Supreme Court - Daily Orders
Vakrangee Holdings Private Limited vs Securities And Exchange Board Of India on 3 January, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.37 Court 9 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).5058/2021
VAKRANGEE HOLDINGS PRIVATE LIMITED Appellant(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA Respondent(s)
(IA No.108571/2021 - EX-PARTE STAY, IA No.108573/2021 - EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No.108570/2021 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 03-01-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s) Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. S. Niranjan Reddy, Sr. Adv.
Mr. Ashish Prasad, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Pruthvi Dhinoja, Adv.
Mr. J.D. Baruah, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Admit.
Interim order to continue.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.01.03 16:30:04 IST Reason: