Supreme Court - Daily Orders
Mother Mira Industries Ltd vs Bse Limited on 29 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 161 OF 2018
MOTHER MIRA INDUSTRIES LTD. ... Appellant(s)
Versus
BSE LIMITED ... Respondent(s)
O R D E R
Heard.
We do not find any reason to interfere with the impugned order dated 13.04.2017 passed by the Securities Appellate Tribunal, Mumbai.
Accordingly, the civil appeal is dismissed.
....................J. (ROHINTON FALI NARIMAN) .....................J. (NAVIN SINHA) Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2018.01.30 17:09:45 IST Reason: New Delhi, Dated: 29th January, 2018.
2 ITEM NO.16 COURT NO.11 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 161/2018 MOTHER MIRA INDUSTRIES LTD Appellant(s) VERSUS BSE LIMITED Respondent(s)
(IA No.136908/2017-EX-PARTE STAY) Date : 29-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Goutham Shiv Shankar, Adv. Mr. Rishad Ahmed Chowdhury, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)