Calcutta High Court (Appellete Side)
Tandra Mukherjee & Ors vs Sebi & Ors on 15 January, 2019
1
15.01.2019
Item No.95 to 101
Ct. No.238
sdas
W.P. 5437 (W) of 2014
Tandra Mukherjee & ors.
Vs.
SEBI & ors.
with
W.P. 16534 (W) of 2013
M/s. Tower Infotech Ltd.
Vs.
UOI & ors.
With
C.A.N. 94 of 2017
With
C.A.N. 8103 of 2017
With
C.A.N. 8655 of 2017
With
C.A.N.10159 of 2017
With
C.A.N.10965 of 2017
With
C.A.N.12251 of 2017
With
CAN 6007 of 2018
With
CAN 7048 of 2018
With
CAN 7047 of 2018
With
CAN 7547 of 2018
With
CAN 67 of 2019
With
W.P.18229 (W) of 2014
Amar Nandy & ors.
Vs.
SEBI
With
W.P.21910 (W) of 2017
Birendra Nath Koyel
Vs.
U.O.I. & ors.
With
W.P.9707 (W) of 2018
Snehasish Maity & Anr.
Vs.
2
CBI & Ors.
With
W.P. 18525(W) of 2018
Ashok Das & Ors.
Vs.
The SEBI & Ors.
With
W.P. 19275(W) of 2018
Asha Poddar & Ors.
Vs.
UOI & Ors.
Mr. Subir Sayal
...for the petitioner
(in W.P.16534 (W) of 2013)
Mr. Bikash Ranjan Bhattacharya, Sr. Adv.,
Mr. Subhasish Chakraborty,
Mr. Arindam Das,
Mr. Biswajit Sarkar,
Ms. Rumeli Sarkar,
Mr. Amit Chowudhury,
Ms. Susmita Singh
.... for the petitioners
(in W.P. 19275(W) of 2018)
Mr. Debabrata Karan,
Ms. Dipanwita Biswas,
Mr. Debopriyo Karan
...for the petitioner
(in W.P.21910 (W) of 2017)
Mr. Dibyendu Chatterjee,
Mr. Siddhartha Roy,
Mrs. Madhuporna Kanrar
...for the petitioners
(in W.P.5437 (W) of 2014)
Mr. Amitesh Banerjee,
Mr. Tulshi Das Ray,
Mr. Tarak Karan
...for the State
Mr. Tapas Kumar Mukherjee,
Mr. R. N. Duta,
3
Mr. H. K. Halder
..... for the State
(in W.P. 5437(W) of 2014
with
in W.P. 16534(W) of 2013)
Mr. Dipak Kumar Jain
...... for the respondents
(in CAN 7048 of 2018) Mr. A. Chakraborty ..... for the UOI (in W.P. 18229(W) of 2014) Mr. Dilip Kumar Chakraborty ...for the UOI (in W.P.21910 (W) of 2017) Mr. Partha Sarathi Biswas ...for the UOI (in W.P. 5437 (W) of 2014) Ms. Sumitra Das ...for the CBI Mr. H. K. Mitra Mr. Prasanta Kumar Dutt, Mr. Susanta Kumar Dutt, Mr. Syamantak Banerjee ...for the SEBI Mr. Neguive Ahmed ...for the Committee Learned senior Counsel appearing for the State submits the applications from claimants ought to be inventorised by SEBI before they are handed over to the State. 4
Learned senior Counsel appearing for the SEBI submits that due to paucity of manpower such exercise may not be possible.
Under such circumstances, we direct a joint inventory of the applications received from depositors be conducted by SEBI and EOW, Government of West Bengal and report be filed on the next date of hearing. State Government shall render necessary assistance in the matter of manpower to SEBI in that regard, if necessary.
Matter is adjourned for four weeks. (Shekhar B. Saraf, J.) (Joymalya Bagchi, J.)