Delhi High Court - Orders
Kuber Planters Ltd vs Securities And Exchange Board Of India on 5 February, 2026
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 1065/2024
KUBER PLANTERS LTD .....Appellant
Through: Mr. Vikas Pahwa, Sr. Advocate
alongwith Mr. Mohd. Haaris, Mr.
Asim Naeem, Mr. Shivam Tyagi, Mr.
Aamami G, and Ms. Cherry Gupta,
Advocates
versus
SECURITIES AND EXCHANGE BOARD OF INDIA
.....Respondent
Through: Mr. Ashish Aggarwal, Mr. Himanshu
Singh, Mr. Nishtha Verma, Ms. Lisha
Arora and Ms. Tanya Jain, Advocates
CORAM:
HON'BLE MS. JUSTICE CHANDRASEKHARAN SUDHA
ORDER
% 05.02.2026 CRL.M.(BAIL) 1907/2024
1. It is submitted by the learned Senior Counsel for the appellant-Company that the order directing them to deposit ₹50 lakhs could not be complied with, as all the assets of the Company have been attached by the respondent-SEBI as well as by other authorities.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 06/02/2026 at 20:47:06
2. The aforesaid submission is opposed by the learned counsel for the respondent-SEBI.
3. Let affidavit to the said effect be filed by the appellant before the next date of hearing.
4. List on 14.04.2026.
CHANDRASEKHARAN SUDHA, J FEBRUARY 5, 2026 p'ma This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 06/02/2026 at 20:47:06