Supreme Court - Daily Orders
Securities & Exchange Board Of India vs Kishore R.Ajmera on 7 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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ITEM NO.102 COURT NO.7 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). 2818/2008
SECURITIES & EXCHANGE BOARD OF INDIA Appellant(s)
VERSUS
KISHORE R.AJMERA Respondent(s)
(with appln. (s) for stay)
WITH
C.A. No. 8769/2012
(With appln.(s) for taking additional document on record)
C.A. No. 6719/2013
C.A. No. 252/2014
(With Interim Relief and Office Report)
C.A. No. 282/2014
(With Office Report)
Date : 07/01/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. Chander Uday Singh, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Purushottam K. Jha, Adv.
Ms. Niharika, Adv.
For M/s. K. J. John & Co.
For Respondent(s) Mr. Abhay A. Jena, Adv.
Mr. Ranjit B. Raut, Adv.
For Ms. Bina Gupta,Adv.
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.01.07
Mr. Rajesh Kumar,Adv.
Mr. Neeraj Vasu, Adv.
16:46:24 IST
Reason:
Mr. Devavrath Anand, Adv.
Mr. R.K. Srivastava, Adv.
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Mr. Deepak Shah, Adv.
Mr. Senthil Jagadeesan,Adv.
Mr. Govind Manoharan, Adv.
Ms. Suchitra Kumbhat, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.Nos. 2818/2008, 6719/2013, 252/2014 and 282/2014 Heard the learned counsel for the parties at length.
Hearing concluded.
Judgment reserved.
C.A.No.8769/2012 Arguments heard-in-part. List the matter for further hearing on 13th January, 2016.
(Neetu Khajuria) (Vinod Lakhina) (Asha Soni) Sr.P.A. Court Master Court Master