Supreme Court - Daily Orders
Sharmila Raj Thackeray vs Securities Exchange Board Of India on 18 April, 2024
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.1731 COURT NO.13 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 4339/2024 in Civil Appeal D.
No.16224/2023
SHARMILA RAJ THACKERAY & ORS. Petitioner(s)
VERSUS
SECURITIES EXCHANGE BOARD OF INDIA & ORS. Respondent(s)
IA No. 22996/2024 - CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION
IA No. 22993/2024 - RESTORATION)
Date : 18-04-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RAJESH BINDAL
[IN CHAMBERS]
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Ashish Rana, AOR
Mr. Anurag Kumar Singh, Adv.
Mr. Vasudha Singh, Adv.
Mr. Ritik Anmol, Adv.
Mr. Gaurav Raj, Adv.
Mr. Deepika Kalia, Adv.
Mr. Keshav Khandelwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
I.A. No.22993 of 2024 for restoration is allowed.
Accordingly, the Civil Appeal D. No.16224/2023 is restored to its original number.
Accordingly, the Miscellaneous Application stands disposed of.
Signature Not Verified Digitally signed by SNEHA DAS Date: 2024.04.19 17:21:02 IST Reason:(GEETA JOSHI) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)