Bombay High Court
The Custodian vs Acharya Arun Dev on 13 March, 2020
Author: A.K. Menon
Bench: A.K. Menon
21.spmp-92-96.doc
sbw
IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING TO
TRANSACTIONS IN SECURITIES) ACT, 1992 AT BOMBAY
MISCELLANEOUS PETITION NO.92 OF 1996
The Custodian .. Applicant
Vs.
Acharya Arun Dev & Ors. .. Respondents
Mr. J. Chandran a/w Ms. Shilpa Bhate i/b. Leena Adhvaryu Associates for the applicant.
Mr. Saurabh Utangale i/b. Goenka and Associates for respondent no.1A to 1C. Mr. Anant Narayan for respondent no.2. Ms. Rupali Padgalekar i/b. Das Associate for respondent nos.4, 5 and 12. Ms. Niyathi Kalra i/b. Negandhi Shah & Himaytullah for respondent no.16. Mr. Ajay Panicker a/w Amit Kakri i/b. Ajay Law Associates for respondent nos.9, 14 & 25.
Mr. Ashwin Mehta for respondent nos.23 and 24.
CORAM : A.K. MENON JUDGE, SPECIAL COURT DATE : 13TH MARCH, 2020 P.C. :
1. On behalf of respondent nos.2, 4, 5,12, 15 and 16 the learned counsel appearing today state that they have entered appearance. They seek leave to file replies.
2. Replies if any shall be filed within two weeks from today.
3. In the meantime, on behalf of respondent no.17, the representative 1/2 ::: Uploaded on - 16/03/2020 ::: Downloaded on - 09/06/2020 02:51:55 :::
21.spmp-92-96.doc who is present states that she has expired. Replies if any to be filed within two weeks from today.
4. No extension of time will be granted.
5. List on 3rd April, 2020.
6. Mr. Ranit Basu, standing counsel will also remain present on the next date and take instructions from respondent nos.20 and 26.
(A.K. MENON, J.) wadhwa 2/2 ::: Uploaded on - 16/03/2020 ::: Downloaded on - 09/06/2020 02:51:55 :::