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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

NA

Advocates
  • Mr. Sandeep Parekh, Advocate with Mr. Parker Karia, Advocate i/b. Finsec Law Advisors
  • Mr. Sameer Pandit, Advocate with Ms. Krina Gandhi, Advocate i/b. Wadia Ghandy & Co.
  • Mr. Pesi Modi, Senior Advocate with Mr. Kunal Katariaya, Mr. Tomu Francis, Mr. Arka Saha and Ms. Zarnaab Aswad, Advocate i/b. Khaitan & Co.
  • Ms. Atika Vaz, Advocates i/b. Shardul Amarchand Mangaldas & Co.
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Prerna Sharma, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Samreen Fatima, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Samreen Fatima, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Samreen Fatima, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Samreen Fatima, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
Judges
  • Tarun Agarwala, Presiding Officer
  • M.T. Joshi, Member (Judicial)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

NA

Advocates
  • Mr. Sandeep Parekh, Advocate with Mr. Parker Karia, Advocate i/b. Finsec Law Advisors
  • Mr. Sameer Pandit, Advocate with Ms. Krina Gandhi, Advocate i/b. Wadia Ghandy & Co.
  • Mr. Pesi Modi, Senior Advocate with Mr. Kunal Katariaya, Mr. Tomu Francis, Mr. Arka Saha and Ms. Zarnaab Aswad, Advocate i/b. Khaitan & Co.
  • Ms. Atika Vaz, Advocates i/b. Shardul Amarchand Mangaldas & Co.
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Prerna Sharma, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Samreen Fatima, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Samreen Fatima, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Samreen Fatima, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
  • Mr. Rafique Dada, Senior Advocate with Mr. Ravishekhar Pandey and Ms. Samreen Fatima, Advocates i/b. The Law Point No. 1.
  • Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b. M/s. Rashmikant and Partners (NSDL).
Judges
  • Tarun Agarwala, Presiding Officer
  • M.T. Joshi, Member (Judicial)
See more information ...
Smart Summary

    Axis Bank Ltd. v. Securities And Exchange Board Of India And Others

    1. Put up this matter tomorrow i.e.6 January, 2022. Interim order to continue till the disposal of the appeal.

    2. Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing or through physical hearing.

    3. The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the (P) Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.

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    Comments

    Axis Bank Ltd. v. Securities And Exchange Board Of India And Others
    (Jan 5, 2022)