Supreme Court - Daily Orders
Pgf Limited vs Secruties And Exchange Board Of India on 8 August, 2014
Ü ITEM NO.16 COURT NO.7 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).4698-4699/2010
PGF LTD & ORS. Appellant(s)
VERSUS
SECURITIES & EXCHANGE BOARD OF INDIA Respondent(s)
(Office report for directions)
Date : 08/08/2014 These appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Appellant(s) Mr. Debesh Panda, Adv.
Ms. Amrita Panda, Adv.
Mr. Subramonium Prasad ,Adv.
For Respondent(s) Mr. Bhargava V. Desai ,Adv.
Ms. Mridula Ray Bharadwaj ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused office dated 06.08.2014. Appellants have not filed statement of case so far. In view of the amendments made in the Supreme Court Rules which are going to take effect from 19th August, 2014, it is not necessary for the parties to file their respective statement of case.
Accordingly, filing of statement of case by the parties is dispensed with.
Signature Not Verified
List the matters before the Court. Digitally signed by Sanjay Kumar Date: 2014.08.12 11:19:36 IST Reason:
(SANJAY KUMAR) (SUMAN JAIN)
COURT MASTER COURT MASTER