Bombay High Court
M/S Securities And Timeshare Owners ... vs Securities And Exchange Board Of India ... on 6 October, 2022
Author: Madhav J. Jamdar
Bench: Dipankar Datta, Madhav J. Jamdar
5-PIL-12-2017
Jvs
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO. 12 OF 2017
M/s. Securities & Timeshare
Owners Welfare Association .. Petitioner
Vs.
Securities And Exchange Board
Of India & Anr. .. Respondents
Ms. N. S. Nappinai a/w Navin Sachanandani i/by Noelle Ann
Park for petitioner.
Mr. Shiraz Rustomjee, Senior Advocate, Mr. Mihir Mody, Mr.
Dhaval Patil and Arnav Misra i/by K. Ashar & Co. for
respondent no.1/SEBI.
CORAM: DIPANKAR DATTA, CJ. &
MADHAV J. JAMDAR, J.
DATE : OCTOBER 6, 2022 P.C.:
We are informed by the parties that the pleadings are complete. In such view of the matter, list the PIL petition for 'final hearing' on 24th November 2022.
(MADHAV J. JAMDAR, J.) (CHIEF JUSTICE) SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.10.06 14:58:24 +0530 1