Bombay High Court
The Custodian vs Piramal Enterprises Ltd on 11 October, 2018
Author: A.K. Menon
Bench: A.K. Menon
hcs
38.ma38.18.odt
IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING
TO TRANSACTIONS IN SECURITIES) ACT, 1992
MISCELLANEOUS APPLICATION NO.38 OF 2018
The Custodian .. Applicant.
Vs.
Piramal Enterprises Ltd. .. Respondent.
Mr.Gandhar Raikar with Ms.Shilpa Bhate i/b Leena Adhvaryu & Associates for
the Custodian.
Ms.Melanie D'Souza and Mr.Rishit Badlani i/b A.S. Dayal & Associates for the
Respondent Nos.1 and 2.
Mr.Amey Jogas - Manager, Company Secretariat of Respondent No.1 present.
CORAM : A.K. MENON, J.
(JUDGE, SPECIAL COURT) DATED : 11TH OCTOBER, 2018. P.C. :
1. Learned counsel on behalf of respondent nos.1 and 2 seeks time to file an affidavit. However, she states that in order to enable her to file an affidavit she will require clarifications from the office of the Custodian in respect of several folios since according to the respondent nos.1 and 2, some of the dividends had been paid over.
2. Mr.Raikar, learned counsel on behalf of the Custodian submits that a meeting is being fixed on Monday i.e. 15th October, 2018 at 11 am in the office of the Custodian when inspection of the necessary records will be offered to the respondents and that Mr.Amey Jogas, Manager, Company 1/2 ::: Uploaded on - 16/10/2018 ::: Downloaded on - 17/10/2018 00:07:04 :::
38.ma38.18.odt Secretariat of Respondent No.1 along with representative of Share Transfer Agent - respondent no.2 will attend the meeting at office of the Custodian. It is made clear that while ascertaining particulars in relation to the shares claim by respondent nos.3 to 9, respondent nos.1 and 2 shall also obtain clarifications, if any, in relation to other notified parties who hold shares in respondent no.1 - company.
3. Stand over to 25th October, 2018.
(A.K. MENON,J.) 2/2 ::: Uploaded on - 16/10/2018 ::: Downloaded on - 17/10/2018 00:07:04 :::