Bombay High Court
The Custodian vs Acharya Arun Dev on 11 October, 2018
Author: A.K. Menon
Bench: A.K. Menon
hcs
12.mp92.96.odt
IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING
TO TRANSACTIONS IN SECURITIES) ACT, 1992
MISCELLANEOUS PETITION NO.92 OF 1996
The Custodian .. Petitioner
Vs.
Acharya Arun Dev & Ors. .. Respondents.
Mr.Hormaz Daruwalla with Ms.Shilpa Bhate i/b Leena Adhvaryu & Associates
for the Custodian.
Mr.Asim Naphade i/b Goenka & Associates for Respondent Nos.1(a), (b) and
(c).
Mr.Ajay Panicker with Mr.Amit Kakri i/b Ajay Law Associates for Respondent
Nos.9, 14 and 25.
Mr.Ashwin Mehta for Respondent Nos.23(a). (b), (c) and 24.
Ms.Rujuta Patil i/b M/s.Negandhi Shah & Himayatullah for Respondent No.16.
CORAM : A.K. MENON, J.
(JUDGE, SPECIAL COURT) DATED : 11TH OCTOBER, 2018. P.C. :
1. Mr.Naphade, learned counsel seeks extension of time to file an affidavit in lieu of examination of chief on behalf of respondent no.1(b). He submits that original documents of which a compilation will be prepared, will be offered for inspection on 17th October, 2018.
2. Stand over to 19th October, 2018.
(A.K. MENON,J.) 1/1 ::: Uploaded on - 12/10/2018 ::: Downloaded on - 14/10/2018 01:13:09 :::