Bombay High Court
M/S Securities And Timeshare Owners ... vs Securities And Exchange Board Of India ... on 29 August, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
4-PIL-12-2017
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 Association .. Petitioner
Vs.
Securities and Exchange Board
of India & Anr. .. Respondents
Mr. Navin P. Sachanandani h/f Noelle Ann Park for petitioner.
Mr. Arnav Mishra and Mihir Mody i/by M/s. K. Ashar & Co.
for respondent no.1.
Mr. Milind More, Addl. Govt. Pleader for State.
CORAM: DIPANKAR DATTA, CJ. &
M. S. KARNIK, J.
DATE : AUGUST 29, 2022 P.C.:
At the request of learned advocate for the petitioner, stand over to 6th October, 2022.
(M. S. KARNIK, J.) (CHIEF JUSTICE) PRAVIN DASHARATH PANDIT Digitally signed by PRAVIN DASHARATH PANDIT Date: 2022.08.30 16:37:06 +0530 1