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Kratos Energy And Infrastructure ... vs Securties And Exchange Board Of India on 14 July, 2023

Bench: B.V. Nagarathna, Prashant Kumar Mishra

     ITEM NO.59                                        COURT NO.15                      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.2533/2023

     KRATOS ENERGY AND INFRASTRUCTURE LIMITED                                           Appellant(s)

                                                           VERSUS

     SECURTIES AND EXCHANGE BOARD OF INDIA & ANR.                                      Respondent(s)

     (IA No. 101572/2023 - STAY APPLICATION)

     Date : 14-07-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Appellant(s)                      Ms. Rachitta Rai, AOR

     For Respondent(s)                     Mr. Chander Uday Singh, Adv.
                                           Mr. Bhargava V. Desai, AOR
                                           Ms. Viddusshi Shandilya, Adv.
                                           Ms. Bidya Mohanty, Adv.
                                           Mr. Amjid, Adv.
                                           Mr. Zubin M John, Adv.
                                           Ms. Devina Bhandari, Adv.

                                           Mr. Gopal Sankar Narayanan, Sr. Adv.
                                           Mr. Jaiyesh Bakhshi, Adv.
                                           Mr. Ravi Tyagi, Adv.
                                           Mr. Gaurav Mishra, Adv.
                                           Mr. Daman Popli, Adv.
                                           Ms. Ria Chanda, Adv.
                                           Ms. Neetu Devrani, Adv.
                                           Mr. P. V. Yogeswaran, AOR

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

Three weeks’ time is granted to learned counsel for the petitioner to file rejoinder affidavit. Interim orders to continue till the next date of hearing.

List the matter on 29.08.2023.

(KRITIKA TIWARI) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)