Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Pacl Ltd. on 16 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 1747 of 2015
SECURITIES AND EXCHANGE BOARD OF INDIA Petitioner(s)
VERSUS
PACL LTD. AND ANR. Respondent(s)
O R D E R
Heard.
Issue notice.
Mr. Mahesh Agarwal, Advocate, accepts notice on behalf of respondent no.1. Notice to respondent no.2 is dispensed with.
We have heard learned counsel for the parties. For the reasons stated in the transfer petition, Civil Writ Petition NO.15742 of 2015 titled “PACL Ltd. v. Securities and Exchange Board of India and others” pending before the High Court of Judicature for Rajasthan at Jaipur Bench shall stand transferred to be listed along with Civil Appeal NO.13301 of 2015.
The Registry to transmit a copy of this order to the High Court and secure the records from the High Court.
The transfer petition is, accordingly, allowed with the above direction.
..........................J. (T.S. THAKUR) ..........................J. (V. GOPALA GOWDA) Signature Not Verified Digitally signed by New Delhi, Mahabir Singh Date: 2015.11.18 16:25:26 IST November 16, 2015.
Reason:ITEM NO.50 COURT NO.2 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Civil) No(s). 1747/2015 SECURITIES AND EXCHANGE BOARD OF INDIA Petitioner(s) VERSUS PACL LTD. AND ANR. Respondent(s) (with appln. (s) for stay and office report) Date : 16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE V. GOPALA GOWDA For Petitioner(s) Mr. Arvind P. Datar,Sr.Adv.
Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Mr. Purushottam kumar Jha,Adv. Ms. Niharika,Adv.
Ms. Jitisha Mukherjee,Adv.
For M/s. K. J. John & Co.
For Respondent(s) Dr. Abhishek M. Singhvi,Sr.Adv.
Mr. Mahesh Agarwal,Adv.
Mr. Paras Anand,Adv.
Mr. Sameer Rohatgi,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard.
Issue notice.
Mr. Mahesh Agarwal, Advocate, accepts notice on behalf of respondent no.1. Notice to respondent no.2 is dispensed with.
We have heard learned counsel for the parties. For the reasons stated in the transfer petition, Civil Writ Petition NO.15742 of 2015 titled “PACL Ltd. v. Securities and Exchange Board of India and others” pending before the High Court of Judicature for Rajasthan at Jaipur Bench shall stand transferred to be listed along with Civil Appeal NO.13301 of 2015.
The Registry to transmit a copy of this order to the High Court and secure the records from the High Court.
The transfer petition is, accordingly, allowed with the above direction.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)