Supreme Court - Daily Orders
Kratos Energy And Infrastructure ... vs Securties And Exchange Board Of India on 29 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.43 COURT NO.12 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). 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 : 29-08-2023 This matter was 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
For Respondent(s) Mr. Bhargava V. Desai, AOR
Ms. Devina Bhandari, Adv.
Ms. Sonali Jaitley, Adv.
Mr. Jaiyesh Bakhshi, Adv.
Mr. Ravi Tyagi, Adv.
Mr. Gaurav Mishra, Adv.
Ms. Ria Chanda, Adv.
Ms. Neetu Devrani, Adv.
Mr. Anubhav Yadav, Adv.
Mr. P. V. Yogeswaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the appellant seeking adjournment for four weeks, list on 22.09.2023.
Interim order is extended till the next date of hearing.
(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by RADHA SHARMA Date: 2023.08.31 17:29:16 IST Reason: