Supreme Court - Daily Orders
Magnum Equity Broking Ltd vs Securities And Exchange Board Of India on 1 May, 2017
ITEM NO.60 REGISTRAR COURT. 1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. RAJESH KUMAR GOEL
Civil Appeal No(s). 1009/2017
MAGNUM EQUITY BROKING LTD Appellant(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA Respondent(s)
(with office report)
WITH
C.A. No. 2641/2017
(With WITH APPLN. (S) FOR ad-interim ex-parte stay and Office
Report)
Date : 01/05/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Purvish Jitendra Malkan,Adv.
Mr. M.P. Singh, Adv.
Mr. Sudarsh Menon,Adv.
For Respondent(s)
Mr. Pratap Venugopal, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv.
M/s. K. J. John & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 1009/2017 The Ld. Advocate, Ms. Niharika, appearing on behalf of M/s K.J. John & Co., Advocate-on-Record undertakes to file vakalatnama for the sole respondent. Be filed within one week. Counter affidavit be filed within four weeks thereafter.
C.A. No. 2641/2017 Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.05.03
Office report not received. 16:56:12 IST Reason: List again on 21.7.2017.
(RAJESH KUMAR GOEL) Registrar