Supreme Court - Daily Orders
Subrata Bhattacharya vs Securities And Exchange Board Of India on 7 December, 2017
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.1 COURT NO.6 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). 13301/2015
SUBRATA BHATTACHARYA Appellant(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA Respondent(s)
(and IA No.64555/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.65030/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION FOR
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 1/2015 FOR
STAY APPLICATION ON IA 2/2015 FOR [PERMISSION TO FILE ANNEXURES]
ON IA 3/2016 FOR INTERVENTION APPLICATION ON IA 12/2016 FOR
INTERVENTION APPLICATION ON IA 19/2016 FOR [I/A FOR DIRECTION] ON
IA 16558/2017 FOR [I A FOR INTERVENTION AND STAY ] ON IA
19713/2017 FOR INTERVENTION APPLICATION ON IA 22/2017 FOR [I A FOR
DIRECTION ] ON IA 22042/2017 FOR [I A FOR DIRECTION] ON IA
36792/2017 FOR [I A FOR IMPLEADMENT] ON IA 36788/2017 FOR [I/A
FOR DIRECTION] ON IA 36786/2017 FOR [I/A FOR IMPLEADMENT] ON IA
36785/2017 and IA No.75361/2017-MODIFICATION OF COURT ORDER and IA
No.78092/2017-impleading party and IA
No.78094/2017-CLARIFICATION/DIRECTION and IA
No.79970/2017-impleading party and IA No.79973/2017-APPROPRIATE
ORDERS/DIRECTIONS and IA No.101649/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS and IA No.117053/2017-impleading party and IA
No.117057/2017-CLARIFICATION/DIRECTION and IA No./- and IA
No.118905/2017-INTERVENTION APPLICATION and IA
No.118909/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.132600/2017-APPLICATION ON BEHALF OF THE SEBI and IA
No.132717/2017-INTERVENTION APPLICATION and IA
No.132726/2017-CLARIFICATION/DIRECTION)
WITH
W.P.(C) No. 640/2016 (X)
(and IA No.102672/2017-CLARIFICATION/DIRECTION and IA
No.107462/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION)
W.P.(C) No. 613/2016 (X)
T.C.(C) No. 31/2016 (XVI -A)
Signature Not Verified
T.C.(Crl.) No. 1/2016 (XVI -A)
Digitally signed by
ASHWANI KUMAR
Date: 2017.12.07
16:51:18 IST
Reason:
T.C.(Crl.) No. 2/2016 (XVI -A)
T.C.(Crl.) No. 3/2016 (XVI -A)
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T.C.(C) No. 30/2016 (XVI -A)
W.P.(C) No. 500/2015 (X)
( FOR ON IA 1/2015)
C.A. No. 13319/2015 (XVII)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1/2015
FOR EX-PARTE STAY ON IA 2/2015
FOR [PERMISSION TO FILE ANNEXURES] ON IA 3/2015)
C.A. No. 13394/2015 (XVII)
( FOR [PERMISSION TO FILE ANNEXURES] ON IA 2/2015
FOR [PERMISSION TO FILE ANNEXURES] ON IA 4/2015
FOR INTERVENTION APPLICATION ON IA 5/2016
FOR STAY APPLICATION ON IA 6/2015
FOR [I A FOR IMPLEADMENT AND DIRECTION ] ON IA 35762/2017)
C.A. No. 13410/2015 (XVII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1/2015
FOR EX-PARTE STAY ON IA 2/2015 and IA No.131612/2017-BAIL
APPLICATION and IA No.131617/2017-CLARIFICATION/DIRECTION)
T.C.(C) No. 134/2015 (XVI -A)
Date : 07-12-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mr. Parag P. Tripathi, Sr. Adv.
Mr. Aman Vachher, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Arun Nagar, Adv.
Mr. Srinivasan Ramaswamy, Adv.
Mr. Satish Vig, AOR
Mr. Rajesh P., AOR
Mr. Kailash Vasudev, Sr. Adv.
Mr. Hrishikesh Baruah, AOR
Ms. Radhika Gupta, Adv.
Mr. Kshitij Paliwal, Adv.
Mr. Siddhant Kaushik, Adv.
Mr. Somiran Sharma, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Sameer Rohatgi, Adv.
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Mr. Ankur Saigal, Adv.
Mr. Munjal Bhatt, Adv.
Mr. E. C. Agrawala, AOR
Mr. K.P. Sundar Rao, Adv.
Mr. Wajeeh Shafiq, AOR
Mr. Nimsih Chib, Adv.
For Respondent(s) Mr. R. Balasubramanian, Adv.
Ms. Prerna Kumari, Adv.
Ms. Ranjana Narayan, Adv.
Ms. Aarti Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Akshay Amritanshu, Adv.
Mrs. Anil Katiyar, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Mr. Aman Shukla, Adv.
Ms. Kanika Kalaiyarasan, Adv.
M/S. K J John And Co, AOR
Mr. Sudarshan Singh Rawat, AOR
Mr. Prakash Kumar Singh, AOR
Ms. Anuradha Mutatkar, AOR
Ms. Kamakshi S. Mehlwal, AOR
Mr. P.S. Patwalia, Sr. Adv.
Mr. Amit Kumar, AOR
Mr. D.K. Singhal, Adv.
Mr. T. Sudhakar, Adv.
Mr. Prashant Bhushan, Adv.
Mr. Vinod Sharma, AOR
Mr. Suren Uppal, Adv.
Mr. Amit Singh, Adv.
Mr. Aviral Kashyap, Adv.
Mr. Prateek Kohli, Adv.
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Mr. Gagan Gupta, AOR
Mr. Hetu Arora Sethi, AOR
Mr. Abhishekh Sharma, Adv.
Ms. Shalu Sharma, AOR
Mr. Avinash Kumar, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Aditya Singh, AOR
Mr. S.P. Chandrasekharan, Adv.
Mr. Somiran Sharma, AOR
Mr. Amit Kumar, Adv.
Mr. Shantanu Kumar, AOR
Mr. Rajiv Ranjan Dwivedi, AOR
BJ Law Offices, AOR
Mr. Prashant Bhushan, AOR
Mr. Anjani Kumar Mishra, AOR
Mr. Kishor D., Adv.
Mr. Shiv Ram Pandey, Adv.
Mr. Sudhir Aggrawal, Adv.
Ms. Hardeep Kaur, Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Shruti Jose, Adv.
Mr. P. S. Sudheer, AOR
Ms. Rachana Joshi Issar, Adv.
Mr. K. Vaijayanthi, Adv.
Mr. Shailabh Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List on 13.12.2017.
Replies etc. be filed before the next date of hearing. IA No.131612/2017 Issue notice.
5Let learned counsel for Central Bureau of Investigation verify the facts mentioned in the interlocutory application. To be taken up along with other interlocutory applications on the next date of hearing.
(ASHWANI KUMAR) (MADHU NARULA) COURT MASTER (SH) COURT MASTER