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Sahara India Real Es... v. Securities And Excha...

Supreme Court Of India
Feb 25, 2013
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

IA No. 67 of 2013 in Civil Appeal No. 9813 of 2011 with IA No. 5 in CA No. 9833 of 2011, decided on February 25, 2013

Attorney(S)

Ram Jethmalani, K.K Lahiri, Vikas Singh and Bhagwari Prasad, Senior Advocates [Gaurav Kejriwal (Advocate-on-Record), Keshav Mohang, Satish Kishan Chandani, Jatin Pore, Ms Vandana Jalan, Gaurav Chowdhary and Ms Pragati Neekhara, Advocates] for the Appellants;

Dr Manish Singhvi, Additional Advocate General [Amit Lubhaya, Irshad Ahmad, M/s K.J John & Co. and Gagan Gupta (Advocate-on-Record), Advocates] for the Respondents.

JUDGES

Justice Anil R. Dave

Justice Vikramajit Sen

Justice Altamas Kabir

ACTS

No Acts

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Order

Having heard Mr Ram Jethmalani, learned Senior Counsel appearing in support of IA No. 67 in CA No. 9813 of 2011 and IA No. 5 in CA No. 9833 of 2011, for further time to file the documents before SEBI and also for extension of time to make the deposits as earlier directed (2013) 2 SCC 733, we are not inclined to entertain the same and the applications are dismissed accordingly.

Court Masters

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