Calcutta High Court
M/S Rose Valley Real Estates & ... vs Securities & Exchange Board Of India & ... on 19 January, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
WP No. 45 of 2011
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S ROSE VALLEY REAL ESTATES & CONSTRUCTION Petitioners
LIMITED & ANOTHER
Versus
SECURITIES & EXCHANGE BOARD OF INDIA & OTHERS Respondents
For Petitioners : Mr. P. C. Sen, Sr. Advocate Mr. Anindya Mitra, Sr. Advocate Mr. Samaraditya Pal, Sr. Advocate Mr. Sudipta Sarkar, Sr. Advocate Mr. Pratap Chatterjee, Sr. Advocate Mr. Surajit Nath Mitra, Sr. Advocate Mr. R. Basu Chowdhury, Advocate Mr. M. Bhattacharyay, Advocate Mr. Arup Bhattacharyay, Advocate Ms. Sutapa Sanyal For Respondents : Mr. Hirak Mitra, Sr. Advocate Mr. Rupak Ghosh, Advocate Mr. Susanta Kumar Dutta, Advocate BEFORE:
The Hon'ble JUSTICE JAYANTA KUMAR BISWAS Date : 19th January, 2011.
The Court : Mr. Mitra prays for accommodation for day so that he may examine the decision on which Mr. Sen wants to rely in support of his prayer for admission and interim relief. Mr. Sen has left the matter to the discretion of the Court. I am of the view that it will be appropriate to accommodate Mr. Mitra. Hence hearing is adjourned for the day. List the matter tomorrow as 'Court application'.
(JAYANTA KUMAR BISWAS, J.) M.Sen