Delhi High Court - Orders
Ramesh Chandra Gupta vs National Stock Exhange Of India Ltd & Anr on 18 May, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6682/2023
RAMESH CHANDRA GUPTA ..... Petitioner
Through: Mr. S.K. Chaudhary, Advocate
Versus
NATIONAL STOCK EXHANGE OF INDIA LTD & ANR.
..... Respondents
Through: Mr. Ravi Tyagi, Ms. Sonali Jaiyesh
Bakhshi, Mr. Gaurav Mishra, Mr. Daman Popli,
Mr. Ria Chanda & Ms. Neetu, Advocates for
respondent No. 1
Mr.Ashish Aggarwal and Mr. Satyajit Yadav,
Advocates for respondent No.2
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 18.05.2023 CM APPLs. 26199-26200/2023 (Exemptions)
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of.
W.P.(C) 6682/2023
1. Having heard learned counsel appearing on behalf of the petitioner, this Court is of the prima facie opinion that the instant petition is not maintainable in view of the availability of an alternate remedy under Section 23(l) of the Securities Contracts (Regulation) Act, 1956.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 14:11:10 -2-
2. At this stage, learned counsel appearing on behalf of the petitioner seeks leave to withdraw the present petition with liberty to approach the Securities Appellate Tribunal under Section 23L of the Securities Contracts (Regulation) Act, 1956.
3. Leave and liberty, as prayed, is granted.
4. The petition is accordingly dismissed as withdrawn.
5. Needless to state, if there is any delay in approaching the Securities Appellate Tribunal, the petitioner herein would be at liberty to file an appropriate application, in accordance with law. There is no reason if such an application is filed, the same would not be considered, in accordance with law.
PURUSHAINDRA KUMAR KAURAV, J MAY 18, 2023 p'ma This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 14:11:10