Bombay High Court
National Spot Exchange Ltd vs The Union Of India And 3 Ors on 29 August, 2023
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
pvr 14wp253-17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 253 OF 2017
National Spot Exchange ..Petitioner
Vs.
Union of India. ..Respondent
__________
Mr. Shlok Parekh with Mr.Saurabhsai Ganesan i/b. Vaish Associates, for
the Petitioner.
Mr. D. P. Singh, for Respondent Nos.1 to 3.
Mr. Arnav Misra i/b. M/s. K. Ashar & Co., for Respondent No.4.
__________
CORAM : G. S. KULKARNI &
JITENDRA JAIN, JJ.
DATE : AUGUST 29, 2023
P.C.:
1. As the matter pertains to the Securities and Exchange Board of India and the matters under the Securities and Exchange Board of India Act,1992 are assigned to this Court, the present proceedings are listed before us. However, learned Counsel for the petitioner would submit that this matter would not pertain to the assignment of this Court. Although we see from the title as also seen from the prayers is that inaction of the SEBI is one of the contentions.
2. Office to verify and place the matter before appropriate Bench.
[JITENDRA JAIN, J.] [G. S. KULKARNI, J.] Page 1 of 1
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Signed by: P.V.Rane Designation: PS To Honourable Judge Date: 29/08/2023 18:36:31