Supreme Court - Daily Orders
Badri Vishal Tandon vs Securities And Exchanges Board Of India on 28 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.25 COURT NO.10 SECTION IX
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). 6978/2018
(Arising out of impugned final judgment and order dated 29-12-2017
in AON No. AO/SBM/EAD 3/102/2017 passed by the Securities And
Exchange Board Of India)
BADRI VISHAL TANDON Petitioner(s)
VERSUS
SECURITIES AND EXCHANGES BOARD OF INDIA Respondent(s)
(IA No.37595/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Tanmaya Agarwal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is allowed to be withdrawn without prejudice to any other remedy in accordance with law.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by SWETA DHYANI Date: 2018.03.28 17:38:44 IST Reason: