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Supreme Court - Daily Orders

The Registrar Of Companies Maharashtra ... vs Shailendrajit Charanjit Rai on 7 September, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

                                                      1

     ITEM NO.55                             COURT NO.9                    SECTION IX

                              S U P R E M E C O U R T O F           I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s)            for   Special    Leave    to   Appeal   (C)    No(s).      18693-
     18703/2018

     (Arising out of impugned final judgment and order dated 22-03-2018
     in WP No. 148/2018 22-03-2018 in WP No. 153/2018 22-03-2018 in WP
     No. 375/2018 22-03-2018 in WP No. 526/2018 22-03-2018 in WP No.
     724/2018 22-03-2018 in WP No. 725/2018 22-03-2018 in WP No.
     777/2018 22-03-2018 in WP No. 828/2018 22-03-2018 in WP No.
     861/2018 22-03-2018 in WP No. 3079/2018 22-03-2018 in WP No.
     3090/2018 passed by the High Court Of Judicature At Bombay)

     THE REGISTRAR OF COMPANIES MAHARASHTRA, MUMBAI & ANR. Petitioner(s)

                                                     VERSUS

     SHAILENDRAJIT CHARANJIT RAI & ANR.                                    Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 07-09-2018 These petitions were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)              Ms.   Pinky Anand, ASG
                                    Mr.   A.K. Sanghi, Sr. Adv.
                                    Ms.   Reena Pandey, Adv.
                                    Mr.   Sachin Sharma, Adv.
                                    Mr.   A.K. Sharma, Adv.
                                    Ms.   Kirti Dua, Adv.
                                    Mr.   B. V. Balaram Das, AOR

     For Respondent(s)              Ms. Ramni Taneja, Adv.
                                    Mr. Soumik Ghosal, AOR
                                    Mr. J.P. Kapadia, Adv.

                                    Mr. Raja Chatterjee, Adv.
                                    Mrs. Runamoni Bhyan, Adv.

                                    Mr.   Anirudh Wadhwa, Adv.
                                    Mr.   Atul Shankar Vinod, Adv.
Signature Not Verified
                                    Mr.   Dileep Pillai, Adv.
                                    Mr.   M.P. Vinod, AOR
Digitally signed by R
NATARAJAN
Date: 2018.09.08
12:37:15 IST
Reason:


                                    Mr. Mahesh Agarwal, Adv.
                                    Mr. Ankur Saigal, Adv.
                                    Ms. Aastha Mehta, Adv.
                                          2

                       Mr. E.C. Agrawala, AOR
                       Mr. Sahil Tagotra, AOR

            UPON hearing the counsel the Court made the following
                               O R D E R

Two weeks time is granted to file counter affidavit and additional documents. Two weeks for rejoinder affidavit thereafter.

List after four weeks.

Interim order passed earlier shall continue to operate in the meantime.

(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER