Supreme Court: The bench of Dipak Misra, Ranjan Gogoi and Dr. A.K. Sikri , JJ told the Sahara Group of Companies and it’s head Subrata Roy that it will order the commencement of the Aamby Valley auction process of Rs. 1500 Crores are not deposited with the SEBI by 07.09.2017. The Court has listed the matter on 11.09.2017.
The bench had, on 06.02.2017, allowed SEBI to attach the Aamby Valley property along with other properties belonging to the Company and Subrata Roy, after SEBI had submitted that the Aamby Valley property would be sufficient for realization of the whole amount.
Source: PTI