Supreme Court - Daily Orders
M.Z.Khan vs Securities And Exchange Board Of India ... on 22 October, 2018
Author: Chief Justice
Bench: Chief Justice, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2018
(Civil Appeal Diary No.576 of 2009)
M.Z.KHAN ...APPELLANT(S)
VERSUS
SECURITIES AND EXCHANGE
BOARD OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Heard the learned counsel for the appellant and perused the relevant material.
3. In view of the judgment dated 02.12.2016 passed in Securities & Exchange Board of India vs. Burren Energy India Ltd. & Ors.1 the present appeal has become infructuous and is closed accordingly.
..................,CJI.
(RANJAN GOGOI) ....................,J.
(SANJAY KISHAN KAUL) NEW DELHI Signature Not Verified OCTOBER 22, 2018 Digitally signed by NEETU KHAJURIA Date: 2018.10.23 18:03:21 IST Reason: 1 (2017) 1 SCC 345 ITEM NO.6 COURT NO.1 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal D.No(s). 576/2009 M.Z.KHAN Appellant(s) VERSUS SECURITIES AND EXCHANGE BOARD OF INDIA & ORS. Respondent(s) (WITH OFFICE REPORT ) Date : 22-10-2018 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellant(s) Mr. Sunil J. Mathews, Adv.
Ms. Sabah Iqbal Siddique, adv. Mr. Aashish Bhatti, Adv. Mr. Tusharjeet Nagar, Adv. Mr. Rajesh Prasad Singh, AOR For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Surjendu Sankar Das, Adv. Ms. Avlokita Rajvi, Adv. Mr. S. S. Shroff, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is closed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file.)