Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Cairn Uk Holdings Limited on 7 July, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.16 COURT NO.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
Miscellaneous Application No. 1489/2023 in C.A. No. 6563/2022
(Arising out of impugned final judgment and order dated 14-10-2022
in C.A. No. No. 6563/2022 passed by the Supreme Court of India)
SECURITIES AND EXCHANGE BOARD OF INDIA Petitioner(s)
VERSUS
CAIRN UK HOLDINGS LIMITED & ANR. Respondent(s)
(FOR ADMISSION and IA No.88964/2023-EXTENSION OF TIME )
Date : 07-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Prashant Kumar Nair, Adv.
Mr. Abhishek Anand, Adv.
M/S. K J John And Co, AOR
For Respondent(s) Ms. Suman Yadav, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Ms. Niti Dixit, Adv.
Mr. Abhishek Tiwari, Adv.
Mr. Balaji Srinivasan, AOR
Mr. Rohan Dewan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 On the request of SEBi, the time was was granted by the order of this Court dated 14 October 2022 is extended by a further period of six months.
2 During this period, SEBI shall complete the enquiry and pass its final order.
Signature Not Verified 3 Digitally signed by The Miscellaneous Application is accordingly disposed of. NEETA SAPRA Date: 2023.07.07 16:37:05 IST Reason: (GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR