Bombay High Court
M/S Securities And Timeshare Owners ... vs Securities And Exchange Board Of India ... on 24 November, 2022
Author: Abhay Ahuja
Bench: Dipankar Datta, Abhay Ahuja
29-PIL-12-2017
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO.12 OF 2017
M/S. SECURITIES AND TIMESHARE)
OWNERS WELFARE ASSOCIATION )...PETITIONER
V/s.
SECURITIES AND EXCHANGE BOARD)
OF INDIA AND ANOTHER )...RESPONDENTS
Ms. N.S. Nappinai a/w. Mr. Navin P. Sachanandani i/b.
Noelle Ann Park, Advocate for the Petitioner.
Mr. Shiraz Rustomjee, Senior Advocate a/w. Mr. Mihir
Mody and Mr. Arnav Misra i/b. M/s. K. Ashar and Co.,
Advocate for the Respondent No.1.
CORAM: DIPANKAR DATTA, CJ &
ABHAY AHUJA, J.
DATE : NOVEMBER 24, 2022 P.C.:
Hearing stands concluded; judgment is reserved.
(ABHAY AHUJA, J.) (CHIEF JUSTICE)
Digitally
signed by
ARTI
ARTI VILAS
VILAS KHATATE KHATATE Date:
2022.11.25 13:56:57 +0530 AVK 1