The Custodian vs Acharya Arun Dev on 27 September, 2018

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Bombay High Court

The Custodian vs Acharya Arun Dev on 27 September, 2018

Bench: A. K. Menon

                                           1                        9.spmp-92.96.odt


sbw              IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING TO
                           TRANSACTIONS IN SECURITIES) ACT, 1992

                           MISCELLANEOUS PETITION NO.92 OF 1996


      The Custodian                                         ... Petitioner
               v/s.
      Acharya Arun Dev & Ors.                               ... Respondents

WITH MISCELLANEOUS APPLICATION NO.418 OF 2003 WITH MISCELLANEOUS APPLICATION NO.80 OF 2004 WITH MISCELLANEOUS APPLICATION NO.8 OF 2018 Mr. Hormaz Daruwalla a/w Ms. Shilpa Bhate I/b. M/s. Leena Adhvaryu Associate for the petitioner. Mr. Asim Naphde I/b. Goenka & Associates for respondent nos.1(a), (b) and (c).

Mr. Ajay Panicker a/w Amit Kakri I/b. Ajay Law Associates for respondent nos.9, 14 and 25. Mr. Ashwin Mehta for respondent nos.23(a), (b), (c) and 24. Ms. Rutuja Patil I/b. Ms. Negandhi Shah & Himayatullah for respondent no.16.

CORAM : A. K. MENON (JUDGE SPECIAL COURT) DATED : 27TH SEPTEMBER, 2018 P.C. :

1. Mr. Naphde, the learned counsel for respondent no.1(a), (b) and

(c) states that he has instructions to lead evidence and that he will 2 9.spmp-92.96.odt file his affidavit in lieu of examination-in-chief within two weeks from today.

2. Stand over to 11th October, 2018.

(A. K. MENON, J.) wadhwa Sandhya Bhagu Wadhwa Digitally signed by Sandhya Bhagu Wadhwa Date: 2018.09.28 17:57:00 +0530

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