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[Cites 2, Cited by 1]

Delhi High Court - Orders

Kusum Lata Singhal vs Union Of India And Ors on 22 September, 2021

Author: Prateek Jalan

Bench: Prateek Jalan

                   $~2 (2021 Cause List)
                   *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                   +         W.P.(C) 281/2020 & CM APPL. 844/2020

                             KUSUM LATA SINGHAL                                  ..... Petitioner
                                          Through:           Mr. Sahib Gurdeep Singh,
                                                             Advocate

                                                         versus

                             UNION OF INDIA AND ORS.                   ..... Respondents
                                           Through: Ms. Suman Chauhan, Advocate
                                                     with     Mr. Lakshya        Verma,
                                                     Advocate for R-1.
                                                     Mr. Neeraj Malhotra, Sr. Advocate
                                                     with    Mr.    Abhishek       Baid,
                                                     Mr. Ujjaval       Kumar         and
                                                     Mr. Nimish Kumar, Advocates for
                                                     R-2/SEBI
                                                     Ms.Surekha Raman & Mr. Vijay
                                                     Valsan, Advocates for R-3/BSE.

                   CORAM:
                   HON'BLE MR. JUSTICE PRATEEK JALAN

                                            ORDER

% 22.09.2021 The proceedings in the matter have been conducted through video conferencing.

1. Pursuant to the order dated 05.07.2021, respondent no. 3-Bombay Stock Exchange ["BSE"] has entered appearance.

2. At the request of Mr. Sahib Gurdeep Singh, learned counsel for the petitioner, respondent nos. 4 & 5 are deleted from the array of parties at Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:23.09.2021 17:07:24 W.P.(C) 281/2020 Page 1 of 2 the risk of the petitioner. Mr. Singh further submits that the Union of India ["the Union"] is not a necessary party to the writ petition. The Union is also deleted from the array of parties. Amended memo of parties be filed within one week.

3. Ms. Surekha Raman, learned counsel for the BSE, seeks two weeks' time to file the counter affidavit. Counter affidavit be filed within two weeks. Rejoinder thereto, if any, may be filed within one week thereafter.

4. Mr. Neeraj Malhotra, learned Senior Counsel for the respondent no. 2-Securities and Exchange Board of India submits that the order dated 30.04.2018 impugned in this petition is amenable to appeal under Section 21A and 23L of the Securities Contracts (Regulation) Act, 1956. Mr. Singh seeks time to consider this issue also and address the Court on the next date of hearing.

5. List on 07.12.2021.

PRATEEK JALAN, J SEPTEMBER 22, 2021 'hkaur' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:23.09.2021 17:07:24 W.P.(C) 281/2020 Page 2 of 2