Calcutta High Court (Appellete Side)
Sc W. P. No. 5437 (W) Of 2014 Ms. Tandra ... vs The Securities And Exchange on 1 April, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
65 1.4.14
Sc W. P. No. 5437 (W) OF 2014 Ms. Tandra Mukherjee & Ors.
-vs.-
The Securities and Exchange
with Board of India & Ors.
W. P. No. 16534 (W) OF 2013 Tower Infotech Limited & Anr.
-vs.-
Union of India & Ors.
------------
Re : W. P. No. 5437 (W) OF 2014 Mr. Kishore Datta Mr. Dibyendu Chatterjee.
....For the Petitioners in W.P. No.5437 (W) of 2014. Mr. P. K. Dutt Mr. S. K. Dutt Mr. Symantak Banerjee.
.....For the SEBI.
Mr. Rajsekhar Bose .....For the UOI.
The Enforcement Directorate is not arrayed as a respondent in this writ petition.
I am of the view that since the matter relates to money laundering, presence of the Enforcement Directorate is necessary for effective adjudication of the issue raised in this writ petition.
The petitioners are at liberty to implead the Enforcement Directorate as respondent. The causetitle of this writ petition be amended suitably here and now and a copy of the amended writ petition be served on the added respondent by tomorrow.
ACO Put up the writ petition under the same heading on 10th April, 2014.
2Re : W. P. No. 16534 (W) OF 2013 Mr. Subir Sanyal Md. Syed Khan.
....For the Petitioners in W.P. No.16534 (W) of 2013.
Mr. P. K. Dutt Mr. S. K. Dutt Mr. Sisamta Kumar Dutt Mr. Symantak Banerjee.
.....For the SEBI.
Mr. Rajsekhar Bose .....For the UOI.
Mr. Sakya Sen Ms. Debjani Roy.
......For the State.
Put up the writ petition on 10 April, 2014 for further hearing along with W.P. No.5437 (W) of 2014.
ACO Photostat copy of this order duly counter signed by the Assistant Court Officer be retained with the record of W.P. No. 16534 (W) of 2013.
(Dipankar Datta,J.)