Bombay High Court
The Custodian vs Piramal Enterprises Ltd on 21 September, 2018
Author: A. K. Menon
Bench: A. K. Menon
1 6.spma-38.18.odt
sbw IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING TO
TRANSACTIONS IN SECURITIES) ACT, 1992
MISCELLANEOUS APPLICATION NO.38 OF 2018
The Custodian ... Applicant
v/s.
Piramal Enterprises Ltd. ... Respondent
Mr. Gandhar Raikar a/w Ms. Shilpa Bhate I/b. Leena Adhvaryu for the applicant.
Mr. Rishit Badlani I/b. A. S. Dayal & Associates for the respondent nos.1 & 2.
Mr. Jesse Cornelious for respondent no.11. Ms. Monika Chougule, Manager SBI CAP.
CORAM : A. K. MENON (JUDGE SPECIAL COURT) DATED : 21ST SEPTEMBER, 2018 P.C. :
1. The learned counsel on behalf of respondent nos.1 and 2 states that he will enter appearance within one week and also file his affidavit in reply. Copies of replies have been handed over to the Advocates for the Custodian and other notified parties today in Court.
2. Respondent nos.10 and 11 have give favourable opinions supporting the proposed subscription and the notified party represented by Mr. Mehta also supports the application for
2 6.spma-38.18.odt subscription. In the circumstances, respondent nos.10 and 11 are excused from further appearance in this matter.
3. Stand over to 27 September, 2018.
th (A. K. MENON, J.) Sandhya Bhagu Wadhwa Digitally signed by Sandhya Bhagu Wadhwa Date: 2018.09.24 14:45:25 +0530 wadhwa