Supreme Court - Daily Orders
Pgf Limited vs Secruties And Exchange Board Of India on 24 August, 2022
Bench: S. Abdul Nazeer, J.K. Maheshwari
ITEM NO.113 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4698-4699/2010
PGF LIMITED & ORS. Appellant(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA Respondent(s)
Date : 24-08-2022 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Appellant(s) Mr. Abhay Kumar, AOR
For Respondent(s) Mr. S. Niranjan Reddy, Sr. Adv.
Mr. Bhargava V. Desai, AOR
Ms. Charu Modi, Adv.
Mr. Utkarsh Vats, Adv.
Ms. Mridula Ray Bharadwaj, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Appeals are dismissed as having become infructuous in terms of the signed order.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (BEENA JOLLY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file) Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.08.27 12:52:38 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 4698-4699 OF 2010 PGF LIMITED & ORS. Appellant(s) VERSUS SECURITIES AND EXCHANGE BOARD OF INDIA Respondent(s) O R D E R Having regard to the passage of time, the appeals have become infructuous, which are accordingly dismissed.
.............................J. ( S. ABDUL NAZEER) .............................J. (J.K. MAHESHWARI) NEW DELHI AUGUST 24, 2022