Supreme Court - Daily Orders
Securities & Exch.Board Of India vs Price Waterhouse on 10 January, 2017
Author: Chief Justice
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 6003-6004 OF 2012
Securities & Exchange Board of India ..Appellant
versus
Price Waterhouse ..Respondent
WITH
CIVIL APPEAL NOS. 6000-6001/2012
Securities & Exchange Board of India ..Appellant
versus
Price Waterhouse & Co. and others ..Respondents
O R D E R
1. Having heard learned counsel for the rival parties, we find no justification to examine the matter in detail. We wish to dispose of this case with some simple clarifications.
2. We direct, that all statements recorded during the course of investigation shall be provided to the respondents. We further direct, that all documents collected during investigation shall be permitted to be inspected by the respondents. The authors of such statements (recorded during investigation), which are to be relied upon Signature Not Verified (against the respondents), shall be offered for Digitally signed by PARVEEN KUMAR Date: 2017.01.25 cross-examination to the respondents. 15:21:34 IST Reason: Only thereupon, it will be permissible to rely upon the same.
3. Since the process was initiated as far back as 2 in the year 2010, and has remained pending since then, we consider it just and appropriate to direct the Whole Time Member, before whom the matter is pending, to conclude the same, within six months from today.
4. Disposed of in the aforesaid terms.
…...................CJI [JAGDISH SINGH KHEHAR] …....................J. [N.V. RAMANA] NEW DELHI; …....................J. JANUARY 10, 2017. [D.Y. CHANDRACHUD] 3 ITEM NO.1 COURT NO.1 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). 6003-6004/2012 SECURITIES & EXCH.BOARD OF INDIA Appellant(s) VERSUS PRICE WATERHOUSE Respondent(s) (office report) WITH C.A. No. 6000-6001/2012 (With (With (With appln.(s) for early hearing and appln.(s) for early hearing and appln.(s) for early hearing and Office Report) Date : 10/01/2017 These appeals were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant(s) Mr. Chander Uday Singh, Sr. Adv.
Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Aman Shukla, Adv.
Ms. Kanika Kalaiyarasan, Adv. for M/s. K. J. John & Co.
For Respondent(s) Mr. Harish N. Salve, Sr. Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Somasekhar Sundaresan, Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Vishal Gehrana, Adv. Mr. Anupam prakash, Adv. Mrs. Manik Karanjawala, Adv. for M/s. Karanjawala & Co.
Ms. A. Sumathi,AOR UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of in terms of the signed order.
(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS [signed order is placed on the file]