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Supreme Court - Daily Orders

Subrata Bhattacharya vs Securities And Exchange Board Of India on 25 July, 2016

Bench: Anil R. Dave, L. Nageswara Rao

     ITEM NO.6                           COURT NO.2                 SECTION XVII

                               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.10/2016 in Civil Appeal No(s).13301/2015

     SUBRATA BHATTACHARYA                                             Appellant(s)

                                                 VERSUS

     SECURITIES & EXCHANGE BOARD OF INDIA                             Respondent(s)
     (For appropriate direction and office report)

     WITH

     I.A.No.5 in C.A.No.13319/2015
     (For appropriate direction and Office Report)

     I.A.No.14 in C.A.No.13394/2015
     (For appropriate direction and Office Report)

     I.A.No.4 in C.A.No.13410/2015
     (For appropriate direction and Office Report)

     I.A.No.8 in C.A.No.13301/2015
     (For Impleadment)

     Date : 25/07/2016 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Appellant(s)              Mr. Amit Pawan,Adv.

                                   Mr.   Mahesh Agarwal,Adv.
                                   Mr.   Sameer Rohatgi,Avd.
                                   Mr.   Paras Anand,Adv.
                                   For   Mr. E.C. Agrawala,Adv.

     For Respondent(s)             Mr.   Maninder Singh,ASG
                                   Mr.   R. Balasubramanian,Adv.
                                   Mr.   Nalin Kohli,Adv.
                                   Mr.   Prabhas Bajaj,Adv.
                                   Mr.   Akshay Amritanshu,Adv.
                                   For   Mr. Mukesh Kumar Maroria,Adv.
Signature Not Verified
                                   Mr. R.S. Suri,Sr.Adv.
Digitally signed by
SARITA PUROHIT
Date: 2016.07.28
                                   Ms. Pallavi Tayal Chadda,Adv.
16:58:45 IST
Reason:                            Mr. Avinash Kumar,Adv.



                                                  1
                    Mr.   Pratap Venugopal,Adv.
                    Ms.   Surekha Raman,Adv.
                    Mr.   Anuj Sarma,Adv.
                    Ms.   Niharika,Adv.
                    Mr.   Aman Shukla,Adv.
                    For   M/s. K.J. John & Co.,Advs.

                    Mr. Omanakuttan K.K.,Adv.
                    For Mr. Prashant Bhushan,Adv.

                    Mr. Vikas Mahajan,Adv.
                    For Mr. Vinod Sharma,Adv.

                    Mr. Prakash Kumar Singh,Adv.
                    Ms. Anuradha Mutatkar,Adv.

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

Applications for directions :

Heard the learned counsel. Prayer in terms of para (a) is granted, which reads thus :

“(a) Pass an order directing that PACL Ltd. and/or its Directors/Promoters/agents/ employees/Group and/or associate companies be restrained from in any manner selling/ transferring/alienating any of the properties wherein PACL has, in any manner, a right/ interest situated either within or outside India;” Further hearing is kept with the main matter. A copy of the application along with the Status Report shall be given by the learned counsel for the applicant to Mr. Maninder Singh, the learned Additional Solicitor General of India, who will assist the Court on the next date.

I.A.No.8 in C.A.No.13301/2015 (For impleadment) :

Taken on board.

 I.A.No.8 for impleadment is allowed.

SEBI shall file counter affidavit before the next date of hearing.

List the applications along with main matters on 2nd August.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 3