Supreme Court of India
Securities & Exchange Board Of Indin & ... vs Bombay Stock Exchange Brokers Forum & ... on 10 December, 1999
Equivalent citations: 1999(7)SCALE610, (2000)10SCC602
Bench: B.N. Kirpal, A.P. Misra
ORDER
1. Keeping in view the fact that similar petitions are pending all over the country we direct that Civil Writ No. 126 of 1993 in the matter of BSE Brokers Forum and Ors. v. SEBI and Ors. and other connected pending matters of the Bombay High Court be transferred to this Court. Hearing of other petitions in the High Courts are stayed but the petitioners therein will be at liberty to apply for intervention in the transferred case. Liberty to the parties to file affidavits and additional papers within eight weeks from today. Liberty to mention. Hearing of transfered case be expedited. This transfer petition is allowed. TP (C) Nos. 296-299/99
2. In view of the above order these transfer petitions are dismissed as infructuous. Liberty to apply for intervention.