Supreme Court - Daily Orders
Inventure Growth And Securities Ltd. vs Securities And Exchange Board Of India on 27 November, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.4 Court 3 (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 Diary No.17719/2020
(Arising out of impugned final judgment and order dated 10-10-2019
in AN No. 361/2018 06-02-2020 in RA No. 17/2019 06-02-2020 in RA
No. 18/2019 06-02-2020 in RA No. 19/2019 06-02-2020 in RA No.
20/2019 passed by the Securities Appellate Tribunal, Mumbai)
INVENTURE GROWTH AND SECURITIES LTD. & ORS. Petitioner(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA Respondent(s)
(With appln.(s) for IA No.107226/2020-EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and IA No.107225/2020-EX-PARTE STAY and IA
No.107228/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.107224/2020-CONDONATION OF DELAY IN FILING APPEAL)
Date : 27-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Nitin Rai, Sr. Adv.
Mr. Mohit Paul, AOR
Mr. Prashant Mehta, Adv.
Mr. Kunal Kataria, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Issue notice.
Signature Not Verified3 Tag with Civil Appeal Nos 9578-9579 of 2019. Digitally signed by Chetan Kumar Date: 2020.11.27 18:37:19 IST Reason:(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master