Bombay High Court
Custodian vs Acharya Arun Dev on 15 February, 2019
Author: A.K. Menon
Bench: A.K. Menon
hcs
10.mp92.96
IN THE SPECIAL COURT (TRIAL OF OFFENCES RELATING TO
TRANSACTIONS IN SECURITIES) ACT, 1992 AT BOMBAY
MISCELLANEOUS PETITION NO.92 OF 1996
The Custodian ... Petitioner
v/s.
Acharya Arun Dev & Ors. ... Respondents
WITH
MISCELLANEOUS APPLICATION NO.418 OF 2003
WITH
MISCELLANEOUS APPLICATION NO.80 OF 2004
WITH
MISCELLANEOUS APPLICATION NO.8 OF 2018
Mr. Hormaz Daruwalla a/w Ms. Shilpa Bhate I/b. M/s. Leena Adhvaryu Associate for
the petitioner.
Mr. Aseem Naphde i/b. Goenka & Associates for respondent nos.1(a), (b) and (c).
Mr. Ajay Panicker a/w Amit Kakri I/b. Ajay Law Associates for respondent nos.9, 14
and 25.
Mr. Ashwin Mehta a/w Sanjay Naukudkar for respondent nos.23(a), (b), (c) and 24.
Ms. Rutuja Patil I/b. Ms. Negandhi Shah & Himayatullah for respondent no.16.
CORAM : A.K. MENON, J.
(JUDGE, SPECIAL COURT) DATED : 15TH FEBRUARY, 2019 P.C. :
1. Today, the cross examination of Mr.Amit Parwal remained incomplete.
2. Stand over to 1st March, 2019 for further cross examination.
(A.K. MENON,J.) 1/1 ::: Uploaded on - 21/02/2019 ::: Downloaded on - 17/03/2019 14:51:41 :::