Supreme Court - Daily Orders
Securities And Exchange Board Of India vs The Golden Forests (India) Ltd. on 19 February, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
1
ITEM NO.57 COURT NO.5 SECTION XVI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No. 151/2018 in T.C. (C) No. 2/2004
SECURITIES AND EXCHANGE BOARD OF INDIA ETC. Petitioner(s)
VERSUS
THE GOLDEN FORESTS (INDIA) LTD. ETC. Respondent(s)
(IA No.8286/2018-CLARIFICATION/DIRECTION)
Date : 19-02-2018 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Counsel for the
parties Dr. Abhishek Mani Singhvi, Sr. Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Aman Vachher, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Dhiraj, Adv.
Mrs. Anshu Vachher, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Arun Nagar, Adv.
Mr. P. N. Puri, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. B. H. Marlapalle, Sr. Adv.
Mr. Shantanu Bhowmick, Adv.
Mr. A. K. Chowdhary, Adv.
Mr. Mike Desai, Adv.
Mr. Vinay Rajput, Adv.
Mr. Ranjan Mukherjee, Adv.
Mr. Kapil Sibal, Sr. Adv.
Mr. Ajay Choudhary, Adv.
Mr. Vinay Rajput, Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Anil K. Sharma, Adv.
Mr. Rajesh Sharma, Adv.
Signature Not Verified
Mr. Rajiv Goel, Adv.
Mrs. Shalu Sharma, Adv.
Digitally signed by
MAHABIR SINGH
Date: 2018.02.22
10:58:49 IST
Reason:
Mr. Nidhesh Gupta, Sr. Adv.
Mr. Amarjit Singh Bedi, Adv.
Ms. Vriti Gujral, Adv.
2
Mr. Rahul Gupta, Adv.
Mr. Bhargava V. Desai, Adv.
Mr. Akshat Malpani, Adv.
Ms. Suruchi Aggarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned senior counsel appearing for the parties have made their proposals for settlement. They may reduce the same to writing and exchange them within two weeks from today. We find that the parties have been litigating since 2004. Some of the transferred cases are pending consideration before this Court. It is seen from the order dated 03.02.2010 that this Court had remitted certain matters to the High Court of Delhi, to be treated as writ petitions. We are informed that since the transfer back to the High Court, a Committee has been appointed and there are other intervening developments.
The learned senior counsel appearing for the investors submitted that it will be in the interest of all concerned to give a quietus to the disputes before this Court, since otherwise it is likely that another round of litigation from the orders passed by the High Court may arise.
After having heard the learned senior counsel appearing on both the sides, we find no reason to deny such a request for transferring the cases back to this Court.
Accordingly, Writ Petition (C) No. 1399 of 2010 along with all the applications filed in the writ petition before the High Court, is directed to be transferred to this Court, to be heard along with 3 Transferred Case (C) No. 2 of 2004 and connected matters. List on 16.03.2018.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR