Calcutta High Court (Appellete Side)
Tandra Mukherjee & Ors vs Sebi & Ors on 5 March, 2019
1
05.03.2019
Item No.18 to 24
Ct. No.238
As/akd
W.P. 5437 (W) of 2014
Tandra Mukherjee & ors.
Vs.
SEBI & ors.
with
W.P. 16534 (W) of 2013
M/s. Tower Infotech Ltd.
Vs.
UOI & ors.
With
C.A.N. 94 of 2017
With
C.A.N. 8103 of 2017
With
C.A.N. 8655 of 2017
With
C.A.N.10159 of 2017
With
C.A.N.10965 of 2017
With
C.A.N.12251 of 2017
With
CAN 6007 of 2018
With
CAN 7048 of 2018
With
CAN 7047 of 2018
With
CAN 7547 of 2018
With
CAN 67 of 2019
With
CAN 707 of 2019
With
W.P.18229 (W) of 2014
Amar Nandy & ors.
Vs.
SEBI
With
W.P.21910 (W) of 2017
Birendra Nath Koyel
2
Vs.
U.O.I. & ors.
With
W.P.9707 (W) of 2018
Snehasish Maity & Anr.
Vs.
CBI & Ors.
With
W.P. 18525(W) of 2018
Ashok Das & Ors.
Vs.
The SEBI & Ors.
With
W.P. 19275(W) of 2018
Asha Poddar & Ors.
Vs.
UOI & Ors.
Mr. Subir Sayal
...for the petitioner
(in W.P.16534 (W) of 2013)
Mr. Subhasish Chakraborty,
Mr. Arindam Das,
Mr. Biswajit Sarkar,
Ms. Rumeli Sarkar,
Mr. Amit Chowudhury,
Ms. Susmita Singh
.... for the petitioners
(in W.P. 19275(W) of 2018)
Mr. Debabrata Karan,
Mr. Sankhasuvra Roy,
Mr. Debopriyo Karan
...for the petitioner
(in W.P.21910 (W) of 2017)
Mr. Dibyendu Chatterjee,
Mr. Siddhartha Roy,
Mrs. Madhuporna Kanrar
...for the petitioners
(in W.P.5437 (W) of 2014)
Mr. Amitesh Banerjee,
Mr. Tulshi Das Ray,
Mr. Tarak Karan
...for the State
3
Mr. Tapan Kumar Mukherjee,
Mr. Rabindra Narayan Dutta,
Mr. Hare Krishna Halder.
..... for the State
(in W.P. 5437(W) of 2014
with
in W.P. 16534(W) of 2013)
Mr. Dipak Kumar Jain
...... for the respondents
(in CAN 7048 of 2018) Mr. Arpa Chakraborty ..... for the UOI (in W.P. 18229(W) of 2014) Mr. Dilip Kumar Chakraborty ...for the UOI (in W.P.21910 (W) of 2017) Mr. Partha Sarathi Biswas ...for the UOI (in W.P. 5437 (W) of 2014) Ms. Sumitra Das ...for the CBI Mr. Prasanta Kumar Dutt, Mr. Rupak Ghosh, Mr. Susanta Kumar Dutt, Mr. Syamantak Banerjee ...for the SEBI Mr. Neguive Ahmed ...for the Committee.
We are informed that the matter is before the Committee.
Report with regard to the inventorisation of the applications submitted by the depositors is filed in Court today. The same be kept with the record. Copy of the report be handed over to the learned Advocates for the appearing parties.
4The matter is adjourned for four weeks.
(Jay Sengupta, J.) (Joymalya Bagchi, J.)