Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Nda Securities Ltd vs State (Nct Of Delhi) on 6 May, 2025

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

     ITEM NO.54                                  COURT NO.12                     SECTION II-C

                    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). 4379/2025
     [Arising out of impugned final judgment and order dated 25-02-2025
     in CRLMC No. 1213/2017 passed by the High Court of Delhi at New
     Delhi]

     NDA SECURITIES LTD.                                                         Petitioner(s)
                                     VERSUS
     STATE (NCT OF DELHI) & ANR.                        Respondent(s)
     (FOR ADMISSION , IA No. 74022/2025 - EXEMPTION FROM FILING O.T.)

     Date : 06-05-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                             HON'BLE MR. JUSTICE K. VINOD CHANDRAN

     For Petitioner(s)                   Mr. Abhishek Gautam, AOR
                                         Mr. Keshari Kumar Tiwari, Adv.
                                         Mr. Shubham Soni, Adv.
                                         Ms. Varsha Bharti, Adv.
                                         Mr. Neeraj Goswami, Adv.

     For Respondent(s)                   Mr. Raja Thakare, A.S.G.(NP)
                                         Mr. Mukesh Kumar Maroria, AOR
                                         Mr. Rohit Khare, Adv.
                                         Mr. Prakash Gautam, Adv.
                                         Ms. Astha Singh, Adv.
                                          Mr. Rishikesh Haridas, Adv.

                                         Mr. Deepender Hooda, Adv.
                                         Mr. C.P.Malik, Adv.

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

Heard Ms. Varsha Bharti, learned counsel for petitioner(s), Mr. Prakash Gautam along with Mr. Rishikesh Haridas, learned counsel for respondent no.1 and Mr. Deepender Hooda, learned counsel for respondent no.2.

Arguments concluded.

Judgment reserved. Written submission(s)/short note(s) be Digitally signed by Nirmala Negi Date: 2025.05.06 filed within two days.

17:45:45 IST Reason:

(NIRMALA NEGI) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR