Bombay High Court
Securities And Exchange Board Of India vs Ashok Dayabhai Shah And 27 Ors on 9 February, 2023
Author: K. R. Shriram
Bench: K. R. Shriram
P1.ia.3820.2023.doc
Chaitali Ekke
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 3820 OF 2023
IN
WRIT PETITION NO. 406 OF 2022
Securities and Exchange Board of India &
Ors. ...Applicants
In the matter between
Ashok Dayabhai Shah & Ors. ...Petitioners
Versus
Securities and Exchange Board of India &
Ors. ...Respondents
....
Ms. Arti Raghavan i/b JSA Advocates & Solicitors, Advocate for
Petitioners.
Mr. Vishal Kanade a/w Mr. Arnav Misra i/b K. Ashar & Co., Advocates
for Respondent No.1/Applicant in IAL 3820/2023.
Ms. Radhika Indapurkar, Mr. Rudra Deosthali i/b Shardul Amarchand
Mangaldas & Co., Advocates for Respondent No.2.
....
CORAM : K. R. SHRIRAM &
RAJESH S PATIL, JJ.
DATED : 9TH FEBRUARY 2023 P.C.: 1 Not on board. Upon mentioning taken on board. By consent
time to decide the proceeding, as directed by this court in order dated 08.04.2022, is extended upto 31.03.2023.
2 In view of the above, Interim Application disposed.
(RAJESH S. PATIL, J.) (K. R. SHRIRAM, J.) 1 ::: Uploaded on - 10/02/2023 ::: Downloaded on - 10/02/2023 21:01:43 :::