Bombay High Court
The Custodian vs Acharya Arun Dev on 21 June, 2019
Author: A.K.Menon
Bench: A.K. Menon
18.spma-92.96.odt
sbw IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING TO
TRANSACTIONS IN SECURITIES) ACT, 1992 AT BOMBAY
MISCELLANEOUS PETITION NO.92 OF 1996
The Custodian .. Petitioner
Vs.
Acharya Arun Dev & Ors. .. Respondents
WITH MISCELLANEOUS APPLICATION NO.418 OF 2003 WITH MISCELLANEOUS APPLICATION NO.80 OF 2004 WITH MISCELLANEOUS PETITION NO.8 OF 2018 Mr. Hormaz Daruwalla a/w Ms. Shilpa Bhate I/b. M/s. Leena Adhvaryu Associate for the petitioner. Mr. Aseem Naphde I/b. Goenka & Associates for respondent nos.1(a),
(b) and (c).
Mr. Amit Kakri I/b. Ajay Law Associates for respondent nos.9, 14 and 25. Mr. Ashwin Mehta a/w Sanjay Naukudkar for respondent nos.23(a), (b),
(c) and 24.
Ms. Niyathi Kalra a/w Ms. Rutuja Patil & Ms. Sonu Bhasi I/b. Ms. Negandhi Shah & Himayatullah for respondent no.16.
CORAM : A.K. MENON JUDGE, SPECIAL COURT DATE : 21ST JUNE, 2019.
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1. Mr. Naphde closes evidence as far respondent nos.1(a), (b) and (c) are concerned. Recording of evidence is complete. He submits that he does not propose to examine any other witness. Witness was discharged.
2. Stand over for 19th July, 2019 for directions.
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