Supreme Court - Daily Orders
S.E.B.I. vs Dilip S. Pendse on 28 November, 2019
Bench: Chief Justice, B.R. Gavai, Surya Kant
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3769 OF 2010
S.E.B.I. APPELLANT(S)
VERSUS
DILIP S. PENDSE RESPONDENT(S)
WITH Civil Appeal Nos.4518-4523/2010
Civil Appeal No.3770/2010, Civil Appeal No.3772/2010
Civil Appeal No.3773/2010
O R D E R
CIVIL APPEAL NOS.3769 OF 2010 and 3773/2010 Learned counsel appearing for both sides state that the respondent viz., Dilip S. Pendse is no more and was found dead sometime in the year 2017.
Accordingly, the present appeals abate and are disposed of as such.
Civil Appeal Nos.4518-4523/2010 Learned counsel appearing for the appellant seeks leave to withdraw these appeals in view of abatement of appeals filed by SEBI being Civil Appeal Nos.3769/2010 and 3773/2010.
Accordingly, the instant appeals are dismissed as withdrawn.
Civil Appeal Nos.3770/2010 and 3772/2010 Signature Not Verified Digitally signed by SANJAY KUMAR Mr. Gaurav Agrawal, learned counsel appearing for the Date: 2019.12.03 17:13:08 IST Reason: respondent, states that the respondent – company was a company owned by the father of deceased Dilip S. Pendse and 2 his wife Anuradha S Pendse who are both said to have expired.
Mr. Agrawal, learned counsel, has no knowledge about the successors of the deceased owners/Directors of the respondent – company.
The respondent – company is said to be only a shell company without any assets.
In the circumstances, the instant appeals have now become infructuous and are disposed of as such.
....................CJI [S.A. BOBDE] .....................J [B.R. GAVAI] .....................J [SURYA KANT] NEW DELHI;
NOVEMBER 28, 2019.
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ITEM NO.103 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
Civil Appeal No(s).3769/2010
S.E.B.I. Appellant(s)
VERSUS
DILIP S. PENDSE Respondent(s)
WITH C.A. Nos.4518-4523/2010 (XVII) (FOR DISCHARGE OF ADVOCATE ON RECORD ON IA 59461/2019) C.A. No.3770/2010 (XVII) (FOR DISCHARGE OF ADVOCATE ON RECORD ON IA 59451/2019) C.A. No.3772/2010 (XVII) (FOR DISCHARGE OF ADVOCATE ON RECORD ON IA 59454/2019) C.A. No.3773/2010 (XVII) Date : 28-11-2019 These appeals were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE SURYA KANT For Appellant(s) Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Akhil Abraham Roy, Adv. Mr. Vijay Valsan, Adv.
For M/s K J John And Co, AOR Ms. Ruby Singh Ahuja, Adv.
Mr. Nakul Gandhi, Adv.
Mr. Anupam Prakash, Adv.
Mr. Ashutosh Shukla, Adv.
For M/s Karanjawala & Co., AOR For Respondent(s) Mr. Gaurav Agrawal, AOR UPON hearing the counsel the Court made the following O R D E R CIVIL APPEAL NOS.3769 OF 2010 and 3773/2010 The present appeals abate and are disposed of as such in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.4
Civil Appeal Nos.4518-4523/2010 The instant appeals are dismissed as withdrawn in terms of the signed order.
Civil Appeal Nos.3770/2010 and 3772/2010 The instant appeals are disposed of as having become infructuous in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)