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Mr. Victor Fernandes vs National Stock Exchange Of India Ltd on 6 September, 2017

Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul

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                                                E SUPREME COURT OF INDIA
                                             IN THE SUPREME COURT OF INDIA

                                             CIVIL APPELLATE JURISDICTION

                                             CIVIL APPEAL NO. 4799 OF 2013



                         VICTOR FERNANDES & ANR.                                      Appellant(s)

                                                         VERSUS


                         NATIONAL STOCK EXCHANGE OF INDIA LTD & ORS.                  Respondent(s)




                                                          O R D E R

1) We have heard Mr. Victor Fernandes, the appellant appearing in-person at some length.

2) We have been informed by learned Senior Counsel appearing for the respondents that there are a number of proceedings, which have been filed by the appellants against the respondents, which are still pending.

3) We see no reason to interfere with the order of the Securities Appellate Tribunal, Mumbai which correctly holds that the appellant is not a 'person aggrieved' in any sense under Section 23L of the Securities Contracts (Regulation) Act, 1956.

4) We may also, at this stage, issue a warning to the Digitally signed by R.NATARAJAN Date: 2017.09.07 16:43:58 IST appellant that in future litigations which come to us, if Reason: we find that the same are completely devoid of merit, he will have to bear the actual costs of the other side.

5) With these observations, the appeal is dismissed.

.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (SANJAY KISHAN KAUL) New Delhi;

September 06, 2017.

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ITEM NO.101                  COURT NO.12                  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 No(s). 4799/2013 MR. VICTOR FERNANDES & ANR. Appellant(s) VERSUS NATIONAL STOCK EXCHANGE OF INDIA LTD & ORS. Respondent(s) Date : 06-09-2017 This appeal was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellant(s) Petitioner-in-person For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.

Mr. K. R. Sasiprabhu, AOR Mr. Raghav Shankar, Adv.

Amey Nabar, Adv.

Mr. Vishnu Sharma, Adv.

Mr. Nakul, Adv.

Ms. Rashmita Roy Chaudhry, Adv.

Mr. K.V. Vishwanathan, Sr. Adv. Dr. Saif Mahmood, Adv.

Mr. Abhinav Mukerji, AOR Mr. Vivek Agarwal, Adv.

Ms. Poornima Krishnan, Adv.

Mr. Sumit Attri, Adv.

Mr. Vikash Kumar Jha, Adv.

Ms. Nikitha Shenoy, Adv.

For M/s. Cyril Amarchand Mangaldas, AOR Mr. C.U. Singh, Sr. Adv.

Mr. Rishi Gautam, Adv.

Mr. Siddhartha Chowdhary, Adv. Mr. Bhargava V. Desai, AOR Mr. Akshat Malpani, Adv.

Mr. Pratap Venugopal, Adv.

Ms. Surekha Raman, Adv.

Ms. Niharika, Adv.

Mr. Anuj Sarma, Adv.

Mr. Aman Shukla, Adv.

For K J John And Co, AOR  4 Mr. Sanjay Bhatti, Adv.

Mr. Dushyant Kumar, Adv.

Mr. Rabin Majumder, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.

Pending applications, if any, stand disposed of.

(R. NATARAJAN)                                    (SAROJ KUMARI GAUR)
 COURT MASTER                                         COURT MASTER

(Signed order is placed on the file)