Supreme Court - Daily Orders
Subrata Bhattacharya vs Securities And Exchange Board Of India on 9 November, 2016
Bench: Anil R. Dave, A.M. Khanwilkar
REVISED
ITEM NO.4 COURT NO.2 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). 13301/2015
SUBRATA BHATTACHARYA Appellant(s)
VERSUS
SECURITIES & EXCHANGE BOARD OF INDIA Respondent(s)
(With appln(s) for appropriate direction and directions and
exemption from filing c/c of the impugned judgment and exemption
from filing O.T. of annexures and impleadment(s) and
intervention(s) and permission to file additional documents and
stay and office report)
WITH
C.A. No. 13319/2015
(With appln.(s) for directions and ex-parte stay and exemption from
filing c/c of the impugned judgment and permission to file
additional documents and Office Report)
C.A. No. 13394/2015
(With appln.(s) for intervention and permission to bring
additional facts and documents on record and impleadment(s) and
intervention(s) and permission to file additional documents and
stay and Office Report)
C.A. No. 13410/2015
(With appln.(s) for ex-parte stay and exemption from filing c/c of
the impugned judgment and Office Report)
W.P.(C) No. 500/2015
(With appln.(s) for directions and Office Report)
T.C.(C) No. 134/2015
T.C.(C) No. 31/2016
T.C.(C) No. 30/2016
T.C.(Crl.) No. 2/2016
T.C.(Crl.) No. 1/2016
Signature Not Verified
T.C.(Crl.) No. 3/2016
Digitally signed by
NARENDRA PRASAD
Date: 2016.11.16
17:53:14 IST
Reason:
W.P.(C) No. 640/2016
(With Office Report)
1
W.P.(C) No. 613/2016
(With Office Report)
Date : 09/11/2016 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Appellant(s)/
Applicant(s) Mr. Anil B. Diwan,Sr.Adv.
Mr. Abhishek Amritanshu,Adv.
Mr. Amit Pawan,AOR
Mr. Akshat Srivastava,Adv.
Mr. Gaurav Singh,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. Sameer Rohatgi,Adv.
Mr. Ankur Saigal,Adv.
Ms. Sadapurna Mukherjee,Adv.
Mr. E. C. Agrawala,AOR
Mr. Vipin Nair,AOR
Mr. P.B. Suresh,Adv.
Mr. C.P. Chanderasekharan,Adv.
Mr. Abhay Pratap Singh,Adv.
Mr. Manoj Nayik,Adv.
Mr. Abdulrahiman Tamboli,Adv.
Mr. S. Gowthaman,AOR
Mr. Rajesh P.,AOR
Mr. Anjani Kumar Mishra,Adv.
Mr. Shiv Ram Pandey,Adv.
Mr. Shailendra Kumar Mishra,Adv.
For Respondent(s)/
Applicant(s) Mr. R. Balasubramanian,Adv.
Ms. Aarti Sharma,Adv.
Mr. Ananya Mishra,Adv.
Mr. Santosh Kumar,Adv.
Mr. Mukesh Kumar Maroria,AOR
Mr. Amit Kumar,AOR
Mr. Shuraya Sh. Sahay,Adv.
Mr. Prakash Kumar Singh,AOR
Mrs. Anil Katiyar,AOR
2
Ms. Anuradha Mutatkar,AOR
Ms. Neela Gohkale,Adv.
Mr. Devanshu Sharma,Adv.
Ms. Kamakshi S. Mehlwal,AOR
Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Mr. Anuj Sarma,Adv.
Ms. Niharika,Adv.
Mr. Aman Shukla,Adv.
Ms. Kanika Kalaiyarasan,Adv.
For M/s. K.J. John & Co.
Mr. Vikas Mahajan,Adv.
Mr. Vinod Sharma,AOR
Mr. Arun Singh,Adv.
Mr. Pawan Relay,Adv.
Mr. Avadh Bihari Kaushik,Adv.
Mr. Sudharshan Singh Rawat,Adv.
Mr. Deepak Kunwar,Adv.
Mr. Vijay K.,Adv.
Ms. Firoza M.,Adv.
Mr. Sudhir Kumar,Adv.
Mr. Gagan Gupta,Adv.
Mr. T. Sudhaker,Adv.
For Mr. Prashant Bhushan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. NO.14 IN C.A. No.13301/2015 The learned counsel appearing for the C.B.I. has submitted that the C.B.I. Officials would like to look into all the seventy six (76) First Information Reports, which have been filed, so as to ascertain, in terms of the order dated 12.03.2013 passed by this Court in C.A. No.6572 of 2004, whether they are to be transferred or to be investigated by the C.B.I. To enable the C.B.I. to do the needful, hearing is adjourned to 10.01.2017.
List this I.A. and other matters on 10.01.2017 3 I.A. NO.15 IN C.A. No.13394/2015 It has been fairly submitted by Mr. Pratap Venugopal, the learned counsel appearing for the SEBI/SEBI Committee, that the representation made by the applicant(s) is being looked into by the SEBI Committee and appropriate action shall be taken on the representation.
In view of the said statement, the I.A. stands disposed of as dismissed.
I.A. Nos.9, 10, 11 & 12 IN C.A. No.13394/2015 The learned counsel appearing for the applicant(s) submitted that the applicant(s) would like to make an application in the nature of a representation to the SEBI Committee. If such an application is made, we are sure that the SEBI Committee shall consider the same and take an appropriate decision thereon.
In view of the above, the I.As stand disposed of as dismissed.
I.A. Nos.17 & 18 IN C.A. No.13301/2015 The learned counsel appearing for the applicant(s) submitted that they have already made a representation to the SEBI Committee and we are sure that an appropriate action shall be taken on the said representation.
In view of the above, the I.As. Stand disposed of as dismissed.
(NARENDRA PRASAD) (SNEH BALA MEHRA)
COURT MASTER ASSISTANT REGISTRAR
4
ITEM NO.4 COURT NO.2 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). 13301/2015 SUBRATA BHATTACHARYA Appellant(s) VERSUS SECURITIES & EXCHANGE BOARD OF INDIA Respondent(s) (With appln(s) for appropriate direction and directions and exemption from filing c/c of the impugned judgment and exemption from filing O.T. of annexures and impleadment(s) and intervention(s) and permission to file additional documents and stay and office report) WITH C.A. No. 13319/2015 (With appln.(s) for directions and ex-parte stay and exemption from filing c/c of the impugned judgment and permission to file additional documents and Office Report) C.A. No. 13394/2015 (With appln.(s) for intervention and permission to bring additional facts and documents on record and impleadment(s) and intervention(s) and permission to file additional documents and stay and Office Report) C.A. No. 13410/2015 (With appln.(s) for ex-parte stay and exemption from filing c/c of the impugned judgment and Office Report) W.P.(C) No. 500/2015 (With appln.(s) for directions and Office Report) T.C.(C) No. 134/2015 T.C.(C) No. 31/2016 T.C.(C) No. 30/2016 T.C.(Crl.) No. 2/2016 T.C.(Crl.) No. 1/2016 T.C.(Crl.) No. 3/2016 W.P.(C) No. 640/2016 (With Office Report) 5 W.P.(C) No. 613/2016 (With Office Report) Date : 09/11/2016 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s)/ Applicant(s) Mr. Anil B. Diwan,Sr.Adv.
Mr. Abhishek Amritanshu,Adv. Mr. Amit Pawan,AOR Mr. Akshat Srivastava,Adv. Mr. Gaurav Singh,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. Sameer Rohatgi,Adv.
Mr. Ankur Saigal,Adv.
Ms. Sadapurna Mukherjee,Adv. Mr. E. C. Agrawala,AOR Mr. Vipin Nair,AOR Mr. P.B. Suresh,Adv.
Mr. C.P. Chanderasekharan,Adv. Mr. Abhay Pratap Singh,Adv.
Mr. Manoj Nayik,Adv.
Mr. Abdulrahiman Tamboli,Adv. Mr. S. Gowthaman,AOR Mr. Rajesh P.,AOR Mr. Anjani Kumar Mishra,Adv. Mr. Shiv Ram Pandey,Adv.
Mr. Shailendra Kumar Mishra,Adv.
For Respondent(s)/ Applicant(s) Mr. R. Balasubramanian,Adv.
Ms. Aarti Sharma,Adv.
Mr. Ananya Mishra,Adv.
Mr. Santosh Kumar,Adv.
Mr. Mukesh Kumar Maroria,AOR Mr. Amit Kumar,AOR Mr. Shuraya Sh. Sahay,Adv.
Mr. Prakash Kumar Singh,AOR 6 Mrs. Anil Katiyar,AOR Ms. Anuradha Mutatkar,AOR Ms. Neela Gohkale,Adv.
Mr. Devanshu Sharma,Adv.
Ms. Kamakshi S. Mehlwal,AOR Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Mr. Anuj Sarma,Adv.
Ms. Niharika,Adv.
Mr. Aman Shukla,Adv.
Ms. Kanika Kalaiyarasan,Adv. For M/s. K.J. John & Co.
Mr. Vikas Mahajan,Adv.
Mr. Vinod Sharma,AOR Mr. Arun Singh,Adv.
Mr. Pawan Relay,Adv.
Mr. Avadh Bihari Kaushik,Adv.
Mr. Sudharshan Singh Rawat,Adv. Mr. Deepak Kunwar,Adv.
Mr. Vijay K.,Adv.
Ms. Firoza M.,Adv.
Mr. Sudhir Kumar,Adv.
Mr. Gagan Gupta,Adv.
Mr. T. Sudhaker,Adv.
For Mr. Prashant Bhushan,Adv.
UPON hearing the counsel the Court made the following O R D E R I.A. NO.14 IN C.A. No.13301/2015 The learned counsel appearing for the C.B.I. has submitted that the C.B.I. Officials would like to look into all the seventy six (76) First Information Reports, which have been filed, so as to ascertain, in terms of the order dated 12.03.2013 passed by this Court in C.A. No.6572 of 2004, whether they are to be transferred or to be investigated by the C.B.I. To enable the C.B.I. to do the needful, hearing is adjourned to 10.01.2017.
List this I.A. and other matters on 10.01.2017 7 I.A. NO.15 IN C.A. No.13301/2015 It has been fairly submitted by Mr. Pratap Venuopal, the learned counsel appearing for the SEBI/SEBI Committee, that the representation made by the applicant(s) is being looked into by the SEBI Committee and appropriate action shall be taken on the representation.
In view of the said statement, the I.A. stands disposed of as dismissed.
I.A. Nos.9, 10, 11 & 12 IN C.A. No.13394/2015 The learned counsel appearing for the applicant(s) submitted that the applicant(s) would like to make an application in the nature of a representation to the SEBI Committee. If such an application is made, we are sure that the SEBI Committee shall consider the same and take an appropriate decision thereon.
In view of the above, the I.As stand disposed of as dismissed.
I.A. Nos.17 & 18 IN C.A. No.13301/2015 The learned counsel appearing for the applicant(s) submitted that they have already made a representation to the SEBI Committee and we are sure that an appropriate action shall be taken on the said representation.
In view of the above, the I.As. Stand disposed of as dismissed.
(NARENDRA PRASAD) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR 8