Supreme Court - Daily Orders
Sunita Bhagat vs Sebi on 2 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.37 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2743/2014
(Arising out of impugned final judgment and order dated 29/01/2014
in CRLA No. 442/2010 passed by the High Court Of Delhi At New
Delhi)
SUNITA BHAGAT Petitioner(s)
VERSUS
SEBI Respondent(s)
(with appln. (s) for bail and permission to file additional
documents and stay of recovery of fine and office report)
WITH
SLP(Crl) No. 3677/2014
(With appln.(s) for bail and permission to file additional
documents and suspension of sentence and Office Report)
Date : 02/02/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Ritesh Agrawal, Adv.
For Respondent(s) Ms. Rekha Pandey, Adv.
Mr. Sanjay Mann, Adv.
Mr. R.K. Pillai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
List the appeal for hearing in the third week of July, 2015.
In the meanwhile, parties are at liberty to file additional Signature Not Verified documents, if any. Digitally signed by Gulshan Kumar Arora Date: 2015.02.04 16:42:48 IST Reason: (R.NATARAJAN) (INDU BALA KAPUR) Court Master Court Master