Bombay High Court
The Custodian vs Acharya Arun Dev on 31 August, 2018
Author: A. K. Menon
Bench: A. K. Menon
IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING TO
TRANSACTIONS IN SECURITIES) ACT, 1992
SPL. COURT MISC PETITION NO. 92 OF 1996
The Custodian ....Petitioner
V/S
Acharya Arun Dev & Ors. ....Respondent
WITH SPL. COURT MISC. APPLICATION NO. 80 OF 2004 Devang Vyas ....Petitioner V/S The Custodian ....Respondent WITH SPL. COURT MISC. APPLICATION NO. 8 OF 2018 Custodian ....Petitioner V/S Acharya Arun Dev ....Respondent Mr. Hormaz Daruwalla a/w Ms. Shilpa Bhate i/b Leena Adhvaryu And Associates For Petitioner Mr.Ajay Panicker a/w Ms Hemali Kurne i/b Ajay Law Associates for Respondent No.9,14,25 and for Applicant in SPMA/80/2004 Ms. Mamta Sadh i/b. Goenka & Associates for Respondent Nos.1(a), (b) and (c) Ms. Niyathi Kalra and Ms. Rujuta Patil i/b Negandhi Shah and Himayatullah for Respondent No.16 Mr. Sanjay Naukudkar i/b Mr. Ashwin Mehta for Respondent No. 23 (a), (b),(c) and 24 Page 1/2 ::: Uploaded on - 31/08/2018 ::: Downloaded on - 01/09/2018 03:01:11 ::: CORAM : A. K. MENON, J DATE : 31st August, 2018 P.C. :
By consent stand over to 7th September, 2018.
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