BIKRAM CHATTERJI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Court had passed an order for handing over all the original documents of accounts of Amrapali Group of Companies from the year 2008-2015 and 2015-2018 of 46 companies.Though, this Court passed said order on 12.9.2018, thereafter, the order was notcomplied with. This Court, therefore, passed yet another order on 26.9.2018, whereby itwas directed that all the account books, original documents etc. to be handed over to theforensic auditors, not only by the Amrapali Group of Companies but also those whichwere in possession of the statutory auditors.

(2.) Shri Pawan Kr. Aggarwal and Shri Ravi Bhatia appointed as forensic auditors arepresent in person. They have stated that the orders of this court have not been compliedwith and as per the e-mails, the documents have not been handed over and only skeletaldocuments of two companies have been handed over, namely of Amrapali Zodiac and ofAmrapali Princely Estates. Rest of the other documents have not been handed over.

(3.) We are constrained to observe that it is not only deliberate non compliance of theorder but effort is being made to fritter away the documents in utter violation of theorder passed by this Court. No justification could be pointed out by the learned counselappearing on behalf of the Amrapali Group of Companies for not complying with theorders passed by this Court.