Supreme Court - Daily Orders
Kratos Energy And Infrastructure ... vs Securities And Exchange Board Of India on 13 December, 2024
1
ITEM NO.21 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION NO.2526/2024 IN C.A. NO.2533/2023
[ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 15-10-2024
IN C.A. NO. NO. 2533/2023 PASSED BY THE SUPREME COURT OF INDIA]
KRATOS ENERGY AND INFRASTRUCTURE LIMITED PETITIONER(S)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA & ANR. RESPONDENT(S)
(FOR ADMISSION AND IA NO.255743/2024-APPROPRIATE ORDERS/DIRECTIONS)
Date : 13-12-2024 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Tariq Muneer, Adv.
Mr. Achal Gupta, Adv.
Ms. Deepa, Adv.
Ms. Alizaah Rais, Adv.
Mr. Dhaval Deshpande, Adv.
Mr. Anshuman, AOR
For Respondent(s) Mr. Pratap Venugopal, Sr. Adv.
Mr. Rahul Gupta, Adv.
Mr. Bhargava V.Desai, Adv.
Mr. Shivam Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned senior counsel for the applicant and learned senior counsel appearing for the respondent-Board.
Signature Not Verified
The prayer sought for in the application has Digitally signed by GEETA JOSHI Date: 2024.12.16 18:55:50 IST Reason: been now complied with by the first respondent-
Securities and Exchange Board of India by issuance of its letter dated 12.12.2024 to the effect that it has 2 received Rs.5.77 Crores in terms of the order of this Court dated 15.10.2024 (Rs.4.33 crores from the applicant/appellant herein and Rs.1.44 crores from National Stock Exchange). Further, the letter also states that there are no outstanding dues from the applicant/appellant herein. Consequently, we find that it is unnecessary to issue any further direction to the respondent herein in terms of what has been sought in the miscellaneous application.
Consequently, the Miscellaneous Application stands disposed of.
Pending application(s), if any, also stands disposed of.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH)