Supreme Court: The 3-judge bench of TS Thakur, AR Dave and Dr. AK Sikri, JJ has, for a period of 10 working days commencing from 05.08.2014, with no intention to constitute a precedent, allowed Subrata Roy Sahara, the Sahara Group of Companies Chief to shift to the Conference room of the Tihar Jail in order to negotiate the sale of properties within and outside India. However the Court made it clear that the rules, regulations, procedures in regard to visitors/visiting hours shall continue to be applicable during the period the contemnors are lodged in Conference room.
Apart from allowing the contemnors to use video conferencing system and internet/wi-fi facility of the Conference Room at their own expense, the Court also allowed them to bring 1 Telephone line with STD/ISD Facility, 1 Mobile Phone, 2 Desktop computers with Printer and stationary. 2 Laptops subject to suitable check and verification from the security angle and also permitted 2 secretarial staff and 1 technician/operator to work in the premises from 6 a.m. to 8 p.m. for 10 the said 10 days. SEBI v. Sahara India Real Estate Corpn. Ltd, I.A.Nos.13-15/2014, decided on 01.08.2014