Bombay High Court
Custodian vs Acharya Arun Dev on 1 March, 2019
Author: A.K. Menon
Bench: A.K. Menon
9.spmp-92.96.doc
IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING TO
TRANSACTIONS IN SECURITIES) ACT, 1992 AT BOMBAY
MISCELLANEOUS PETITION NO.92 OF 1996
The Custodian .. Petitioner
Vs.
Acharya Arun Dev & Ors. .. Respondents
WITH MISCELLANEOUS APPLICATION NO.418 OF 2003 WITH MISCELLANEOUS APPLICATION NO.80 OF 2004 WITH MISCELLANEOUS PETITION NO.8 OF 2018 Mr. Hormaz Daruwalla a/w Ms. Shilpa Bhate I/b. M/s. Leena Adhvaryu Associate for the petitioner. Mr. Aseem Naphde I/b. Goenka & Associates for respondent nos.1(a),
(b) and (c).
Mr. Amit Kakri I/b. Ajay Law Associates for respondent nos.9, 14 and 25. Mr. Ashwin Mehta a/w Sanjay Naukudkar for respondent nos.23(a), (b),
(c) and 24.
Ms. Niyathi Kalra a/w Ms. Rutuja Patil & Ms. Sonu Bhasi I/b. Ms. Negandhi Shah & Himayatullah for respondent no.16.
CORAM : A.K. MENON JUDGE, SPECIAL COURT DATE : 1ST MARCH, 2019.
P.C. :
1. The cross examination of Mr. Amit Parwal continued by 1/2 ::: Uploaded on - 05/03/2019 ::: Downloaded on - 12/03/2019 22:06:13 :::
9.spmp-92.96.doc Mr. Daruwalla. At the request of parties, "X-2" was marked "X-2 Colly".
2. Cross examination remains incomplete th
3. Stand over to 15 March, 2019 for further cross examination of Mr. Amit Parwal.
(A.K. MENON, J.) 2/2 ::: Uploaded on - 05/03/2019 ::: Downloaded on - 12/03/2019 22:06:13 :::