Supreme Court - Daily Orders
Multibagger Securities Research And ... vs Securities And Exchange Board Of India on 31 October, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.31 COURT NO.4 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 16973/2022
(Arising out of impugned final judgment and order dated 12-09-2022
in CWP No. 18732/2022 passed by the High Court of Punjab & Haryana
At Chandigarh)
MULTIBAGGER SECURITIES RESEARCH AND ADVISORY PVT LTD. & ANR.
Petitioner(s)
VERSUS
SECURITIES AND EXCHANGE BOARD OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.143178/2022-EXEMPTION FROM FILING O.T. and IA No.143177/2022-PERMISSION TO APPEAR AND ARGUE IN PERSON ) Date : 31-10-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Manish Goel, Adv.
Petitioner-in-person For Respondent(s) UPON hearing the Petitioner-in-person the Court made the following O R D E R We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified (NEELAM GULATI) Digitally signed by DEEPAK SINGH Date: 2022.11.01 (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS 17:14:55 IST Reason: COURT MASTER (NSH)