Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Jhp Securities Pvt.Ltd. on 25 March, 2015
ITEM NO.104 REGISTRAR COURT. 1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MRS. RACHNA GUPTA
Civil Appeal No(s). 748/2013
SECURITIES AND EXCHANGE BOARD OF INDIA Appellant(s)
VERSUS
JHP SECURITIES PVT.LTD. Respondent(s)
Date : 25/03/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Pratap Venugopal, Adv.
M/s. K. J. John & Co.,Adv.
For Respondent(s)
Mr. Ranjit Raut, Adv.
Ms. Bina Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Statement of case has not been filed by the appellant, in fact has chosen to not to file the same.
At this stage, the Ld. Counsel for the respondent has requested for time to file the counter affidavit. Be filed within four weeks' time.
List again on 1.7.2015.
(RACHNA GUPTA) Signature Not Verified Registrar Digitally signed by Rupam Dhamija Date: 2015.04.04 11:44:02 IST Reason: