Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Classic Credit Ltd. on 18 March, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
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ITEM NO.106 COURT NO.4 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 67/2011
SECURITIES AND EXCHANGE BOARD OF INDIA Appellant(s)
VERSUS
CLASSIC CREDIT LTD. Respondent(s)
(with appln. (s) for stay and directions and office report)
WITH
Crl.A. No. 68/2011
(With appln.(s) for directions and Office Report)
Crl.A. No. 69/2011
(With appln.(s) for directions and Office Report)
Crl.A. No. 70/2011
(With appln.(s) for permission to file application for direction
and Office Report)
Crl.A. No. 71/2011
(With appln.(s) for directions and Office Report)
Crl.A. No. 72/2011
(With appln.(s) for permission to file application for direction
and Office Report)
Crl.A. No. 73/2011
(With appln.(s) for directions and Office Report)
C.A. No. 102-103/2011
(With appln.(s) for appropriate direction and Office Report)
SLP(Crl) No. 3593/2011
(With Office Report)
SLP(C) No. 21394/2011
(With appln.(s) for appropriate direction and Interim Relief and
Office Report)
Crl.A. No. 1096/2013
(With appln.(s) for directions and Office Report)
Date : 18/03/2015 These appeals/petitions were called on for
hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Appellant(s) Mr. Sanjay Manu, Adv.
Mr. R.K. Pillai, Adv.
for Ms. Rekha Pandey,AOR
Signature Not Verified
Digitally signed by
Mr. D.P. Singh, Adv.
Ms. Sonam Gupta, Adv.
Parveen Kumar Chawla
Date: 2015.03.24
17:28:48 IST
Reason:
Mr. Raj Kiran Vais, Adv.
Mr. Salil Bhatta Charya, Adv.
Mr. R.P. Vyas, Adv.
for Mr. Sanjay Jain, AOR
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Mr. Jitendra Kumar,AOR
Mr. Vikas Mahajan, Adv.
Mr. Vishal Mahajan, Adv.
Mr. A.N. Singh, Adv.
for Mr. Bhaskar Y. Kulkarni,AOR(NP)
For Respondent(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Jatin Zaveri,Adv.
Mr. Neel Kamal Mishra, Adv.
Mr. Santosh Paul, Adv.
Mr. M. J. Paul,Adv.
Mr. Gaurav Agrawal,AOR(NP)
Ms. Kamini Jaiswal,AOR(NP)
Mr. Sushil Karanjkar, Adv.
Mr. Ratan Wasekar, Adv.
for Mr. K. N. Rai,AOR(NP)
Ms. Neelam Jain, Adv.
Ms. Vaishali R, Adv.
for Mr. Annam D. N. Rao,AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel representing the SEBI states, that the learned Attorney General for India, who has to argue the case on behalf of SEBI, is busy in an ongoing matter in some other Court.
In view of the above, and as agreed between the learned counsel for the rival parties, list for hearing on 15.04.2015.
Liberty is granted to file reply to the interlocutory applications filed on behalf of SEBI, in the meantime.
(Parveen Kr. Chawla) (Renu Diwan)
Court Master Court Master