Supreme Court - Daily Orders
Kratos Energy And Infrastructure ... vs Securties And Exchange Board Of India on 28 November, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.54 COURT NO.13 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.2533/2023
KRATOS ENERGY AND INFRASTRUCTURE LIMITED Appellant(s)
VERSUS
SECURTIES AND EXCHANGE BOARD OF INDIA & ANR. Respondent(s)
(IA No. 101572/2023 - STAY APPLICATION)
Date : 28-11-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) Ms. Rachitta Rai, AOR
Mr. S. Ashraf, Adv.
For Respondent(s) Mr. Chander Uday Singh, Sr. Adv.
Mr. Bhargava V. Desai, AOR
Ms. Viddushi Shandilya, Adv.
Ms. Bidya Mohanty, Adv.
Mr. Amjid Maqbool, Adv.
Mr. Deepanshu, Adv.
Ms. Devina Bhandari, Adv.
Mr. Ravi Tyagi, Adv.
Mr. Daman Popli, Adv.
Mr. P. V. Yogeswaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the appellant, the matter is adjourned by three weeks.
(KRITIKA TIWARI) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2023.11.29
16:56:54 IST
Reason: