Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kratos Energy And Infrastructure ... vs Securties And Exchange Board Of India on 15 October, 2024

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

                                      IN THE SUPREME COURT OF INDIA

                                        CIVIL APPELLATE JURISDICTION

                                        CIVIL APPEAL NO.2533 OF 2023

     KRATOS ENERGY AND INFRASTRUCTURE LIMITED                                 APPELLANT

                                      VERSUS

     SECURTIES AND EXCHANGE BOARD OF INDIA & ANR.                             RESPONDENTS




                                                   ORDER

1. We have heard Shri Sajan Poovayya, learned senior counsel for the appellant and Shri Chander Uday Singh and Shri Neeraj Malhotra, learned senior counsel for respondent nos.1 and 2 respectively at length and perused the material on record.

2. We find that interest of justice would be sub-served in the matter if the appellant is directed to pay a total sum of Rs.5.77 crores to respondent no.1 minus a sum of Rs.1.44 crores. A sum of Rs.1.44 crores shall be paid by respondent no.2 to respondent no.1 on behalf of the appellant. The said amounts shall be paid within a period of eight weeks from today.

3. It is needless to observe that the period of eight weeks has been granted in order to ensure that the appellant will comply with the aforesaid Signature Not Verified direction.

Neetu Sachdeva Date: 2024.10.18 17:01:08 IST Reason: 1

4. The Appeal is disposed of in the aforesaid terms.

5. Failure to comply with the aforesaid direction will result in dismissal of the appeal without reference to the Court reserving liberty to the first respondent to recover the said amount in accordance with law.

Pending application(s) shall also stand disposed of.

. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . J.

[B.V. NAGARATHNA] . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . J.

[NONGMEIKAPAM KOTISWAR SINGH] New Delhi;

October 15, 2024




                                                                                          2
ITEM NO.43               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(s).   2533/2023

KRATOS ENERGY AND INFRASTRUCTURE LIMITED                 Appellant(s)


                                   VERSUS


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

(IA No. 76931/2024 - APPLICATION FOR PERMISSION IA No. 178498/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 175126/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 101572/2023 - STAY APPLICATION) Date : 15-10-2024 This matter was called on for hearing today. CORAM :

HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Appellant(s) Mr. Sajan Poovayya, Sr. Adv.

Achal Gupta, Adv.

Mr. Tariq Muneer, Adv.

Mr. Abhishek Kakker, Adv. Ms. Chanchal Gupta, Adv. Ms. Rachitta Rai, Adv.

Mr. Anshuman, AOR For Respondent(s) Mr. Chander Uday Singh, Sr. Adv.

Mr. Bhargava V. Desai, AOR Mr. Neeraj Malhotra, Sr. Adv. Mr. Jaiyesh Bakhshi, Adv. Mr. Ravi Tyagi, AOR Mr. Mayank Mishra, Adv.

Mr. Gaurav Mishra, Adv.

Mr. Daman Popli, Adv.

Ms. Neetu Devrani, Adv.

Mr. Anubhav Yadav, Adv.

Mr. Sahil Dhawan, Adv.

Mr. Nimish Kumar, Adv.

contd.

 - 2 -

UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is disposed of in terms of the singed order.

Failure to comply with the aforesaid direction will result in dismissal of the appeal without reference to the Court reserving liberty to the first respondent to recover the said amount in accordance with law.

Pending application(s) shall also stand disposed of.

(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)