Supreme Court - Daily Orders
The Securities & Exchange Bd. Of India vs The Golden Forests (I) Ltd. on 26 September, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
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ITEM NO.11 COURT NO.8 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Case (Civil) No(s). 2/2004
THE SECURITIES & EXCHANGE BD. OF INDIA Petitioner(s)
VERSUS
THE GOLDEN FORESTS (I) LTD. Respondent(s)
(with office report for direction)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Bhargava V. Desai,Adv.
Ms. Akriti Dewan, Adv.
For Respondent(s) Dr. Kailash Chand,Adv.
Mr. Abhijit Sengupta,Adv.
Mr. Ajay Sharma,Adv.
Mr. Alok Gupta,Adv.
Mr. A. P. Mohanty,Adv.
Mr. Arun K. Sinha,Adv.
Mr. Ashok Kumar Singh,Adv.
Mr. Shantwanu Singh, Adv.
Mr. Surinder D.Sharma, Adv.
Mr. Meghsham S. Bhangle, Adv.
Mr. Ashwani Kumar,Adv.
Mr. B. K. Pal,Adv.
Signature Not Verified
Mr. D. N. Goburdhan,Adv.
Digitally signed by
RAJNI MUKHI
Date: 2016.09.28
16:56:40 IST
Mr. G. Ramakrishna Prasad,Adv.
Reason:
Mr. K. S. Rana,Adv.
Mr. M. C. Dhingra,Adv.
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Mr. Franklin Caesar Thomas, Adv.
Mr. Chand Qureshi, Adv.
Mr. M.P. Siddiqui, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
Mr. Ranjan Mukherjee,Adv.
Mr. R. Gopalakrishnan,Adv.
Mr. Shailendra Bhardwaj,Adv.
Ms. Aroma S. Bhardwaj, Adv.
Mr. Somnath Mukherjee,Adv.
Mr. S. Ravi Shankar,Adv.
Mr. Surya Kant,Adv.
Mr. Tara Chandra Sharma,Adv.
Mr. Ugra Shankar Prasad,Adv.
Mr. Vishwajit Singh,Adv.
Mr. Yash Pal Dhingra,Adv.
M/s. Ap & J Chambers,Adv.
Ms. Chitra Markandaya,Adv.
M/s I. M. Nanavati Associates,Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Aman Shukla, Adv.
for M/s. K. J. John & Co.,Adv.
M/s. K. Ramkumar & Associates,Adv.
Ms. Kusum Chaudhary,Adv.
Ms. Minakshi Vij,Adv.
Ms. Shalu Sharma,Adv
.
Ms. Suruchii Aggarwal,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
By order dated 19th August, 2004, this Court appointed a Committee in the interest of investors. Thereafter, the Committee has been re-constituted. It is seen that as of now only the Chairman remains in the Committee. On behalf of the Chairman, it is also requested that he may not be in a position to continue in the Committee because of his age. All cases before this Court have been sent back to the High Court of Delhi.
It will be open to the High Court of Delhi to take appropriate action in the matter of re-constitution of the Committee.
It is made clear that the orders passed earlier by this Court shall not stand in the way of the High Court in passing further orders.
All the parties before this Court are free to approach the High Court for appropriate relief.
The parties shall appear before the High Court of Delhi on 17.10.2016.
(Rajni Mukhi) (Renu Diwan) SR. P.A. ASSISTANT REGISTRAR 4 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFERRED CASE (CIVIL) NO.2 OF 2004 THE SECURITIES & EXCHANGE BD. OF INDIA Petitioner(s) VERSUS THE GOLDEN FORESTS (I) LTD. Respondent(s) J U D G M E N T