Supreme Court - Daily Orders
Vakrangee Holdings Private Limited vs Securities And Exchange Board Of India on 9 September, 2021
Bench: Vineet Saran, Dinesh Maheshwari
ITEM NO.13 Court 9 (Video Conferencing) 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(s). 5058/2021
VAKRANGEE HOLDINGS PRIVATE LIMITED Appellant(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA Respondent(s)
( IA No.108573/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.108571/2021-EX-PARTE STAY and IA No.108570/2021-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 09-09-2021 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Appellant(s) Mr. Shyam Divan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Chetan Kapadia, Adv.
Mr. Ankur Saigal, Adv.
Ms. Manik Joshi, Adv.
Mr. Nishant Rao, Adv.
Mr. Mantul Bajpai, Adv.
Mr. Shivam Shukla, Adv.
Mr. Rajeev Gupta, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks.
In the meanwhile, there shall be stay of operation of the impugned judgment.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) Signature Not Verified (BRANCH OFFICER) AR-CUM-PS Digitally signed by SUNIL KUMAR Date: 2021.09.09 15:53:34 IST Reason: