Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Adi Cooper on 15 April, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Krishna Murari
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ITEM NO.7 Court 5 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 380/2020
SECURITIES AND EXCHANGE BOARD OF INDIA Appellant(s)
VERSUS
ADI COOPER Respondent(s)
(FOR
FOR STAY APPLICATION ON IA 10634/2020
IA No. 10634/2020 - STAY APPLICATION)
WITH
C.A. No. 180/2021 (XVII)
(IA
FOR EX-PARTE STAY ON IA 10772/2021
IA No. 10772/2021 - EX-PARTE STAY)
Date : 15-04-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s)
Mr. C.U. Singh, Sr. Adv.
Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopa, Adv.
Ms. Surekha Raman, Adv.
Mr. Akhil Abraham Roy, Adv.
Mr. Vijay Valsan, Adv.
M/S. K J John And Co, AOR
Ms. Surekha Raman, Adv.
Mr. Akhil Abraham Roy, Adv.
Mr. Vijay Valsan, Adv.
For Respondent(s)
Mr. Paritosh Jain, Adv.
Mr. Divyansh Jain, Adv.
Signature Not Verified
Mr. R. Madhav Bera, Adv.
Mr. Atul Dewan, Adv.
Digitally signed by
DEEPAK SINGH
Date: 2021.04.16
17:52:47 IST
Reason: Mr. Deepkaran Dalal, AOR
Mr. Kishore Kunal, AOR
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UPON hearing the counsel the Court made the following
O R D E R
At the request of Mr. C.U. Singh, learned senior counsel appearing for the appellant, hearing of these matters is deferred till 27.04.2021.
As suggested during the course of hearing, learned counsel for the appellant is permitted to file additional documents.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)