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N.H. Securities Ltd. vs Securities And Exchange Board Of India on 15 March, 2019

Bench: Sanjay Kishan Kaul, Indira Banerjee

     ITEM NO.39                             COURT NO.14                 SECTION II-A

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

     Petition(s) for Special Leave to Appeal (Crl.) No(s).1132/2019

     (Arising out of impugned final judgment and order dated 30-10-2018
     in CRLWP No.1894/2018 passed by the High Court Of Judicature At
     Bombay)

     N.H. SECURITIES LTD. & ORS.                                        Petitioner(s)

                                                     VERSUS

     SECURITIES AND EXCHANGE BOARD OF INDIA & ANR.      Respondent(s)
     (WITH IA NO.33137/19 - For appropriate orders/directions and
     appln. for exemption from filing c/c of the impugned judgment)

     Date : 15-03-2019 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                           HON'BLE MS. JUSTICE INDIRA BANERJEE


     For Petitioner(s)               Mr. Kamini Jaiswal,AOR
                                     Ms. Rani Mishra,Adv.
                                     Mr. Jatinderpal Singh,Adv.

     For Respondent(s)               Mr.   Chander Uday Singh,Sr.Adv.
     SEBI                            Mr.   Pratap Venugopal,Adv.
                                     Ms.   Surekha Raman,Adv.
                                     Mr.   Akhil A. Roy,Avd.
                                     Mr.   Sahil Singh,Adv.
                                     for   M/s. K.J. John & Co.,AOR

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

I.A.No.33137/2019 :

Issue notice.

Learned counsel appearing on behalf of the respondent-SEBI accepts notice.

Heard learned counsel.

We are of the view that the trial can be concluded, Digitally signed by SARITA PUROHIT Date: 2019.03.16 10:56:42 IST but let the judgment be not pronounced till the final view Reason: is taken in the main matter.

 Application for direction stands disposed of.

SLP(C)No.1132/2019 :

Learned counsel for the petitioners seeks and is granted two weeks' time to file rejoinder affidavit.

List after three weeks.

Learned counsel for the respondent-SEBI has handed over in Court a chart of the interconnected cases, in some of which the petitioners are involved, with a copy to the learned counsel for the petitioner, so that this aspect is dealt with in the rejoinder affidavit.

 (Anita Rani Ahuja)                          (Sarita Purohit)
   Branch Officer                                AR-cum-PS




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