Asset Reconstruction Company India Ltd Vs Ats Infrastructure Limited & Ors.
.... .e District Baghpat and District Ghaziabad, UP, however, no clue was found. In this regard, on 22.06.2023, NBW against alleged Sunny Kumar son of Shiv Kumar also were issued by the learned trial Court, however, the same could not be executed. Proceedings under Section 82 Cr.P.C. have also been i ...
Delhi High Court
Arshad Hussain Warsi And Others Vs Securities And Exchange Board Of India
.... the parties. At times, an opportunity of hearing may not be pre-decisional and may necessarily have to be post-decisional especially where the act to be prevented is imminent or where action to be taken brooks no delay. Thus, pre-decisional hearing is not always necessary when ex-parte ad-inter ...
Securities Appellate Tribunal Mumbai
A.Parandhama Reddy Vs M/S.Shivani Shivatmika Movies
.... 9, Rules 1 and 2 have no application at all to interlocutory matters governed by Order 39 Rule 1”. Xxxxxx 16. ……. Therefore, it is apparent both from the provisions supra and also the case law on the question that notwithstanding any provision of CPC or similar law contemplates for pro ...
High Court For The State Of Telangana:: At Hyderabad
M/S. Vk Bajaj And Company Vs Nayati Healthcare And Research Ncr Pvt. Ltd & Anr
.... remise the aforesaid apprehension is based, has not been mentioned in the application and, therefore, the submission advanced by both the sides were heard at length and the decisions relied upon by them have also been perused by this Court to satisfy whether the relief claimed is made out or not. ...
Delhi High Court
State Bank Of India Vs State Of Andhra Pradesh And Ors
.... y treating the loan account as Non-Performing Assets(NPA). Accordingly, the bank issued demand notice and also possession notice under the provisions of SARFAESI Act. Later, the property was brought to auction on 25.02.2016 and respondent No.5 therein stood as highest bidder in the auction and th ...
Andhra Pradesh High Court
Rajeev Vasant Sheth And Others Vs Securities And Exchange Board Of India
.... . There is sufficient evidence to show that the appellants‟ gained from using the advance information relating to adverse profitability of the company and, therefore, trading while in possession of UPSI. Moreover, the appellants have violated code of conduct for insider since it is an admi ...
Securities Appellate Tribunal Mumbai
Affluence Fincon Services Pvt. Ltd. And Others Vs Securities And Exchange Board Of India
.... necessary when exparte ad-interim orders are made pending investigation or enquiry unless provided by the statute. In such cases, rules of natural justice would be satisfied, if the affected party is given a postdecisional hearing. 14. However, it does not mean that in every case, an ex-par ...
Securities Appellate Tribunal Mumbai
Dr. Udayant Malhoutra Vs Securities And Exchange Board Of India
.... ecisional hearing. 14. However, it does not mean that in every case, an ex-parte interim order should be passed on the pretext that it was imminent to pass such interim order in order to protect the interest of the investor or the securities market. An interim order, however, temporary it m ...
Securities Appellate Tribunal Mumbai
Sujata Kapoor Vs Union Bank Of India And Ors.
.... or stacking fodder or manure; (ccc) one main residential house and other buildings attached to it (with the material and the sites thereof and the land immediately appurtenant thereto and necessary for their enjoyment) belonging to a judgment-debtor other than an agriculturist and occupied ...
Delhi High Court
Harleen Jairath Vs Prabha Surana & Anr
.... ’s property to prevent its dissipation before trial. [Oxford Webster’s Encyclopedic Unabridged Dictionary, (1994), p. 95; Justice C.K. Thakker: Encyclopaedic Law Lexicon, (2009)]. The word “attachment” has been defined as: “taking into custody of law a person or property of one already ...
Calcutta High Court
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