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Vakrangee Holdings Private Limited vs Securities And Exchange Board Of India on 3 December, 2021

Bench: Vineet Saran, Aniruddha Bose

     ITEM NO.39                     Court 9 (Video Conferencing)                  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).5058/2021

     VAKRANGEE HOLDINGS PRIVATE LIMITED                                         Appellant(s)

                                                         VERSUS

     SECURITIES AND EXCHANGE BOARD OF INDIA                                     Respondent(s)

     (IA No.108571/2021 - EX-PARTE STAY, IA No.108573/2021 - EXEMPTION
     FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No.108570/2021 -
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 03-12-2021 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE VINEET SARAN
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Appellant(s)                    Mr.   Chetan Kapadia, Adv.
                                         Mr.   Mahesh Agarwal, Adv.
                                         Mr.   Ankur Saigal, Adv.
                                         Ms.   Manik Joshi, Adv.
                                         Mr.   Nishant Rao, Adv.
                                         Mr.   Mantul Bajpai, Adv.
                                         Mr.   Rajeev Gupta, Adv.
                                         Mr.   E. C. Agrawala, AOR

     For Respondent(s)                   Mr.   S. Niranjan Reddy, Sr. Adv.
                                         Mr.   Ashish Prasad, Adv.
                                         Mr.   Mahfooz Ahsan Nazki, AOR
                                         Mr.   Pruthvi Dhinoja, Adv.
                                         Mr.   J.D. Baruah, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel for the appellant has stated that he has received counter affidavit from the respondent-SEBI yesterday only. Learned counsel for the appellant prays for and is granted three weeks time to file rejoinder affidavit.

List after three weeks.

(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS