1. Heard counsel on either side. Following our orders dated 28.10.2013, 01.11.2013 and 21.11.2013, Mr. C.A. Sundaram, learned senior
counsel, has taken us through Annexure-A, filed along with 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.
2. 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.