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Supreme Court - Daily Orders

Sharmila Raj Thackeray vs Securities Exchange Board Of India on 9 July, 2024

                                              IN THE SUPREME COURT OF INDIA
                                               CIVIL APPELLATE JURISDICTION

                                              Civil Appeal No          of 2024
                                                      [Diary No 16224 of 2023]


                      Sharmila Raj Thackeray and Others                               Appellants


                                                        Versus


                      Securities Exchange Board of India and Others                   Respondents



                                                        ORDER
                      1     Delay condoned.


                      2     We find no reason to interfere with the impugned order dated 20 December

2022 passed by the Securities Appellate Tribunal, Mumbai in Appeal No 165 of 2020.

3 The Civil Appeal is accordingly dismissed.

4 Pending applications, if any, stand disposed of.

….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [J B Pardiwala] Signature Not Verified Digitally signed by CHETAN KUMAR ..…....…........……………….…........J. Date: 2024.07.10 16:26:53 IST [Manoj Misra] New Delhi;

Reason:

July 9, 2024 CKB ITEM NO.1 COURT NO.1 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No.16224/2023 (Arising out of impugned final judgment and order dated 20-12-2022 in AN No.165/2020 passed by the Securities Appellate Tribunal, Mumbai) SHARMILA RAJ THACKERAY & ORS. Petitioner(s) VERSUS SECURITIES EXCHANGE BOARD OF INDIA & ORS. Respondent(s) (With IA No.117764/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.117760/2024-CONDONATION OF DELAY IN FILING APPEAL and IA No.117762/2024-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS) Date : 09-07-2024 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Ms. Vasudha Singh, Adv.
Mr. Ashish Rana, AOR Mr. Anurag Kumar Singh, Adv. Ms. Deepeika Kalia, Adv.
Mr. Ritik Anmol, Adv.
Mr. Gaurav Raj, Adv.
For Respondent(s) Mr. Chander Uday Singh, Sr. Adv.
Ms. Amrita Singh, AOR Mr. Ankit Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R 1 The Civil Appeal is dismissed in terms of the signed order.
2 Pending applications, if any, stand disposed of.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)