Supreme Court - Daily Orders
Mahasemam Trust vs Union Of India on 18 December, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.21 Court 7 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 15116/2020
(Arising out of impugned final judgment and order dated 12-10-2020
in WPMD No. 8037/2020 passed by the High Court Of Judicature At
Madras At Madurai)
MAHASEMAM TRUST Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR I.R. and IA No.129693/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 18-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. K. Subramanian, Sr. Adv.
Mr. E. C. Agrawala, AOR
Mr. Sunil Murarka, Adv.
Ms. Madhavi Agrawal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner, having granted liberty to avail the remedy available to it or move Securities and Exchange Board of India (SEBI) by filing a compliant, we are not inclined to entertain the special leave petition.
The special leave petition is, accordingly, dismissed. However, the petitioner may seek his remedy as observed by the High Court in para 18 of the impugned judgment.
Signature Not Verified
Pending application stands disposed of.
Digitally signed byMEENAKSHI KOHLI Date: 2020.12.18 16:14:59 IST Reason:
(MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER