RAMESHCHANDRA MANSUKHANI Vs. JAGDISHCHANDRA MANSUKHANI

JUDGEMENT

(1.) There is a further Afdavit of Jagdishchandra Mansukhani, Respondent No.1 afrmed on 3rd March 2020. A copy is given to Mr Chagla in Court today. This is styled as an Afdavit of Disclosure and runs from page 1235 to 1259.

(2.) Mr Kumar, learned Senior Counsel for JCM Group says with specifc reference to page 1250, that a quantity of 1,80,000 shares of Man Industries India Limited ("MIIL") Respondent No.4, and which shares were under some form of attachment by the Securities Appellate Tribunal, Mumbai ("SAT") or SEBI, have been released. He points out that there is an order of SAT passed on 24th February 2020. This is a conditional order. Upon one of the JCM Group entities depositing Rs 10 lakhs with that registry, the attachment order is to stand withdrawn. At page 1252 is a photocopy of a demand draft in favour of the SEBI Recovery Proceeds account in the amount of Rs. 10 lakhs.

(3.) Mr Kumar states that the actual transmission of these 1,80,000 shares to the Court Receiver's Demat account may take a few days but he has instructions to make a statement and give an undertaking that this will be done by Monday, i.e. 9th March 2020. The statement is noted and accepted.