Bidesh Basu vs Securities & Exchange Board Of ...
2022 Latest Caselaw 5577 Cal

17.08.2022 Item no.12.

Court No.42.

S. De

CRR 2181 of 2022 With I.A. No. CRAN/1/2022 Bidesh Basu.

Vs.

Securities & Exchange Board of India .

Mr. Ayan Basu, Mr. D.N. Maiti, Mr. Sumit Routh, ...for the petitioner. Mr. Sandipan Ganguly, Ld. Sr. Advocate, Mr. Sudip Kr. Dutta, ...for the S.E.B.I.

Though the instant revision is fixed under the heading

"Extension of Interim Order" upon hearing submission made by

the learned counsels for the petitioner and the opposite party,

this Court is of the view that taking into consideration their

submission, the instant revision can be disposed of.

The parties are heard at length. Judgment is reserved.

(Bibek Chaudhuri, J.)