Bombay High Court
M/S Securities And Timeshare Owners ... vs Securities And Exchange Board Of India ... on 5 February, 2020
Bench: S.C. Dharmadhikari, R. I. Chagla
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 ....Petitioner
Association
V/S
Securities And Exchange Board Of India And ....Respondent
Another CORAM : S.C. DHARMADHIKARI & R. I. CHAGLA, JJ DATE : 5th February, 2020 P.C. :
Due to paucity of time the matter is adjourned to 20/02/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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