Bombay High Court
M/S Securities And Timeshare Owners ... vs Securities And Exchange Board Of India ... on 22 January, 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 : 22nd January, 2020 P.C. :
Due to paucity of time the matter is adjourned to 05/02/2020 . 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.
( ASSOCIATE ) Page 1/1 ::: Uploaded on - 22/01/2020 ::: Downloaded on - 23/01/2020 03:39:53 :::