Supreme Court to Subrata Roy Sahara: Either Pay Rs 600 Crore by Feb 6 or go to Jail

12 Jan 2017

Categories: Latest News

January,12,2017:

So far, he has returned a total of Rs 18,000 crores to its investors.

Supreme Court told Sahara Group Chief Subrata Roy to deposit Rs 600 crore more in the SEBI-Sahara refund account by February 6 or go to the jail.

Apex Court Bench comprising of Chief Justice JS Khehar , Justice Ranjan Gogoi and AK Sikri further added that, "too much indulgence" has already been given to Sahara Chief.

Till now, Sahara has returned total of Rs 18,000 crores to its investors.

Sahara Chief was sent to the jail on May 4, 2014, for his failure to comply with the 2012 order directing him to return investors' Rs. 17,600 crores with the 15 percent interest.

Roy has been directly charged in case pertaining to non-refund of nearly Rs 20,000 crores to the investors.

Related News @ LatestLaws.in-

26.11.2016 - SC refuses to order inquiry into documents recovered in IT raids at Birla, Sahara offices

15.12.2016 – SC tells NGO: Bring solid evidence to back graft charges against very high functionary like PM

29.3.2016- SC directs SEBI to start selling off 87 Sahara Properties, after Subrata Roy failed to do so

19.6.2015 - Relief for Sahara chief Subrata Roy, Supreme Court accepts bank guarantee

Tags : Sahara Subrata Roy Supreme Court

Download the LatestLaws.com Mobile App