married or

not, unable to maintain itself, or

(c) his legitimate or illegitimate child (not being a married

daughter) who has attained majority, where such child is, by

reason of any physical or mental abnormality or injury unable

to maintain itself, or

(d) his father or mother, unable to maintain himself or herself,

A Magistrate of the first class may, upon proof of such neglect

or refusal, order such person to make a monthly allowance for the

maintenance of his wife or such child, father or mother, at such

monthly rate, as such magistrate thinks fit, and to pay the same to

such person as the Magistrate may from time to time direct:

Provided that the Magistrate may order the father of a minor female

child referred to in clause (b) to make such allowance, until she

attains her majority, if the Magistrate is satisfied that the husband of

such minor female child, if married, is not possessed of sufficient

means.

Provided further that the Magistrate may, during the pendency of the

proceeding regarding monthly allowance for the maintenance under

this sub-section, order such person to make a monthly allowance for

the interim maintenance of his wife or such child, father or mother,

and the expenses of such proceeding which the Magistrate

considers reasonable, and to pay the same to such person as the

Magistrate may from time to time direct:

Provided also that an application for the monthly allowance for the

interim maintenance and expenses for proceeding under the second

proviso shall, as far as possible, be disposed of within sixty days

from the date of the service of notice of the application to such

person.

Explanation: For the purposes of this Chapter.

(a) “minor” means a person who, under the provisions of the

Indian Majority Act, 1875 (9 of 1875) is deemed not to have

attained his majority;

(b) “wife” includes a woman who has been divorced by, or has

obtained a divorce from, her husband and has not remarried.

Page 64 64

(2) Any Such allowance for the maintenance or interim

maintenance and expenses of proceeding shall be payable from the

date of the order, or, if so ordered, from the date of the application

for maintenance or interim maintenance and expenses of

proceeding, as the case may be.

(3) If any person so ordered fails without sufficient cause to

comply with the order, any such Magistrate may, for every breach of

the order, issue a warrant for levying the amount due in the manner

provided for levying fines, and may sentence such person, for the

whole, or any part of each month’s allowance for the maintenance or

the interim maintenance and expenses of proceeding, as the case

be, remaining unpaid after the execution of the warrant, to

imprisonment for a term which may extend to one month or until

payment if sooner made:

Provided that no warrant shall be issued for the recovery of any

amount due under this section unless application be made to the

court to levy such amount within a period of one year from the date

on which it became due:

Provided further that if such person offers to maintain his wife on

condition of her living with him, and she refuses to live with him,

such Magistrate may consider any grounds of refusal stated by her,

and may make an order under this section notwithstanding such

offer, if he is satisfied that there is just ground for so doing.

Explanation: If a husband has contracted marriage with another

woman or keeps a mistress, it shall be considered to be just ground

for his wife’s refusal to live with him.

(4) No wife shall be entitled to receive an allowance for the

maintenance or the interim maintenance and expenses of

proceeding, as the case may be, from her husband under this

section if she is living in adultery, or if, without any sufficient reason,

she refuses to live with her husband, or if they are living separately

by mutual consent.

(5) On proof that any wife in whose favour an order has been made

under this section is living in adultery, or that without sufficient

reason she refuses to live with her husband, or that they are living

separately by mutual consent, the Magistrate shall cancel the order.

128. Enforcement of order of maintenance.

A copy of the order of maintenance or interim maintenance and

expenses of proceeding, as the case may be, shall be given without

payment to the person in whose favour it is made, or to his guardian,

if any, or to the person to whom the allowance for the maintenance

Page 65 65

or the allowance for the interim maintenance and expenses of

proceeding, as the case may be, is to be paid; and such order may

be enforced by any Magistrate in any place where the person

against whom it is made may be, on such Magistrate being satisfied

as to the identity of the parties and the non-payment of

the allowance, or as the case may be, expenses, due.”

(emphasis is ours)

Rather than venturing an interpretation of Sections 125 and 128 of the

Cr.P.C., in order to demonstrate the nature of orders, that can be passed

thereunder, reference may be made to the decision rendered by this Court

in Kuldip Kaur v. Surinder Singh, (1989) 1 SCC 405, wherein this Court

observed as under:-

“6. A distinction has to be drawn between a mode of enforcing

recovery on the one hand and effecting actual recovery of the

amount of monthly allowance which has fallen in arrears on the

other. Sentencing a person to jail is a 'mode of enforcement'. It is not

a 'mode of satisfaction' of the liability. The liability can be satisfied

only by making actual payment of the arrears. The whole purpose of

sending to jail is to oblige a person liable to pay the monthly

allowance who refuses to comply with the order without sufficient

cause, to obey the order and to make the payment. The purpose of

sending him to jail is not to wipe out the liability which he has

refused to discharge. Be it also realised that a person ordered to pay

monthly allowance can be sent to jail only if he fails to pay monthly

allowance 'without sufficient cause' to comply with the order. It would

indeed be strange to hold that a person who 'without reasonable

cause' refuses to comply with the order of the Court to maintain his

neglected wife or child would be absolved of his liability merely

because he prefers to go to jail. A sentence of jail is no substitute for

the recovery of the amount of monthly allowance which has fallen in

arrears. Monthly allowance is paid in order to enable the wife and

child to live by providing with the essential economic wherewithal.

Neither the neglected wife nor the neglected child can live without

funds for purchasing food and the essential articles to enable them

to live. Instead of providing them with the funds, no useful purpose

would be served by sending the husband to jail. Sentencing to jail is

the means for achieving the end of enforcing the order by recovering

the amount of arrears. It is not a mode of discharging liability. The

section does not say so. The Parliament in its wisdom has not said

so. Commonsense does not support such a construction. From

where does the Court draw inspiration for persuading itself that the

Page 66 66

liability arising under the order for maintenance would stand

discharged upon an effort being made to recover it? The order for

monthly allowance can be discharged only upon the monthly

allowance being recovered. The liability cannot be taken to have

been discharged by sending the person liable to pay the monthly

allowance, to jail. At the cost of repetition it may be stated that it is

only a mode or method of recovery and not a substitute for recovery.

No other view is possible. That is the reason why we set aside the

order under appeal and passed an order in the following terms:

'Heard both the sides.

The appeal is allowed. The order passed by the learned

Magistrate as confirmed by the High Court in exercise of its

revisional jurisdiction to the effect that the amount of monthly

allowance payable under Section 125 of the Code of Criminal

Procedure is wiped out and is not recoverable any more by

reason of the fact that respondent No. 1, Surinder Singh, was

sent to jail in exercise of the powers under Section 125 of the

Code of Criminal Procedure is set aside. In our opinion,

respondent No. 1, husband of appellant, is not absolved of his

liability to pay the monthly allowance by reason of his

undergoing a sentence of jail and the amount is still

recoverable notwithstanding the fact that the respondent No. 1

husband who is liable to pay he monthly allowance has

undergone a sentence of jail for failure to pay the same. Our

reasons for reaching this conclusion will follow.

So far as the amount of monthly allowance awarded in this

particular case is concerned, by consent of parties, we pass

the following order in regard to future payments with effect

from 15th August, 1986.

We direct that respondent No. 1, Surinder Singh shall pay Rs.

275 (Rs.200 for the wife and Rs.75 for the child) as and by

way of maintenance to the appellant Smt. Kuldip Kaur

commencing from August 15, 1986. The amount of Rs.275

shall be paid by the 15th of every succeeding month. On

failure to pay any monthly allowance for any month hereafter

on the part of respondent No. 1, Surinder Singh, the learned

Metropolitan Magistrate shall issue a warrant for his arrest,

cause him to be arrested and put in jail for his failure to

comply with this Court's order and he shall not be released till

he makes the payment.

With regard to the arrears which have become due till August

15, 1986, learned Counsel for the appellant states that having

regard to the fact that respondent No. 1, has agreed to the

Page 67 67

aforesaid consent order, the appellant will not apply for the

respondent being sent to jail under Section 125 of the Code of

Criminal Procedure but will reserve the liberty to realize the

said amount (Rs.5090 plus the difference between the amount

that became due and the amount actually paid under the

interim order) under the law except by seeking an order for

sending respondent No. 1 to jail.

The appeal will stand disposed of accordingly.”

(emphasis is ours)

On the subject in hand, reference may also be made to a recent judgment

of this Court in Poongodi v. Thangavel, (2013) 10 SCC 618. The relevant

observations rendered by this Court in the above judgment are, being

reproduced hereunder:-

“6. In another decision of this Court in Shantha v. B.G.

Shivananjappa, (2005) 4 SCC 468, it has been held that the liability

to pay maintenance under Section 125 Cr.P.C. is in the nature of a

continuing liability. The nature of the right to receive maintenance

and the concomitant liability to pay was also noticed in a decision of

this Court in Shahada Khatoon and Ors. v. Amjad Ali and Ors.,

(1999) 5 SCC 672. Though in a slightly different context, the remedy

to approach the court by means of successive applications under

Section 125(3) Cr.P.C. highlighting the subsequent defaults in

payment of maintenance was acknowledged by this Court

in Shahada Khatoon.

7. The ratio of the decisions in the aforesaid cases squarely applies

to the present case. The application dated 05.02.2002 filed by the

Appellants under Section 125(3) was in continuation of the

earlier applications and for subsequent periods of default on

the part of the Respondent. The first proviso to Section 125(3),

therefore did not extinguish or limit the entitlement of the

Appellants to the maintenance granted by the learned trial court, as

has been held by the High Court.

8. In view of the above, we are left in no doubt that the order passed

by the High Court needs to be interfered with by us which we

accordingly do. The order dated 21.04.2004 of the High Court is set

aside and we now issue directions to the Respondent to pay the

entire arrears of maintenance due to the Appellants commencing

from the date of filing of the Maintenance Petition (M.C. No. 1 of

1993) i.e. 4.2.1993 within a period of six months and current

maintenance commencing from the month of September, 2013

Page 68 68

payable on or before 7

th

of October, 2013 and thereafter continue to

pay the monthly maintenance on or before the 7

th

of each successive

month. If the above order of this Court is not complied with by the

Respondent, the learned Trial Court is directed to issue a warrant for

the arrest of the Respondent and ensure that the same is executed

and the respondent taken into custody to suffer imprisonment as

provided by Section 125(3) Cr.P.C. ”.

(emphasis is ours)

It is, therefore apparent, that even for a petty amount of maintenance

(which in Kuldip Kaur’s case (supra) was a meager amount of Rs.275/- per

month), the respondent was ordered to be arrested and put in jail for his

failure to comply with the Court’s order, with a further direction that he

would not be released till he had made the payment. Most importantly, the

purpose of sending a person to jail, must be understood as being a

manner, procedure or device, for the satisfaction of the liability. Arrest and

detention is only to coerce compliance. The liability to pay, would stand

discharged only by actual payment, of the amount due. Remaining in jail,

would not discharge the liability to pay.

60.Insofar as the provisions of the Cr.P.C. are concerned, reference

may also be made to Sections 357, 421 and 431, which are being

extracted hereunder:-

“357. Order to pay compensation.

(1) When a Court imposes a sentence of fine or a sentence

(including a sentence of death) of which fine forms a part, the Court

may, when passing judgment order the whole or any part of the fine

recovered to be applied-

(a) in defraying the expenses properly incurred in the prosecution;

(b) in the payment to any person of compensation for any loss or

injury caused by the offence, when compensation is, in the opinion

of the Court, recoverable by such person in a Civil Court;

Page 69 69

(c) when any person is convicted of any offence for having caused

the death of another person or of having abetted the commission of

such an offence, in paying compensation to the persons who are,

under the Fatal Accidents Act, 1855 (13 of 1855), entitled to recover

damages from the person sentenced for the loss resulting to them

from such death;

(d) when any person is convicted of any offence which includes

theft, criminal misappropriation, criminal breach of trust, or cheating,

or of having dishonestly received or retained, or of having voluntarily

assisted in disposing of, stolen property knowing or having reason to

believe the same to be stolen, in compensating any bona fide

purchaser of such property for the loss of the same if such property

is restored to the possession of the person entitled thereto.

(2) If the fine is imposed in a case which is subject to appeal, no

such payment shall be made before the period allowed for

presenting the appeal has elapsed, or, if an appeal be presented,

before the decision of the appeal.

(3) When a Court imposes a sentence, of which fine does not form a

part, the Court may, when passing judgment order the accused

person to pay, by way of compensation, such amount as may be

specified in the order to the person who has suffered any loss or

injury by reason of the act for which the accused person has been

so sentenced.

(4) An order under this section may also be made by an Appellate

Court or by the High Court or Court of Session when exercising its

powers of revision.

(5) At the time of awarding compensation in any subsequent civil suit

relating to the same matter, the Court shall take into account any

sum paid or recovered as compensation under this section.

421. Warrant for levy of fine.

(1) When an offender has been sentenced to pay a fine, the Court

passing the sentence may take action for the recovery of the fine in

either or both of the following ways, that is to say, it may-

(a) issue a warrant for the levy of the amount by attachment and

sale of any movable property belonging to the offender;

(b) issue a warrant to the Collector of the district, authorizing him to

realise the amount as arrears of land revenue from the movable or

immovable property, or both, of the defaulter:

Page 70 70

Provided that, if the sentence directs that in default of payment of

the fine, the offender shall be imprisoned, and if such offender has

undergone the whole of such imprisonment in default, no Court shall

issue such warrant unless, for special reasons to be recorded in

writing, it considers it necessary so to do, or unless it has made an

order for the payment of expenses or compensation out of the fine

under section 357.

(2) The State Government may make rules regulating the manner in

which warrants under clause (a) of sub- section (1) are to be

executed, and for the summary determination of any claims made by

any person other than the offender in respect of any property

attached in execution of such warrant.

(3) Where the Court issues a warrant to the Collector under clause

(b) of sub-section (1), the Collector shall realise the amount in

accordance with the law relating to recovery of arrears of land

revenue, as if such warrant were a certificate issued under such law:

Provided that no such warrant shall be executed by the arrest or

detention in prison of the offender.

431. Money ordered to be paid recoverable as fine.-

Any money (other than a fine) payable by virtue of any order made

under this Code, and the method of recovery of which is not

otherwise expressly provided for, shall be recoverable as if it were a

fine:

Provided that Section 421 shall, in its application to an order under

Section 359, by virtue of this section, be construed as if in the

proviso to sub-section (1) of Section 421, after the words and figures

“under Section 357”, the words and figures “or an order for payment

of costs under Section 359” had been inserted."

(emphasis is ours)

The above provisions were examined by this Court in K.A. Abbas H.S.A. v.

Sabu Joseph & Anr. Etc., (2010) 6 SCC 230, a relevant extract of the

observations made in the above judgment, are being reproduced

hereunder:-

“17. In Balraj v. State of UP, AIR 1995 SC 1935, this Court has

held, that, Section 357(3) Cr. P.C. provides for ordering of payment

by way of compensation to the victim by the accused. It is an

important provision and it must also be noted that power to award

compensation is not ancillary to other sentences but it is in addition

Page 71 71

thereto. In Hari Kishan v. Sukhbir Singh and Ors., AIR 1988 SC

2127, this Court has observed that, Sub-section (1) of Section 357

provides power to award compensation to victims of the offence out

of the sentence of fine imposed on accused.

18. In this case, we are not concerned with Sub-section (1). We

are concerned only with Sub-section (3). It is an important provision

but Courts have seldom invoked it. Perhaps due to ignorance of the

object of it. It empowers the Court to award compensation to victims

while passing judgment of conviction. In addition to conviction, the

Court may order the accused to pay some amount by way of

compensation to victim who has suffered by the action of accused. It

may be noted that this power of Courts to award compensation is

not ancillary to other sentences but it is in addition thereto. This

power was intended to do something to reassure the victim that he

or she is not forgotten in the criminal justice system. It is a measure

of responding appropriately to crime as well of reconciling the victim

with the offender. It is, to some extent, a constructive approach to

crimes. It is indeed a step forward in our criminal justice system. We,

therefore, recommend to all Courts to exercise this power liberally so

as to meet the ends of justice in a better way.

19.In Dilip S. Dahanukar v. Kotak Mahindra Co. Ltd. and

Anr. (2007) 6 SCC 528, this Court differentiated between fine and

compensation, and while doing so, has stated that the distinction

between Sub-sections (1) and (3) of Section 357 is apparent. Sub-

section (1) provides for application of an amount of fine while

imposing a sentence of which fine forms a part; whereas Sub-

section (3) calls for a situation where a Court imposes a sentence of

which fine does not form a part of the sentence.

The court further observed:

27. Compensation is awarded towards sufferance of any loss

or injury by reason of an act for which an accused person is

sentenced. Although it provides for a criminal liability, the

amount which has been awarded as compensation is

considered to be recourse of the victim in the same manner

which may be granted in a civil suit.

Finally the court summed up:

31. We must, however, observe that there exists a distinction

between fine and compensation, although, in a way it seeks to

achieve the same purpose. An amount of compensation can

be directed to be recovered as a 'fine' but the legal fiction

raised in relation to recovery of fine only, it is in that sense

Page 72 72

`fine' stands on a higher footing than compensation awarded

by the Court.

20. Moving over to the question, whether a default sentence can be

imposed on default of payment of compensation, this Court in the

case of Hari Singh v. Sukhbir Singh and in Balraj v. State of U.P,

has held that it was open to all courts in India to impose a sentence

on default of payment of compensation under Sub-section (3) of

Section 357 . In Hari Singh v. Sukhbir Singh (supra), this Court has

noticed certain factors which requires to be taken into consideration

while passing an order under the section:

“11. The payment by way of compensation must, however, be

reasonable. What is reasonable, may depend upon the facts

and circumstances of each case. The quantum of

compensation may be determined by taking into account the

nature of crime, the justness of claim by the victim and the

ability of accused to pay. If there are more than one accused

they may be asked to pay in equal terms unless their capacity

to pay varies considerably. The payment may also vary

depending upon the acts of each accused. Reasonable period

for payment of compensation, if necessary by installments,

may also be given. The Court may enforce the order by

imposing sentence in default.”

xxx xxx xxx xxx xxx

22. The law laid down in Hari Singh v. Sukhbir Singh (supra) was

reiterated by this Court in the case of Suganthi Suresh Kumar v.

Jagdeeshan, (2002) 2 SCC 420. The court observed:

“5. In the said decision this Court reminded all concerned that

it is well to remember the emphasis laid on the need for

making liberal use of Section 357(3) of the Code. This was

observed by reference to a decision of this Court in, 1989 Cri

LJ 116 Hari Singh v. Sukhbir Singh.

xxx xxx xxx xxx xxx

10. That apart, Section 431 of the Code has only prescribed

that any money (other than fine) payable by virtue of an order

made under the Code shall be recoverable "as if it were a

fine". Two modes of recovery of the fine have been indicated

in Section 421(1) of the Code. The proviso to the Sub-section

says that if the sentence directs that in default of payment of

the fine, the offender shall be imprisoned, and if such offender

Page 73 73

has undergone the whole of such imprisonment in default, no

court shall issue such warrant for levy of the amount.

xxx xxx xxx xxx xxx

23. In order to set at rest the divergent opinion expressed in

Kunhappu's case (supra), this Court in the case of Vijayan v.

Sadanandan K. and Anr., (2009) 6 SCC 652, after noticing the

provision of Section 421 and 431 of Cr.PC, which dealt with mode of

recovery of fine and Section 64 of IPC, which empowered the courts

to provide for a sentence of imprisonment on default of payment of

fine, the Court stated:

“24. We have carefully considered the submissions made on

behalf of the respective parties. Since a decision on the

question raised in this petition is still in a nebulous state, there

appear to be two views as to whether a default sentence on

imprisonment can be imposed in cases where compensation

is awarded to the complainant under Section 357(3) Cr.P.C.

As pointed out by Mr. Basant in Dilip S. Dahanukar's case, the

distinction between a fine and compensation as understood

under Section 357(1)(b) and Section 357(3) Cr.P.C. had been

explained, but the question as to whether a default sentence

clause could be made in respect of compensation payable

under Section 357(3) Cr.P.C, which is central to the decision

in this case, had not been considered.

The court further held:

31. The provisions of Sections 357(3) and 431 Cr.P.C., when

read with Section 64 IPC, empower the Court, while making

an order for payment of compensation, to also include a

default sentence in case of non-payment of the same.

32. The observations made by this Court in Hari Singh's case

(supra) are as important today as they were when they were

made and if, as submitted by Dr. Pillay, recourse can only be

had to Section 421 Cr.P.C. for enforcing the same, the very

object of Sub-section (3) of Section 357 would be frustrated

and the relief contemplated therein would be rendered

somewhat illusory.”

24. In Shantilal v. State of M.P., (2007) 11 SCC 243, it is stated,

that, the sentence of imprisonment for default in payment of a fine or

compensation is different from a normal sentence of imprisonment.

The court also delved into the factors to be taken into consideration

Page 74 74

while passing an order under Section 357(3) of the Cr.PC. This

Court stated:

“31. …The term of imprisonment in default of payment of fine

is not a sentence. It is a penalty which a person incurs on

account of non-payment of fine. The sentence is something

which an offender must undergo unless it is set aside or

remitted in part or in whole either in appeal or in revision or in

other appropriate judicial proceedings or "otherwise". A term

of imprisonment ordered in default of payment of fine stands

on a different footing. A person is required to undergo

imprisonment either because he is unable to pay the amount

of fine or refuses to pay such amount. He, therefore, can

always avoid to undergo imprisonment in default of payment

of fine by paying such amount. It is, therefore, not only

the power , but the duty of the court to keep in view the nature

of offence, circumstances under which it was committed, the

position of the offender and other relevant considerations

before ordering the offender to suffer imprisonment in default

of payment of fine.”

(emphasis in original)

25. In Kuldip Kaur v. Surinder Singh and Anr., AIR 1989 SC 232, in

the context of Section 125 Cr.PC observed that sentencing a person

to jail is a mode of enforcement…

xxx xxx xxx xxx xxx

26. From the above line of cases, it becomes very clear, that, a

sentence of imprisonment can be granted for default in payment of

compensation awarded under Section 357(3) of Cr.PC. The whole

purpose of the provision is to accommodate the interests of the

victims in the criminal justice system. Sometimes the situation

becomes such that there is no purpose is served by keeping a

person behind bars. Instead directing the accused to pay an amount

of compensation to the victim or affected party can ensure delivery

of total justice. Therefore, this grant of compensation is sometimes

in lieu of sending a person behind bars or in addition to a very light

sentence of imprisonment. Hence on default of payment of this

compensation, there must be a just recourse. Not imposing a

sentence of imprisonment would mean allowing the accused to get

away without paying the compensation and imposing another fine

would be impractical as it would mean imposing a fine upon another

fine and therefore would not ensure proper enforcement of the order

of compensation. While passing an order under Section 357(3), it is

imperative for the courts to look at the ability and the capacity of the

Page 75 75

accused to pay the same amount as has been laid down by the

cases above, otherwise the very purpose of granting an order of

compensation would stand defeated.

xxx xxx xxx xxx xxx

29. Section 431 clearly provides that an order of compensation

under Section 357(3) will be recoverable in the same way as if it

were a fine. Section 421 further provides the mode of recovery of a

fine and the section clearly provides that a person can be

imprisoned for non-payment of fine. Therefore, going by the

provisions of the code, the intention of the legislature is clearly to

ensure that mode of recovery of a fine and compensation is on the

same footing. In light of the aforesaid reasoning, the contention of

the accused that there can be no sentence of imprisonment for

default in payment of compensation under Section 357(3) should

fail.”

(emphasis is ours)

It is therefore apparent, that even under the provisions of the Cr.P.C. there

is an elaborate procedure prescribed, whereunder a person can be

subjected to arrest and detention for the satisfaction of a fine or

compensation (i.e., for the recovery of a financial liability).

61.From the above provisions of the CPC, as also, the Cr.P.C. it is

apparent, that to enforce a financial liability ordered by a Court, one of the

permissible means is, by way of arrest and detention. The submissions

advanced by the learned counsel for the petitioner, that there is no

provision, whereunder, an order of arrest and detention can be passed, for

the execution of a money-decree, cannot therefore be accepted. It is also

not possible for us to infer, that learned counsel were oblivious of the

provisions contained in the civil/criminal procedure codes. It may be

pointed out, that there are a large number of standalone statutory

Page 76 76

enactments, whereunder arrest and detention is ordered for the execution

of a financial liability.

VI.Whether it was imperative for this Court to adopt the procedure

prescribed under Section 51 (and other allied provisions) of the

CPC?

Whether if the above procedure was not followed, the impugned

order passed by this Court on 4.3.2014 was rendered void, and

as such, unsustainable in law?

62.Despite the written submission filed by Shri Ram Jethmalani, which

we have adverted to in the immediately preceding part of this order, the

credit for advancing submissions on the issue depicted in the heading

hereinabove, goes to Dr. Abhishek Manu Singhvi, learned Senior Counsel,

who also represented the petitioner. It was his submission, that it was

imperative for this Court before ordering the detention of the petitioner, to

ensure compliance of the preconditions referred to in Section 51 of the

CPC. Section 51 is once again being extracted hereunder:-

“51. Powers of Court to enforce execution

Subject to such conditions and limitations as may be

prescribed, the Court may, on the application of the decree-

holder, order execution of the decree-

(a) by delivery of any property specifically decreed;

(b) by attachment and sale or by the sale without attachment

of any property;

(c) by arrest and detention in prison for such period not

exceeding the period specified in section 58, where arrest and

detention is permissible under that section;

(d) by appointing a receiver; or

(e) in such other manner as the nature of the relief granted

may require:

Page 77 77

Provided that, where the decree is for the payment of money,

execution by detention in prison shall not be ordered unless,

after giving the judgment-debtor an opportunity of showing

cause why he should not be committed to prison, the Court,

for reasons recorded in writing, is satisfied-

(a) that the judgment-debtor, with the object or effect of

obstructing or delaying the execution of the decree,-

(i) is likely to abscond or leave the local limits of the

jurisdiction of the Court, or

(ii) has, after the institution of the suit in which the

decree was passed, dishonestly transferred, concealed,

or removed any part of his property, or committed any

other act of bad faith in relation to his property, or

(b) that the judgment-debtor has, or has had since the date of

the decree, the means to pay the amount of the decree or

some substantial part thereof and refuses or neglects or has

refused or neglected to pay the same, or

(c) that the decree is for a sum for which the judgment-debtor

was bound in a fiduciary capacity to account.

Explanation.- In the calculation of the means of the judgment-

debtor for the purposes of clause (b), there shall be left out of

account any property which, by or under any law or custom

having the force of law for the time being in force, is exempt

from attachment in execution of the decree.”

(emphasis is ours)

Referring to Section 51 of the CPC, it was the pointed contention of the

learned counsel, that the proviso to Section 51, lays down the

preconditions for execution of a money-decree (by way of arrest and

detention, in prison). While inviting our attention to the aforesaid proviso, it

was asserted, that it was imperative for a Court, to afford an opportunity to

show cause to a judgment-debtor, before he is committed to prison.

Furthermore, while interpreting the above proviso, it was the submission of

learned Senior Counsel, that such detention could be ordered, only and

Page 78 78

only, if the Court felt that the judgment-debtor had consciously obstructed

or delayed the execution of a money-decree. Such active obstruction or

delay, according to the learned counsel, could be inferable, if the Court

was apprehensive, that the judgment-debtor would abscond or leave the

local limits of the jurisdiction of the Court. Or if the Court was satisfied,

that the judgment-debtor had dishonestly transferred, concealed or

removed his property, so as to avoid the execution of the money-decree.

Or if it was found by the Court, that the judgment-debtor had committed an

act of bad faith in relation to his property, with the above stated objectives.

Or if the Court could arrive at the conclusion, that even though the

judgment-debtor had means to pay the amount expressed in the decree

(or some substantial part thereof), yet he was refusing or neglecting to pay

the same. According to learned counsel, any one of the above alternatives

would enable the Court concerned, to enforce payment, by way of arrest

and detention. It was however the contention of the learned Senior

Counsel, that none of the above preconditions existed, when this Court all

of a sudden, without affording an opportunity to the petitioner, ordered his

arrest and detention along with two other directors on 4.3.2014 (by passing

the impugned order).

63.In addition to the above submission, learned Senior Counsel invited

our attention to Order XXI rules 37 and 40 of the CPC. The above Rules

are being extracted hereunder:-

“37. Discretionary power to permit judgment-debtor to show cause

against detention in prison

Page 79 79

(1) Notwithstanding anything in these rules, where an

application is for the execution of a decree for the payment of

money by the arrest and detention in the civil prison of a

judgment-debtor who is liable to be arrested in pursuance of

the application, the Court shall, instead of issuing a warrant

for his arrest, issue a notice calling upon him to appear before

the Court on a day to be specified in the notice and show

cause why he should not be committed to the civil prison:

Provided that such notice shall not be necessary if the Court is

satisfied, by affidavit, or otherwise, that, with the object or

effect of delaying the execution of the decree, the judgment-

debtor is likely to abscond or leave the local limits of the

jurisdiction of the Court.

(2) Where appearance is not made in obedience to the notice,

the Court shall, if the decree-holder so requires, issue a

warrant for the arrest of the judgment-debtor.

40.Proceedings on appearance of judgment-debtor in obedience

to notice or after arrest

(1) When a judgment-debtor appears before the Court in

obedience to a notice issued under rule 37, or is brought

before the Court after being arrested in execution of a decree

for the payment of money, the Court shall proceed to hear the

decree-holder and take all such evidence as may be produced

by him in support of his application for execution, and shall

then give the judgment-debtor an opportunity of showing

cause why he should not be committed to the civil prison.

(2) Pending the conclusion of the inquiry under sub-rule (1)

the Court may, in its discretion, order the judgment-debtor to

be detained in the custody of an officer of the Court or

release him on his furnishing security to the satisfaction of the

Court for his appearance when required .

(3) Upon the conclusion of the inquiry under sub-rule (1) the

Court may, subject to the provisions of section 51 and to the

other provisions of this Code, make an order for the detention

of the judgment-debtor in the civil prison and shall in that

event cause him to be arrested if he is not already under

arrest :

Provided that in order to give the judgment-debtor an

opportunity of satisfying the decree, the Court may, before

making the order of detention, leave the judgment-debtor in

Page 80 80

the custody of an officer of the Court for a specified period not

exceeding fifteen days or release him on his furnishing

security to the satisfaction of the Court for his appearance at

the expiration of the specified period if the decree be not

sooner satisfied.

(4) A judgment-debtor released under this rule may be re-

arrested.

(5) When the Court does not make an order of detention under

sub-rule (3), it shall disallow the application and, if the

judgment-debtor is under arrest, direct his release.”

(emphasis is ours)

Relying on the afore-extracted rules from Order XXI of the CPC, it was

sought to be asserted, that a show cause notice to a judgment-debtor was

imperative, before he could be committed to civil prison. In fact, according

to learned counsel, rule 40 extracted above, affords an opportunity to the

judgment-debtor to lead evidence in order to demonstrate, why he should

not be committed to civil prison. Based on the aforementioned assertions,

it was sought to be contended, that since no procedure, of the nature

referred to hereinabove, had been followed before issuing the order dated

4.3.2014, the said order must be treated as void, as it must be deemed to

have been passed in violation of the mandatory procedure, established by

law.

64.In order to support his above submissions, learned Senior Counsel

also placed reliance on Supreme Court Rules, 1966. He invited our

attention to Order XIII rule 6, which is being reproduced hereunder:-

“Order XIII

Judgments, decrees and Orders

6.The decree passed or order made by the Court in every

appeal, and any order for costs in connection with the proceedings

therein, shall be transmitted by the Registrar to the Court or Tribunal

Page 81 81

from which the appeal was brought, and steps for the enforcement

of such decree or order shall be taken in that court or Tribunal in the

way prescribed by law.”

(emphasis is ours)

It was sought to be asserted, on the basis of the above rule, that the power

of execution of an order passed by this Court in appeal, did not rest with

this Court, but was to be exercised by the Court or Tribunal concerned, in

the manner “prescribed by law”. It was accordingly asserted, that this

Court had transgressed the aforesaid rule framed by this Court, inasmuch

as, it had exercised the power of an executing Court while passing the

order dated 4.3.2014, whereas, no such power was vested in this Court.

65.In order to demonstrate, that it was not within the jurisdiction of this

Court (in exercise of the power vested in it under Article 142 of the

Constitution of India), to pass the impugned order dated 4.3.2014, learned

Senior Counsel placed reliance on the judgment rendered by this Court in

Supreme Court Bar Association’s case (supra), wherein this Court had

declared the legal position as under:-

“47.The plenary powers of this court under Article 142 of the

Constitution are inherent in the Court and are complementary to

those powers which are specifically conferred on the court by

various statutes though are not limited by those statutes. These

powers also exist independent of the statutes with a view to do

complete justice between the parties. These powers are of very wide

amplitude and are in the nature of supplementary powers. This

power exists as a separate and independent basis of jurisdiction,

apart from the statutes. It stands upon the foundation, and the basis

for its exercise may be put on a different and perhaps even wider

footing, to prevent injustice in the process of litigation and to do

complete justice between the parties. This plenary jurisdiction is,

thus, the residual source of power which this Court may draw upon

as necessary whenever it is just and equitable to do so and in

particular to ensure the observance of the due process of law, to do

complete justice between the parties, while administering justice

Page 82 82

according to law. There is no doubt that it is an indispensable

adjunct to all other powers and is free from the restraint of

jurisdiction and operates as a valuable weapon in the hands of the

Court to prevent "clogging or obstruction of the stream of justice". It,

however, needs to be remembered that the powers conferred on the

Court by Article 142 being curative in nature cannot be construed as

powers which authorise the Court to ignore the substantive rights of

a litigant while dealing with a cause pending before it. This power

cannot be used to "supplant" substantive law applicable to the case

or cause under consideration of the court. Article 142, even with the

width of its amplitude, cannot be used to build a new edifice where

none existed earlier, by ignoring express statutory provisions dealing

with a subject and thereby to achieve something indirectly which

cannot be achieved directly. Punishing a contemner advocate, while

dealing with a contempt of court case by suspending his licence to

practice, a power otherwise statutorily available only to the Bar

Council of India, on the ground that the contemner is also an

advocate, is, therefore, not permissible in exercise of the jurisdiction

under Article 142. The construction of Article 142 must be

functionally informed by the salutary purpose of the Article, viz., to

do complete justice between the parties. It cannot be otherwise. As

already noticed in a case of contempt of court, the contemner and

the court cannot be said to be litigating parties.”

Reliance was also placed by the learned Senior Counsel, for the same

objective, on P. Ramachandra Rao v. State of Karnataka, (2002) 4 SCC

578. In order to understand the exact purport of the decision, learned

counsel invited our attention to the factual position which constituted the

basis of the above adjudication. The factual position has been expressed

in paragraph 2 of the above judgment, which is being reproduced

hereunder:-

“2.In Criminal Appeal No.535/2000 the appellant was working as

an Electrical Superintendent in the Mangalore City Corporation. For

the check period 1.5.1961 to 25.8.1987 he was found to have

amassed assets disproportionate to his known sources of income.

Charge-sheet accusing him of offences under Section 13(1)(e) read

with Section 13(2) of the Prevention of Corruption Act, 1988 was

filed on 15.3.1994. The accused appeared before the Special Court

and was enlarged on bail on 6.6.1994. Charges were framed on

10.8.1994 and the case proceeded for trial on 8.11.1994. However,

Page 83 83

the trial did not commence. On 23.2.1999 the learned Special Judge

who was seized of the trial directed the accused to be acquitted as

the trial had not commenced till then and the period of two years had

elapsed which obliged him to acquit the accused in terms of the

directions of this court in Raj Deo Sharma Vs. State of Bihar (1998)

7 SCC 507 (hereinafter, Raj Deo Sharma-I). The State of Karnataka

through the D.S.P. Lokayukta, Mangalore preferred an appeal

before the High Court putting in issue the acquittal of the accused.

The learned Single Judge of the High Court, vide the impugned

order, allowed the appeal, set aside the order of acquittal and

remanded the case to the Trial Court, forming an opinion that a case

charging an accused with corruption was an exception to the

directions made in Raj Deo Sharma-I as clarified by this Court in Raj

Deo Sharma (II) Vs. State of Bihar (1999) 7 SCC 604. Strangely

enough the High Court not only condoned a delay of 55 days in filing

the appeal against acquittal by the State but also allowed the appeal

itself -- both without even issuing notice to the accused. The

aggrieved accused has filed this appeal by special leave. Similar are

the facts in all the other appeals. Shorn of details, suffice it to say

that in all the appeals the accused persons who were facing

corruption charges, were acquitted by the Special Courts for failure

of commencement of trial in spite of lapse of two years from the date

of framing of the charges and all the State appeals were allowed by

the High Court without noticing the respective accused persons.”

In the factual scenario noticed hereinabove, this Court recorded its

conclusions, in respect of the power available to Constitutional Courts, by

recording the following observations:-

“27.Prescribing periods of limitation at the end of which the trial

court would be obliged to terminate the proceedings and necessarily

acquit or discharge the accused, and further, making such directions

applicable to all the cases in the present and for the future amounts

to legislation, which, in our opinion, cannot be done by judicial

directives and within the arena of the judicial law-making power

available to constitutional courts, howsoever liberally we may

interpret Articles 32, 21, 141 and 142 of the Constitution. The

dividing line is fine but perceptible. Courts can declare the law, they

can interpret the law, they can remove obvious lacunae and fill the

gaps but they cannot entrench upon in the field of legislation

properly meant for the legislature. Binding directions can be issued

for enforcing the law and appropriate directions may issue, including

laying down of time limits or chalking out a calendar for proceedings

to follow, to redeem the injustice done or for taking care of rights

violated, in a given case or set of cases, depending on facts brought

Page 84 84

to the notice of the court. This is permissible for judiciary to do. But it

may not, like legislature, enact a provision akin to or on the lines of

Chapter XXXVI of the Code of Criminal Procedure, 1973.”

It was, therefore the vehement contention of the learned counsel for the

petitioner, that the order passed by this Court was clearly impermissible,

not only under the provisions of the CPC, but also in terms of the Supreme

Court Rules, 1966, coupled with the legal position declared by this Court.

66.Before endeavouring to deal with the submissions advanced at the

hands of the learned counsel for the petitioner, on the basis of Section 51

of the CPC, and other allied provisions referred to hereinabove, it is

relevant to keep in mind, that the orders dated 31.8.2012 and 5.12.2012

(the implementation whereof is subject matter of consideration), arose out

of proceedings initiated by the SEBI (FTM), under the SEBI Act. In the

context under reference, it is necessary to peruse Sections 11(3), 15U and

15Y of the SEBI Act. The same are accordingly being extracted

hereunder:-

“11(3) Notwithstanding anything contained in any other law for

the time being in force while exercising the powers under 22 clause

(i) or clause (ia) of sub-section (2) or sub-section (2A), the Board

shall have the same powers as are vested in a Civil Court under the

Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in

respect of the following matters, namely:

(i) the discovery and production of books of account and

other documents, at such place and such time as may be specified

by the Board;

(ii) summoning and enforcing the attendance of persons

and examining them on oath;

(iii) inspection of any books, registers and other

documents of any person referred to in section 12, at any place;

Page 85 85

(iv) inspection of any book, or register, or other

document or record of the company referred to in sub-section (2A);

(v) issuing commissions for the examination of

witnesses or documents.

15U.Procedure and powers of the Securities Appellate Tribunal-

(1) The Securities Appellate Tribunal shall not be bound by the

procedure laid down by the Code of Civil Procedure, 1908 (5 of

1908), but shall be guided by the principles of natural justice and,

subject to the other provisions of this Act and of any rules, the

Securities Appellate Tribunal shall have powers to regulate their own

procedure including the places at which they shall have their sittings.

(2) The Securities Appellate Tribunal shall have, for the purposes of

discharging their functions under this Act, the same powers as are

vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of

1908), while trying a suit, in respect of the following matters, namely:

(a) summoning and enforcing the attendance of any person

and examining him on oath;

(b) requiring the discovery and production of documents;

(c) receiving evidence on affidavits;

(d) issuing commissions for the examination of witnesses or

documents;

(e) reviewing its decisions;

(f) dismissing an application for default or deciding it ex parte;

(g) setting aside any order of dismissal of any application for

default or any order passed by it ex parte;

(h) any other matter which may be prescribed.

(3) Every proceeding before the Securities Appellate Tribunal shall

be deemed to be a judicial proceeding within the meaning of

sections 193 and 228, and for the purposes of section 196 of the

Indian Penal Code (45 of 1860), and the Securities Appellate

Tribunal shall be deemed to be a Civil Court for all the purposes of

section 195 and Chapter XXVI of the Code of Criminal Procedure,

1973(2 of 1974).

15Y.Civil Court not to have jurisdiction –

No Civil Court shall have jurisdiction to entertain any suit or

proceeding in respect of any matter which an Adjudicating Officer

Page 86 86

appointed under this Act or a Securities Appellate Tribunal

constituted under this Act is empowered by or under this Act to

determine and no injunction shall be granted by any court or other

authority in respect of any action taken or to be taken in pursuance

of any power conferred by or under this Act.”

(emphasis is ours)

A perusal of the above provisions reveals, that the functionaries under the

SEBI Act, have been vested on some subjects, with the same powers,

which are available to a Civil Court under the CPC. This necessarily leads

to the inference, that other provisions of the CPC are per se, not applicable

to the subjects not covered by the above provisions. Similarly, for the

SAT, it has been specially provided, that the provisions of the CPC will be

inapplicable to it, however, in its functioning it would be guided by the

principles of natural justice. The above provision also vests in the SAT,

some powers as are vested in a Civil Court. Obviously therefore, on the

remaining subjects the provisions of the CPC would not be applicable.

Since the provisions in the CPC relating to execution have not been made

applicable for enforcement of orders passed under the SEBI Act, the

conclusion has to be, that the same (including the provisions referred to by

learned counsel), would not be applicable for the enforcement of orders

passed under the SEBI Act. Furthermore, Section 15Y of the SEBI Act

bars Civil Courts from entertaining any suit or proceeding, in respect of a

controversy governed by the SEBI Act. It is, therefore apparent, that the

provisions of the CPC are per se inapplicable to proceedings under the

SEBI Act.

Page 87 87

67.It is however important to notice, that the SEBI Act does not provide

either to the SEBI or the SAT, power for execution of orders passed by

either of them. Therefore, no such power could be exercised by the above

fora for executing even the appellate order(s) passed by this Court under

Section 15Z of the SEBI Act. It was when the legal position stood thus,

that the question of execution of the orders dated 31.8.2012 and 5.12.2012

arose (during the pendency of Contempt Petition (Civil) nos. 412 and 413

of 2012 and Contempt Petition (Civil) no. 260 of 2013).

68.It is in the above background, that we shall first determine the

submissions advanced by learned Senior Counsel, based on Section 51 of

the CPC. First and foremost, the procedure contemplated under Section

51 of the CPC has not been adopted by the SEBI Act, either expressly or

impliedly. Secondly, Section 51, deals with the power of a Civil Court to

enforce execution of money-decrees rendered by a Civil Court. Herein, we

are concerned with the execution of orders emanating from the provisions

of the SEBI Act, and not out of orders in proceedings, initiated before a

Civil Court. Insofar as the SEBI Act is concerned, as already noticed

hereinabove, Section 15Y totally excludes the jurisdiction of Civil Courts, in

respect of subjects governing investors’ interest and the regulation of the

securities market. There can, therefore be no doubt that Section 51 of the

CPC is per se inapplicable to the controversy in hand.

69.There can however be no doubt, that even though the provisions of

the CPC are inapplicable to proceedings under the SEBI Act (except when

Page 88 88

expressly provided for), yet we all understand, that the provisions of the

CPC have evolved as a matter of long years of experience emanating out

of the common law of England. Even though the same may not be

binding, insofar as the present controversy is concerned, yet if an order is

passed keeping in mind the parameters laid down in the CPC, it would be

sufficient to conclude that the rules of natural justice were fully complied

with.We are of the view that the conditions contemplated in Section 51 of

the CPC as preconditions, for the arrest and detention of a judgment-

debtor for executing a Court’s order, can be demonstrated as having been

duly complied with, before this Court passed the impugned order dated

04.03.2014. The proviso to Section 51 of the CPC contemplates certain

preconditions for execution of a money-decree by way of arrest and

detention in prison. As already discussed above, on the satisfaction of any

one of the preconditions, a money-decree can be executed, by ordering

arrest and detention of the judgment-debtor in prison.

70.The first situation contemplated by the proviso to Section 51 of the

CPC is, when the executing Court entertains the view, that the judgment-

debtor is likely to abscond or leave the local jurisdiction of the Court, with

the object of obstructing or delaying the execution of the decree. Insofar

as the instant aspect of the matter is concerned, it is apparent that this

Court actually entertained the view, that the petitioner was “likely” to

abscond or leave the local limits of the jurisdiction of this Court, for

obstructing or delaying the execution of the decree. It is, therefore, that

Page 89 89

this Court by its order dated 28.10.2013 directed, that “… the alleged

contemnors (respondents) shall not leave the country without the

permission of this Court…”. Even though the above order was

subsequently relaxed by this Court on a request made by the petitioner,

yet once again on 21.11.2013, this Court directed “… the alleged

contemnors shall not leave the country without the permission of this

Court.”. The first of the postulated preconditions for ordering arrest and

detention of a judgment-debtor, for the execution of the liability resting on

the shoulders of the two companies, was therefore clearly made out,

before the impugned order dated 4.3.2014 was passed.

71.Another alternative pre-condition contemplated in the proviso to

Section 51 of the CPC is, when a judgment-debtor has the means to pay

the amount of the decree (or some substantial part thereof), and yet

refuses or neglects to pay the same. Insofar as the instant aspect of the

matter is concerned, the two concerned companies could have easily paid

the contemplated amounts, by selling their assets (in terms of their affidavit

dated 4.1.2012). It is also relevant to mention, that in the affidavits filed by

the two concerned companies before the SAT on 14.9.2011 (taken from

Volume II of additional documents filed by the respondents in Contempt

Petition (Civil) no. 412 of 2012), it was acknowledged on behalf of the two

companies, that the book value/market value of their properties as on

30.8.2011 were as under:-

Book Value

(Rs. in Crores)

Market Value

(Rs. in Crores)

SIRECL

Page 90 90

i) Investments

ii)Cash/Current Assets etc.

6,430

15,937

36,021

20,297

SHICL

i) Investments

ii)Cash/Current Assets etc.

1,865

6,027

5,498

7,682

Total 30,259 69,498

The market value of the assets acknowledged by the two companies,

would have undoubtedly appreciated further, from the figures depicted in

2011. During the course of hearing before this Court, on several

occasions it was undertaken by the contemnors, that they would dispose of

the unencumbered immovable properties owned by the Sahara Group, to

comply with the orders dated 31.8.2012 and 5.12.2012. In this background

it may also be mentioned, that the official website of Sahara India,

indicates the net worth of the Sahara Group as Rs.68,174/- crores.

According to the above website, the Sahara Group has a land bank of

approximately 36,631 acres, and the market value of the Group

assets/potential earning is to the tune of Rs.1,52,518 crores. It is also not

a matter of dispute, that the Sahara Group owns premium hotels in London

(the Grosvenor House) and in New York (the New York Plaza). The above

hotels, according to the Sahara Group, are valued at over several

thousand crores of rupees. Be that as it may, after the passing of the

orders dated 31.8.2012 and 5.12.2012, no payment has been made by the

two concerned companies. The last deposit of Rs.5120 crores was made

on 5.12.2012. It is, therefore apparent, that inspite of their means to pay,

the two companies have refused and neglected to pay the amount due in

its entirety (or even a substantial part thereof). Another postulated pre-

Page 91 91

condition for ordering the arrest and detention of a judgment-debtor, for the

execution of a money-decree, was therefore clearly made out, before the

impugned order dated 04.03.2014 was passed.

72.We are prima facie satisfied, that yet another pre-condition

contemplated in the proviso to Section 51 of the CPC was also made out.

The reason for expressing the instant view is, that no clear responses were

ever given by the two companies. The position remained the same

whether those answers were sought by the SEBI(FTM), or the SAT, or

even by this Court. When SIRECL was required to disclose the manner in

which it had made payments by way of redemption to the OFCD’s holders,

the following sources were disclosed:-

Rupees

(In Crores)

1.Sahara Credit Co-operative Society Ltd. 13,366.18

2.Sahara India Commercial Corporation Limited4384.00

3.Sahara Q Shop 2258.32

4.Ketak City Homes Ltd. 19.43

5.Kirit City Homes Ltd. 44.05

Likewise, when similar information about redemptions was sought from

SHICL, the following sources were disclosed:-

At the cost of repetition we may record, that when asked the manner in

which the companies had forwarded the above mentioned payments to the

Rupees

(In Crores)

1.SICCL 2479.00

2.Sahara Q Shop 2411.90

Page 92 92

two companies, the response was, that the above amounts were never

released, but were transferred to Sahara India (Firm), for disbursement.

When details of the above transactions were sought, the Court was

informed that the above transactions were made by way of cash, and the

requirement of the Court to show banking transactions, was unfair. When

asked how the two companies had collected the cash funds, which were

paid to Sahara India (Firm), the response was, that the two companies

which had collected the funds, had collected the same by way of cash.

When asked how disbursements were made to the investors, the response

was, that about 95% of the payments made to the investors, were also

made by way of cash. To demonstrate the receipt and payment of the

funds by way of cash, learned Senior Counsel representing the

contemnors (including the petitioner herein), invited our attention to the

books of accounts (only general ledger entries) to demonstrate proof of the

transactions under reference. Details in this behalf have been recorded by

us under the heading “A few words, about the defence of redemption of

OFCD’s, offered by the two companies”. The above explanation may

seem to be acceptable to the contemnors, but our view is quite the

converse. It is not possible for us to accept, that the funds amounting to

thousands of crores, were transacted by way of cash. We would,

therefore, on the face of it, reject the above explanation tendered on behalf

of the two companies. It is necessary to notice, that one of the

preconditions contemplated under the proviso to Section 51 postulates,

that if the judgment-debtor dishonestly transfers, conceals or removes any

Page 93 93

part of his property, or commits any act of bad faith in relation to his

property, the concerned executing Court can enforce a money-decree, by

way of arrest and detention. Since a farcical explanation was tendered by

the two companies in respect of receipt, payment and transfer of

thousands of crores of rupees by way of cash, without reference to any

banking transactions whatsoever, it was legitimate to infer dishonest

transfers, as well as, bad faith, on behalf of the contemnors. Therefore, for

yet another reason, it was open for this Court, to order arrest and detention

of the contemnors (including the present petitioner), for enforcement of the

directions issued by this Court on 31.8.2012 and 5.12.2012.

73.The three preceding paragraphs clearly demonstrate, that three

different conditions contemplated in the proviso to Section 51 of the CPC,

were satisfied, before we ordered the arrest and detention of the

contemnors, for enforcement of the orders passed by this Court.

Satisfaction of any one of the conditions, expressed in the foregoing three

paragraphs, would have been sufficient to order the arrest and detention of

the petitioner, under Section 51 of the CPC. Our instant determination

should not be understood to mean, that Section 51 of the CPC is

applicable to the facts and circumstances of this case. The instant

determination should only be understood to mean, that the parameters laid

down in Section 51 of the CPC, stood fully satisfied, before the arrest and

detention order dated 4.3.2014 was passed.

Page 94 94

74.For the same reasons as have been recorded in the foregoing

paragraph, even rules 37 and 40 of Order XXI of the CPC, would be

inapplicable for the execution of this Court’s orders dated 31.8.2012 and

5.12.2012. Firstly, because the above provisions of the CPC, relating to

execution, have not been made applicable for enforcement of orders

passed under the SEBI Act. Secondly, a perusal of rule 37(1) of Order XXI

of the CPC reveals, that where a Court is satisfied that the judgment-

debtor is likely to abscond or leave the local limits of the jurisdiction of the

Court, the procedural requirements of the aforesaid rules is expressly

excluded. Likewise, sub-rule (2) of rule 37 of Order XXI of the CPC

provides, that the procedural requirements depicted therein, would be

inapplicable when the judgment-debtor does not enter appearance before

a Court in obedience of a notice issued to him. The impression of this

Court, that the appellant would abscond, and the fact, that the appellant

did not enter appearance when summoned to do so, is apparent from the

orders passed by this Court (already extract above). Yet, at the cost of

repetition, we may reiterate, that by an order dated 28.10.2013, this Court

directed, that “…the alleged contemnors (respondents) shall not leave the

country without the permission of this Court…”. Even though the above

order was relaxed by this Court on a request made by the petitioner, yet

once again on 21.11.2013 this Court directed “… the alleged contemnors

shall not leave the country without the permission of this Court.”. The

above restraint order was subsisting when the petitioner’s order of arrest

and detention was passed. Furthermore, having expressed its satisfaction,

Page 95 95

that the information furnished by the contemnors (including the petitioner)

did not establish the stance adopted by them, this Court by its order dated

20.2.2014 noticing the defiant and non-cooperative attitude of the

contemnors, had directed “the personal presence of the alleged

contemnors and the directors of the respondent companies in Court on

February 26, 2014 at 2.00 pm…” On 25.2.2014, a mention was made on

behalf of the petitioner herein, for exemption from personal presence on

26.2.2014. The same was declined. Despite the above refusal, Mr.

Subrata Roy Sahara did not enter appearance before this Court on

26.2.2014. The other directors were present. Thus there is no room for

any doubt, that the above provision was rendered inapplicable, insofar as

the petitioner is concerned. A perusal of rule 40 of Order XXI of the CPC

reveals, that the procedural requirements expressed in the same, would

come into play inter alia, after the person concerned “… is brought before

the Court after being arrested in execution of a decree for payment of

money…”. Reference to above rule, on behalf of the petitioner, is

therefore wholly misconceived. The above deliberations, should not be

understood to mean, that the aforesaid provisions of the CPC, relied upon

by the learned counsel, were applicable to this case. The above

deliberations only demonstrated, that the parameters laid down in the

above provisions cannot be stated to have been disregarded, when the

impugned order dated 4.3.2014 was passed.

Page 96 96

75.Insofar as rule 6 of Order XIII of the Supreme Court Rules, 1966, is

concerned, the same mandates the enforcement of an order passed by

this Court, by transmitting the order to be enforced to the “Court or Tribunal

in the way prescribed by law”. We have already concluded hereinabove,

that no executing mechanism was in place under the provisions of the

SEBI Act, when the orders dated 31.8.2012 and 5.12.2012 were passed.

Thus viewed, even rule 6 of Order XIII of the Supreme Court Rules, 1966

would be inapplicable to deal with the issue in hand, as it was not possible

for this Court to transmit “… to the Court or Tribunal from which the appeal

was brought ...” for execution of this Court’s orders dated 31.8.2012 and

5.12.2012.

76.The orders dated 31.8.2012 and 5.12.2012, could therefore have

only been executed by this Court, in exercise of the power conferred on it

under Articles 129 and 142 of the Constitution of India. Passing an order

under the above provisions was necessary to ensure the observance of

due process of law, in the facts and circumstances of this case, and to

maintain the majesty of law and the dignity of this Court. The impugned

order dated 4.3.2014 was accordingly passed thereunder. The power of

arrest and detention can be exercised, as and when this Court is satisfied,

in the facts and circumstances with which this Court is confronted in a

given case, that the above means should be adopted for the execution of

its orders.

Page 97 97

77.Irrespective of the submissions noticed hereinabove, Mr. Ram

Jethmalani, learned Senior Counsel appearing on behalf of the petitioner,

placed vehement reliance on the judgment rendered by this Court in Jolly

George Varghese & Anr. v. Bank of Cochin, (1980) 2 SCC 360, so as to

contend, that detention per se was impermissible for enforcement of a

money decree. Reliance was placed on the following observations

recorded in the above judgment:-

“10.Equally meaningful is the import of Article 21 of the

Constitution in the context of imprisonment for non-payment of

debts. The high value of human dignity and the worth of the human

person enshrined in Article 21 , read with Articles 14 and 19 ,

obligates the State not to incarcerate except under law which is fair,

just and reasonable in its procedural essence. Maneka Gandhi's

case (1978) 1 SCC 248, as developed further in Sunil Batra v. Delhi

Administration, (1978) 4 SCC 494, Sita Ram and Ors. v. State of

U.P., (1979) 2 SCC 656, and Sunil Batra v. Delhi Administration

(W.P. no. 1009 of 1979 decided on December 20, 1979), lays down

the proposition. It is too obvious to need elaboration that to cast a

person in prison because of his poverty and consequent inability to

meet his contractual liability is appalling. To be poor, in this land of

daridra narayana, is no crime and to recover debts by the procedure

of putting one in prison is too flagrantly violative of Article 21 unless

there is proof of the minimal fairness of his wilful failure to pay in

spite of his sufficient means and absence of more terribly pressing

claims on his means such as medical bills to treat cancer or other

grave illness. Unreasonableness and unfairness in such a procedure

is inferable from Article 11 of the Covenant. But this is precisely the

interpretation we have put on the proviso to Section 51 C.P.C. and

the lethal blow of Article 21 cannot strike down the provision, as now

interpreted.

11. The words which hurt are "or has had since the date of the

decree, the means to pay the amount of the decree". This implies,

superficially read, that if at any time after the passing of an old

decree the judgment-debtor had come by some resources and had

not discharged the decree, he could be detained in prison even

though at that later point of time he was found to be penniless. This

is not a sound position apart from being inhuman going by the

standards of Article 11 (of the Covenant) and Article 21 (of the

Constitution). The simple default to discharge is not enough. There

Page 98 98

must be some element of bad faith beyond mere indifference to pay,

some deliberate or recusant disposition in the past or, alternatively,

current means to pay the decree or a substantial part of it. The

provision emphasizes the need to establish not mere omission to

pay but an attitude of refusal on demand verging on dishonest

disowning of the obligation under the decree. Here considerations of

the debtor's other pressing needs and straitened circumstances will

play prominently. We would have, by this construction, sauced law

with justice, harmonized Section 51 with the Covenant and the

Constitution.

12. The question may squarely arise some day as to whether the

proviso to Section 51 read with Order 21. Rule 37 is in excess of the

Constitutional mandate in Article 21 and bad in part. In the present

case since we are remitting the matter for reconsideration, the stage

has not yet arisen for us to go into the vires, that is why we are

desisting from that essay.

13. In the present case the debtors are in distress because of the

blanket distraint of their properties. Whatever might have been their

means once, that finding has become obsolete in view of later

happenings. Sri Krishnamurthi lyer for the respondent fairly agreed

that the law being what we have stated, it is necessary to direct the

executing court to re-adjudicate on the present means of the debtors

vis-a-vis the present pressures of their indebtedness, or alternatively

whether they have had the ability to pay but have improperly evaded

or postponed doing so or otherwise dishonestly committed acts of

bad faith respecting their assets. The court will take note of other

honest and urgent pressures on their assets, since that is the

exercise expected of the court under the proviso to Section 51. An

earlier adjudication will bind if relevant circumstances have not

materially changed.”

(emphasis is ours)

We have given our thoughtful consideration to the submissions advanced

at the hands of the learned counsel for the petitioner, based on the

judgment rendered by this Court in Jolly George Verghese’s case (supra).

We are of the view, that the conclusions to which our attention has been

invited, must be viewed with reference to the factual matrix, as also, the

actual consideration which had resulted in the above determination. In the

instant view of the matter, the factual matrix taken into consideration

Page 99 99

emerges from the following narration in Jolly George Verghese’s case

(supra):-

“1.This litigation has secured special leave from us because it

involves a profound issue of constitutional and international law and

offers a challenge to the nascent champions of human rights in India

whose politicized pre-occupation has forsaken the civil debtor whose

personal liberty is imperilled by the judicial process itself, thanks to

Section 51 (Proviso) and Order 21, Rule 37, Civil Procedure Code.

Here is an appeal by judgment-debtors- the appellants - whose

personal freedom is in peril because a court warrant for arrest and

detention in the civil prison is chasing them for non-payment of an

amount due to a bank - the respondent, which has ripened into a

decree and has not yet been discharged. Is such deprivation of

liberty illegal?

xxx xxx xxx xxx xxx

4. The facts. The judgment-debtors (appellants) suffered a

decree against them in O.S. No. 57 of 1972 in a sum of Rs.2.5

lakhs, the respondent-bank being the decree-holder. There are two

other money decrees against the appellants (in O.S. 92 of 1972 and

94 of 1974), the total sum payable by them being over Rs.7 lakhs. In

execution of the decree in question (O.S. 57 of 1972) a warrant for

arrest and detention in the civil prison was issued to the appellants

under Section 51 and Order 21, Rule. 37 of the Civil Procedure

Code on June 22, 1979. Earlier, there had been a similar warrant

for arrest in execution of the same decree. Besides this process, the

decree-holders had proceeded against the properties of the

judgment-debtors and in consequence, all these immovable

properties had been attached for the purpose of sale in discharge of

the decree debts. It is averred that the execution court has also

appointed a Receiver for the management of the properties under

attachment. In short, the enjoyment or even the power to alienate

the properties by the judgment-debtors has been forbidden by the

court direction keeping them under attachment and appointing a

Receiver to manage them. Nevertheless, the court has issued a

warrant for arrest because, on an earlier occasion, a similar warrant

had been already issued. The High Court, in a short order, has

summarily dismissed the revision filed by the judgment-debtors

against the order of arrest. We see no investigation having been

made by the executing court regarding the current ability of the

judgment-debtors to clear off the debts or their mala fide refusal, if

any, to discharge the debts. The question is whether under such

circumstances the personal freedom of the judgment-debtors can be

held in ransom until repayment of the debt, and if Section 51 read

Page 100 100

with Order 21, Rule 37, C.P.C. does warrant such a step, whether

the provision of law is constitutional, tested on the touchstone of fair

procedure under Article 21 and in conformity with the inherent

dignity of the human person in the light of Article 11 of the

International Covenant on Civil and Political Rights. A modern

Shylock is shackled by law's humane handcuffs.

xxx xxx xxx xxx xxx

9. We concur with the Law Commission in its construction of

Section 51 C.P.C. It follows that quondom affluence and current

indigence without intervening dishonesty or bad faith in liquidating

his liability can be consistent with Article 11 of the Covenant,

because then no detention is permissible under Section 51, C.P.C.”

(emphasis is ours)

Having perused the judgment rendered by this Court in Jolly George

Verghese’s case (supra), we are of the view, that the conclusions recorded

therein, have a pointed and definite reference to the ability of a judgment-

debtor, to pay off his debt. The conclusion drawn in the above judgment,

was with respect to a judgment-debtor, who was unable to pay off his debt.

Accordingly it was felt, that an order of detention in prison should not be

adopted, to effectuate the execution of the decree. While dealing with the

preconditions expressed in the proviso to Section 51 of the CPC, we have

already concluded, that the Sahara Group has enormous assets with a

huge market and marketable value. It is also clear that after 5.12.2012,

the two companies have not deposited a single paisa, in furtherance of the

compliance of this Court’s orders (dated 31.8.2012 and 5.12.2012). It is

therefore clear, that despite the petitioner (and the other companies)

having means to pay, they have unfairly and willfully failed to pay. It is,

therefore also clear, that the petitioner in the present case is not similarly

situated as the petitioner in Jolly George Verghese’s case (supra).

Page 101 101

Accordingly reliance placed by the learned counsel for the petitioner on the

above judgment, is wholly misconceived.

VII.Whether the impugned order dated 4.3.2014, was passed in

violation of the rules of natural justice?

78.While arguing on merits, the very first plea advanced on behalf of

the petitioner was, that the order of detention dated 4.3.2014 was passed

all of a sudden, without affording any opportunity to the petitioner. Dr.

Rajeev Dhawan, learned Senior Counsel, who spearheaded submissions

on the instant issue, informed this Court, that an order passed without

affording an opportunity of hearing, by any authority whosoever (including

this Court), would be constitutionally unacceptable, and therefore void.

The order dated 4.3.2014, according to learned Senior Counsel, was

passed without affording the petitioner any opportunity to know why, and

also, without any effective opportunity to respond to, whatever was the

basis of passing such order. The petitioner, according to learned counsel,

is till date not aware of the reasons which had prompted this Court to pass

the impugned order dated 4.3.2014. He apologized to us, while informing

us, that he had no option but to be blunt. Referring to the impugned order,

he reiterated, “Your Lordships have passed a draconian order”. Learned

Senior Counsel in the above context, asserted, that this Court had made a

“…terrible terrible mistake…, which needed to be corrected…”. In this

behalf his submission was, that “…to err was human…” and his advice

was, that “... it is imperative for you, to correct this blunder...”. In

Page 102 102

supporting the above contention advanced by Dr. Rajeev Dhawan, Mr.

Ram Jethmalani, learned Senior Counsel, also representing the petitioner,

submitted, that “… the whole Bar was shell-shocked…”, when this Court

out of the blue, directed the arrest of the petitioner, without affording him

any opportunity to state his case. It was the contention of the learned

Senior Counsel, that the order passed by this Court on 4.3.2014 was “…

extremely disturbing…”. It was submitted, that there was no hearing of the

matter. Suddenly on the conclusion of the day’s hearing on 4.3.2014, “…

when there was still much to be said…”, a judicial order was passed, to the

detriment of the petitioner “… depriving him of his civil liberties…”. The

order, it was contended, “… was an absolute nullity…”. Learned counsel

advised the Court, “… humility was the greatest attribute of human

resource…”, and as such, “… you must have the courage to accept, that

the order dated 4.3.2014 was a nullity in law..., and you should have the

courage to recall your void order…”. We were also advised, that the

mandate expressed in Article 142 of the Constitution of India (under which

provision, the order dated 4.3.2014, was passed), “… was to do justice

according to law, and not by whim or caprice...”. During the course of

hearing, learned counsel for the petitioner, addressed a number of queries

to the Bench. Has any person ever been committed to jail, without

knowing what offence he had committed? The whole of the criminal law is

codified, has anybody ever been incarcerated, except according to the

procedure laid down in the Cr.P.C.? What offence, punishable under what

provision of law, has the petitioner committed, that you have sent him to

Page 103 103

jail? Can an order of arrest and detention be passed orally…, without

there being any writing…, without there being any notice…, without any

opportunity to reply to the same? “… You have done all this, and more…”,

we were told. What has been done by this Court on 4.3.2014, according to

learned counsel, was a blunder which needed to be revised. Dr. Rajeev

Dhawan then affirmed, confirmed and repeated what his colleague had

submitted. He informed us, “… Mr. Ram Jethmalani is right… we all make

mistakes...”. He went on to state “… we tell very rarely, what we have had

to tell this Bench, that it has gone terribly terribly wrong...” He, however,

reminded us, that every extraordinary situation, has to be dealt with, in an

equally extraordinary manner i.e., in exactly the manner he had done. By

informing the Court upfront, that it had erred, and therefore, the mistake

committed by it, needed to be corrected, Mr. Ram Jethmalani in the above

context told the Court, “Acknowledgement of a mistake enhances the

prestige of the Court. I hope your Lordships will acknowledge this

mistake.”

79.Seriously, we were taken aback by the ferocity with which, the above

submissions were advanced. Had we been a part of the audience, we

would have acclaimed the courage and the capacity of learned Senior

Counsel, to be able to call a spade a spade. We would have felt, that their

eminence was rightfully bestowed on them, and well deserved. That of

course, would have been subject to the condition, that what was sought to

be conveyed through erudite grandiloquence, was factually correct. The

Page 104 104

question therefore that needs to be considered is, whether the above

submissions made by the learned counsel for the petitioner, are based on

a truthful foundation. If their assertions are correct, we would concede at

the beginning, that their inferences would have to be accepted as correct.

80.Mr. Arvind Datar, learned Senior Counsel appearing for the SEBI

would contend, that there was nothing farther from the truth, in what had

been submitted on behalf of the petitioner. We were taken through piles of

pleadings, paper work, and orders passed by this Court, to demonstrate an

express written notice to the petitioner, his written response, numerous

opportunities of hearing afforded to learned Senior Counsel representing

him, and finally, even an opportunity of personal oral hearing to the

petitioner - Mr. Subrata Roy Sahara, himself.

81.Before examining the veracity of the submissions advanced by the

learned Senior Counsel for the petitioner, we would unhesitatingly

concede, that they were correct on one aspect of the matter. That it was

an extraordinary situation. For many many years now, ever since we

moved from the Bar to the Bench, we were the ones who were posing the

questions, and the warring factions projecting their conflicting claims

before us, were obliged to respond. Now for once, questions were being

posed by a litigant asking the Court, for its response. Not that we find

anything wrong with that, only that we too were shell-shocked, that we had

committed a blunder, as to be informed by learned counsel, that we had

passed a void order, that needed to be corrected. We would like to

Page 105 105

acknowledge, that all this was possible because of the legal acumen

possessed by learned Senior Counsel. If what was stated was correct, no

Court would have any hesitation to correct such an error. The Court was

an unconnected disinterested party. The Court would neither gain nor

loose, if the contentions advanced by the petitioner, were to be accepted.

In such an eventuality, by rendering the correction, the purpose of law

would be served, justice would be done. We would never ever, refrain

from rising to such an occasion. But if the factual position on the basis

whereof the assertions were made, was found to be incorrect, learned

Senior Counsel would most definitely have committed a terrible

professional mistake. We say so, because Mr. Ram Jethmalani and Dr.

Rajeev Dhawan, learned Senior Counsel, attended each date of hearing,

of the proceedings in Contempt Petition (Civil) nos. 412 and 413 of 2012

and Contempt Petition (Civil) no. 260 of 2013, and were personally aware

of the day to day happenings.

82.Now the merits of the contention. Interlocutory Application nos. 68

and 69 of 2013 in Civil Appeal no. 9813 of 2011 were filed by the SEBI.

The prayers made therein inter alia, read as under:-

“(d)pass an order permitting SEBI [WTM] to take measures for

arrest and detention in civil prison of promoter of Saharas Shri

Subrata Roy Sahara and the two male directors, viz., Shri

Ashok Roy Choudhary and Shri Ravi Shankar Dubey after

giving reasonable opportunity of hearing.

(f)pass an order directing the promoter of SIRECL and SHICL

Shri Subrata Roy Sahara and their Directors, viz., Shri Ashok

Roy Choudhary, Shri Ravi Shankar Dubey and Ms. Vandana

Bhargava to deposit forthwith their respective passport with

the Secretary General of this Hon’ble Court and not to leave

Page 106 106

the country without the prior permission of this Hon’ble Court;

and

(g)pass such other and/or further order(s) as this Hon’ble Court

may deem fit and proper in the facts and circumstances of the

case.”

(emphasis is ours)

In view of the above prayers made in Interlocutory Application nos. 68 and

69 of 2013, wherein notice was issued to the petitioner, can it be said, that

the petitioner had no notice? Can it not be said, that there was a pending

Interlocutory Application expressly, seeking his arrest and detention? We

are fully satisfied, that the petitioner – Mr. Subrata Roy Sahara had due

notice, as also, that he was fully alive to the basis and reasons, why his

arrest and detention (along with the directors of the two companies) was

being sought.

83.The said Interlocutory Application nos. 68 and 69 of 2013 were

taken up for consideration on 22.4.2013. Mr. Gaurav Kejriwal, Mr. U.U.

Lalit, and Mr. C.A. Sundaram, learned Senior Counsel appearing for the

contemnors undertook to file their response to the above applications,

within one week. Accordingly, liberty was granted to Mr. Subrata Roy

Sahara (and the other contemnors) to file their reply affidavits by

29.4.2013. The petitioner herein - Mr. Subrata Roy Sahara, actually filed

his personal counter affidavit dated 8.5.2013 in reply to Interlocutory

Application nos. 68 and 69 of 2013. He asserted in paragraph 2 of his

affidavit as under:-

“… while so seeking relief for arrest and detention in a civil prison,

depositing of passport etc., would not be warranted in fact or in law.

I submit that such reliefs are granted in extreme cases of execution

Page 107 107

of decree only when it is established that a judgment-debtor having

the means to pay, is willfully and intentionally not paying the

amount…”

(emphasis is ours)

In paragraph 4 of the counter affidavit filed by the petitioner – Mr. Subrata

Roy Sahara, to Interlocutory Application nos. 68 and 69 of 2013, it was

submitted:-

“Without prejudice to the aforesaid, I further submit that, there would

be no warrant or justification for SEBI to seek reliefs as they have

prayed for. In the first place, all my assets have already been

attached by SEBI and particulars of which are given to SEBI in

compliance of its order. It is neither allegation of SEBI that I have

secreted away any assets, nor any part of moneys received by

SIRECL/SHICL from the investors has been diverted to me. Whilst

so there is no case made out by SEBI, for the orders as sought by

SEBI. Apart from the aforesaid, I also submit that I am

businessman, holding Indian passport residing in India and most of

my assets and businesses are in India. My entire family and home,

is also in India. While so there cannot be any apprehension, leave

alone reasonable apprehension/ground requiring my detention or

restrain on any travel as sought for. In absence of any such

reasonable apprehension, I submit that the application is not bona

fide and warranted in any manner whatsoever.”.

(emphasis is ours)

His above affidavit ended with a prayer, that the relief sought by SEBI

ought not to be granted. In view of the above personal counter-affidavit

filed by the petitioner, is it not abundantly clear, that the petitioner was

conscious of the implications of the prayer made in Interlocutory

Application nos. 68 and 69 of 2013? We are also satisfied, that he was

also fully conscious, of the provisions under which the prayer made had to

be examined, and therefore, relied upon the various technicalities of law, in

his defence. He also placed, certain personal factors on record in his

defence. In other words, not only was he aware of the reasons, why his

arrest and detention was sought, but he had availed of the opportunity to

Page 108 108

respond to the same in writing. We are fully satisfied, that the petitioner –

Mr. Subrata Roy Sahara had a notice depicting the reasons why his arrest

and detention was sought, and an opportunity to carefully respond to the

same, by stating his defence in writing.

84.The matter was thereafter posted for hearing on 2.5.2013. Having

found, that the petitioner - Mr. Subrata Roy Sahara (and the other

contemnors) were engaging themselves in unnecessary litigation arising

out of our order dated 31.8.2012, the following interim order came to be

passed on 2.5.2013:-

“We are inclined to stay all further proceedings in Appeal Nos.

42/2013 (Subrata Roy Sahara v. SEBI), 48/2013 (SHICL v. SEBI),

49/2013 (SIRECL v. SEBI) and 50/2013 (Ashok Roy Chaudhary &

Ors. v. SEBI) pending before the Securities Appellate Tribunal,

Mumbai, and in Writ Petition No. 2088/2013 pending before the High

Court of Judicature at Allahabad, Lucknow Bench, since we are

examining the question, whether the respondents have complied

with the various conditions stipulated in our judgment dated 31st

August, 2012.”

85.Interlocutory Application nos. 68 and 69 of 2013 continued to be

listed on each date of hearing thereafter, i.e., on 2.5.2013, 8.5.2013 and

17.7.2013. To ensure, that the issue of compliance of the orders passed

by us on 31.8.2012, would be listed only before this Court, we passed,

inter alia, the following order on 17.7.2013:-

“We call for the Appeals Nos.42/2013 (titled

Subrata Roy Sahara v. SEBI), 48/2013 (titled SHICL v. SEBI),

49/2013 (titled SIRECL v. SEBI) and 50/2013 (titled Ashok Roy

Chaudhary & Ors., SEBI) pending before the Securities Appellate

Tribunal Mumbai and W.P. No.2088 of 2013 (titled Sahara India

Lucknow & Anr., v. SEBI) pending before the High Court of

Judicature at Allahabad, which shall stand transferred to this Court.

Page 109 109

We make it clear that no High Court, Securities

Appellate Tribunal and any other Forum shall pass any orders

against the orders passed by Securities and Exchange Board of

India (SEBI) in implementation of this Court's judgment dated

31.08.2012.”

The above order was considered essential because it seemed to us, that

the petitioner was unnecessarily opening and extending the litigation

pertaining to the execution of order dated 31.8.2012, to other Fora

including the High Court.

86.The matter was then taken up for hearing on various dates including

24.7.2013, 30.7.2013, 6.8.2013, 13.8.2013, 26.8.2013, 2.9.2013,

16.9.2013, 4.10.2013 and 28.10.2013. On all the above dates,

Interlocutory Application nos. 68 and 69 of 2013, were actually posted for

hearing. By now, enough time had been afforded to the petitioner to solicit

compliance of the orders passed by this Court. Rather than actual

compliance by making financial deposits, an alternative route was sought

to be treaded by Mr. C.A. Sundram, learned Senior Counsel. Learned

Senior Counsel informed us, that the contemnors were willing to make

available to the SEBI, the details of unencumbered properties worth

Rs.20,000/- crores. It was apparent, that the implied purpose to make

available the above properties was, to guarantee the payment ordered by

this Court on 31.8.2012 and 5.12.2012. Noticing the above factual

position, this Court passed the following order:-

“Mr. C.A. Sundaram, learned Senior Counsel appearing for

respondent No.5 (alleged contemnor), brought to our notice letter

dated October 17, 2013 received from the Managing Director and

CEO of the PNB Investment Services Limited. The same is taken on

record and is marked as 'Annexure-A'.

Page 110 110

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 `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.

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.”

(emphasis is ours)

It is in furtherance of the prayer (f) made in Interlocutory Application nos.

68 and 69 of 2013, that the above order came to be passed on

28.10.2013, restraining the petitioner (and the other contemnors) from

leaving the country, without this Court’s permission. This Court through its

above order, issued its first disciplinary order. We had hoped, that the

above order would convey to the contemnors, the seriousness of the

matter.

87.The matter was then taken up on 31.10.2013 and 1.11.2013.

Having considered the submissions advanced on behalf of the petitioner -

Mr. Subrata Roy Sahara in Interlocutory Application no. 4 (in Contempt

Petition (Civil) no. 260 of 2013 in Civil Appeal no. 8643 of 2012), that he

needed to go abroad urgently, in connection with some business

commitments, we permitted him the liberty to leave the country, with a

clear direction, that he would return back before the expiry of the period of

three weeks, if the directions issued by us in the order dated 28.10.2013

Page 111 111

were not complied with. An extract of the above order dated 1.11.2013 is

being reproduced hereunder:-

“For the reasons indicated in para 4 of the application, we make it

clear that it is open for the alleged contemnor No.5 in Contempt

Petition (Civil) Nos. 412 and 413 of 2012 to go abroad, but, in the

event of non-compliance of the directions contained in the order

dated October 28, 2013, he shall immediately return back and be

present in the country before the expiry of the period of three weeks,

as indicated in the said order.”

(emphasis is ours)

It is therefore apparent, that this Court did not wish any harm to the

petitioner. The requests made by him were duly considered, and

appropriate orders were passed, to ensure that his business ventures

would not be adversely affected.

88.The matter was taken up for hearing thereafter, on 20.11.2013 and

21.11.2013. On 21.11.2013, finding the conduct of the petitioner and the

other contemnors unacceptable, and in complete disregard with the order

passed by us on 28.10.2013, we issued further directions on 21.11.2013

restraining the Sahara Group of Companies, from parting with any

movable or immovable properties, until further orders. We further directed,

that all the alleged contemnors would not leave the country, without the

prior permission of this Court. In this behalf it would be relevant to

mention, that the above order came to be passed because, the Court felt

that an attempt had been made to mislead the Court, by submitting a false

evaluation report. In this behalf we may record, that learned Senior

Counsel representing the SEBI had invited our attention to an order

passed by the Bombay High Court, depicting that the main properties

Page 112 112

offered by the alleged contemnors, in compliance with the order dated

28.10.2013, fell in the CRZ Zone, where no construction whatsoever was

permissible. An extract of the order dated 21.11.2013 is reproduced

hereunder:-

“We are convinced that the order dated 28.10.2013 passed by this

Court has not been complied with in its letter and spirit. In such

circumstances, we direct that the Sahara Group of Companies shall

not part with any movable or immovable properties until further

orders. We further direct that all the alleged contemnors shall not

leave the country without the permission of this Court.”

(emphasis is ours)

This was another order, in the series of corrective and deterrent orders

passed by this Court, in the process of enforcement of our orders dated

31.8.2012 and 5.12.2012. This Court through its above order, restrained

the entire Sahara Group of Companies, from transferring any of their

movable or immovable properties. Needless to mention, that the above

order was also clearly passed in furtherance of the prayer made in

Interlocutory Application nos. 68 and 69 of 2013, which was actually listed

on the above date of hearing. This was another order in the series of

orders passed by this Court, which would have certainly made the

petitioner aware, that sequentially harsher orders were being passed by

this Court, in the light of the prayers made in the aforesaid Interlocutory

Applications.

89.The matter was then listed for hearing on 11.12.2013, 17.12.2013,

2.1.2014 and 9.1.2014. On all the above dates, Interlocutory Application

nos. 68 and 69 of 2013 were also listed for hearing. On 9.1.2014, this

Court passed the following order:-

Page 113 113

“Heard counsel on either side.

Mr. C.A. Sundaram, learned Senior Counsel appearing for one of

the alleged contemnors, submitted that earlier this Court on

December 11, 2013 has only reiterated the submission made by Mr.

Arvind Datar, learned Senior Counsel appearing for SEBI, that they

did not disclose the source from which they got money for

repayment, despite SEBI's letter dated May 28, 2013.

Mr. Sundaram is right in his submission. However, we feel that it

would be appropriate to give a direction of the nature stated above.

Accordingly, we direct the alleged contemnors to disclose the

complete details and source from which they repaid the amount to

the investors as also the manner of making payments. They shall

also disclose the information which SEBI has sought from them from

time to time. Such information shall be provided to SEBI and also be

filed in this Court by January 23, 2014.

Put up on January 28, 2014 at 2.00 p.m.

In the meantime, SEBI shall verify the information provided to it by

the alleged contemnors.”

It is imperative for us to give the background explaining why the order

extracted hereinabove came to be passed. In this behalf it is relevant to

mention, that Mr. Arvind Datar, learned Senior Counsel appearing for the

SEBI, had informed this Court, that the contemnors including the petitioner

herein, had been asserting that they had refunded Rs.17,443 crores

(approximately) in the case of SIRECL and Rs.5,442 crores

(approximately) in the case of SHICL, but had not given any details, nor

produced any relevant record to show the source from which the two

companies had collected the money, for such huge repayments. This

information, according to Mr. Datar, had been sought by the SEBI from the

alleged contemnors through a letter dated 28.5.2013 (i.e., more than six

months prior to the passing of the above order). We were of the view, that

Page 114 114

mentioning the aforesaid factual position was sufficient to prompt the two

companies to furnish the abovesaid details. The demeanour of the two

companies has remained the same, throughout. They have never supplied

any investor related information. Not even such information, which would

have substantiated their own defence. It is this repeated behaviour, that

has given us the repeated impression, that the submissions advanced on

behalf of the two companies, were just a pack of lies. The fact that the

companies had not furnished the above details, was brought to our notice

by Mr. Datar on 9.1.2014, prompting us to pass an express order directing

the two companies, as also, the alleged contemnors including the present

petitioner – Mr. Subrata Roy Sahara, to furnish the required particulars.

The above order discloses the games the two companies, and the alleged

contemnors, have been playing with this Court.

90.Thereafter the matter was taken up for consideration on 28.1.2014,

when we passed the following order:-

““Heard Mr. Ram Jethmalani, learned Senior Counsel and Mr.

Arvind P. Datar, learned Senior Counsel.

Mr. Datar submitted that the Saharas have not disclosed the details

as to when the refund was made. Reference was made to pages 6

to 9 of the reply affidavit filed today.

Mr. Datar further submitted that the SEBI requires an explanation

from Saharas with regard to the payments made on behalf of Sahara

India Real Estate Corporation Ltd. (SIRECL) (partnership firm) by

the following firms, as mentioned below:-

Rupees

(In Crores)

1.Sahara Credit Co-operative Society Ltd.13,366.18

2.Sahara India Commercial Corporation 4384.00

Page 115 115

Limited

3.Sahara Q Shop 2258.32

4.Ketak City Homes Ltd. 19.43

5.Kirit City Homes Ltd. 44.05

Similarly, SEBI requires Saharas to show the following payments

made on behalf of Sahara Housing Investment Corporation Ltd.

(SHICL) (partnership firm), by the following firms, as mentioned

below:-

Rupees

(In Crores)

1.SICCL 2479.00

2.Sahara Q Shop 2411.90

Further, the Saharas will also provide the bank statements of the

above firms showing when the amount was paid to the partnership

firms and subsequently when and how partnership firm made the

disbursement, as sought for by the SEBI.

Mr. Ram Jethmalani, learned Senior Counsel appearing for the

respondents submitted that he will examine the same and come out

with a response within a week.”

(emphasis is ours)

The above order is self-explanatory. The two companies, as also, the

contemnors including the present petitioner, were obviously not providing

the required bank statements, even though in Appeal no. 49 of 2013 filed

by SIRECL before the SAT, it had committed to furnish bank accounts of

Sahara India to establish redemption of payments. The relevant

paragraph containing the assertions made therein is being extracted

hereunder:-

“(ee) The Appellant has invested the funds of OFCD

as per the details mentioned in the Affidavit dated 04.01.2012 of Shri

B.M. Tripathi filed before the Hon’ble Supreme Court in Civil Appeal

No. 9833 of 2011 which is already on the record of the Hon’ble

Supreme Court. Further, it is submitted that in order to make

redemptions to the OFCD holders, the Appellant had to dispose of

the investments. Amounts realized on such disposal were utilized to

pay the investors, on redemption through Sahara India-Partnership

Firm to make the redemptions. The redemptions made to investors

Page 116 116

are clearly reflected and found in the Books of Accounts of Sahara

India. The Appellant crave leave to refer to and rely upon bank

accounts of Sahara India as and when produced.”

(emphasis is ours)

In a similar Appeal no. 48 of 2013, filed by SHICL before the SAT, exactly

the same stance (as adopted by SIRECL, and extracted above), was

taken. Even though the position adopted by the two companies was, that

verification of redemption of OFCD’s could be established from bank

accounts of Sahara India Limited, the said bank accounts depicting the

said transactions were not being disclosed. A perusal of the above order

dated 28.1.2014 reveals, that Mr. Ram Jethmalani, learned Senior Counsel

sought time to examine the matter, so as to be able to come out, with an

appropriate response. On 20.2.2014, conflicting stands were taken by

learned counsel appearing for the alleged contemnors (including the

present petitioner). One learned counsel, went to the extent of contending,

that the position adopted by the two companies in the two appeals, was

the result of a typographical error. All along, most ridiculous and absurd

defences were raised. Our impression is, that this was done to avoid

furnishing of the information sought. Maybe there was no information to

supply.

91.This Court was also convinced, that the attitude of the alleged

contemnors was defiant and non-cooperative, insofar as the

implementation of its orders dated 31.8.2012 and 5.12.2012 was

concerned. Accordingly the personal presence of the alleged contemnors

was ordered. This was yet another order, in the line of orders passed by

Page 117 117

us, this time sterner than the previous ones. Yet again, aimed at cajoling

compliance of the orders dated 31.8.2012 and 5.12.2012. On all the

earlier dates of hearing, as also on 20.2.2014, Interlocutory Application

nos. 68 and 69 of 2013 were posted for hearing. It was evident, that the

order dated 20.2.2014 was passed by this Court, in furtherance of the

prayers made in the above Interlocutory Applications. A relevant portion

thereof is reproduced hereunder:-

“Heard Mr. Ram Jethmalani and Mr. C.A. Sundaram, learned Senior

Counsel appearing for the alleged contemnors and Mr. Arvind P.

Datar, learned Senior Counsel appearing for SEBI.

In view of the conflicting stands taken by the Senior Counsel

appearing for the alleged contemnors and the defiant and non-

cooperative attitude adopted by the contemnors in honouring the

judgment dated August 31, 2012, passed by this Court as well as

orders dated December 05, 2012 and February 25, 2013 passed in

Civil Appeal No. 8643 of 2012 and IA No. 67 of 2013 by a three

Judge Bench of this Court, we direct the personal presence of the

alleged contemnors and the Directors of the respondent companies

in Court on February 26, 2014 at 2.00 p.m., on which date the matter

will be next taken up.”

(emphasis is ours)

A perusal of the above order reveals, that the contemnors were to appear

personally before this Court on 26.2.2014. Most importantly, it also reveals

why the petitioner was being summoned to this Court. We are also

satisfied, that the petitioner was fully conscious, of the reason why he was

being summoned to Court, anyway his personal presence was directed

(along with the other contemnors). It therefore does not lie in the mouth of

the petitioner – Mr. Subrata Roy Sahara, or his learned counsel, that they

were not aware why the above summoning order was passed.

Page 118 118

92.On 25.2.2014, an oral request was made by Mr. Ram Jethmalani,

learned Senior Counsel. He prayed for exemption, of the petitioner’s

personal presence. The above oral request was specifically turned down.

When the matter was taken up on 26.2.2014, whilst the other alleged

contemnors were present in Court, Mr. Subrata Roy Sahara, the petitioner

herein, did not enter appearance. This Court passed the following order

on 26.2.2014, to enforce the presence of the petitioner Mr. Subrata Roy

Sahara on the next date of hearing, i.e., on 4.3.2014:-

“This Court passed an order on February 20, 2014 directing the

personal presence of the alleged contemnors and the Directors of

the respondent companies today, i.e. on February 26, 2014 at 2.00

p.m. On our directions, Mr. Ashok Roy Choudhary, Mr. Ravi Shankar

Dubey and Smt. Vandana Bhargava are present in Court today.

Even though, Mr. Ram Jethmalani, learned Senior Counsel

appearing for the alleged contemnors, made a mention yesterday,

i.e. on February 25, 2014, before this Bench for dispensing with the

personal presence of Mr. Subrata Roy Sahara, alleged contemnor

No.5, that request was specifically turned down by this Court.

Today, when the matter is taken up, same request was made by Mr.

Jethmalani, by moving an application, which was supported by a

medical certificate. The said medical certificate was issued by

Sahara Hospital and, in our view, the factual position indicated

therein does not solicit the exemption sought.

Since, we have already declined to grant exemption from personal

presence of alleged contemnor No.5 on February 25, 2014, we find

no reason to accede to the renewal of the request made today.

Accordingly, we issue non-bailable warrants of arrest qua Mr.

Subrata Roy Sahara, alleged contemnor No.5. He shall be arrested

and produced before this Court on March 04, 2014 at 2.00 p.m.

The afore-mentioned Directors, who are present today, shall also

remain present in Court on the next date.

Put up on March 04, 2014 at 2.00 p.m.”

(emphasis is ours)

Page 119 119

On 4.3.2014, all the contemnors were present. Not only were learned

counsel appearing for the petitioner permitted to address arguments, we

afforded an opportunity of hearing to each of the directors present in Court,

as also, Mr. Subrata Roy Sahara. In the facts and circumstances of the

controversy it needs to be noticed, that Mr. Subrata Roy Sahara was

repeatedly heard on 4.3.2014, as and when he desired to express his

view, till he had nothing further to state.

93.It is thereupon that the impugned order dated 4.3.2014 extracted at

the beginning of this order, was passed.

94.Based on the factual position noticed in the foregoing paragraphs, it

was the vehement contention of Mr. Arvind Datar, learned Senior Counsel

appearing for the SEBI, that the entire basis of the submissions canvassed

on behalf of the petitioner was fallacious. It was submitted, that a written

prayer was made in Interlocutory Application nos. 68 and 69 of 2013, inter

alia praying for the arrest of the petitioner herein – Mr. Subrata Roy

Sahara, and also, that of two other male directors of the companies,

namely, Mr. Ashok Roy Choudhary and Mr. Ravi Shankar Dubey. The

impugned order dated 4.3.2014, was exactly to the above effect. In

consonance with the prayer made by the SEBI, the impugned order dated

4.3.2014 directed the arrest and detention of Mr. Subrata Roy Sahara, Mr.

Ashok Roy Choudhary and Mr. Ravi Shankar Dubey. We did not traverse

beyond the prayers made in the Interlocutory Applications. We did not

order the arrest and detention of another contemnor Smt. Vandana

Page 120 120

Bhargava, because no prayer for her arrest had been made, and also

because of the reasons expressed in the order dated 4.3.2014. There

could therefore be no reason to doubt, that the order dated 4.3.2014 had

been passed in furtherance of express prayers made to this Court, in

Interlocutory Application nos. 68 and 69 of 2013.

95.We find each one of the submissions advanced by Mr. Arvind Datar

on behalf of the SEBI, as fully justified. We have recorded our own

observations, at the end of each of the above paragraphs, dealing with the

factual position brought to our notice, by the learned Senior Counsel for

the SEBI. We are satisfied, that Mr. Subrata Roy Sahara was well aware

of the proceedings before this Court. He was well aware of the prayers

made in Interlocutory Application nos. 68 and 69 of 2013. He filed his

written response thereto, by way of an affidavit. The petitioner was aware

of the seriousness of the issue, on account of various restraining,

corrective and deterrent orders passed by this Court, from time to time,

each graver than the previous ones. He remained unaffected to all the

efforts made by this Court, to enforce refund of the moneys collected by

the two companies, to those who had invested in their OFCD’s, along with

interest, in terms of this Court’s orders dated 31.8.2012 and 5.12.2012. It

is, therefore, that this Court was left with no other option, but to order the

arrest and detention of two of the directors, and Mr. Subrata Roy Sahara.

We were satisfied, that the above order was necessary to ensure the

observance of the due process of law, in the facts and circumstances of

Page 121 121

the case. The above order was also imperative, if we were to perform our

duties and functions effectively, and if we were to maintain the majesty of

law and/or the dignity of the Supreme Court.

96.It is not possible for us to accept, that while passing the above order,

no opportunity was afforded to the petitioner - Mr. Subrata Roy Sahara.

Indeed every response made by the alleged contemnors, was taken into

consideration on each occasion. The alleged contemnors were found to

be playing tricks with this Court. Not only were learned counsel

representing the alleged contemnors heard from time to time, personal

hearing was also afforded to the directors and Mr. Subrata Roy Sahara,

the petitioner herein on 4.3.2014. In fact, Mr. Subrata Roy Sahara, the

petitioner herein, was heard repeatedly to his heart’s content, before the

order dated 4.3.2014 was passed. For the reasons recorded hereinabove,

it is not possible for us to accept the contention advanced at the hands of

the learned counsel for the petitioner, that the order dated 4.3.2014 was

passed without following the rules of natural justice, or that, the above

order violates any of the petitioner’s fundamental rights.

VIII.Whether the impugned order dated 4.3.2014, is vitiated on

account of bias?

97.To be fair to Mr. Ram Jethmalani and Dr. Rajeev Dhawan, learned

Senior Counsel representing the petitioner, it is essential to indicate, that

one of the reasons expressed by them, for us not to hear this matter was,

that we entertained a bias against the petitioner. The pointed contention

Page 122 122

was, that the deliberations conducted by us, had generated a reasonable

apprehension in the mind of the petitioner, that we had already arrived at a

final resolve, and that, we would not be satisfied under any circumstances,

with the petitioner’s arguments and submissions on merits. It was,

therefore submitted, that the merits of the controversy would not make any

difference to this Bench, since the Bench had already pre-judged the

matter, and that, no relief could be expected by the petitioner from us.

98.In order to support his above submission, learned Senior Counsel

for the petitioner argued, that the petitioner had been confined to Tihar Jail,

since 4.3.2014, without any justification. It was submitted, that the

incarceration of the petitioner was void, and with the march of events,

during the course of hearing of the instant petition, it had further become

clear to the petitioner, that it was likely that the petitioner would continue to

remain in custody for an indefinite period. In this behalf it was submitted,

that it was the petitioner’s impression that the Judges hearing the matter,

wished to enforce the orders dated 31.8.2012 and 5.12.2012, at all costs.

It was submitted, that the above orders had been substantially complied

with, yet without following the rules of natural justice, the petitioner has

been accused of not complying with the orders of this Court. It was

submitted, that the petitioner’s incarceration vide order dated 4.3.2014 was

a complete nullity, and it was the duty of this Court, to terminate his

unlawful detention, and to order his release forthwith.

Page 123 123

99.It was the pointed submission of the learned counsel for the

petitioner, that during the course of hearing (of Contempt Petition (Civil)

nos. 412 and 413 of 2012 and Contempt Petition (Civil) no.260 of 2013), in

order to determine whether or not the respondents therein (including the

present petitioner) were actually guilty of contempt, one of the Judges

hearing the matter (J.S. Khehar, J.), had presumably in agreement with the

other Judge on the Bench (K.S. Radhakrishnan, J.) informed learned

counsel, that the issue as to whether the respondents in the above

petitions, had committed contempt or not, would only be considered after

the Court’s satisfaction, that the orders dated 31.8.2012 and 5.12.2012

had been complied with. It was the submission of the learned Senior

Counsel for the petitioner, that when the petitioner’s detention was ordered

on 4.3.2014, neither the petitioner nor his counsel understood the purpose

for which the petitioner, as promoter of the two companies, and the other

directors of the two companies, had been summoned to this Court.

Besides the above stated factual submission, it was also the contention of

the learned Senior Counsel for the petitioner, that the petitioner is still

unaware, of the reasons for which his detention has been ordered.

100.It was submitted, that under the stress created by the order passed

by this Court on 4.3.2014, by which the petitioner’s liberty had been taken

away, the petitioner has made repeated efforts to suggest a possible

settlement, yet all efforts made by the petitioner were rejected. The

petitioner’s proposals were construed, according to learned counsel, as an

Page 124 124

insult to the Court. It was submitted, that all these events, had generated a

reasonable apprehension in the mind of the petitioner, that this Court had

already arrived at a final decision. In order to support the instant

submission, learned counsel for the petitioner invited this Court’s attention

to something which had completely shocked the petitioner, and had made

him incapable to expecting a just decision at the hands of the Judges

hearing the matter. In this behalf it was pointed out, that in the impugned

order a finding had been recorded, that “… all the fact finding authorities

had opined that a majority of the investors did not exist…” It was

submitted, that the identity of the authorities which had arrived at the

above conclusion, had not been disclosed, by this Court. It was pointed

out, that no such mention had been made in the affidavit filed by the SEBI,

and no such submission was advanced, during the course of hearing. It

was therefore, the contention of the learned counsel for the petitioner, that

the petitioner was of the firm belief, that in view of our pre-disposition,

legitimate verification of the documents furnished by the two companies to

the SEBI, cannot be expected. It was submitted, that the situation created

by this Court was such, that the petitioner is in no position, even to make

an effort to find a compromise solution to the problem. It was also the

assertion of the learned counsel for the petitioner, that the impugned order

recited, that the respondents/contemnors (including the petitioner herein)

were heard, whereas, the respondents were called upon when only a few

minutes were left for this Court to rise on 4.3.2014. While acknowledging,

that all the four respondents (including the present petitioner) were

Page 125 125

individually asked, as to whether they had anything to say, they were not

informed what they were asked to respond to. Accordingly, all the

respondents who had appeared before this Court on 4.3.2014, were fully

justified in stating to this Court on 4.3.2014, that their response was the

same as had been submitted to this Court, on their behalf, by their

respective learned Senior Counsel. It was accordingly sought to be

suggested, that only an illusory hearing, in total defiance of the rules of

natural justice, was afforded to the petitioner, and the other

contemnors/respondents. Based on the above premise, it was the

submission of the learned Senior Counsel for the petitioner, that on

account of the lack of confidence of the petitioner, in this Bench, it would

be improper for this Bench to hear the present case on its merit, and to

render judgment thereon.

101.In order to support his above contention, and to bring forth the

principles enunciated by this Court, which were relevant to the present

case, Mr. Ram Jethmalani, learned Senior Counsel, placed reliance on

Manak Lal v. Dr. Prem Chand, (1957), SCR 575. Inviting the Court’s

attention to the factual background of the controversy in the above case, it

was brought out, that Dr. Prem Chand, the respondent, had filed a

complaint against Manak Lal, the petitioner, under the Bar Councils Act.

During the course of adjudication, both the Members of the Tribunal (under

the Bar Councils Act) and the Judges of the High Court of Rajasthan,

accepted the complainant’s version, and rejected the pleas raised by

Page 126 126

Manak Lal. Resultantly, Manak Lal was held guilty of gross professional

misconduct. It was the above finding, which was assailed by Manak Lal

before this Court. The contention advanced on his behalf was, that the

Members of the Tribunal, nominated to enquire into the misconduct of

Manak Lal, had been improperly nominated. The improper constitution of

the Tribunal was premised on the fact, that Shri Chhangani who was the

Chairman of the Tribunal, had previously filed a power of attorney on

behalf of Dr. Prem Chand, in a matter being determined under Section 145

of the Cr.P.C. It was submitted that Shri Chhangani, had also argued the

above matter, on behalf of Dr. Prem Chand on 23.8.1952. Having

appeared for the opponent, it was submitted, that Shri Chhangani was

disqualified from acting as Chairman/Member of the Tribunal. This Court

in the above factual background, held as under:-

“There is some force in this argument. It is well settled that every

member of a tribunal that is called upon to try issues in judicial or

quasi-judicial proceedings must be able to act judicially; and it is of

the essence of judicial decisions and judicial administration that

judges should be able to act impartially, objectively and without any

bias. In such cases the test is not whether in fact a bias has affected

the judgment; the test always is and must be whether a, litigant

could reasonably apprehend that a bias attributable to a member of

the tribunal might have operated against him in the final decision of

the tribunal. It is in this sense that it, is often said that justice must

not only be done but must also appear to be done.”

(emphasis is ours)

On the issue, that justice must not only be done, but must also appear to

be done, this Court in the above judgment, had relied on the judgment

rendered in Frome United Breweries Co. v. Bath Justices, (1926) AC 586,

and thereupon, had observed as under:-

Page 127 127

“As Viscount Cave L. C. has observed in From United Brewerses Co.

v. Bath Justices, "this rule has been asserted not only in the case of

Courts of Justices and other judicial tribunals but in the case of

authorities which, though in no sense to be called Courts, have to act

as judges of the rights of others ". In dealing with cases of bias

attributed to members constituting tribunals, it is necessary to make a

distinction between pecuniary interest and prejudice so attributed. It

is obvious that pecuniary interest, however small it may be in a

subject-matter of the proceedings, would wholly disqualify a member

from acting as a judge. But where pecuniary interest is not attributed

but instead a bias is suggested, it often becomes necessary to

consider whether there is a reasonable ground for assuming the

possibility of a bias and whether it is likely to produce in the minds of

the litigant, or the public at large a reasonable doubt about the

fairness of the administration of justice. It would always be a question

of fact to be decided in each case. " The principle says Halsbury,

"nemo debet esse judex in causaproprta sua precludes a justice, who

is interested in the subject matter of a dispute, from acting as a

justice therein” (Halsbury’s Laws of England, Vol. XXI, page 535,

para 952). In our opinion, there is and can be no doubt about the

validity of this principle and we are prepared to assume that this

principle applies not only to the justices as mentioned by Halsbury

but to all tribunals and bodies which are given jurisdiction to

determine judicially the rights of parties.”

(emphasis is ours)

In Manak Lal’s case (supra), reliance was also placed by this Court on Rex

v. Sussex Justices, Ex parte McCarthy, (1924) 1 KB 256. Relying on the

above judgment, this Court had expressed as under:-

“In support of his argument, Shri Daphtary referred us to the

decision in Rex v. Sussex Justices, Ex parte McCarthy. In this case,

the Court was dealing with a case arising out of a collision between

a motor vehicle belonging to the applicant and one belonging to W.

At the hearing of the summons the acting clerk to the justices was a

member of the firm of solicitors who were acting for W in a claim for

damages against the applicant for injuries received in the collision.

After the evidence was recorded the justices retired to consider their

decision and the acting clerk also retired with them in case they

should desire to be advised on any point of law. The applicant was

convicted in the case. This conviction was challenged by the

applicant on the ground that it was vitiated by the improper conduct

of the justices in allowing the acting clerk to be associated with them

when they deliberated about the merits of the case. An affidavit was

filed on behalf of the justices that they reached their decision without

Page 128 128

consulting the acting clerk and that the acting clerk had in fact

abstained from referring to the case. This affidavit was accepted as

true by all the learned judges who heard the case and yet the

conviction was quashed. "The question is" observed Lord Hewart

C.J. “whether the acting clerk was so related to the case in its civil

aspect, as to be unfit to act as a clerk to the justices in the criminal

matter" and the learned judge added that "the answer to that

question depends not upon what exactly was done but upon what

might appear to be done. Nothing is to be done which creates even

a suspicion that there has been an improper interference in the

course of justice." Lush J. who agreed with Lord Hewart C.J.

likewise accepted the affidavit made on behalf of the justices but

observed, "that they have placed themselves in an impossible

position by allowing the clerk in those circumstances to retire with

them into their consultation room."

(emphasis is ours)

This Court in Manak Lal’s case (supra) also placed reliance on Rex v.

Essex Justices, Ex parte Perkins, (1927) 2 KB 475. The conclusions

recorded in the latter judgment were accepted by this Court, by holding as

under:-

“The same principle was enunciated with equal emphasis in Rex v.

Essex Justices, Ex parte Perkins. This was a dispute between a

husband and his wife and it appeared that the wife had consulted

the solicitor’s clerk in their office about the preparation of a deed of

separation from her husband and the lawyer acted in the matter for a

time after which she ceased to consult him. No mention of the matter

was made to the solicitor himself except one very short reference to

it in a weekly report from his clerk. Subsequently the solicitor acted

as a clerk to the justices who tried the case. He stated in his affidavit

that, when acting as a clerk to the justices on the occasion in

question, he had no knowledge that his firm had acted for the wife

and that he was in no way adverse to the husband. It was urged

that the decision of the justices should be set aside as the justices

were not properly constituted and it appears also to have been

suggested that the decision might, perhaps, have been influenced

by a prejudice though indirectly and to a very small extent. Rejecting

the argument that the decision of the justices had been influenced

even remotely by the impropriety alleged, Avory J. stated that

"though the clerk to the justices and the ’justices did not know that

his firm had acted for the applicant’s wife, the necessary, or at least

the reasonable, impression, on the mind of the applicant would be

that justice was not done seeing that the solicitor for his wife was

Page 129 129

acting with the justices and advising’ them on the hearing of the

summons which she had taken against him."

(emphasis is ours)

The submission of Shri Ram Jethmalani, learned Senior Counsel for the

petitioner, having placed reliance on the judgments was, that we were

disqualified from hearing the merits of the claim projected through the

instant petition, because of our bias.

102.Dr. Rajeev Dhawan, learned Senior Counsel for the petitioner,

seconded the position expressed by Mr. Ram Jethmalani. It was his

contention, that there is a pre-disposition in the matter on the part of the

Bench. The above pre-disposition, according to him, appears to be on the

basis of a strong commitment towards the “other side”. The inference of

his assertion, according to learned counsel, could be gathered from the

fact, that all the proposals offered by the petitioner for his release from

detention, had been rejected by us, one after the other. According to

learned counsel, the Bench had demonstrated its rigidity to such an extent,

that the petitioner finds “no play in the joints”. In other words, according to

learned counsel, we were willing to accept nothing short of, what we had

already ordered. The Bench according to learned Senior Counsel, had

repulsed all alternative reasonable grounds of compromise. Learned

counsel then invited our attention to an order passed by us on 26.3.2014.

The said order is being extracted hereunder:-

“We have gone through the fresh proposal filed

on 25.03.2014. Though the same is not in compliance with our

Order dated 31.08.2012 or the Order passed by the three-Judge

Bench of this Court on 05.12.2012 in Civil Appeal No.8643 of

2012 and on 25.02.2013 in I.A. No.67 of 2013 in Civil Appeal

Page 130 130

No.9813 of 2011 with I.A. No.5 of 2013 in Civil Appeal No.9833 of

2011, we are inclined to grant interim bail to the contemnors who are

detained by virtue of our order dated 04.03.2014, on the

condition that they would pay the amount of Rs.10,000 crores -

out of which Rs.5,000 crores to be deposited before this Court and

for the balance a Bank Guarantee of a nationalized bank be

furnished in favour of S.E.B.I. and be deposited before this Court.

On compliance, the contemnors be released forthwith and the

amount deposited be released to S.E.B.I.

We make it clear that this order is passed in

order to facilitate the contemnors to further raise the balance

amount so as to comply with the Court's Orders mentioned above.”

(emphasis is ours)

It was submitted, that the above order passed by this Court was an

impossible order. Because it was impossible to implement. It was

submitted, that even after the passing of the above order, the petitioner

had repeatedly sought modification thereof, through further proposals. In

order to demonstrate bias at the hands of the Bench, it was contended,

that all subsequent proposals made by the petitioner were rejected

unceremoniously. This, according to the learned Senior Counsel for the

petitioner demonstrates, that the mind of the Judges hearing the matter

was closed, and that, even genuine proposals made by the petitioner were

being rejected, without due application of mind.

103.All that has been noticed hereinabove, has been so recorded, lest

we are accused of, not having taken into consideration the submissions

advanced by the learned counsel for the petitioner, in their correct

perspective. However brazen the arguments may be, it is our onerous

duty to deal with the contentions advanced by the learned Senior Counsel

Page 131 131

for the petitioner. We will make a humble effort to deal with the same, in

the following paragraphs.

104.No allegation of bias or prejudice was levelled, when this very Bench

was constituted to decide Civil Appeal nos. 9813 and 9833 of 2011. We

had heard the learned Senior Counsel for the two companies at great

length, and had adjudicated the matter taking into consideration each and

every aspect of the controversy projected before us. It has never been the

case of the petitioner, that we were biased when we had disposed of the

appeals by our common order dated 31.8.2012. On the issue of

disbursement of payments by the two companies (to the SEBI), the date of

deposit, was extended by an order dated 5.12.2012, passed by a three-

Judge Division Bench (in Civil Appeal no. 8643 of 2012 and Writ Petition

(Civil) no. 527 of 2012). Neither of us was on the three-Judge Division

Bench, which passed the order dated 5.12.2012. It needs to be clearly

understood, that the order dated 31.8.2012 read with the order dated

5.12.2012 is final and binding, and no proceedings are pending before this

Court, either at the hands of the two companies, or the petitioner herein,

for their reconsideration on merits. We have neither the jurisdiction, nor

the authority to relax the terms and conditions of the above orders. In fact,

we would be committing contempt if we were to, on our own, interfere with

the above directions. As a matter of fact, it is not open to us, to relax the

order dated 5.12.2012, which was passed by a three-Judge Division

Page 132 132

Bench, requiring the contemnors to deposit the first installment of

Rs.10,000 crores, in the first week of January 2013.

105.On 6.2.2013, we issued notice, in Contempt Petition (Civil) Nos. 412

and 413 of 2012. On 24.7.2013, we issued notice, in Contempt Petition

(Civil) No. 260 of 2013. We heard the above contempt petitions on

numerous dates (details whereof have already been enumerated above).

No allegation of bias was ever levelled by any of the contemnors, not even

by the petitioner herein, before the hearing of the present writ petition.

Despite prolonged hearings in the matters pertaining to the two

companies, which would directly affect the petitioner herein, no allegation

of bias was ever levelled against this Bench hither to before. We are

therefore, satisfied that the instant plea of bias, is based on the petitioner’s

frustration, arising out of being cornered into a situation, wherefrom there

is no escape.

106.The assertion, that we would not be satisfied under any

circumstances, with the petitioner’s arguments and submissions on merits,

is clearly misconceived. The assertion made by the petitioner, that we had

already prejudged the matter, and no relief could be expected from us, is

likewise a total misconstruction of the proceedings we are dealing with. It

needs to be understood, that there is no lis pending before us, wherein we

have to determine the merits of the claims raised by the rival parties. In a

situation, where rival claims of parties, have to be decided on merits, such

a submission could have possibly been made. Merits of the claims (and

Page 133 133

counter-claims) have already been settled by this Court’s order dated

31.8.2012. The proceeding wherein the impugned order was passed, was

being conducted in the contempt jurisdiction of this Court (under Article

129 of the Constitution of India). The scope of the instant contempt

jurisdiction extends to, punishing contemnors for violating Court’s orders;

punishing contemnors for disobeying Court’s orders; punishing contemnors

for breach of undertakings given to Courts. It also extends to enforcement

of Court’s orders. Contempt jurisdiction even extends to punishing those

who scandalize (or lower the authority of) any Court; punishing those who

interfere in due course of judicial proceedings; and punishing those who

obstruct the administration of justice. During the course of hearing,

learned counsel again and again, admitted breach of this Court’s orders,

dated 31.8.2012 and 5.12.2012. It was inter alia admitted, that payments

could not be made within the time frame stipulated. Contempt by way of

breach of this Court’s orders having been admitted, the allegation of bias is

clearly a plea which is not available to the petitioner. In such

consideration, there is no room which remains for further adjudication on

merits. There cannot, therefore be a prejudged mind (all that has to be

decided, has already been adjudged). For the same reason, there is no

scope for a compromise. Issues of compromise arise between parties,

while merits of rival claims are pending. The dispute between the parties

has already been settled, and contempt by way of breach has already

been admitted. The question of compromise does not arise at all. We

Page 134 134

therefore reject all the above submissions advanced by the learned

counsel for the petitioner.

107.We shall now deal with the substance, and the import, of the

judgments relied upon. It is not the case of the petitioner, that we have

any connection with either the two companies under reference, or any

other company/firm which constitutes the Sahara Group. We may state,

that neither of us has even a single share with the two concerned

companies or with any other company/firm comprising of the Sahara

Group. In order to remove all ambiguity in the matter we would further

state, that neither of us, nor any of our dependent family members, own

even a single share in any company whatsoever. Neither of us has been

assisted in this case, for its determination on merits by any law clerk, intern

or staff member, while hearing, dealing with or deciding the controversy.

Nor has any assertion in this behalf, been made against us, by the

petitioner or his learned counsel. Accordingly the factual position, which

was the basis of the decisions relied upon by the learned counsel, is not

available in the facts and circumstances of this case. In the above view of

the matter, it is but natural to conclude, that none of the judgments relied

upon by the learned Senior Counsel for the petitioner, on the subject of

bias, are applicable to the facts and circumstances of this case. We are

satisfied that none of the disguised aspersions cast by learned Senior

Counsel, would be sufficient to justify the invocation of the maxim, that

justice must not actually be done, but must also appear to be done. As

Page 135 135

already noticed above, even though our combination as a Bench, did not

exist at the time, when the present petition was filed, a Special Bench, with

the present composition, was constituted by Hon’ble the Chief Justice, as a

matter of his conscious determination. No litigant, can be permitted to

dissuade us, in discharging the onerous responsibility assigned to us by

Hon’ble the Chief Justice.

108.Once it is understood, that we are no longer possessed with any

adjudicatory role, insofar as the controversy on merits is concerned, the

principal allegation of bias itself pales into insignificance. This Court by its

order dated 31.8.2012 had directed the two companies to “… refund the

amounts collected through RHPs dated 13.3.2008 and 16.10.2009 along

with interest at the rate of 15% per annum to the SEBI, from the date of

receipt of the subscription amount till the date of repayment, within a

period of three months from today…” The above amount was payable by

the two companies by 30.11.2012. It is not a matter of dispute, that neither

the two companies nor its promoter or the directors, ever sought extension

of time in making the above payment, by initiating proceedings known to

law, either in Civil Appeal no. 9813 or 9833 of 2011. The two companies,

however, filed Writ Petition (Civil) no. 527 of 2012 in the same manner, as

the petitioner has filed the present writ petition. The filing of the above writ

petition was itself a matter of serious concern with the legal fraternity, to

the extent that the President of the Supreme Court Bar Association had

suo moto intervened in the above matter, to advance submissions before

Page 136 136

the three-Judge Division Bench. The three-Judge Division Bench while

disposing of the matter on 5.12.2012, declined to accept the prayer made

by the two companies, for taking into consideration the refund already

made by way of redemptions to investors. At the time of disposal of Writ

Petition (Civil) no. 527 of 2012 (and Civil Appeal no. 8643 of 2012) on

5.12.2012, it was directed, that the demand draft in the sum of Rs.5,120

crores, which had been produced before this Court on 5.12.2012, be

immediately handed over. It was concluded, that the balance amount of

Rs.17,400 crores, together with interest at the rate of 15% per annum, was

still payable (even after the deposit of above Rs.5,120 crores). A direction

was accordingly issued to pay the first installment of Rs.10,000 crores

within the first week of January, 2013. The application filed by the

petitioner for extension of time to make the above deposit, was rejected by

a three-Judge Division Bench of this Court on 25.2.2013. The direction to

pay the first installment of Rs.10,000 crores, by the first week of January,

2013, therefore, assumed finality. We have neither the authority nor the

jurisdiction to entertain any prayer for reducing the sum directed to be paid,

as the first installment. The submission of the learned Senior Counsel for

the petitioner, that we are unrelenting, or that we are pre-disposed, or that

we have a closed mind, is therefore, just a bogey projected by learned

Senior Counsel representing the petitioner. As a matter of fact, by our

conscious effort, we have unilaterally relaxed the rigor of the first

installment of Rs.10,000 crores, as much as we could, by our order dated

26.3.2014. Unfortunately, the above order is also not acceptable to the

Page 137 137

petitioner. But acceptability apart, our above voluntary action of slackening

the effect of the first installment, directed to be paid by the two companies,

within the first week of January 2013, is clearly sufficient to repudiate and

reject, all submissions in the nature of our having a predisposed mind.

109.While rendering the instant judgment, we have recorded the efforts

made by this Court to cajole the contemnors (including the present

petitioner) into compliance of this Court’s orders dated 31.8.2012 and

5.12.2012, under an independent heading (IV. Efforts made by this Court

to cajole the contemnors, including the petitioner – Mr. Subrata Roy

Sahara, for compliance of the orders of this Court, dated 31.8.2012 and

5.12.2012). The long rope given to the two companies including the

petitioner, and the other directors, demonstrates the efforts made by us to

help the petitioner (and others) out of the mess, in which they find

themselves. As of now, the amount payable in furtherance of the

directions issued by this Court (on 31.8.2012 and 5.12.2012), has swelled

up to Rs.36,608 crores. Each proposal made by the petitioner till date,

reveals an acknowledgment to pay. The petitioner has offered to deposit

Rs.2,500 / 3,000 crores, in the proposals made thus far, and the remaining

amount of the first instalment (i.e., Rs.7,500 / 7,000 crores), later on.

Therefore, the proposals submitted thus far, only acknowledge payment of

Rs.10,000 crores. None of the proposals, covers the whole amount

payable. The proposals, as a matter of a precondition, demand the

revocation of restraint orders on bank accounts, and movable as well as,

Page 138 138

immovable properties. It may be understandable, that the restraint order is

lifted in respect of the bank accounts, and properties, which are to be

utilized in discharge of the liability arising out of this Court’s orders (dated

31.8.2012 and 5.12.2012). Repeatedly, during Court hearings, we have

been assuring learned counsel for the petitioner, that individual accounts

will be permitted to be operated, if the deposits therein are to be

transferred to the SEBI. Likewise, orders pertaining to particular

immovable properties, will be lifted, if the sale proceeds thereof are to be

utilized in honouring the commitment to refund investors’ deposits (with

15% interest). None of the contemnors, have made any proposal, in

consonance with the above liberty. Acceptance of the proposals is just not

possible, in the teeth of the order dated 5.12.2012, passed by a three-

Judge Division Bench, requiring the two companies to make a deposit of

Rs.10,000 crores in the first week of January, 2013. By now, about 17

further months have elapsed without the petitioner and the two companies

having made any deposit whatsoever. Within the framework of the

requirement depicted in the order dated 5.12.2012, we, by our own order

dated 26.3.2014 (extracted above), softened the modus of payment. It is,

therefore, not possible for us to accept, that there has been “no play in the

joints” for the enforcement of the orders passed by this Court. We find the

submission made by the learned counsel for the petitioner to the effect,

that our order dated 26.3.2013 cannot be complied with, because it was

premised on impossible conditions, is wholly unjustified. The assets of the

Page 139 139

Sahara Group are sufficient to discharge the entire liability, without much

difficulty.

110.Insofar as the assertion made by Dr. Rajeev Dhawan, learned

Senior Counsel, that the factual position expressed in the order dated

4.3.2014 was not correct, is concerned, we may at the cost of repetition

once again notice, that it is also important for us to record that the positive

position expressed by the SEBI before this Court (during the disposal of

Civil Appeal Nos.9813 and 9833 of 2011) was, that neither SIRECL nor

SHICL ever provided details of its investors to the SEBI (FTM). They

contested the proceedings initiated by the SEBI (FTM) only on technical

grounds. We were told that even before the SAT, no details were

furnished. As against the above, the position adopted by the SIRECL

before us, during the course of appellate proceedings was, that SIRECL

had furnished a compact disc with all details to the SEBI (FTM), along with

its operating key. Whilst it was acknowledged by the SEBI before this

Court, that a compact disc (allegedly containing details about the

investors) was furnished by SIRECL, yet it was emphatically pointed out,

that its operating key was withheld. This was another ploy, in the series of

moves adopted by the two companies to withhold the providing of any

details to the SEBI. Resultantly, no details whatsoever were ever

disclosed by SIRECL either before the SEBI (FTM) or the SAT. The

position adopted by SHICL was even worse. It is necessary to place on

record the fact, that the SHICL has never ever disclosed, the names and

Page 140 140

other connected details of even a single investor to the SEBI, despite this

prolonged litigation. We had repeatedly made a poser, during the hearing

of the present petition, about SHICL, as indicated above. The position was

confirmed by learned Senior Counsel representing the SEBI.

Unfortunately, Mr. S. Ganesh, learned Senior Counsel for the petitioner, on

the last day of hearing, ventured to contest the above position. He handed

over to us two volumes of papers running into 260 pages (under the title –

Note on information provided by SHICL to the SEBI). We required him to

invite our attention, to documents indicating disclosure of the above

information. His ploy stood exposed, when no material depicting

disclosure of names, and other connected details of SHICL to the SEBI,

could be brought to our notice. That apart, what is essential to record is,

that till date SHICL has never ever supplied investor related details to the

SEBI. A fact about which there is now no ambiguity, specially after learned

Senior Counsel filed the two volumes of papers referred to above. The

above factual position remained unaltered before the SAT and even before

this Court. Does it lie in the mouth of learned Senior Counsel to assert,

that unjustified conclusions had been recorded against the two companies,

without any basis?

111.Dr. Rajeev Dhawan, learned Senior Counsel also accused us of

having a pre-disposition in respect of the controversy. This predisposition,

according to him, appeared to be on the basis of a strong commitment

towards the “other side”. This assertion was repeated several times during

Page 141 141

the hearing. But, which is the other side? In terms of our order dated

31.8.2012, the only gainer on the other side, is the Government of India.

The eighth direction of our order dated 31.8.2012, reads as under:-

“8. SEBI (WTM) if, after the verification of the details furnished, is

unable to find out the whereabouts of all or any of the subscribers,

then the amount collected from such subscribers will be

appropriated to the Government of India.”

(emphasis is ours)

If the “other side”, is the Government of India, there is certainly no

substance in the aspersion cast by the learned counsel. Just the above

aspect of the matter is sufficient to burst the bubble, of all the carefully

crafted insinuations, systematically offloaded, by learned counsel, for effect

and impact.

112.At this juncture we may refer to a decision of this Court which has a

bearing on the subject in hand. Reference is being made to the

observations made by this Court, in Jaswant Singh v. Virender Singh &

Ors., 1995 Supp. (1) SCC 384:-

“32. Before parting with this judgment, there is however, one

matter which has caused us considerable concern and we wish to

advert to it. After the recount had been ordered by the learned

Single Judge in the High Court and the Deputy Registrar had carried

out the inspection of the ballot papers of the specified booths, the

appellant filed an application in the High Court under

Section 151 CPC seeking stay of the further arguments to enable

the appellant to move the Supreme Court. In the said application

the appellant referred to certain ‘observations’ made by the learned

Judge during the course of arguments and also referred to the

manner in which the two packets containing ballot papers which had

been objected to by both the parties and had been kept for scrutiny

of the learned Single Judge, were handled by the learned Judge.

The appellant went on to say that "by doing this the Hon'ble Court

was pleased to make these ballot papers suspect and doubtful and

these cannot be considered for any decision on them regarding their

validity or otherwise as these remained in unsealed condition for

Page 142 142

uncertainable time without the petitioner or his Counsel being

present there". The learned Judge by his order dated 13.5.1993

recorded the following proceedings:

“Counsel for the petitioner has not appeared and the petitioner

himself has made a request that he wants to move the Hon'ble

Supreme Court for transfer of the Election Petition from this

Court. In view of this statement, the petition is being

adjourned. The petitioner wants to place as application for

transfer on record. He may file it in the Registry, if so advised.

During the course of arguments yesterday, two sealed

envelopes relating to polling booth Nos. 28 and 31 had been

opened in the presence of the parties and their Counsel at the

time when the report of the Commissioner who carried out test

checking was being considered. These open envelopes had

remained in my custody in my Almirah under lock and key.

Since the case is now being adjourned, these open envelopes

be resealed and the same be handed over to the Additional

Registrar (Judicial) alongwith other sealed envelopes.”

33. Thereafter, the appellant as already noticed, filed a transfer

petition in this Court which was dismissed on 30.8.1993. The

transfer petition like the application (supra) cast aspersions on the

learned Judge in the discharge of his judicial functions and had the

tendency to scandalise the Court. It was an attempt to brow beat

the learned Judge of the High Court and cause interference in the

conduct of a fair trial. Not only are the aspersions derogatory,

scandalous and uncalled for but they also tend to bring the authority

and administration of law into disrespect. The contents of the

application seeking stay as also of the transfer petition, bring the

Court into disrepute and are an affront to the majesty of law and

offend the dignity of the Court. The appellant is an Advocate and it

is painful that by filing the application and the petition as a party in

person, couched in an objectionable language, he permitted himself

the liberty of indulging in an action, which ill behoves him and does

little credit to the noble profession to which he belongs. An advocate

has no wider protection than a layman when he commits an act

which amounts to contempt of court. It is most unbefitting for an

advocate to make imputations against the Judge only because he

does not get the expected result, which according to him is the fair

and reasonable result available to him. Judges cannot be

intimidated to seek favorable orders. Only because a lawyer

appears as a party in person, he does not get a license thereby to

commit contempt of the Court by intimidating the Judges or

scandalising the courts. He cannot use language, either in the

pleadings or during arguments, which is either intemperate or

unparliamentary. These safeguards are not for the protection of any

Page 143 143

Judge individually but are essential for maintaining the dignity and

decorum of the courts and for upholding the majesty of law. Judges

and courts are not unduly sensitive or touchy to fair and reasonable

criticism of their judgments. Fair comments, even if, out-spoken, but

made without any malice or attempting to impair the administration

of justice and made in good faith, in proper language, do not attract

any punishment for contempt of court. However, when from the

criticism a deliberate, motivated and calculated attempt is discernible

to bring down the image of judiciary in the estimation of the public or

to impair the administration of justice or tend to bring the

administration of justice into disrepute the courts must bestir

themselves to uphold their dignity and the majesty of law. The

appellant, has, undoubtedly committed contempt of the Court by the

use of the objectionable and intemperate language. No system of

justice can tolerate such unbridled licence on the part of a person,

be he a lawyer, to permit himself the liberty of scandalising a Court

by casting unwarranted, uncalled for and unjustified aspersions on

the integrity, ability, impartiality or fairness of a Judge in the

discharge of his judicial functions as it amounts to an interference

with the dues course of administration of justice.”

(emphasis is ours)

The observations recorded in the above judgment are fully applicable, to

the mannerism and demeanour of the petitioner – Mr. Subrata Roy Sahara

and some of the learned Senior Counsel. We would have declined to

recuse from the matter, even if the “other side”, had been a private party.

For, our oath of office requires us to discharge our obligations, without fear

or favour. We therefore also commend to all Courts, to similarly repulse all

baseless and unfounded insinuations, unless of course, they should not be

hearing a particular matter, for reasons of their direct or indirect

involvement. The benchmark, that justice must not only be done but

should also appear to be done, has to be preserved at all costs.

IX.A few words, about the defence of redemption of OFCD’s,

offered by the two companies:

Page 144 144

113.The SEBI (FTM) vide order dated 23.6.2011 passed the following

directions:-

“1. The two Companies, Sahara Commodity Services Corporation

Limited (earlier known as Sahara India Real Estate Corporation

Limited) and Sahara Housing Investment Corporation Limited and its

promoter, Mr. Subrata Roy Sahara, and the directors of the said

companies, namely, Ms. Vandana Bhargava, Mr. Ravi Shankar

Dubey and Mr. Ashok Roy Choudhary, jointly and severally, shall

forthwith refund the money collected by the aforesaid companies

through the Red Herring Prospectus dated March 13, 2008 and

October 6, 2009, issued respectively, to the subscribers of such

Optionally Fully Convertible Debentures with interest of 15% per

annum from the date of receipt of money till the date of such

repayment.

2. Such repayment shall be effected only in cash through

Demand Draft or Pay Order.

3. Sahara Commodity Services Corporation Limited (earlier

known as Sahara India Real Estate Corporation Limited) and Sahara

Housing Investment Corporation Limited shall issue public notice, in

all editions of two National Dailies (one English and one Hindi) with

wide circulation, detailing the modalities for refund, including details

on contact persons including names, addresses and contact details,

within fifteen days of this Order coming into effect.

4. Sahara Commodity Services Corporation Limited (earlier

known as Sahara India Real Estate Corporation Limited) and Sahara

Housing Investment Corporation Limited are restrained from

accessing the securities market for raising funds, till the time the

aforesaid payments are made to the satisfaction of the Securities

and Exchange Board of India.

5. Further, Mr. Subrata Roy Sahara, Ms. Vandana Bhargava, Mr.

Ravi Shankar Dubey and Mr. Ashok Roy Choudhary are restrained

from associating themselves, with any listed public company and

any public company which intends to raise money from the public, till

such time the aforesaid payments are made to the satisfaction of the

Securities and Exchange Board of India.”

(emphasis is ours)

Thereafter, the SAT by its order dated 18.10.2011, upheld the order

passed by the SEBI (FTM) dated 23.6.2011. The SAT having so held,

Page 145 145

directed the appellant companies (as was the position of parties therein) to

refund the money to the investors within six months (from the date of its

order dated 18.10.2011). Thereupon, the matter was brought to this Court

by way of appeals preferred by the two companies concerned, i.e., Civil

Appeal nos. 9813 and 9833 of 2011. On 28.11.2011, this Court passed

the following interim order:-

“By the impugned order, the appellants have been asked by SAT to

refund a sum of Rs.17,400 crores approximately on or before

28.11.2011. We extend the period upto 9.1.2012.”

The above interim order was continued indefinitely, by this Court on

9.1.2012. The direction to refund, therefore, stood eclipsed. It is

necessary to understand the cumulative effect of the interim orders passed

on 28.11.2011 and 9.1.2012. The above orders need to be interpreted, by

keeping in mind the two affidavits dated 4.1.2012 filed by the two

companies (in Civil Appeal nos. 9831 and 9833 of 2011). The above

affidavits were filed in compliance of this Court’s order, requiring the two

companies to put on record, the manner in which the companies had

applied the funds collected from the investors. This Court was informed

that the funds were safe as they were either invested directly or indirectly,

in real estate projects, or were held as current assets/cash and bank

balances (as development rights on land and projects, and advances

under joint ventures etc.). Believing the factual position depicted in the two

affidavits, this Court was satisfied, that the investors’ deposits in the

OFCD’s of the two companies were safe, therefore, the direction to refund

(ordered by the SEBI (FTM) and the SAT), came to be stayed. But the

Page 146 146

orders of the SEBI (FTM) and SAT were not interfered with, in any other

manner. It is, therefore clear, that this Court while passing the above

interim order, did not vary the manner of making the refunds (in case the

two companies concerned, decided to make any refund(s) to the

investors). In this behalf it needs to be noticed, that in its order dated

23.6.2011 the SEBI (FTM) had clearly directed, that such repayment could

only be made “in cash through demand draft or pay order”. The SAT had

reiterated the above position. No liberty was granted to the two companies

concerned, to convert the investment made by the holders of the OFCD’s,

into similar investments with the other companies. In other words cash

conversion in any other format, was not permitted. To comply with the

letter and spirit of law, therefore, even if the refund had to be made by the

two concerned companies, it could have been done only “through” demand

drafts or pay orders. The alleged cash payment made by the two

companies while redeeming the OFCD’s (even if we assume, that refund

had actually been made) was therefore per se, illegal and unacceptable in

terms of the orders dated 23.6.2011 (passed by the SEBI (FTM)) and

18.10.2011 (passed by the SAT). We must, therefore emphatically point

out, that the very submission now made by the companies, that the

investors were refunded their deposits by way of cash, is per se another

tactic, in the series of manoeuvres, adopted by the two companies to

defeat the process of law.

Page 147 147

114.This issue needs to be examined from another perspective. The

different kinds of bonds (OFCDs) issued by SIRECL and SHICL, as also,

their maturity/conversion periods are depicted hereunder:

SIRECL

S.No.Name of Bonds Term

(months)

Minimum period

for redemption

(months)

Period for

conversion into

shares

(months)

(i)Abode Bond 120 60 119

(ii)Real Estate Bond 60 Nil 59

(iii)Nirman Bond 48 18 47

SHICL

S.No.Name of Bonds Term

(months)

Minimum period

for redemption

(months)

Period for conversion

into shares

(months)

(i)Multiple Bond 180 120 179

(ii)Income Bond 120 Nil 119

(iii)Housing Bond 180 120 179

It would be relevant to mention, that in furtherance of the terms and

conditions attached to the different kinds of bonds, it was acknowledged,

that except for Nirman Bonds issued by SIRECL, no other bond could be

redeemed before the year 2013. The earliest redemption of the bonds,

could have been made in 2013. The above factual position was expressed

by the two companies in separate affidavits dated 4.1.2012 (filed before

this Court). The affidavits in unmistakable terms also clearly narrated, that

only one out of the six different types of bonds issued, by the two

companies was partially redeemable, in the financial year 2012-13. The

companies also confirmed in their above affidavits, that the total amount

which would become redeemable, towards the end of the financial year

2012-13, was only Rs.351 crores. There was therefore, no question of

Page 148 148

redeeming thousands of crores of rupees of deposits made towards the

above OFCD’s, in 2012 itself. It needs to be understood, that a debenture

(OFCD) is a contract between a company and the debenture holder. It

sets out the terms and conditions on the basis of which, the debenture

certificate, which is a debt instrument, has been issued. It is neither open

to the concerned company, nor the debenture holder, to grant/seek

premature redemption. No company can unilaterally redeem the

debentures, before the prescribed period. The theory of redemption

propounded by the two companies, is therefore in clear violation of law. In

any case, there was no reason for the two companies to refund any money

to the investors, specially because the two companies were protected by

an order of this Court, from making any refund to the investors, during the

pendency of the appellate proceedings (Civil Appeal Nos. 9813 and 9833

of 2011), which continued up to 31.8.2012. A submission was, however,

made during the course of hearing, that the investors were mounting a

collective pressure for premature payments. The two companies (nor the

petitioner, in this case) did not place any material on the record of its

pleadings, at any stage to demonstrate, that mobs had gathered at the

companies collection centres, demanding redemptions. Had the above

position been correct, the same would have definitely been noticed and

reported by the media. There was not even an iota of such media

reporting. It is therefore prima facie, not possible for us to accept the

refund theory, projected on behalf of the two companies (or even by the

petitioner). Besides the factual position expressed in the instant

Page 149 149

paragraph, there are other reasons also, to come to the same conclusion.

The same are separately being recorded hereinafter.

115.Factually there is no acceptable proof of such refund/redemption of

OFCD’s by the two companies to the investors. Therefore, we find no

reason to accept per se, that any such redemption was actually made.

Our reasons for the same, are being narrated hereafter. When SIRECL

was required to disclose, the sources from which, it had made payments

by way of redemption to the OFCD’s holders, the following sources were

disclosed:-

Rupees

(In Crores)

1.Sahara Credit Co-operative Society Ltd. 13,366.18

2.Sahara India Commercial Corporation Limited4384.00

3.Sahara Q Shop 2258.32

4.Ketak City Homes Ltd. 19.43

5.Kirit City Homes Ltd. 44.05

Likewise, when similar information about redemptions was sought from

SHICL, the following sources were disclosed:-

When asked about the manner in which the aforesaid companies, had

forwarded the above mentioned payments to the two companies, the

response was, that the above amounts were never released to the two

companies. The case set up was, that the amounts were transferred to

Rupees

(In Crores)

1.SICCL 2479.00

2.Sahara Q Shop 2411.90

Page 150 150

Sahara India (Firm). When asked to explain the manner in which the

companies had forwarded the funds to Sahara India (Firm), the submission

was, that the companies had collected the funds by way of cash, and had

forwarded the same to Sahara India (Firm), by cash. And Sahara India

(Firm) had then directly made refunds to the investors. When proof of the

same was sought, the submission advanced on behalf of the two

companies was, that the above transfers were not made through banking

channels, and therefore banking transactions were not available to

establish the same. When asked how the amounts were disbursed to the

investors concerned, it was submitted, that about 95% of the above

payments to the investors, were also made by way of cash. To

demonstrate the receipts and payments of the funds by way of cash,

learned counsel representing the contemnors (including the petitioner

herein), invited our attention to the books of accounts, which had been duly

audited. This according to learned counsel, was proof of the transactions

under reference. The above explanation may seem to be acceptable to

the contemnors, but our view is quite the converse. It is not possible for us

to accept, that the funds amounting to thousands of crores could have

been transacted by way of cash. The credibility of the books of accounts

relied upon by the two companies has been dealt with separately

hereinafter.

116.We had also made efforts to obtain details in respect of redemption

from the two companies, after Mr. Arvind Datar, learned Senior Counsel

Page 151 151

appearing for the SEBI, informed this Court, that the contemnors including

the petitioner herein, had been asserting that they had refunded Rs.17,443

crores (approximately) in case of SIRECL and Rs.5,442 crores

(approximately) in case of SHICL, but had not given any details, nor

produced any relevant record, to show the source from which they had got

the above moneys for repayment. This information, according to Mr.

Datar, had been sought by the SEBI from the alleged contemnors through

a letter dated 28.5.2013. Based on the above prayer, we passed the

following order on 11.12.2013:-

“Heard counsel on either side.

Following our orders dated 28.10.2013, 1.11.2013 and 21.11.2013,

Mr. C.A. Sundaram, learned senior counsel, has taken us through

Annexure-A, filed alongwith IA no. 82 of 2013, which gives details of

various properties which the alleged contemnors have agreed to

offer to SEBI. Reference was specifically made to properties

mentioned at Item nos. 68, 69 and 70, which, according to Mr.

Sundaram, would fetch a value of more than Rs.11,000 crores.

Mr. Arvind Datar, learned Senior Counsel appearing for the SEBI,

prayed for some time to verify the same as well as the valuation

reports filed along with the IA in support of that prayer. However, he

submitted that if it is the stand of the alleged contemnors that they

had refunded the amounts (Rs.17443 crores approximately in case

of SIRECL and Rs.5442 crores approximately in case of SHICL),

then they should produce the relevant records, duly certified by a

competent authority which is acceptable in a Court of law, indicating

the sources from which they got the money for repayment, as

requested vide SEBI’s letter dated May 28, 2013.

Put up on January 09, 2014 at 2.00 p.m.”

(emphasis is ours)

117.The fact that the companies had not furnished the above details,

was brought to our notice by Mr. Arvind Datar on 9.1.2014. But the

audacity and the fearlessness of the two companies is apparent, from the

Page 152 152

reason expressed to this Court, for not furnishing the above information.

We were informed, that we had not passed any express direction to the

companies, to furnish the information, therefore the companies were not

obliged to provide the information to the SEBI. Ordinarily, an honest

person would immediately provide the information sought, to obviate any

adverse impression. Moreover, the SEBI had not only the authority, but

every reason to seek the said information. The above stance adopted by

the two companies, therefore, prompted us on 9.1.2014 to pass an

express order directing the two companies, as also, the alleged

contemnors (including the present petitioner), to furnish the required

particulars. The order dated 9.1.2014 is being extracted below:-

“Heard counsel on either side.

Mr. C.A. Sundaram, learned Senior Counsel appearing for one of

the alleged contemnors, submitted that earlier this Court on

December 11, 2013 has only reiterated the submission made by Mr.

Arvind Datar, learned Senior Counsel appearing for SEBI, that they

did not disclose the source from which they got money for

repayment, despite SEBI's letter dated May 28, 2013.

Mr. Sundaram is right in his submission. However, we feel that it

would be appropriate to give a direction of the nature stated above.

Accordingly, we direct the alleged contemnors to disclose the

complete details and source from which they repaid the amount to

the investors as also the manner of making payments. They shall

also disclose the information which SEBI has sought from them from

time to time. Such information shall be provided to SEBI and also be

filed in this Court by January 23, 2014.

Put up on January 28, 2014 at 2.00 p.m.

In the meantime, SEBI shall verify the information provided to it by

the alleged contemnors.”

(emphasis is ours)

Page 153 153

If redemption of funds had actually been made by the two companies, they

would have immediately furnished the information sought. Now that there

was an express order to furnish the information, room for any excuse, was

ruled out. Surprisingly, the position remained the same. The two

companies never provided any authentic information. The SEBI, SAT and

the Supreme Court, were required to accept the factum of redemption, just

because the companies were asserting the factum of redemption.

118.To persuade the companies once again, to provide the information

sought by the SEBI, we passed yet another explicit order on 28.1.2014.

The same is being extracted hereunder:

““Heard Mr. Ram Jethmalani, learned Senior Counsel and Mr. Arvind

P. Datar, learned Senior Counsel.

Mr. Datar submitted that the Saharas have not disclosed the details

as to when the refund was made. Reference was made to pages 6

to 9 of the reply affidavit filed today.

Mr. Datar further submitted that the SEBI requires an explanation

from Saharas with regard to the payments made on behalf of Sahara

India Real Estate Corporation Ltd. (SIRECL) (partnership firm) by

the following firms, as mentioned below:-

Rupees

(In Crores)

1.Sahara Credit Co-operative Society Ltd.13,366.18

2.Sahara India Commercial Corporation

Limited

4384.00

3.Sahara Q Shop 2258.32

4.Ketak City Homes Ltd. 19.43

5.Kirit City Homes Ltd. 44.05

Similarly, SEBI requires Saharas to show the following payments

made on behalf of Sahara Housing Investment Corporation Ltd.

(SHICL) (partnership firm), by the following firms, as mentioned

below:-

Rupees(In Crores)

Page 154 154

1.SICCL 2479.00

2.Sahara Q Shop 2411.90

Further, the Saharas will also provide the bank statements of the

above firms showing when the amount was paid to the partnership

firms and subsequently when and how partnership firm made the

disbursement, as sought for by the SEBI.

Mr. Ram Jethmalani, learned Senior Counsel appearing for the

respondents submitted that he will examine the same and come out

with a response within a week.”

(emphasis is ours)

The above order is self-explanatory. The two companies, as also, the

contemnors including the present petitioner, were obviously not providing

the required bank statements, even though in Appeal no. 49 of 2013 filed

by SIRECL before the SAT, and in Appeal no. 48 filed by SHICL before the

SAT, the two companies had committed to furnish their bank accounts, to

establish redemption of payments. The relevant paragraph containing the

undertaking given by SIRECL, is being extracted hereunder:-

“(ee) The Appellant has invested the funds of OFCD

as per the details mentioned in the Affidavit dated 04.01.2012 of Shri

B.M. Tripathi filed before the Hon’ble Supreme Court in Civil Appeal

No. 9833 of 2011 which is already on the record of the Hon’ble

Supreme Court. Further, it is submitted that in order to make

redemptions to the OFCD holders, the Appellant had to dispose of

the investments. Amounts realized on such disposal were utilized to

pay the investors, on redemption through Sahara India-Partnership

Firm to make the redemptions. The redemptions made to investors

are clearly reflected and found in the Books of Accounts of Sahara

India. The Appellant crave leave to refer to and rely upon bank

accounts of Sahara India as and when produced.”

(emphasis is ours)

An exactly similar commitment, in exactly the same words was made by

SHICL, in Appeal no. 48 of 2013, filed by it before the SAT. Even though

the stance adopted by the two companies was, that verification of

redemptions of OFCD’s could be established from bank accounts of

Page 155 155

Sahara India Limited, the said bank accounts depicting the said

transactions were never disclosed.

119.All that needs to be noticed is, that in furtherance of the directions

issued by this Court, Mr. S. Ganesh, learned Senior Counsel, during the

course of hearing, produced general ledger entries of SIRECL and SHICL,

to authenticate the receipt of funds, out of which refunds were made. The

general ledger entries brought to our notice merely indicated large

amounts of inflow/outflow of cash. We had wished to extract the same

herein. The entire general ledger entries, placed for the consideration of

the Court to demonstrate receipt of funds, out of which redemptions were

made, would have exposed the companies’ outrageous defence. But

since the above entries would make this judgment unnecessarily bulky, we

considered it just and appropriate, to extract entries of only one day, i.e., of

31.5.2012. A day picked up randomly, without any comprehension, of its

eventual effect. The date was chosen only with one objective, namely, it

fell within the period during which the two companies claim to have made

cash refunds to the investors. The same are accordingly reproduced

below:-

SAHARA INDIA REAL ESTATE CORPORATION LTD.

6

TH

FLOOR, CASH & BANK

GENERAL LEDGER

VOC. DATE VOC.

NO.

CHQ.

NO.

NARRATION OF THE VOUCHER SUB

CODE

DEBIT CREDIT

31/05/2012500009

9BV

072282CHEQUE DEPOSITED BY SAHARA

INDIA

1,40,00,000.00

31/05/2012500014

9JV

AMT. OF E-TAX PAID TH. SAHARA

INDIA

11,03,260.00

31/05/2012500015

0JV

AMT. OF E-TAX PAID TH. SAHARA

INDIA

11,11,321.00

Page 156 156

31/05/2012500015

5JV

BEING JV NO. 5000120 DT. 260512

WRONGLY CR TO INSURANCE TO

VEHICLE INSTEAD OF SI NOW

RECTIFIED AND TRF TOWARDS

INSURANCE AMT. DEDUCTED

FROM SI

40,162.00

31/05/2012500016

1JV

BEING BV NO 50000360 DT

10052012 WRONGLY CR TO SI

INSTEAD OF SUNDRY ADV 430109

53,75,932.00

PAGE TOTAL 53,75,932.00 55,61,27,771.00

CARRIED FORWARD 22,86,45,04,128.7830,43,18,43,975.28

XXX XXX XXX XXX XXX

SAHARA INDIA REAL ESTATE CORPORATION LTD.

6

TH

FLOOR, CASH & BANK

GENERAL LEDGER

VOC. DATE VOC.

NO.

CHQ.

NO.

NARRATION OF THE VOUCHER SUB

CODE

DEBIT CREDIT

BROUGHT FORWARD 22,86,45,04,128.7830,43,18,43,975.28

31/05/201250001

85JV

BEING AMT OF SECURITY FUND

PAID MS SC YA DAV THROUGH CV

NO 5000530 DT 310512

KSF0002

(EMPLO

YEE

MISSING

)

2,000.00

31/05/201250001

87JV

BEING AMOUNT OF COMMISSION

PAID DURING THE M/O MAY-2012

6,477.00

31/05/201250001

89JV

BEING RENT OF WARE HOUSES

PROVIDED FOR THE M/O MAY-

2012 AS PER AGREEMENT

6,71,756.00

31/05/201250001

91JV

BEING AMOUNT DEPOSITED BY

SAHARA INDIA EMPLOYEE’S &

EMPLOYER’S CONTRIBUTION PF,

PENSION, ADM CHG ON PF, EDLI

FOR THE M/O APR-2012

15,24,021.00

31/05/201250001

96JV

BEING AMOUNT OF EDLI

CHARGES FOR THE M/O MAY,

2012 PAID BY SAHARA INDIA

22,820.00

31/05/201250002

01JV

BEING AMT RECEIVABLE FROM

SICOL AS PER TERMINATION

AGREEMENT DATED 11.05.2012

TRF TO SAHARA INDIA AS PER

LETTER DATED 24.05.2012

19,42,65,437.00

31/05/201250002

03JV

BEING AMT RECEIVABLE FROM

SICOL AS PER TERMINATION

AGREEMENT DATED 11.05.2012

TRF TO SAHARA INDIA AS PER

LETTER DATED 25.05.2012

44,04,86,210.00

31/05/201250002

07JV

BEING AMOUNT RECEIVABLE

FROM SQSURPL AGAINST

AGREEMENT DT. 31.05.12 TRFD.

TO SAHARA INDIA AS PER LETTER

DT. 31.05.12 & ADV. OF 4 SUBI

ALSO TRF

5,37,87,17,066.00

31/05/201250002

07JV

BEING AMOUNT RECEIVABLE

FROM SQSURPL AGAINST

AGREEMENT DT. 31.05.12 TRFD.

TO SAHARA INDA AS PER LETTER

DT. 31.05.12 & ADV OF 4 SUBI

ALSO TRF.

4,57,140.00

31/05/201250002

11JV

BEING AMT RECEIVABLE FROM

SAHARA INDIA AS PER SIRECL

LETTER DATED 11.05.12

14,37,00,00,000.00

Page 157 157

31/05/201250002

13JV

BEING AMOUNT RECEIVABLE

FROM SCCSL TOWARDS SALE OF

SHARES NOW RECEIVABLE FROM

SAHARA INDIA AS PER LETER

ENCLD.

1,33,66,18,11,270.00

31/05/201250002

15JV

BEING AMT OF SWF DEDUCTED

DURING THE M/O MAY-12

10,464.00

31/05/201250002

16JV

BEING AMT OF FINE & PENALTIES

DEDUCTED FROM WORKER IN

M/O MAY-2012

50.00

31/05/201250002

17JV

BEING AMT DEDUCTED TOWARDS

APNA PARIWAR DURING THE M/O

MAY-12

40.00

31/05/201250002

18JV

BEING AMT OF SSWF DEDUCTED

DURING THE M/O MAY-12

58.00

31/05/201250002

19JV

BEING AMOUNT RECOVERED

FROM F.W. DURING THE M/O MAY-

12

60.00

31/05/201250002

20JV

BEING SERVICE CHG RECEIVED

IN THE M/O MAY-2012

48.00

31/05/201250002

21JV

BEING AMOUNT RECEIVED FROM

CUSTOMER DURING THE M/O

MAY-12

57,69,750.00

31/05/2012 PAGE TOTAL 1,54,05,15,19,593.00 22,25,074.00

31/05/2012 CARRIED FORWARD 1,76,91,60,23,721.7830,43,40,69,049.28

XXX XXX XXX XXX XXX

SAHARA INDIA REAL ESTATE CORPORATION LTD.

6

TH

FLOOR, CASH & BANK

GENERAL LEDGER

VOC. DATE VOC.

NO.

CHQ.

NO.

NARRATION OF THE VOUCHER SUB

CODE

DEBIT CREDIT

BROUGHT FORWARD 1,76,91,60,23,721.7830,43,40,69,049.28

31/05/201250002

22JV

BEING AMOUT RECEIVED FROM

CUSTOMER DURING THE M/O

MAY-12

1,08,966.00

31/05/201250002

23JV

BEING AMOUNT RECEIVED FROM

CUSTOMER DURING THE M/O

MAY-12

28,22,765.00

31/05/201250002

24JV

BEING AMOUNT RECEIVED FROM

CUSTOMER DURING THE M/O

MAY-12

49,547.00

31/05/201250002

25JV

BEING AMOUNT RECEIVED FROM

F.W. DURING THE M/O MAY-12

11.00

31/05/201250002

26JV

BEING AMOUNT PAID TO BOND

HOLDERS DURING THE M/O MAY-

12

37,39,86,45,750.00

31/05/201250002

27JV

BEING INTT. PAID TO BOND

HOLDERS DURING THE M/O MAY-

12

12,22,41,30,389.00

31/05/201250002

28JV

BEING AMT PAID TO BOND

HOLDER TOWARDS LOAN

AGAINST OFCD DURING THE M/O

MAY-12

59,72,79,970.00

31/05/201250002

29JV

BEING AMT RECOVERED FROM

BOND HOLDERS DURING THE M/O

MAY-12 TOWARDS LOAN GIVEN

AGAINST OFCD

1,13,05,48,059.00

31/05/201250002

30JV

BEING INTT RECOVERED FROM

BOND HOLDERS DURING THE M/O

MAY-12 TOWARDS LOAN GIVEN

AGAINST OFCD

15,35,36,852.00

31/05/201250002

31JV

BEING TDS DEDUCTED DURING

THE M/O MAY-12 AGAINST INTT

1,50,03,876.00

Page 158 158

PAID TO BOND HOLDER

31/05/201250002

32JV

BEING AMOUNT OF COMMISSION

PAID TO OTHER THAN SIRECL

STAFF

30,24,984.00

31/05/201250002

34JV

BEING COMMISSION PAID DURING

THE M/O MAY-12

1,61,17,023.00

31/05/201250002

35JV

BEING AMOUNT OF DEATH HELP

PAID TO BOND HOLDER

7,020.00

(the sole cheque entry has been underlined, all the remaining entries are cash

entries).

A perusal of the above general ledger entries reveals just one cheque

entry, and enormous inflow/outflow of funds by way of cash. On a single

day (31.5.2012), the cash inflow is shown as Rs.15,535,89,65,601.00 (i.e.

more than rupees fifteen thousand five hundred and thirty five crores).

Mind boggling inflows, just by cash. Most certainly not acceptable as true,

unless there is authentic supporting material. Can these general ledger

entries ever be the basis for accepting, that the entire cash transactions

were correct? We do not think so. Mr. S. Ganesh, learned Senior Counsel

for the petitioner, was surprisingly in agreement with us. But his pointed

submission was, that the above entries assumed authenticity, because

they had been duly audited by a firm of Chartered Accountants. Our

attention was invited to the two certificates issued by the firm of Chartered

Accountants, both dated 31.1.2014, which were placed on the record of

the case by the petitioner, for our consideration. The certificate pertaining

to SIRECL is being reproduced hereunder:-

“CA DE & Bose

in association with ASH Associates UK

8/2, Kiran Sankar Roy Road, 2

nd

Floor

Room no. 1 & 18, Kolkata – 700 001

Ph.: 22485039. Fax: 91-33-2243-4864

E-mail: durgadas@cal3.vsnl.net.in

Page 159 159

1, Garstin Place, Unit 1E, ORBIT,

Kolkata – 700 001. Phone: 2248 7424

TO WHOM IT MAY CONCERN

We, M/s. DE & Bose, Chartered Accountants, Statutory Auditor of M/s.

Sahara India Real Estate Corporation Limited, registered office at Sahara

India Bhawan, 1, Kapoorthala Complex, Aliganj, Lucknow – 226024, have

performed the following procedures in carrying out the Special

Assignment:

1. We have examined books and records provided to us and also

obtained the relevant information and explanation which to the best

of our knowledge and belief were necessary to give this certificate.

2. We have relied upon the system and procedure of the company,

books, records, documents, bank statements, clarifications,

representations, information and statements made available to us

and also done verification and scrutiny of the same.

Based on the above procedures and verification, we certify that M/s.

Sahara Indian Real Estate Corporation Limited had subscription of

Optionally Fully Convertible Debentures of approximately Rs.748.75

crores (covering 2,92,344 control numbers) through cheque. Further till

March, 2013, Rs.1,151.02 crores (covering 6,70,677 control numbers)

were paid to the Optionally Fully Convertible Debenture holders on

account of redemption/pre-redemption through cheque.

For De & Bose

Chartered Accountants

Firm Regn. No. 302175E

Date: 31.01.2014 Sd/-

Place: Kolkata (Subrata De)

Partner

Membership no. 054962”

(emphasis is ours)

The second certificate pertaining to SHICL is also being reproduced

hereunder:-

“CA DE & Bose

in association with ASH Associates UK

8/2, Kiran Sankar Roy Road, 2

nd

Floor

Room no. 1 & 18, Kolkata – 700 001

Page 160 160

Ph.: 22485039. Fax: 91-33-2243-4864

E-mail: durgadas@cal3.vsnl.net.in

1, Garstin Place, Unit 1E, ORBIT,

Kolkata – 700 001. Phone: 2248 7424

TO WHOM IT MAY CONCERN

We, M/s. DE & Bose, Chartered Accountants, Statutory Auditor of M/s.

Sahara Housing Investment Corporation Limited, registered office at

Sahara India Point, CTS-40 & 44, S.V. Road, Goregaon (West), Mumbai –

400 104, Maharashtra have performed the following procedures in

carrying out the Special Assignment:

1. We have examined books and records provided to us and also

obtained the relevant information and explanation which to the best

of our knowledge and belief were necessary to give this certificate.

2. We have relied upon the system and procedure of the company,

books, records, documents, bank statements, clarifications,

representations, information and statements made available to us

and also done verification and scrutiny of the same.

Based on the above procedures and verification, we certify that M/s.

Sahara Housing Investment Corporation Limited had subscription of

Optionally Fully Convertible Debentures of approximately Rs.324.62

crores (covering 91,970 control numbers) through cheque. Further till

March, 2013, Rs.14.66 crores (covering 10,501 control numbers) were

paid to the Optionally Fully Convertible Debenture holders on account of

redemption/pre-redemption through cheque.

For De & Bose

Chartered Accountants

Firm Regn. No. 302175E

Date: 31.01.2014 Sd/-

Place: Kolkata (Subrata De)

Partner

Membership no. 054962”

(emphasis is ours)

A perusal of the above certificates reveals, that the above firm of

Chartered Accountants, confirmed the redemption of OFCD’s which were

made by way of cheque only. Both the above certificates are silent on the

redemptions made by way of cash. The firm of Chartered Accountants,

therefore, did not choose to confirm the redemption of OFCD’s made by

way of cash. This action must be deemed to be conscious, otherwise it

Page 161 161

was not necessary even to confirm the redemptions made by way of

cheque. It was the clear contention of Mr. S. Ganesh, learned Senior

Counsel before us, that approximately 95% of the OFCD’s were refunded

by cash, and only 5% of the OFCD’s were refunded by way of cheques.

Even if the certificates issued by the firm of Chartered Accountants were to

be accepted to be correct (even though there seems to be no justifiable

basis for the same), the authenticity of the general ledger entries was

expressly only in respect of payments made by the two companies, by way

of cheque. There is no authenticity whatsoever, in respect of payments

made by way of cash. It is, therefore, not possible for us, on the basis of

the record made available to us to accept, that any relevant material had

been made available to us till date. We wish to express, that no other

record, besides the above general ledger entries, was brought to our

notice, to demonstrate the factum of alleged redemptions. Therefore, even

a prima facie finding cannot be recorded, that the two companies had

made available to this Court, any relevant material, wherefrom an

inference could be drawn, that any redemption had ever been made to the

investors, i.e., to the OFCD holders.

120.We have examined the above issue of redemptions only for the

petitioner’s satisfaction. As a matter of law, it does not lie in the mouth of

the contemnors, to agitate the issue of redemption. Insofar as the instant

aspect of the matter is concerned, it is necessary to highlight the fact, that

the order dated 31.8.2012 directed the two companies, to deposit with the

Page 162 162

SEBI, the entire redeemable amount along with interest at the rate of 15%.

The above deposit had to be made within a period of three months, i.e., by

30.11.2012. The case set up by the two companies has been, that

SIRECL had already refunded Rs.17,443 crores to the investors, and

SHICL had likewise refunded Rs.5,442 crores. The two companies

therefore assert, that they cannot be required to make the same payment

to the investors, for the second time. It would be pertinent to mention, that

the two companies had approached this Court by filing Civil Appeal no.

8643 of 2012 (and Writ Petition (Civil) no. 527 of 2012). In the said

proceedings, the two companies had sought exemption from depositing

the amounts, which they had allegedly redeemed. The three-Judge

Division Bench, which heard the matter(s), did not accept the redemption

theory projected by the two companies. Accordingly, the prayer made by

the two companies in Civil Appeal no.8643 of 2012 (and Writ Petition

(Civil) no. 527 of 2012) for deduction of the above amount, was not

accepted by this Court, when it passed the final order dated 5.12.2012.

Accordingly, the companies were directed to deposit the entire balance

amount of Rs.17,400 crores. It is, therefore imperative to conclude, that

the issue of deduction of allegedly redeemed funds, stood concluded

against the two companies, when this Court passed its order dated

5.12.2012. This plea is no longer available to the two companies, in law.

To continue to harp on the alleged redemptions, is clearly a

misrepresentation, specially when the order dated 5.12.2012 has attained

finality.

Page 163 163

121.Therefore, viewed from any angle, there is no substance in the

contention advanced on behalf of the two companies, that the moneys

payable to the investors had been refunded to them. Accordingly, there is

no merit in the prayer, that while making payments in compliance with this

Court’s orders dated 31.8.2012 and 5.12.2012, the two companies were

entitled to make deductions of Rs.17,443 crores (insofar as SIRECL is

concerned) and Rs.5,442 crores (insofar as SHICL is concerned). Be that

as it may, we have still retained a safety valve, inasmuch as, the SEBI has

been directed to examine the authenticity of the documents produced by

the two companies, and in case the SEBI finds, that redemptions have

actually been made, the two companies will be refunded the amounts,

equal to the redemptions found to have been genuinely made.

122.We are persuaded to record, that either the submissions made to

this Court on the subject of refunds made by the two companies were

false; or the present projection of the two companies of their inability to pay

the investors is false. One learned Senior Counsel for the petitioner, Mr.

S. Ganesh, during the course of his narration, in order to substantiate the

redemption of OFCD’s to the tune of thousands of crores of rupees,

referred to the collection of thousands of crores of rupees in successive

months, during the year 2012, from the account books of the two

companies. On a single day (31.5.2012), the cash inflow is shown as

Rs.15,535,89,65,601.00 (i.e. more than Rupees fifteen thousand five

hundred and thirty five crores). This was done by collecting funds from all

Page 164 164

companies (and firms, under the conglomerate) of the Sahara Group. If it

was possible to do that, at that juncture, in order to redeem the payments

claimed by investors, we fail to understand why the same cannot be done

now. Specially when, as already noticed hereinabove, the book

value/market value of the properties of the Sahara Group conglomerate, is

to the tune of Rs.1,52,500 crores (as per its own website). It is after all,

close to 2 years (about 20 months) since the order dated 31.8.2012 was

pronounced, and close to 1½ years (about 17 months) since the order

dated 5.12.2012 was passed.

X.The maintainability of the present petition

123.At the very commencement of hearing, Mr. Arvind Datar, learned

Senior Counsel representing the SEBI, raised a preliminary objection. He

contested the very maintainability of the instant petition. He invited our

attention to the heading of the petition, which is extracted hereunder:

“PETITION UNDER THE POWERS OF THIS COURT TO

ACT EX DEBITO JUSTITIAE A POWER EXPRESSLY

RECOGNIZED BY THE AUTHORITIES MENTIONED IN THE

PARA ‘A’ OF THIS PETITION.”

It was his vehement contention, that the instant petition does not disclose

the provisions under which it had been filed. In this behalf, it was sought to

be asserted, that the right to maintain a petition can only emerge from a

statutory provision, or a constitutional mandate. It was also submitted that

neither a maxim of law, nor a decision of a Court, could create jurisdiction

in a Court.

Page 165 165

124.The objection of jurisdiction, raised by the learned Senior Counsel

representing the SEBI, met with the strangest possible response from the

learned Senior Counsel representing the petitioner. It was a response of a

nature which we had not experienced in our professional careers as

Advocates, or even in approximately one and a half decades of service

rendered as Judges. It is necessary to point out, that when the above

objection was raised, we had informed learned Senior Counsel

representing the SEBI, that we would not stand on technicality, inasmuch

as, if the instant petition was maintainable under one or the other provision

of law, we would read that provision in the title of the present petition, even

though the same had not been expressly mentioned therein.

125.When confronted with the objection of maintainability, Mr. Ram

Jethmalani, learned Senior Counsel, adopted the positive stance, that

there was no deficiency in the title of the petition. In his view, the instant

petition was maintainable under the maxim of ex debito justitiae, a power

which has been expressly recognized by this Court in A.R. Antulay’s case

(supra). The decision in A.R. Anulay’s case (supra) was rendered by a

Constitution Bench of seven Hon’ble Judges of this Court. According to

Mr. Ram Jethmalani, in the above judgment, the proposition canvassed by

him, had been upheld by a majority of 5:2. He pointedly asserted, that we

should record his submission to the effect, that he had ever contended that

the instant petition was maintainable either under Article 32 of the

Constitution of India, or jointly under Articles 129 and 142 of the

Page 166 166

Constitution of India. In fact he submitted, that he had authored the

present criminal writ petition. And in the process, he had extensively

researched on the issue of jurisdiction, before filing this petition. His

unambiguous assertion on the subject of jurisdiction was, that the petition

had not been filed under a legislative enactment of the Constitution of

India. It has been filed under the maxim ex debito justitiae.

126.In contradistinction to the submissions advanced at the hands of Mr.

Ram Jethmalani, Mr. C.A. Sundaram, learned Senior Counsel, who also

represented the petitioner, invited our attention to the prayers made in the

instant petition. To understand the tenor of his submission, the prayers

made in the petition are being extracted hereunder:

“PRAYER

It is therefore most graciously prayed that this Hon’ble Court may be

pleased to:-

(a)Declare the order dated 04.03.2014 as void, nullity and

non-est in the eyes of law;

(b)Declare that the incarceration and the custody of the

Petitioner are illegal which should be terminated forthwith;

(c)issue such other writ in the nature of Habeas or other writs,

order or direction for release of the Petitioner from the

illegal custody;

(d)pass such further orders as this Hon’ble Court may deem

fit and proper in the facts and circumstances of the case.”

Referring to prayer (a) extracted above, it was submitted, that the

declaration sought in the instant prayer would be in the nature of a writ of

certiorari. Referring to clause (b) of the prayer clause, it was contended,

that the declaration sought therein would be in the nature of a writ of

Page 167 167

certiorarified mandamus. Insofar as prayer clause (c) is concerned, it was

asserted, that the prayer sought was in the nature of a writ of habeas

corpus. In the above view of the matter, it was the submission of Mr. C.A.

Sundaram, that the jurisdiction of this Court to issue writs, could be

invoked only under Article 32 of the Constitution of India. As such, it was

his submission, that the instant petition be treated as having been filed

under Article 32 of the Constitution of India. In other words, the contention

of Mr. C.A. Sundaram, learned Senior Counsel was, that the title of the

petition be read by including Article 32 of the Constitution of India therein.

In fact, it was the pointed submission of the learned counsel, that he

should not be taken as having canvassed, that the instant petition was

maintainable on account of the jurisdiction evolved through the judgment

rendered by this Court in A.R. Antulay’s case (supra). He also contended,

that he should not be taken to have canvassed, that the present petition is

maintainable under Article 129 read with Article 142 of the Constitution of

India.

127.Dr. Rajeev Dhawan, was yet another learned Senior Counsel, who

represented the petitioner. His candid contention was, that he could not

accept the submissions on the subject of jurisdiction, as had been

canvassed by his colleagues, Mr. Ram Jethmalani and Mr. C.A.

Sundaram. It was his assertion, that the prayers made in the instant

petition could be sought by the petitioner, only under Articles 129 and 142

of the Constitution of India. As such, he submitted that the title of this

Page 168 168

petition be read by including therein, Articles 129 and 142 of the

Constitution of India.

128.It is apparent from the submissions advanced at the hands of the

learned counsel for the petitioner, that even learned counsel representing

the petitioner, were not sure about the maintainability of the instant

petition. Each of them while adopted an independent stance, and was

unwilling to accept the position adopted by his other two colleagues. In the

above view of the matter, we would have been happy to follow a simple

course. To reject the petition’s maintainability, on the basis of the majority

view, expressed by the learned counsel representing the petitioner himself.

Such rejection would be, by a majority of 2:1. Learned counsel were

probably independently conscious of the legal position, that the petition

was not maintainable. Unfortunately, this course is not open to a Court of

law. We will have to examine the maintainability of the petition, by taking

into consideration all the perspectives presented before us. The burden

will naturally be three-folds than the usual. However, keeping in mind the

eminence of the learned Senior Counsel who represented the petitioner, it

is not possible for us, at first blush, to draw any such inference. We shall

endeavour to independently determine the issue of maintainability,

canvassed at the hands of all the learned counsel representing the

petitioner. In case we arrive at the conclusion, that the submission of any

one of the learned counsel is acceptable, we would treat the instant

petition as maintainable.

Page 169 169

129.First and foremost, on the subject of maintainability, we shall

determine the veracity of the submissions advanced at the hands of Mr.

Ram Jethmalani, Senior Advocate. To substantiate his contention learned

counsel placed reliance, only on the judgment rendered by this Court in

A.R. Antulay’s case (supra). Before examining the decision rendered by

this Court in the above judgment, we shall summarise the factual context,

in which the aforesaid judgment was rendered. The appellant in the above

case, A.R. Antulay was the Chief Minister of the State of Maharashtra from

1980 to 1982. R.S. Nayak belonged to a rival political party. R.S. Nayak

filed a complaint before the Additional Metropolitan Magistrate, Bombay,

under Sections 161 and 165 of the Indian Penal Code and Section 5 of the

Prevention of Corruption Act, as also, under Sections 384 and 420 read

with Sections 109 and 120-B of the Indian Penal Code. The complaint was

not only against the appellant A.R. Antulay, but also against other known

and unknown persons. Since sanction for prosecution had not been

granted, the concerned Magistrate refused to take cognizance. To assail

the order of the Magistrate, a criminal revision application came to be filed.

In the meantime, the Governor of the State of Maharashtra accorded

sanction. R.S. Nayak thereupon, filed a fresh complaint in the Court of the

Special Judge, Bombay, alleging the commission of the same offences,

which were the subject matter of the complaint earlier filed by him, before

the Magistrate. The Special Judge, Bombay, issued summons to the

appellant – A.R. Antulay. On entering appearance A.R. Antulay adopted

the stance, that the Special Judge, Bombay, had no jurisdiction to entertain

Page 170 170

the complaint. For the aforesaid objection, he placed reliance on Section 7

of the Criminal Law Amendment Act, 1952. He also asserted, that

cognizance could not be taken by the above Court, on the basis of a

private complaint. The Special Judge, Bombay, overruled the objections

raised by A.R. Antulay, and listed the matter for recording evidence of the

complainant’s witnesses. The aforesaid order of the Special Judge,

Bombay, was assailed by A.R. Antulay, by filing a criminal revision petition,

before the Bombay High Court. The said petition was dismissed. The

order of the High Court was then assailed before this Court. This Court

granted special leave to A.R. Antulay, on the issue as to whether, a private

complaint was maintainable. In the meantime, an objection was raised by

A.R. Antulay before the Special Judge, Bombay, to the effect, that he could

not be prosecuted without sanction of the competent authority. His instant

plea was based on the fact, that he still continued to be a Member of the

Legislative Assembly, and as such, sanction was an essential pre-

condition, before his prosecution. The above plea, was accepted by the

Special Judge, Bombay. R.S. Nayak, then filed a criminal revision petition

before the High Court, questioning the above order. The High Court

upheld the order passed by the Special Judge, Bombay. R.S. Nayak then

approached this Court. This Court granted special leave, against the

decision of the High Court, holding that sanction was necessary before

A.R. Antulay could be prosecuted. The aforesaid Criminal Appeals were

heard by a five-Judge Constitution Bench of this Court. Even though, the

same Bench heard the matters, the two appeals were disposed of by two

Page 171 171

separate judgments. The appeal preferred by R.S. Nayak was accepted.

This Court held, that as a Member of the Legislative Assembly, A.R.

Antulay was not a public servant, and therefore, no sanction was required

for his prosecution. In the above view of the matter, it is apparent, that this

Court set aside the order of discharge passed by the Special Judge,

Bombay. This Court accordingly directed the trial Court, to proceed with

the trial of the matter. While disposing of the two cases referred to

hereinabove, this Court having taken into consideration the fact, that A.R.

Antulay had already suffered adversely, as his reputation was tarnished by

the imputations levelled against him, for a period of two and a half years

(i.e., the period during which the controversy had remained pending), felt

that he deserved an expeditious trial. In the aforesaid view of the matter,

while disposing of the two matters referred to above, this Court directed,

that the cases filed against A.R. Antulay before the Special Judge,

Bombay, be withdrawn and be transferred to the High Court of Bombay for

trial. The Chief Justice of the High Court of Bombay was also requested,

to assign the trial of the matter, to a sitting Judge of the High Court, so as

to conclude the matter by holding day-to-day proceedings. Accordingly,

trial commenced before a Single Judge of the High Court of Bombay in

1984. A.R. Antulay again contested the maintainability of the trial

proceedings, before the High Court of Bombay. The learned Single Judge

hearing the matter, rejected the plea canvassed at the hands of A.R.

Antulay by concluding, that the High Court was bound by the order passed

by this Court. In the above circumstances, A.R. Antulay filed a writ petition

Page 172 172

before this Court, under Article 32 of the Constitution of India. A two-

Judge Division Bench of this Court, dismissed the petition. Whilst one of

the Judges expressed the view, that the learned Single Judge of the

Bombay High Court was not only justified, but was also duty bound to

follow the decision of this Court, which was binding on him; the second

Judge on the Bench expressed the view, that the challenge raised by the

petitioner (by assailing the validity of the judgment rendered by this Court,

as incorrect or a nullity) could not be entertained. The second Hon’ble

Judge, therefore, granted liberty to A.R. Antulay, to approach this Court

with an appropriate review petition, if the petitioner – A.R. Antulay was so

advised. Having examined the witnesses produced by R.S. Nayak before

the learned Single Judge of the High Court, 21 charges came to be framed

(out of 43 draft charges, which were placed before the Court, for its

consideration) against A.R. Antulay. At the instance of the rival parties, the

matter again came to this Court, for determining the validity of the order

framing only 21 charges. In the judgment rendered by this Court in A.R.

Antulay’s case (supra), this Court held, on facts, that a prima facie case

had also been made out against A.R. Antulay, in respect of some of the

allegations, in furtherance whereof no charges had been framed. This

Court accordingly, set aside the order of the High Court refusing to frame

charges, in respect of some of the alleged offences, on which A.R. Antulay

had been discharged. Thereupon, the learned Single Judge of the High

Court framed 79 charges against A.R. Antulay. The High Court

simultaneously rejected the application made by A.R. Antulay, for

Page 173 173

proceeding against the alleged co-conspirators. A.R. Antulay, then

challenged the aforesaid order of the High Court before this Court. He,

inter alia, questioned the High Court’s jurisdiction to try the case. He

alleged that his trial by the Single Judge of the High Court, was in violation

of Articles 14 and 21 of the Constitution of India. The contention advanced

on behalf of A.R. Antulay was, that he could be tried only in accordance

with the procedure established by law. This plea was raised under Article

21 of the Constitution of India. A.R. Antulay relied on Section 7(1) of the

Criminal Law Amendment Act, 1952, which expressly provided

(notwithstanding anything contained in the Code of Criminal Procedure or

any other law), that the offences under Section 6(1) would be triable by a

Special Judge only. It was, therefore, sought to be asserted, that his trial

by the Single Judge of the High Court, was in clear violation of his

constitutional rights, and the aforesaid legislative mandate. A.R. Antulay

alleged prejudice by asserting, that four of his valuable rights had been

taken away when this Court had passed the direction, whereby his trial

was withdrawn from the Court of the Special Judge, Bombay, and

transferred to the High Court. In this behalf, it was his contention, that he

was deprived of the right to trial by a Special Judge, in accordance with the

procedure established by law, i.e., procedure which had been enacted by

Parliament. He also asserted, that his right of revision to the High Court

under Section 9 of the Criminal Law Amendment Act, 1952, had been

taken away. It was also his submission, that had the Special Judge,

Bombay conducted his trial, he would have had a right of first appeal, to

Page 174 174

the High Court. The above right which was vested in him under Section 9

of the Criminal Law Amendment Act, 1952, was also allegedly taken away.

He also asserted, that under the provisions of the Criminal Law

Amendment Act, 1952, besides preferring an appeal to the High Court, he

would have a right of a second appeal before this Court under Article 136

of the Constitution of India. It was his contention, that the right to prefer a

second appeal, was also sought to be taken away from him. Besides,

alleging the deprivation of the above valuable rights, it was also the

contention of A.R. Antulay before this Court, that this Court had suo motu

directed withdrawal of the case against A.R. Antulay from the Special

Judge, Bombay, and transferred the same to the High Court without

affording any opportunity of hearing to him. It was, therefore, sought to be

asserted, that the above order passed by the High Court, was clearly in

violation of the principles of natural justice, and accordingly, the same

violated his fundamental rights, causing grave prejudice to him, and

therefore, deserved to be set aside.

130.From the judgment rendered by this Court in A.R. Antulay’s case

(supra), Mr. Ram Jethmalani relied upon the following observations:-

“79....These directions were void because the power was not

there for this Court to transfer a proceeding under the Act of 1952

from one Special Judge to the High Court. This is not a case of

collateral attack on judicial proceeding; it is a case where the court

having no court superior to it rectifies its own order. We recognise

that the distinction between an error which entails absence of

jurisdiction and an error made within the jurisdiction is very fine. So

fine indeed that it is rapidly being eroded as observed by Lord

Wilberforce in Anisminic Ltd. v. Foreign Compensation

Commissioner, (1969) 1 All E.R. 208. Having regard to the enormity

Page 175 175

of the consequences of the error to the appellant and by reason of

the fact that the directions were given suo motu, we do not find there

is anything in the observations of Ittavira Mathai v. Varkey Varkey

(1964) 1 SCR 495 which detract the power of the court to review its

judgment ex debito justitiae in case injustice has been caused. No

court, however high, has jurisdiction to give an order unwarranted by

the Constitution and, therefore, the principles of Bhatia Co- operative

Housing Society Ltd. v. D. C. Patel, (1953) SCR 185, would not

apply.

80.ln giving the directions this Court infringed the constitutional

safeguards granted to a citizen or to an accused and injustice results

therefrom. It is just and proper for the court to rectify and recall that

injustice, in the peculiar facts and circumstances of this case.

81.This case has caused us considerable anxiety. The appellant-

accused has held an important position in this country, being the

Chief Minister of a premier State of the country. He has been

charged with serious criminal offences. His trial in accordance with

law and the procedure established by law would have to be in

accordance with the 1952 Act. That could not possibly be done

because of the directions of this Court dated February 16, 1984, as

indicated above. It has not yet been found whether the appellant is

guilty or innocent. It is unfortunate, unfortunate for the people of the

State, unfortunate for the country as a whole, unfortunate for the

future working of democracy in this country which, though is not a

plant of an easy growth yet is with deep root in the Indian polity that

delay has occurred due to procedural wrangles. The appellant may

be guilty of grave offences alleged against him or he may be

completely or if not completely to a large extent, innocent. Values in

public life and perspective of these values in public life, have

undergone serious changes and erosion during the last few

decades. What was unheard of before is commonplace today. A

new value orientation is being undergone in our life and in our

culture. We are at the threshold of the cross-roads of values. It is,

for the sovereign people of the country to settle these conflicts yet

the courts have vital roles to play in such matters. With the avowed

object of speedier trial the case of the appellant had been

transferred to the High Court but on grounds of expediency of trial

he cannot be subjected to a procedure unwarranted by law, and

contrary to the constitutional provisions. The appellant may or may

not be an ideal politician. It is a fact, however, that the allegations

have been brought against him by a person belonging to a political

party opposed to his but that is not the decisive factor. If the

appellant - Shri Abdul Rehman Antulay has infringed law, he must

be dealt with in accordance with the law. We proclaim and

pronounce that no man is above the law, but at the same time

Page 176 176

reiterate and declare that no man can be denied his rights under the

Constitution and the laws. He has a right to be dealt with in

accordance with the law and not in derogation of it. This Court, in its

anxiety to facilitate the parties to have a speedy trial gave directions

on February 16, 1984 as mentioned hereinbefore without conscious

awareness of the exclusive jurisdiction of the Special Courts under

the 1952 Act and that being the only procedure established by law,

there can be no deviation from the terms of Article 21 of the

Constitution of India. That is the only procedure under which it

should have been guided. By reason of giving the directions on

February 16, 1984 this Court had also unintentionally caused the

appellant the denial of rights under Article 14 of the Constitution by

denying him the equal protection of law by being singled out for a

special procedure not provided for by law. When these factors are

brought to the notice of this Court, even if there are any

technicalities this Court should not feel shackled and decline to

rectify that injustice or otherwise the injustice noticed will remain

forever a blot on justice. It has been said long time ago that "actus

curiae neminem gravabit" - an act of the Court shall prejudice no

man. This maxim is founded upon justice and good sense and

affords a safe and certain guide for the administration of the law.

xxx xxx xxx xxx xxx

83….It appears that in giving directions on February 16, 1984, this

Court acted per incuriam inasmuch it did not bear in mind

consciously the consequences and the provisions of Sections 6 and

7 of the 1952 Act and the binding nature of the larger Bench

decision in Anwar Ali Sarkar case, 1952 SCR 284 which was not

adverted to by this Court. The basic fundamentals of the

administration of justice are simple. No man should suffer because

of the mistake of the court. No man should suffer a wrong by

technical procedure of irregularities. Rules or procedures are the

handmaids of justice and not the mistress of the justice. Ex debito

justitiae , we must do justice to him. If a man has been wronged so

long as it lies within the human machinery of administration of justice

that wrong must be remedied. This is a peculiar fact of this case

which requires emphasis.”

(emphasis is ours)

Based on the above parameters recorded in A.R. Antulay’s case (supra),

Mr. Ram Jethmalani, learned Senior Counsel vehemently contended, that

the maxim of actus curiae neminem gravabit, meaning, the act of a Court

will not prejudice any man, is founded on the principle of justice and good

Page 177 177

conscience. The above principle affords a safe and certain guide for the

administration of law. It was pointed out, that Courts in England abide by

the principle, that the size of the Bench did not make any difference for the

adjudication of a controversy. It was submitted, that the aforesaid concept

was not valid in this country. We were informed, that the law laid down by

this Court established a hierarchy within this Court itself, whereby

decisions of a larger Bench binds a smaller Bench. It was submitted, that

a larger Bench can override the decision of a smaller Bench. It was,

therefore pointed out, that when this Court in A.R. Antulay’s case (supra)

examined the validity of the order passed by this Court, whereby the trial

pending before the Special Judge, Bombay under the Criminal Law

(Amendment) Act, 1952, was transferred to the High Court, a Constitution

Bench of this Court declared the above transfer order as being void and a

nullity in law. It was submitted, that if the above determination could be

rendered, the controversy in hand needs to be similarly redressed, so as to

do justice to the petitioner. It was submitted, that the principle of actus

curiae neminem gravabit would apply with much greater force in the

present case on account of the fact, that the petitioner has been deprived

of his liberty and has been remanded to jail without the authority of law. It

was submitted, that the impugned order dated 4.3.2014 was totally unjust,

without any judgment of conviction, without proper charges being framed

or notice issued, and without a hearing. It was also the contention of the

learned Senior Counsel, that the principle of audi alteram partem was

given a complete go-by, in the facts and circumstances of this case. It was

Page 178 178

accordingly the submission of the learned Senior Counsel for the

petitioner, that even a judicial order passed in derogation of the

constitutional limitations or in derogation of principles of natural justice, can

always be remedied by this Court ex debito justitiae. According to learned

counsel, it was imperative for this Court to exercise the above power

without insisting on the formalities of the petitioner being required to file a

review petition or a curative petition.

131.In addition to the reliance placed by the learned Senior Counsel for

the petitioner on the judgment rendered by this Court in A.R. Anutlay’s

case (supra), he also placed reliance on the judgments of this Court in

Supreme Court Bar Association’s case (supra), and on M.S. Ahlawat v.

State of Haryana & Anr., (2000) 1 SCC 278, wherein this Court had

recalled its own order, when a litigant had approached it complaining of

miscarriage of justice (through an earlier order, passed by this Court).

Specially when the earlier order was without jurisdiction and without

following due procedure of law. And specially, when the challenged order

had resulted in the incarceration of the concerned petitioner.

132.In response to the contentions advanced at the hands of the learned

Senior Counsel for the petitioner, Mr. Arvind Datar, learned Senior Counsel

representing the SEBI, invited our attention to the following observations

made in A.R. Antulay’s case (supra):-

“107. There is still another aspect which should be taken note of.

Finality of the orders is the rule. By our directing recall of an order

the well settled propositions of law would not be set at naught. Such

a situation may not recur in the ordinary course of judicial functioning

Page 179 179

and if there be one certainly the Bench before which it comes would

appropriately deal with it. No strait-jacket formula can be laid down

for judicial functioning particularly for the apex Court. The

apprehension that the present decision may be used as a precedent

to challenge judicial orders of this Court is perhaps misplaced

because those who are familiar with the judicial functioning are

aware of the limits and they would not seek support from this case

as a precedent. We are sure that if precedent value is sought to be

derived out of this decision, the court which is asked to use this as

an instrument would be alive to the peculiar facts and circumstances

of the case in which this order is being made.”

(emphasis is ours)

Based on the above, it was submitted by the learned counsel, that

challenge to an order passed by this Court would be a rarity, and not a

common feature. He emphatically pointed out, that if the submission

advanced at the hands of the learned counsel for the petitioner was to be

accepted, no order passed by this Court would ever attain finality. And

therefore, the jurisdiction of this Court would be open to exploitation, any

number of times, if the petitioner/respondent continued to feel, that

injustice had been done to him.

133.We are of the view, that reliance by the learned Senior Counsel for

the petitioner on Supreme Court Bar Association’s case (supra) and on

M.S. Ahlawat’s case (supra) is wholly misconceived on account of the

determination rendered by this Court in Rupa Ashok Hurra’s case (supra),

wherein in paragraph 13, a five-Judge Constitution Bench, observed as

under:-

“13.It is, however, true that in Supreme Court Bar Association vs.

Union of India, (1998) 4 SCC 409, a Constitution Bench and in M.S.

Ahlawat vs. State of Haryana, (2000) 1 SCC 278, a three-Judge

Bench, and in other cases different Benches quashed the earlier

judgments/orders of this Court in an application filed under Article 32

of the Constitution. But in those cases no one joined issue with

Page 180 180

regard to the maintainability of the writ petition under Article 32 of

the Constitution. Therefore, those cases cannot be read as authority

for the proposition that a writ of certiorari under Article 32 would lie

to challenge an earlier final judgment of this Court.”

(emphasis is ours)

134.Before we advert to the question of jurisdiction, it may be relevant to

understand the extent and width of jurisdiction within the framework

whereof this Court can pass orders. In this behalf reference may be once

again, made to the nine-Judge Bench judgment of this Court in Naresh

Sridhar Mirajkar’s case (supra), wherein it was held as under:-

“60. There is yet another aspect of this matter to which it is

necessary to refer. The High Court is a superior Court of Record and

under Article 215 , shall have all powers of such a Court of Record

including the power to punish contempt of itself. One distinguishing

characteristic of such superior Courts is that they are entitled to

consider questions of their jurisdiction raised before them. This

question fell to be considered by this Court in Special Reference No.

1 of 1964, (1965) 1 S.C.R. 413 at p. 499. In that case, it was urged

before this Court that in granting bail to Keshav Singh, the High

Court had exceeded its jurisdiction and as such, the order was a

nullity. Rejecting this argument, this Court observed that in the case

of a superior Court of Record, it is for the Court to consider whether

any matter falls within its jurisdiction or not. Unlike a court of limited

jurisdiction, the superior court is entitled to determine for itself

questions about its own jurisdiction. That is why this Court did not

accede to the proposition that in passing the order for interim bail,

the High Court can be said to have exceeded its jurisdiction with the

result that the order in question was null and void. In support of this

view, this Court cited a passage from Halsbury's Laws of England

where it is observed that:-

“prima facie, no matter is deemed to be beyond the jurisdiction

of a superior court unless it is expressly shown to be so, while

nothing is within the jurisdiction of an inferior court unless it is

expressly shown on the face of the proceedings that the

particular matter is within the cognizance of the particular

Court." (Halsbury's Laws of England, Vol. 9, p. 349).”.

If the decision of a superior Court on a question of its jurisdiction is

erroneous, it can, of course, be corrected by appeal or revision as

may be permissible under the law; but until the adjudication by a

Page 181 181

superior Court on such a point is set aside by adopting the

appropriate course, it would not be open to be corrected by the

exercise of the writ jurisdiction of this Court.”

(emphasis is ours)

135.Since it is not the case of the petitioner before this Court, that some

legislative or constitutional provision had curtailed the jurisdiction of this

Court, from passing an order, of the nature which is impugned through this

criminal writ petition, there can be no doubt that the above order has been

passed by this Court in legitimate exercise of its jurisdiction. This will have

to be the natural determination arising out of the law declared in Naresh

Sridhar Mirajkar’s case (supra), which is the very judgment, on which

learned counsel for the petitioner has placed reliance.

136.Independently of the above purely legal determination, we have

under a separate heading examined the issue, whether this Court had the

jurisdiction to order the arrest and detention of the petitioner – Mr. Subrata

Roy Sahara. We have independently concluded, that we were possessed

of such jurisdiction. It is therefore apparent, that the impugned order dated

4.3.2014, does not suffer from any jurisdictional error.

137.We are in absolute agreement with the submissions advanced by

Mr. Arvind Datar, learned Senior Counsel for the respondent. In view of

the factual position depicted in this judgment (under the heading: “Whether

the impugned order dated 4.3.2014 was passed, in violation of the rules of

natural justice?”), based on the pleas advanced by the petitioner on merits,

it is apparent, that the rules of natural justice were followed to the hilt,

Page 182 182

before the impugned order dated 4.3.2014 was passed. Accordingly, the

principle of actus curiae neminem gravabit is not available to the petitioner.

138.We have recorded hereinabove, that the instant petition is not

maintainable, because the challenge raised by the petitioner herein, on the

grounds of a jurisdictional error, or non compliance of the rules of natural

justice have been found to be not made out in this case. That was the only

basis of interference in Naresh Sridhar Mirajkar’s case (supra). We are

however persuaded, to record another reason for not accepting the

maintainability of the present writ petition, on the basis of Naresh Sridhar

Mirajkar’s case (supra). In this behalf it is relevant to notice, from the

factual background of Naresh Sridhar Mirajkar’s case (supra) which has

been traced hereinabove, that A.R. Antulay, had earlier approached this

Court, by filing a writ petition under Article 32 of the Constitution of India

(just in the same manner, as the petitioner herein has approached this

Court). A two-Judge Division Bench of this Court dismissed the petition by

observing inter alia, that a writ petition challenging the validity of an order

and judgment passed by the Supreme Court as nullity or otherwise

incorrect, could not be entertained. The said writ petition was accordingly

dismissed (Abdul Rehman Antulay v. Union of India, Writ Petition

(Criminal) no. 708 of 1984, decided on 17.4.1984; reported as Appendix,

(1988) 2 SCC 764). In the above view of the matter also, even on the

basis of the very judgment relied upon by the learned counsel, we have no

other alternative but to conclude, that the instant writ petition is not

Page 183 183

maintainable, to assail the impugned order passed by this Court on

4.3.2014.

139.We shall now endeavour to deal with the submissions advanced at

the hands of Mr. C.A. Sundaram, learned Senior Counsel appearing for the

petitioner, whose express submission was, that the instant criminal writ

petition, filed by the petitioner was maintainable under Article 32 of the

Constitution of India. The sum and substance of the submission advanced

by the learned counsel, has already been noticed above, and is

accordingly not being repeated herein again, for reasons of brevity. Before

dealing with the issue in hand, it would also be relevant to mention, that

while the long drawn hearing in the instant matter was coming to an end,

Mr. Ram Jethmalani, learned Senior Counsel, had a slight change of heart.

His submission on second thoughts was, that the contention advanced at

the hands of Mr. C.A. Sundaram, learned Senior Counsel, to the effect that

the instant petition was maintainable under Article 32 of the Constitution of

India, had merit. In the succeeding paragraphs, we shall deal with the

submissions advanced by Mr. C.A. Sundaram, to demonstrate that the

present writ petition was maintainable at the hands of the petitioner, to

assail the order passed by us, on 4.3.2014.

140.The instant issue being a pure question of law, was canvassed at

the hands of the learned counsel for the rival parties, by placing reliance

on judgments rendered by this Court. In our considered view, therefore, it

Page 184 184

would be in the fitness of matters to cite the judgments relied upon by the

learned counsel for the parties, for the adjudication of the instant issue.

141.We have chosen to take into consideration various judgments

brought to our notice chronologically.

(i)In this behalf reference may first and foremost be made to the

judgment rendered by a nine-Judge Bench of this Court in Naresh

Shridhar Mirajkar, AIR 1967 SC 1, wherefrom our attention was

invited to the following conclusions drawn therein:-

“52. In this connection, it is necessary to refer to another

aspect of the matter, and that has relation to the nature and

extent of this Court's jurisdiction to issue writs of certiorari

under Article 32(2) . Mr. Setalvad has conceded that if a Court

of competent jurisdiction makes an order in a proceeding

before it, and the order is inter-parties, its validity cannot be

challenged by invoking the jurisdiction of this Court under

Article 32 , though the said order may affect the aggrieved

party's fundamental rights. His whole argument before us has

been that the impugned order affects the fundamental rights of

a stranger to the proceedings before the Court; and that, he

contends, justifies the petitioners in moving this Court under

Article 32 . It is necessary to examine the validity of this

argument.

xxx xxx xxx xxx xxx

59. We have referred to these decisions to illustrate how the

jurisdiction to issue writs if certiorari has been exercised either

by the High Courts under Article 226 or by this Court under

Article 32. Bearing these principles in mind, let us enquire

whether the order impugned in the present proceedings can

be said to be amenable to the jurisdiction of this Court under

Article 32. We have already seen that the impugned order

was passed by the learned Judge after hearing the parties and

it was passed presumably because he was satisfied that the

ends of justice required that Mr. Goda should be given

protection by prohibiting the publication of his evidence in the

newspapers during the course of the trial. This matter was

directly related to the trial of the suit; and in exercise of his

Page 185 185

inherent power, the learned Judge made the order in the

interests of justice. The order in one sense is inter-parties,

because it was passed after hearing arguments on both the

sides. In another sense, it is not inter-parties inasmuch as it

prohibits strangers like the petitioners from publishing Mr.

Goda's evidence in the newspapers. In fact, an order of this

kind would always be passed after hearing parties before the

Court and would in every case affect the right of strangers like

the petitioners who, as Journalists, are interested in publishing

court proceedings in newspapers. Can it be said that there is

such a difference between normal orders passed inter-parties

in judicial proceedings, and the present order that it should be

open to the strangers are who affected by the order to move

this Court under Article 32? The order, no doubt, binds the

strangers; but, nevertheless, it is a judicial order and a person

aggrieved by it, though a stranger, can move this Court by

appeal under Article 136 of the Constitution . Principles of Res

judicata have been applied by this Court in dealing with

petitions filed before this Court under Article 32 in Daryao

v. The State of U.P. and Others, AIR 1961 SC 1457. We

apprehend that somewhat similar considerations would apply

to the present proceedings. If a judicial order like the one with

which we are concerned in the present proceedings made by

the High Court binds strangers, the strangers may challenge

the order by taking appropriate proceedings in appeal under

Article 136. It would, however, not be open to them to invoke

the jurisdiction of this Court under Article 32 and contend that

a writ of certiorari should be issued in respect of it. The

impugned order is passed in exercise of the inherent

jurisdiction of the Court and its validity is not open to be

challenged by writ proceedings.”

(emphasis is ours)

Even though the challenge before us is raised on account of the

alleged violation of Article 21 of the Constitution of India, yet the

issue that needs to be determined is, whether a writ petition would

be maintainable, as against an order passed by this Court for an

alleged violation of a fundamental right. While examining the above

proposition in respect of an alleged violation under Article 19 of the

Constitution of India, this Court in the conclusions drawn in the

Page 186 186

above extracted paragraphs, clearly held, that a writ petition would

not be maintainable against an order passed by this very Court,

even though it alleged violation of a fundamental right.

(ii)Reference was next made to the decision rendered by a three-

Judge Division Bench of this Court in Col. Dr. B. Ramachandra Rao

v. The State of Orissa & Ors., (1972) 3 SCC 256. Even though

during the course of hearing, learned counsel for the rival parties

read before us paragraphs 5 and 7 of the present judgment, we are

of the view that for the issue in hand, the purpose would be served

by extracting herein paragraph 6, which is being reproduced

hereunder:-

“6. As admitted by both sides the petitioner was sentenced

to imprisonment on conviction by the Third Additional

Sessions Judge, Secunderabad in October, 1965.

Unfortunately, neither side has been able to inform us as to

whether that sentence has expired or is still running. The jail

authorities at Bhubaneshwar, we have little doubt, must have

information whether or not the petitioner, when brought there,

was undergoing a sentence of imprisonment and how much

sentence remain to be undergone, and the petitioner also, in

our opinion, must be presumed to be aware of the sentence

imposed on him. We need only add that in case the petitioner

is undergoing the sentence of imprisonment imposed on him

by competent Court then too writ of habeas corpus cannot be

granted. This position is well settled.”

(emphasis is ours)

A perusal of the above judgment leaves no room for any doubt, that

this Court clearly declared, that in case a Court of competent

jurisdiction, had passed an order of imprisonment, the order could

not be assailed by praying for a writ in the nature of habeas corpus.

A writ of habeas corpus can only be sought from this Court, in

Page 187 187

exercise of its jurisdiction under Article 32 of the Constitution of

India. In the above view of the matter it is apparent from the

conclusions drawn by this Court, that a writ petition was held to be

not maintainable, against an order of imprisonment passed by a

Court of competent jurisdiction.

(iii)A writ petition was filed in the Court, to assail the validity of a

conviction order, whereby the person concerned had been

sentenced to life imprisonment. This Court, in Jharia S/o Maniya v.

State of Rajasthan & Anr., (1983) 4 SCC 7, held that the writ petition

was not maintainable. Incidentally, it would be pertinent to mention,

that the above challenge was raised (as in the instant case), by

asserting that the impugned judgment violated the fundamental right

of the concerned detenue, under Article 21 of the Constitution of

India (as in the instant case). Additionally, a challenge was also

raised under Articles 14 and 19 of the Constitution of India. This

Court dismissed the writ petition, with the following observations:-

“2. It appears that the petitioner along with two others was

arraigned before the Sessions Judge of Alwar in Sessions

Trial No. 110 of 1976 for having committed an alleged offence

punishable under Section 302 of the Indian Penal Code,

alternatively, under Section 302 read with Section 34 of the

Code. By his finding and sentence dated April 21, 1977 the

learned Sessions Judge convicted the petitioner and his two

associates for having committed the murder of the deceased

Jharia in furtherance of their common intention under

Section 302 read with Section 34 and sentenced each of them

to undergo imprisonment for life, while recording their acquittal

under Section 302. On appeal, a Division Bench of the

Rajasthan High Court (Jaipur Bench) in Criminal Appeal No.

219 of 1977 by judgment dated July 3, 1980 maintained the

Page 188 188

conviction of the petitioner under Section 302 read with

Section 34 but acquitted his two associates giving them the

benefit of doubt. Dissatisfied with the judgment of the High

Court, the petitioner applied to this Court for grant of special

leave under Article 136 of the Constitution. The special leave

petition was dismissed by this Court on February, 23, 1981.

An application for review was also dismissed on November

19, 1981. Thereafter, the petitioner filed this petition under

Article 32 assailing his conviction and sentence. The

petitioner seeks the issuance of a writ of mandamus directing

the State of Rajasthan to forbear from giving effect to the

judgment and sentence passed by the learned Sessions

Judge as also the judgment of the High Court as well as the

order passed by this Court dismissing the special leave

petition. He further seeks a declaration that his conviction

under Section 302 read with Section 34 by the High Court was

illegal and therefore his detention in jail was without the

authority of law and in violation of Article 21 read with

Articles 14 and 19 of the Constitution.

3. The petitioner contends that in view of the decisions of

this Court in Krishna Govind Patil v. State of Maharashtra, AIR

1963 SC 1413, Maina Singh v. State of Rajasthan, AIR 1976

SC 1084 and Piara Sinnh v. State of Punjab, (1980) 2 SCC

401 , his conviction under Section 302 read with

Section 34 was illegal as he had been charged with two other

named persons who have been acquitted by the High Court

and therefore he cannot be convicted of an offence

punishable under Section 302 read with Section 34. Upon this

basis, the contention is that the petitioner has been deprived

of his life and liberty without the authority of law in violation of

Article 21 read with Articles 14 and 19 of the Constitution . It is

represented to us that the contention based upon the

decisions of this Court had been advanced during the course

of the hearing of the special leave petition, but both the special

leave petition and the application for review have been

dismissed and therefore the petitioner has no other remedy

except to approach this Court for appropriate writ, direction or

order under Article 32 of the Constitution.

4. We fail to appreciate the propriety of asking for a

declaration in there proceedings under Article 32 that

conviction of the petitioner by the High Court for an offence

punishable under Section 302 read with Section 34 of the

India Penal Code is illegal, particularly when this Court has

declined to grant special leave under Article 136 . Nor can the

petitioner be heard to say that his detention in jail amounts to

deprivation of the fundamental right to life and liberty without

Page 189 189

following the procedure established by law in violation of

Article 21 read with Articles 14 and 19 . When a special leave

petition is assigned to the learned Judges sitting in a Bench,

they constitute the Supreme Court and there is a finality to

their judgment which cannot be upset in these proceedings

under Article 32 . Obviously, the Supreme Court cannot issue

a writ, direction or order to itself in respect of any judicial

proceedings and the learned Judges constituting the Bench

are not amenable to the writ jurisdiction of this Court.”

(emphasis is ours)

A perusal of the above judgment, leaves no room for any doubt, that

in the above judgment, rendered by a three-Judge Division Bench,

this Court arrived at the conclusion, that a writ petition would not be

maintainable to assail a judicial order.

(iv)Reference may now be made to the decision rendered by this

Court in Ranjit Singh v. Union Territory of Chandigarh & Anr., (1991)

4 SCC 304. It would be relevant to mention, that the instant

judgment was relied upon by Mr. Mukul Gupta, learned Senior

Counsel, who represented the Union of India. The above judgment

also dealt with the issue whether a writ petition was maintainable

under Article 32 of the Constitution of India, to assail the directions

contained in a judgment rendered by this Court. From the above

judgment, the observations recorded in paragraphs 5 and 11 are

considered essential for the purpose in hand, and are accordingly

being extracted hereunder:-

“5. We may straightaway mention that the question of grant

of relief under Article 32 of the Constitution does not arise on

the above facts. The petitioner's incarceration is the result of

a valid judicial order and therefore, there can be no valid claim

to the infringement of any fundamental right which alone can

be the foundation for a writ under Article 32 of the

Page 190 190

Constitution. The only question, it appears, therefore, is about

the correct construction of the direction given by this Court in

its judgment dated September 30, 1983 in Criminal Appeal

No. 418 of 1982 in the light of the true meaning of

Section 427(2) Cr.P.C.

xxx xxx xxx xxx xxx

11. We have already stated that this petition for the

issuance of a writ under Article 32 of the Constitution is

untenable. We have, therefore, treated it as a petition for

clarification of the judgment dated September 30, 1983 in

Criminal Appeal No. 418 of 1982. Accordingly, the petition is

disposed of with this clarification.”

(emphasis is ours)

Yet again, in the above judgment, this Court arrived at the

conclusion, that a writ petition was not maintainable under Article 32

of the Constitution of India, to assail an order passed by this Court.

(v)Reference was also made to the recent decision rendered by

this Court in Manubhai Ratilal Patel v. State of Gujarat, (2013) 1

SCC 314. In the above judgment, this Court referred to the earlier

judgments rendered by this Court, and approved the issue, which is

subject matter of consideration at our hands. The observations

which are relevant, are being extracted hereunder:-

“14. In Kanu Sanyal v. District Magistrate, Darjeeling and

Ors., (1973) 2 SCC 674, it was laid down that the writ of

habeas corpus deals with the machinery of justice, not the

substantive law. The object of the writ is to secure release of a

person who is illegally restrained of his liberty.

15. Speaking about the importance of the writ of habeas

corpus, a two-Judge Bench, in Ummu Sabeena v. State of

Kerala and Ors. (2011) 10 SCC 781, has observed as follows:

“15....the writ of habeas corpus is the oldest writ

evolved by the common law of England to protect the

individual liberty against its invasion in the hands of the

Page 191 191

executive or may be also at the instance of private

persons. This principle of habeas corpus has been

incorporated in our constitutional law and we are of the

opinion that in a democratic republic like India where

Judges function under a written Constitution and which

has a chapter on fundamental rights, to protect

individual liberty the Judges owe a duty to safeguard the

liberty not only of the citizens but also of all persons

within the territory of India. The most effective way of

doing the same is by way of exercise of power by the

Court by issuing a writ of habeas corpus.”

In the said case, a reference was made to Halsbury's

Laws of England, 4th Edn. Vol. 11, para 1454 to highlight that

a writ of habeas corpus is a writ of highest constitutional

importance being a remedy available to the lowliest citizen

against the most powerful authority.

16. Having stated about the significance of the writ of

habeas corpus as a weapon for protection of individual liberty

through judicial process, it is condign to refer to certain

authorities to appreciate how this Court has dwelled upon and

expressed its views pertaining to the legality of the order of

detention, especially that ensuing from the order of the court

when an accused is produced in custody before a Magistrate

after arrest. It is also worthy to note that the opinion of this

Court relating to the relevant stage of delineation for the

purpose of adjudicating the legality of the order of detention is

of immense importance for the present case.

17. In Col. Dr. B. Ramachandra Rao v. The State of Orissa,

(1972) 3 SCC 256, it was opined that a writ of habeas corpus

is not granted where a person is committed to jail custody by a

competent court by an order which prima facie does not

appear to be without jurisdiction or wholly illegal.”

(emphasis is ours)

Yet again, therefore, this Court affirmed the conclusion, that a writ petition

cannot be filed to raise a challenge against a validly passed judicial order.

In view of the clear expression of law recorded in all the above judgments,

without any divergence of view whatsoever, we have no other alternative

but to conclude, that it was not open for the petitioner to file the instant writ

Page 192 192

petition, to assail the order passed by this Court, in exercise of its

jurisdiction under Articles 129 and 142 of the Constitution of India. As a

matter of abundant caution, it is considered necessary to record, that even

though reference was made to M.S. Ahlawat’s case (supra) and Supreme

Court Bar Association’s case (supra), wherein this Court had entertained a

challenge to earlier orders passed by it, under Article 32 of the Constitution

of India, yet, the above two judgments, cannot be treated to have any

bearing on the determination of the issue in hand, because in the aforesaid

two cases, the maintainability of the petitions was not contested. Our

instant conclusion, has also been recorded by this Court in, Rupa Ashok

Hurra’s case (supra), the relevant observations wherefrom, have already

been extracted hereinabove.

142.Last of all, we shall endavour to deal with the submission advanced

by Dr. Rajeev Dhawan, learned Senior Counsel, to the effect that the

instant petition was maintainable in exercise of the jurisdiction vested in

this Court, under Articles 129 and 142 of the Constitution of India. The

above provisions are being extracted hereunder;-

“129. Supreme Court to be a court of record - The Supreme Court

shall be a court of record and shall have all the powers of such a

court including the power to punish for contempt of itself.

142. Enforcement of decrees and orders of the Supreme Court and

orders as to discovery, etc. - (1) The Supreme Court in the exercise

of its jurisdiction may pass such decree or make such order as is

necessary for doing complete justice in any cause or matter pending

before it, and any decree so passed or order so made shall be

enforceable throughout the territory of India in such manner as may

be prescribed by or under any law made by Parliament and, until

provision in that behalf is so made, in such manner as the President

may by order prescribe

Page 193 193

(2) Subject to the provisions of any law made in this behalf by

Parliament, the Supreme Court shall, as respects the whole of the

territory of India, have all and every power to make any order for the

purpose of securing the attendance of any person, the discovery or

production of any documents, or the investigation or punishment of

any contempt of itself.”

Relying on the above provisions, learned Senior Counsel asserted, that

“maintainability exists, because we can all make mistakes, and the

mistakes that we make, need to be corrected”. The submission of the

learned counsel in this behalf was, that in the above view of the matter,

jurisdiction could truly be traced, to Articles 129 and 142 for correcting

mistakes. It was the submission of the learned counsel, that this Court

being a Court of record, had unlimited jurisdiction to correct all mistakes

committed by it. Referring to Article 142 of the Constitution of India it was

submitted, that it was the pious obligation of Court to do complete justice,

and accordingly, whenever injustice was traceable, it was imperative for

this Court to rectify the same. On the subject under reference, learned

Senior Counsel relied on the decision in Rupa Ashok Hurra’s case (supra)

and invited our pointed attention to following observations recorded

therein:-

“23.These contentions pose the question, whether an order

passed by this Court can be corrected under its inherent powers

after dismissal of the review petition on the ground that it was

passed either without jurisdiction or in violation of the principles of

natural justice or due to unfair procedure giving scope for bias which

resulted in abuse of the process of the Court or miscarriage of

justice to an aggrieved person.

xxx xxx xxx

Page 194 194

49.The upshot of the discussion in our view is that this Court, to

prevent abuse of its process and to cure a gross miscarriage of

justice, may re-consider its judgments in exercise of its inherent

power.

50.The next step is to specify the requirements to entertain such

a curative petition under the inherent power of this Court so that

floodgates are not opened for filing a second review petition as a

matter of course in the guise of a curative petition under inherent

power. It is common ground that except when very strong reasons

exist, the Court should not entertain an application seeking

reconsideration of an order of this Court which has become final on

dismissal of a review petition. It is neither advisable nor possible to

enumerate all the grounds on which such a petition may be

entertained.”

(emphasis is ours)

143.It is not possible for us to accept the contention advanced at the

hands of the learned Senior Counsel. By placing reliance on the decision

rendered by this Court in Rupa Ashok Hurra’s case (supra), learned

counsel must be deemed to have impliedly conceded the issue, against

himself. In Rupa Ashok Hurra’s case (supra), this Court examined the

remedies available to an individual. In the above judgment, this Court

examined the ambit and scope of Article 137 of the Constitution of India,

whereunder, a review petition could be filed for the correction of an error

apparent on the face of the record. In the judgment relied upon, this Court

also expressed the view, that a curative petition could be filed for

corrections of such like errors, after a review petition had been dismissed.

It is relevant to mention, that in furtherance of the directions issued by this

Court in Rupa Ashok Hurra’s case (supra), this Court has framed rules, for

entertaining curative petitions. Such curative petitions, when entertained,

are placed before a five-Judge Bench including the senior most three

Page 195 195

Judges of this Court. Placing reliance on Rupa Ashok Hurra’s case

(supra) evidences, that the petitioner was aware of the jurisdiction of this

Court under Article 137 of the Constitution of India for filing a review

petition, as also, the permissibility of filing a curative petition, after the

concerned party had not succeeded, in the review petition. Unfortunately,

the petitioner has not chosen either of the above jurisdictions. The instant

petition has been styled as a criminal writ petition. The instant petition is

not maintainable as no fresh petition is shown to be maintainable, under

the provisions (Articles 129 and 142 of the Constitution of India), relied

upon by the learned Senior Counsel. Moreover, our deliberations on the

merits of the controversy further reveals, that there is neither any

jurisdictional error, nor any error in law has been shown to be made out,

from the impugned order dated 4.3.2014.

144.For all the reasons recorded hereinabove we are of the view, that

the instant petition is not maintainable and the same is, therefore, liable to

be dismissed on the ground of maintainability.

XI.Conclusions

145.In view of our findings recorded hereinabove, our conclusions are

summarized hereunder:-

I.We find no merit in the contention advanced on behalf of the

petitioner, that we should recuse ourselves from the hearing of this case.

Calculated psychological offensives and mind games adopted to seek

recusal of Judges, need to be strongly repulsed. We deprecate such

Page 196 196

tactics and commend a similar approach to other Courts, when they

experience such behaviour. (For details, refer to paragraph nos. 1 to 14).

II.Disobedience of orders of a Court strikes at the very root of the rule

of law, on which the judicial system rests. Judicial orders are bound to be

obeyed at all costs. Howsoever grave the effect may be, is no answer for

non-compliance of a judicial order. Judicial orders cannot be permitted to

be circumvented. In exercise of contempt jurisdiction, Courts have the

power to enforce compliance of judicial orders, and also, the power to

punish for contempt. (For details, refer to paragraph nos. 15 to 19).

III.The facts of this case reveal, that the two companies of which the

petitioner is a promoter, flouted orders passed by the SEBI (FTM), SAT,

the High Court and of this Court, with impunity. Facts and information

solicited were never disclosed. The position adopted by the two

companies was always projected on the basis of unverifiable material.

This Court recorded in its order dated 31.8.2012, that the factual

assertions made on behalf of the two companies seemed to be totally

unrealistic and could well be fictitious, concocted and made up, and also

remarked, that the affairs of the two companies seemed to be doubtful,

dubious and questionable. The above position has remained unaltered,

inasmuch as, no authentic and verifiable material sought has ever been

furnished by the two companies. The two companies remained adamant

while frittering away repeated opportunities granted by this Court to comply

with the orders dated 31.8.2012 and 5.12.2012. The companies adopted a

Page 197 197

demeanour of defiance constituting a rebellious behaviour, not amenable

to the rule of law. (For details, refer to paragraph nos. 20 to 39).

IV.Efforts made to cajole the two companies and the petitioner were

always stonewalled and brushed off. All intermediary means to secure

compliance of this Court’s orders dated 31.8.2012 and 5.12.2012, were

evaded and skirted. Even proposals to secure the payments (as against,

the payment itself) to be made to the investors, in terms of this Court’s

orders, were systematically frustrated. Similar proposals made unilaterally

by learned Senior Counsel representing the two companies and the

petitioner himself, turned out to be ploys to sidetrack and derail the

process of law. Such unilateral proposals, were unilaterally withdrawn.

Since all the efforts to cajole the two companies and the petitioner were

methodically circumvented, we started adopting sequentially harsher

means to persuade compliance of this Court’s orders dated 31.8.2012 and

5.12.2012, leading finally to the passing of the impugned order dated

4.3.2014. (For details, refer to paragraph nos. 40 to 55).

V.The Code of Civil Procedure, 1908, which regulates civil

proceedings in India, expressly contemplates arrest and detention for the

enforcement of a money decree. And the Code of Criminal Procedure,

1973, which regulates criminal proceedings in India, envisages arrest and

detention as a mean for enforcing financial liability. The submission made

by the learned Senior Counsel for the petitioner to the effect, that

execution of a money decree or enforcement of a financial liability by way

Page 198 198

of arrest and detention was a procedure unknown to law, is therefore,

wholly misconceived. (For details, refer to paragraph nos. 56 to 61).

VI.The submission made by the learned counsel for the petitioner, that

this Court was obliged to comply with the procedure contemplated under

Section 51, and rules 37 and 40 of Order XXI, of the Code of Civil

Procedure, 1908, before ordering the arrest and detention of the petitioner

(and the other contemnors) is devoid of any merit, because Section 51 of

the Code of Civil Procedure, 1908 and the other allied provisions referred

to above, are not applicable to actions emanating out of the SEBI Act. So

also, rule 6 of Order XIII of the Supreme Court Rules, 1966, has no

applicability, with reference to the SEBI Act. Be that as it may, this Court

before passing the impugned order dated 4.3.2014 had immaculately

followed the procedure contemplated under the provisions of the Code of

Civil Procedure, 1908, as were relied upon by the learned counsel for the

petitioner, before ordering the petitioner’s (and the other contemnors’)

arrest and detention. The submission of the learned counsel for the

petitioner, so as to avoid his arrest and detention, based on the judgment

rendered by this Court in Jolly George Varghese & Anr. v. Bank of Cochin,

(1980) 2 SCC 360, being inapplicable to the facts and circumstances of

this case, was liable to be rejected, and has accordingly been rejected.

(For details, refer to paragraph nos. 62 to 77).

VII.In response to a prayer made by the SEBI (in Interlocutory

Application nos. 68 and 69 of 2013 in Civil Appeal no. 9813 of 2011), inter

Page 199 199

alia, seeking the arrest and detention of the petitioner (and two other

contemnors, namely, Mr. Ravi Shankar Dubey and Mr. Ashok Roy

Choudhary), the petitioner filed a personal reply by way of an affidavit.

The petitioner in his written reply raised all possible legal and factual

defences. Different orders were passed from time to time in furtherance of

the prayers made in the aforementioned interlocutory applications,

including the order preventing the petitioner (and the other contemnors)

from leaving the country, as also, the order restraining the two companies

from parting with any movable or immovable property. A number of

opportunities of hearing were given to the learned counsel representing the

two companies and the contemnors. Finding the attitude of the

contemnors defiant and non-cooperative, their personal presence was

ordered. The petitioner, who was directed to be present on 26.2.2014, did

not enter personal appearance. His personal presence was enforced

through non-bailable warrants on 4.3.2014. During the course of their

personal presence in Court, the petitioner and the other contemnors were

afforded an opportunity of oral hearing. The petitioner repeatedly

addressed this Court on 4.3.2014. Only thereafter, the impugned order

dated 4.3.2014 was passed. In view of the above facts it is not possible for

us to accept, that the impugned order was passed without following the

rules of natural justice or without affording the petitioner an opportunity of

hearing. (For details, refer to paragraph nos. 78 to 96).

Page 200 200

VIII.The law laid down by this Court in Jaswant Singh v. Virender Singh

& Ors., 1995 Supp. (1) SCC 384, has been found to be fully applicable to

the facts of this case, particularly the mannerism and demeanour exhibited

by the petitioner and some of the learned counsel. Our recusal from the

case sought on the ground of bias, has been found to be devoid of any

merit. Each and every insinuation levelled by the petitioner and his

learned Senior Counsel, during the course of hearing, has been

considered and rejected on merits. (For details, refer to paragraph nos. 97

to 112).

IX.The defence raised by the petitioner, that the two companies had

already substantially redeemed the OFCD’s, has been examined under

two different perspectives. Firstly, the above defence is unavailable to the

two companies in law, after the same was rejected on 5.12.2012 by a

three-Judge Division Bench (in Civil Appeal no. 8643 of 2012 and Writ

Petition (Civil) no. 527 of 2012). Secondly, the said defence has been

examined from various factual perspectives and has been found to be

untenable. Sole reliance on general ledger entries without any other

authentication, has been held to be insufficient proof of the refunds

claimed to have been made by the two companies to the investors,

specially because, such cash redemptions have not been affirmed in the

certificate issued by the firm of Chartered Accountants, which had audited

the accounts of the two companies. (For details, refer to paragraph nos.

113 to 122).

Page 201 201

X.The submission advanced by Mr. Ram Jethmalani, learned Senior

Counsel asserting the maintainability of the instant petition under the

maxim of ex debito justitiae, expressly recognized by this Court in A.R.

Antulay v. R.S. Nayak, (1988) 2 SCC 602, is held to be devoid of any

merit, consequent upon a detailed analysis of the judgment relied upon.

The contention advanced by Mr. C.A. Sundaram, learned Senior Counsel

for the petitioner, projecting the maintainability of the instant petition under

Article 32 read with Article 21 of the Constitution of India, has been found

to be unacceptable in law on the basis of a series of judgments rendered

by this Court. The submission advanced by Dr. Rajeev Dhawan, learned

Senior Counsel representing the petitioner, supporting the maintainability

of the instant petition by placing collective reliance on Articles 129 and 142

of the Constitution of India, has also been found to be ill-founded. (For

details, refer to paragraph nos. 123 to 144).

For the reasons recorded hereinabove, we find no merit in the present

petition, and the same is accordingly dismissed.

XII.Post Script

146.Even though our instant observations are being recorded as a post

script, after we have concluded examining the merits of the controversy

arising out of the criminal writ petition filed by the petitioner - Mr. Subrata

Roy Sahara, the instant part of our judgment should be treated as a part

and parcel of our decision, because it emerges out of years of our

Page 202 202

experience with the justice delivery system, and is prompted on account of

the abuse of the judicial process, exposed while dealing with some Sahara

Group related cases. The seriousness of the conclusions recorded herein,

we hope, shall not be overlooked merely on account of the heading given

to this part.

147.The number of similar litigants, as the parties in this group of cases,

is on the increase. They derive their strength from abuse of the legal

process. Counsel are available, if the litigant is willing to pay their fee.

Their percentage is slightly higher at the lower levels of the judicial

hierarchy, and almost non-existent at the level of the Supreme Court. One

wonders, what is it, that a Judge should be made of, to deal with such

litigants, who have nothing to lose. What is the level of merit, grit and

composure required, to stand up to the pressures of today’s litigants?

What is it, that is needed to bear the affront, scorn and ridicule hurled at

officers presiding over Courts? Surely one would need superhumans to

handle the emerging pressures on the judicial system. The resultant

duress is grueling. One would hope for support for officers presiding over

Courts, from the legal fraternity, as also, from the superior judiciary upto

the highest level. Then and only then, will it be possible to maintain

equilibrium, essential to deal with complicated disputations, which arise for

determination all the time, irrespective of the level and the stature, of the

Court concerned. And also, to deal with such litigants.

Page 203 203

148.We have no doubt, that the two companies and the present

petitioner before this Court – Mr. Subrata Roy Sahara, are such litigants.

They never subjected themselves to the authority and jurisdiction of the

SEBI. They have continued with the same mannerism at all levels, right

upto this Court. They have always adopted an accusing stance, before all

the adjudicatory authorities. Even against us. Exhaustive details in this

behalf have been expressed by us, in the order dated 31.8.2012. The

pleas raised have been found to be patently false, on the face of the

record.

149.During the course of passing this judgment, we required the Registry

of this Court to place before us a compilation of the orders passed on

different dates of hearing, ever since the filing of the appeals, which

culminated in passing of the order dated 31.8.2012. We were astounded

to learn, that the controversy arising out of Civil Appeal nos. 9813 and

9833 of 2011 was listed for hearing on the following 81 dates:-

“28.11.2011, 9.1.2012, 20.1.2012, 10.2.2012, 2.3.2012, 20.3.2012,

23.3.2012, 27.3.2012, 28.3.2012, 29.3.2012, 3.4.2012, 10.4.2012,

11.4.2012, 12.4.2012, 17.4.2012, 18.4.2012, 19.4.2012, 20.4.2012,

24.4.2012, 25.4.2012, 26.4.2012, 1.5.2012, 2.5.2012, 3.5.2012,

4.5.2012, 30.5.2012, 31.5.2012, 1.6.2012, 5.6.2012, 6.6.2012,

7.6.2012, 12.6.2012, 13.6.2012, 14.6.2012, 31.8.2012, 11.9.2012,

28.9.2012, 19.10.2012, 19.11.2012, 8.1.2013, 6.2.2013, 8.2.2013,

19.2.2013, 25.2.2013, 4.4.2013, 22.4.2013, 2.5.2013, 8.5.2013,

17.7.2013, 24.7.2013, 30.7.2013, 6.8.2013, 13.8.2013, 26.8.2013,

2.9.2013, 16.9.2013, 4.10.2013, 28.10.2013, 31.10.2013, 1.11.2013,

20.11.2013, 21.11.2013, 11.12.2013, 17.12.2013, 2.1.2014,

9.1.2014, 28.1.2014, 11.2.2014, 20.2.2014, 26.2.2014, 4.3.2014,

7.3.2014, 12.3.2014, 13.3.2014, 26.3.2014, 27.3.2014, 3.4.2014,

9.4.2014, 16.4.2014, 17.4.2014 and 21.4.2014”

Page 204 204

A lot of these hearings consumed this Court’s full working day. Hearing of

the main case, consumed one full part, of the entire summer vacation (of

the Supreme Court) of the year 2012. For the various orders passed by

us, including the order dated 31.8.2012 (running into 269 printed pages)

and the present order (running into 205 printed pages), substantial Judge

hours were consumed. In this country, judicial orders are prepared,

beyond Court hours, or on non-working days. It is apparent, that not a

hundred, but hundreds of Judge hours, came to be spent in the instant

single Sahara Group litigation, just at the hands of the Supreme Court.

This abuse of the judicial process, needs to be remedied. We are,

therefore of the considered view, that the legislature needs to give a

thought, to a very serious malady, which has made strong inroads into the

Indian judicial system.

150.The Indian judicial system is grossly afflicted, with frivolous litigation.

Ways and means need to be evolved, to deter litigants from their

compulsive obsession, towards senseless and ill-considered claims. One

needs to keep in mind, that in the process of litigation, there is an innocent

sufferer on the other side, of every irresponsible and senseless claim. He

suffers long drawn anxious periods of nervousness and restlessness,

whilst the litigation is pending, without any fault on his part. He pays for

the litigation, from out of his savings (or out of his borrowings), worrying

that the other side may trick him into defeat, for no fault of his. He spends

invaluable time briefing counsel and preparing them for his claim. Time

Page 205 205

which he should have spent at work, or with his family, is lost, for no fault

of his. Should a litigant not be compensated for, what he has lost, for no

fault? The suggestion to the legislature is, that a litigant who has

succeeded, must be compensated by the one, who has lost. The

suggestion to the legislature is to formulate a mechanism, that anyone who

initiates and continues a litigation senselessly, pays for the same. It is

suggested that the legislature should consider the introduction of a “Code

of Compulsory Costs”.

151.We should not be taken to have suggested, that the cost of litigation

should be enhanced. It is not our suggestion, that Court fee or other

litigation related costs, should be raised. Access to justice and related

costs, should be as free and as low, as possible. What is sought to be

redressed is a habituation, to press illegitimate claims. This practice and

pattern is so rampant, that in most cases, disputes which ought to have

been settled in no time at all, before the first Court of incidence, are

prolonged endlessly, for years and years, and from Court to Court, upto

the highest Court.

152.This abuse of the judicial process is not limited to any particular

class of litigants. The State and its agencies litigate endlessly upto the

highest Court, just because of the lack of responsibility, to take decisions.

So much so, that we have started to entertain the impression, that all

administrative and executive decision making, are being left to Courts, just

for that reason. In private litigation as well, the concerned litigant would

Page 206 206

continue to approach the higher Court, despite the fact that he had lost in

every Court hitherto before. The effort is not to discourage a litigant, in

whose perception, his cause is fair and legitimate. The effort is only to

introduce consequences, if the litigant’s perception was incorrect, and if his

cause is found to be, not fair and legitimate, he must pay for the same. In

the present setting of the adjudicatory process, a litigant, no matter how

irresponsible he is, suffers no consequences. Every litigant, therefore likes

to take a chance, even when counsel’s advice is otherwise.

153.Does the concerned litigant realize, that the litigant on the other side

has had to defend himself, from Court to Court, and has had to incur

expenses towards such defence? And there are some litigants who

continue to pursue senseless and ill-considered claims, to somehow or the

other, defeat the process of law. The present case, is a classic illustration

of what we wish to express. Herein the regulating authority has had to

suffer litigation from Court to Court, incurring public expense in its defence,

against frivolous litigation. Every order was consistently and systematically

disobeyed. Every order passed by the SEBI was assailed before the next

higher authority, and then before this Court. Even though High Courts

have no jurisdiction, in respect of issues regulated by the SEBI Act, some

matters were taken to the High Court of Judicature at Allahabad (before its

Lucknow Bench). Every such endeavour resulted in failure, and was also

sometimes, accompanied with strictures. Even after the matter had

concluded, after the controversy had attained finality, the judicial process is

Page 207 207

still being abused, for close to two years. A conscious effort on the part of

the legislature in this behalf, would serve several purposes. It would,

besides everything else, reduce frivolous litigation. When the litigating

party understands, that it would have to compensate the party which

succeeds, unnecessary litigation will be substantially reduced. At the end

of the day, Court time lost is a direct loss to the nation. It is about time,

that the legislature should evolve ways and means to curtail this unmindful

activity. We are sure, that an eventual determination, one way or the

other, would be in the best interest of this country, as also, its countrymen.

…………………………… .J.

(K.S. Radhakrishnan)

…………………………….J.

(Jagdish Singh Khehar)

New Delhi;

May 6, 2014.