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Kratos Energy And Infrastructure ... vs Securties And Exchange Board Of India on 22 September, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.55                              COURT NO.15                    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 : 22-09-2023 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. Chander Uday Singh, Sr. Adv.
                                       Mr. Bhargava V. Desai, AOR
                                       Mr. Siddhartha Chaudhury, Adv.
                                       Ms. Viddushi Shandilya, Adv.
                                       Ms. Bidya Mohanty, Adv.
                                       Mr. Amjid Maqbool, Adv.
                                       Ms. Devina Bhandari, Adv.

                                       Mr. Gopal Sankar Narayanan, Sr. Adv.
                                       Mr. Jaiyesh Bakhshi, Adv.
                                       Mr. Ravi Tyagi, Adv.
                                       Mr. Gaurav Mishra, Adv.
                                       Mr. Daman Popli, Adv.
                                       Ms. Neetu Devrani, Adv.
                                       Mr. Anubhav Yadav, Adv.
                                       Ms. Tanya Shrivastav, 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, adjourned by three weeks.

Interim order is extended for further period of six weeks from Signature Not Verified today.

     (RADHA SHARMA)                                                   (MALEKAR NAGARAJ)
     COURT MASTER (SH)                                                COURT MASTER (NSH)