Delhi High Court - Orders
Brig Rajinder Singh (Retd) vs National Stock Exchange And Ors on 29 January, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4639/2023
BRIG RAJINDER SINGH (RETD) .....Petitioner
Through: Mr. Counsel (appearance not given)
versus
NATIONAL STOCK EXCHANGE AND ORS .....Respondents
Through: Mr. Neeraj Malhotra, Senior
Advocate with Mr. Aubert Sebastian,
Adv, Mr Vedant Kumar, Adv, Mr
Arnav Doshi, Advocate Mr. Nimish
Kumar, Advs. for R-1.
Mr. Ashish Aggarwal, Ms. Tanya
Jain, Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 29.01.2026
1. There seems to be alternate remedy under the Securities Contracts (Regulation) Act, 1956, under Section 23L to file an appeal. Therefore, the petitioner has to approach the concerned Forum.
2. A request is, however, made by learned counsel for the petitioner on the ground that the arguing counsel is not available.
3. In view thereof, list on 23.04.2026.
4. Let the counter-affidavit be also placed on record before the next date This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/01/2026 at 20:47:39 of hearing. Rejoinder thereto, if any, be also filed.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 29, 2026 aks/mj This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/01/2026 at 20:47:39