Bombay High Court
M/S Securities And Timeshare Owners ... vs Securities And Exchange Board Of India ... on 24 July, 2019
Author: N. M. Jamdar
Bench: Pradeep Nandrajog, N. M. Jamdar
(19) PIL 12-17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Amk
PUBLIC INTEREST LITIGATION NO. 12 OF 2017
M/s. Securities and Timeshare Owners
Welfare Association .. Petitioner
Vs.
Securities and Exchange Board of
India & Anr. .. Respondents
Ms. Noelle Ann Park a/w. Ms. Nikita Mary Abraham i/b Ms. Noelle-
Ann Park for the Petitioner.
Mr. Shiraz Rustomjee, Senior Advocate a/w. Mr. Nirav Parmar i/b M/s.
K. Ashar & Co. for Respondent No.1.
Ms. Geeta Shastri, AGP for the Respondent-State.
CORAM : PRADEEP NANDRAJOG, C.J. &
N. M. JAMDAR, J.
DATE : 24th JULY, 2019.
P. C. :
At the request of learned Counsel for the Petitioner, list on 11.12.2019.
[N. M. JAMDAR, J.] [CHIEF JUSTICE] 1/1 ::: Uploaded on - 25/07/2019 ::: Downloaded on - 26/07/2019 00:57:49 :::