Unit Trust Of India vs Union Of India And Ors
2023 Latest Caselaw 476 Bom

                                                                  908-OSWP-2372-1998.DOC




                   Ashwini



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             ORDINARY ORIGINAL CIVIL JURISDICTION
                                 WRIT PETITION NO. 2372 OF 1998
                   Hindustan Lever Ltd & Ors                               ...Petitioners
                         Versus
                   Securities and Exchange Board of India & Ors          ...Respondents

                                                WITH
                                 WRIT PETITION NO. 1837 OF 1998

                   Securities and Exchange Board of India                  ...Petitioner
                         Versus
                   Hindustan Lever Ltd & Ors                             ...Respondents

                                                WITH
                                 WRIT PETITION NO. 2389 OF 1998
                                                WITH
                               CHAMBER SUMMONS NO. 309 OF 2010
                                                  IN
                                 WRIT PETITION NO. 2389 OF 1998

ASHWINI
HULGOJI
                   Unit Trust of India                                     ...Petitioner
GAJAKOSH
                         Versus
Digitally signed
by ASHWINI
HULGOJI
                   Union of India & Ors                                  ...Respondents
GAJAKOSH
Date: 2023.01.13
13:21:22 +0530


                                                WITH
                             CRIMINAL WRIT PETITION NO 2092 OF 2004
                                            (Not on Board)
                   Hindustan Lever Ltd & Anr                              ... Petitioners



                                                Page 1 of 4
                                             12th January 2023
                                                 908-OSWP-2372-1998.DOC




     Versus
The Securities & Exchange Board of India & Anr        ... Respondents


Mr Zal Andhyarujina, Senior Advocate, with Pawan Mali, Arun
      Siwach, Priyanka Mitra & Karan Khetani, i/b Cyril Amarchand
      Mangaldas, for the Petitioners in I/2372/1998 and for
      Respondents Nos. 1 to 6 iIWP/1837/1998 and for Respondent No.
      4In WP/2389/1998.
Mr Amit Desai, Senior Advocate, presumably with many others but
      whose appearances were not given, i/b Cyril Amarchand
      Mangaldas for the Petitioners in Cri WP 2092/2004
P Fernandes, with Aakash Shah, i/b Dave & Girish & Co, for the
      PetitionI in WP/2389/1998, Respondent NI 7 in WP/1837/1998,
      RespondentIo. 5 in WP/2372/1998 and for the Petitioner in
      CHSW/309/2010.
Ms Purvi Jain, i/b Vidhii Partners, for the PeItioner in WP/1837/1998,
      ResponInt No. 1 in WP/2372/1998 and for RespIdent No. 3 in
      I/2389/1998.
Mr YR Mishra, with DA Dube & Upendra Lokegaonkar, fIRespondent
      No. 1-UOI.
Mr Rui Rodrigues, i/b NR Prajapati, for Respondent No. 10.
Mr Kushal Mor, for Respondent No.1, SEBI, in Cr WP 2092/2004.


                     CORAM         G.S. Patel &
                                   S.G. Dige, JJ.

                     DATED:        12th January 2023
PC:-

1. In this group, there are Writ Petitions that pertain to civil proceedings and there is one that pertains to criminal proceedings. All have been tagged. The contesting parties are the Securities and Exchange Board of India (SEBI) and the Unit Trust of India (UTI).

12th January 2023 908-OSWP-2372-1998.DOC

2. The Civil Writ Petitions are of 1998. Criminal Writ Petition No. 2092 of 2004 is only slightly younger, but not by much. There cannot obviously, therefore be a greater delay. List this group for final disposal on 13th, 14th, 15th and 17th March at 2.30 pm. The hearing must conclude within that time. All Interim Applications are to be listed along with the Writ Petitions on that date.

3. To facilitate the hearing, we permit all parties to file--

(a) Advance concise notes of arguments in hard and soft copy by 3rd March 2023. These notes must be no more than about 20 pages each. They must not be in a font less than 12 point serif. We do not permit long extracts or quotations from either the record or judgments or other materials in these notes. References to compilations are permitted in footnotes.

(b) Separately, a list of dates, again in hard and soft copy, will be required.

(c) Both sides may also tender compilations of authorities proposed to be relied on. These must be indexed and paginated.

4. Further--

(a) All submissions, list of dates and compilations must be on A4 white paper.

(b) For soft copies, all compilations and notes must be bookmarked.

12th January 2023 908-OSWP-2372-1998.DOC

(c) The index of the authorities compilations must also be hyperlinked to the relevant pages of the compiled judgments.

(d) If not already done, the entire record in all the Writ Petitions (including the Interim Applications that are pending) is to be digitized in accordance with the established procedures. Assistance may be taken from the Court Registry if required. A soft copy of this digitized record is to be provided on a pen drive to the Court Associate also by 3rd March 2023.

5. In the meantime, all ad-interim orders stand extended until 21st March 2023.

(S. G. Dige, J)                                      (G. S. Patel, J)





                           12th January 2023