Bombay High Court
Devang Vyas vs The Custodian on 14 February, 2020
Author: A.K. Menon
Bench: A.K. Menon
15-SPMP-92-96-Group.doc
Dixit
IN THE SPECIAL COURT AT BOMBAY
Constituted under the Special Court [Trial of Offences
Relating to Transactions in Securities] Act, 1992
MISCELLANEOUS PETITION NO.92 OF 1996
A.K. Menon, the Custodian appointed under
the Special Court Act, Mumbai ....Applicant
V/s.
Acharya Arun Dev (Since Deceased),
Through LRs.:-
Aruna Parwal and Ors. ....Respondents
ALONG WITH
MISCELLANEOUS APPLICATION NO.418 OF 2003
IN
MISCELLANEOUS PETITION NO.92 OF 1996
The Custodian, Mumbai ....Applicant
V/s.
Acharya Arun Dev and Ors. ....Respondents
ALONG WITH
MISCELLANEOUS APPLICATION NO.80 OF 2004
Devang Vyas ....Applicant
V/s.
The Custodian, Mumbai ....Respondent
ALONG WITH
MISCELLANEOUS APPLICATION NO.8 OF 2018
IN
MISCELLANEOUS PETITION NO.92 OF 1996
The Custodian, Mumbai ....Applicant
V/s.
Acharya Arun Dev ....Respondent
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15-SPMP-92-96-Group.doc
Mr. Hormaz Daruwalla, with Ms. Shilpa Bhate, i/by Leena Adhvaryu
Associates, for the Applicant-Custodian.
Mr. Saurabh Utangale for Respondent Nos.1A to 1C.
Mr. Ajay Panicker, with Mr. Amit Kakri, i/by Ajay Law Associates, for
Respondent Nos.9, 14 and 25.
Mr. Ashwin Mehta for Respondent Nos.23 and 24.
CORAM : A.K. MENON, J.
JUDGE, SPECIAL COURT DATE : 14TH FEBRUARY, 2020.
P.C. :
1. This matter is to be scheduled for final hearing. Mr. Daruwalla on behalf of the Custodian states that the main contesting parties are only defendant nos.1(a), 1(b), 1(c), 9, 14 and 24. He further submits that the other respondents are formal parties. He, however, points out that in prayer clauses
(c) to (k), numerous reliefs are sought against other respondents.
2. Accordingly, registry to issue notice to all the respondents not represented today i.e. the respondents other than respondent nos.1(a) to 1(c), 9, 14, 23, 24 and 25, returnable on 13 th March 2020. Notice to state that this matter will now be taken up for final hearing and that any of the respondents, who are desirous of making submissions, shall ensure their representation on the next date.
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3. The Custodian shall provide current addresses of those respondents, if alternate addresses are available, within one week from today.
4. S.O. to 13th March 2020.
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