Bombay High Court
Neil Pradeep Mehta vs Union Of India And 4 Ors on 10 August, 2022
Author: Madhav J. Jamdar
Bench: S.V. Gangapurwala, Madhav J. Jamdar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Writ Petition No. 2228 of 2021
Neil Pradeep Mehta ... Petitioner
v/s.
Union of India & 4 ors. ... Respondents
With
Writ Petition No. 1590 of 2021
Dr. Pradeep Mehta ... Petitioner
v/s.
Union of India & 4 ors. ... Respondents
Mr. Yeshwant Sheny a/w. Advocate Akshay Mohite i/b. Navaneetha
Krishnan Nava Legal for the Petitioners.
Mr.Omprakash Jha a/w. Advocate Shivani Kumbhojkar i/b. M/s. The
Law Point for the Respondent No.2 SEBI in both matters.
Ms. Zarnaab Aswad, advocate i/b. Khaitan & co. for the respondent
no.3 in both matters.
CORAM : S.V. Gangapurwala &
Madhav J. Jamdar, JJ.
10th August 2022 ::: Uploaded on - 12/08/2022 ::: Downloaded on - 13/08/2022 10:26:55 ::: 2/2 58 wp 2228.21.doc P.C. The Petitioner's demant account is freezed. The Petitioner is also challenging the regulations of LODR.
2. Issue notice to Respondents, returnable on 29 th September 2022. Learned Counsel appearing for Respondent Nos.2 & 3 waive service of notice for the respective Respondents. Hamdast allowed.
(Madhav J. Jamdar, J) (S.V.Gangapurwala, J) Lata Panjwani, P.S. ::: Uploaded on - 12/08/2022 ::: Downloaded on - 13/08/2022 10:26:55 :::