M/S Securities And Timeshare ... vs Securities And Exchange Board Of ...
2022 Latest Caselaw 12130 Bom

                                                                        29-PIL-12-2017


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             ORDINARY ORIGINAL CIVIL JURISDICTION

                           PUBLIC INTEREST LITIGATION NO.12 OF 2017

                     M/S. SECURITIES AND TIMESHARE)
                     OWNERS WELFARE ASSOCIATION )...PETITIONER

                             V/s.

                     SECURITIES AND EXCHANGE BOARD)
                     OF INDIA AND ANOTHER       )...RESPONDENTS

                     Ms. N.S. Nappinai a/w. Mr. Navin P. Sachanandani i/b.
                     Noelle Ann Park, Advocate for the Petitioner.

                     Mr. Shiraz Rustomjee, Senior Advocate a/w. Mr. Mihir
                     Mody and Mr. Arnav Misra i/b. M/s. K. Ashar and Co.,
                     Advocate for the Respondent No.1.



                                            CORAM: DIPANKAR DATTA, CJ &
                                                   ABHAY AHUJA, J.

DATE : NOVEMBER 24, 2022

P.C.:

Hearing stands concluded; judgment is reserved.

                      (ABHAY AHUJA, J.)                         (CHIEF JUSTICE)




        Digitally
        signed by
        ARTI
ARTI    VILAS

VILAS KHATATE KHATATE Date:

2022.11.25 13:56:57 +0530

AVK