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Bhavesh Pabari vs The Adjudicating Officer, Sebi on 13 October, 2014

Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre

  ITEM NO.25 & 62                             COURT NO.9                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.         of 2014
                                ARISING OUT OF Diary No. 9193/2014

  BHAVESH PABARI                                                     Appellant(s)

                                                 VERSUS

  ADJUDICATING OFFICER, SEBI                         Respondent(s)
  (with application for condonation of delay in re-filing appeal and
  condonation of delay in filing appeal and office report)
  WITH C.A. NO........ of 2014 @ Diary No. 9192/2014
  [M/S. SHREE RADHE V. ADJUDICATING OFFICER, SEBI]
  (With applications for condonation of delay in filing appeal,
  condonation of delay in re-filing appeal and office report)
  C.A. NO........ of 2014 @ Diary No. 9194/2014
  [HEMANT SINGH V. ADJUDICATING OFFICER, SEBI]
  (With applications for condonation of delay in filing appeal,
  condonation of delay in re-filing appeal and office report)

  Date : 13/10/2014 These matters were called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

  For Appellant(s)                  Mr.   Pradeep Aggarwal, Adv.
  In CAD 9193                       Ms.   Ruchi Kohli, A.O.R.
                                    Mr.   Lal Pratap Singh, Adv.
                                    Mr.   Rajesh Agarwal, Adv.
                                    Mr.   Umesh Pratap Singh, Adv.

  In CAD 9194                       Mr. Sarad Kumar Singhania, A.O.R.

  For Respondent(s)

                            UPON hearing counsel the Court made the following
                                               O R D E R

Delay condoned.

Issue notice returnable within two weeks. Tag with C.A. No. 1824 of 2014 @ C.A.D No. 36292 of 2013.

Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER