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Pacl Employees And Customers ... vs Union Of India Ministry Of Corporate ... on 31 March, 2016

Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel

     ITEM NO.801                             COURT NO.2                 SECTION X

                                 S U P R E M E C O U R T O F      I N D I A
                                         RECORD OF PROCEEDINGS

     I.A.No.3/2016 in Writ Petition(Civil) No.500/2015


     PACL EMPLOYEES AND CUSTOMERS PROTECTION FORUM                      Petitioner(s)

                                                   VERSUS

     UNION OF INDIA AND ORS.                                            Respondent(s)
     (For directions)


     Date : 31/03/2016 This application was mentioned today.


     CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)               Mr.   P.B. Suresh,Adv.
                                     Mr.   Vipin Nair,Adv.
                                     Mr.   Tishampati Sen,Adv.
                                     For   M/s. Temple Law Firm,Advs.

     For Respondent(s)               Mr.   Arvind P.Datar,Sr.Adv.
                                     Ms.   Surekha Raman,Adv.
                                     Ms.   Niharika,Adv.
                                     For   M/s. K.J. John & Co.,Advs.


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

Taken on Board.

Issue notice to respondent No.2-Securities and Exchange Board of India and respondent No.3-PACL Limited returnable on 5th April, 2016.

Liberty to serve through the standing counsel.

(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar