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Kratos Energy And Infrastructure ... vs Securties And Exchange Board Of India on 2 January, 2024

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.49                              COURT NO.12                   SECTION XVII

                                    S U P R E M E C O U R T O F     I N D I A
                                            RECORD OF PROCEEDINGS

                                    Civil Appeal   No(s).   2533/2023

     KRATOS ENERGY AND INFRASTRUCTURE LIMITED                              Appellant(s)

                                                     VERSUS

     SECURTIES AND EXCHANGE BOARD OF INDIA & ANR.                          Respondent(s)

     (IA No. 101572/2023 - STAY APPLICATION)

     Date : 02-01-2024 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

     For Appellant(s)                   Ms. Rachitta Rai, AOR
                                        Mr. Samresh Chandra Jha, Adv.

     For Respondent(s)                 Mr. Chander Uday Singh, Sr. Adv.
                                       Mr. Bhargava V. Desai, AOR
                                       Ms. Viddushi Shandilya, Adv.
                                       Ms. Bidya Mohanty, Adv.
                                       Mr. Amjid Maqbool, Adv.
                                       Mr. Shivam Jasra, Adv.
                                       Mr. Deepanshu, Adv.
                                       Ms. Devina Bhandari, Adv.

                                       Mr. Neeraj Malhotra, Sr. Adv.
                                       Mr. Jaiyesh Bakhshi, Adv.
                                       Mr. Ravi Tyagi, Adv.
                                       Mr. P. V. Yogeswaran, AOR
                                       Mr. Gaurav Mishra, Adv.
                                       Mr. Daman Popli, Adv.
                                       Ms. Ria Chanda, Adv.
                                       Ms. Neetu Devrani, Adv.
                                       Mr. Anubhav Yadav, Adv.
                                       Mr. Nimish, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

The interim order is extended till the next date of Signature Not Verified hearing.

Reason: List on 30.01.2024.

(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)