Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Cairn Uk Holdings Limited on 16 December, 2024
Author: Sanjay Kumar
Bench: Sanjay Kumar
1
ITEM NO.6 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION NO. 2231/2023
IN
CIVIL APPEAL NO. 6563/2022
SECURITIES AND EXCHANGE BOARD OF INDIA Petitioner(s)/
Applicant(s)
VERSUS
CAIRN UK HOLDINGS LIMITED Respondent(s)/
Non-Applicant(s)
(FOR ADMISSION and IA No.215757/2023-EXTENSION OF TIME )
Date : 16-12-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. N. Venkataraman, A.S.G.
Applicant(s) Ms. Surekha Raman, Adv.
Mr. Amarjit Singh Bedi, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Imilikaba Jamir, Adv.
M/S. K J John And Co, AOR
For Respondent(s) Mr. Balaji Srinivasan, AOR
Non-Applicant(s) Mr. Abhishek Tiwari, Adv.
Ms. Sheniza Farid, Adv.
Mr. Balbir Singh, Sr. Adv.
Mrs. Sneha Jankiraman, Adv.
Mr. Madhav Khosla, Adv.
Ms. Saloni Gupta, Adv.
M/S. Khaitan & Co., AOR
UPON hearing the counsel, the Court made the following
O R D E R
We extend the time for passing of the order by the Securities Signature Not Verified and Exchange Board of India1. The order dated 12.03.2024 passed by Digitally signed by babita pandey Date: 2024.12.18 18:22:49 IST Reason: the SEBI will be treated as an order passed within the time frame 1 For short, “SEBI.” 2 fixed by this Court.
However, we have not commented on the merits of the said order.
The plea raised in the affidavit filed by respondent no. 2 will be also treated as disposed of in terms of the above order. The miscellaneous application stands disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR