Bombay High Court
Sahara Housing Investment Corporation ... vs Securities And Exchange Board Of India ... on 14 March, 2023
Author: Amit Borkar
Bench: Amit Borkar
902-wp-914-2023.doc
Ghuge
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.914 OF 2023
Sahara Housing Investment Corporation
Ltd and Ors ... Petitioner
V/s.
Securities and Exchange Board of India
and Anr ... Respondents
Mr. Ashok M. Saraogi i/b Dhananjay Dubey for the
petitioner.
Mr. A.R. Patil, APP for the State.
Mr. Pradeep Sancheti a/w Mr. Omprakash Jha i/b The
Law Point for respondent.
CORAM : AMIT BORKAR, J.
DATED : MARCH 14, 2023 P.C.:
1. Learned advocate for the petitioners, on instructions, seeks permission to withdraw the writ petition.
2. The writ petition stands dismissed as withdrawn. No costs.
(AMIT BORKAR, J.) 1 ::: Uploaded on - 15/03/2023 ::: Downloaded on - 15/03/2023 23:30:06 :::