Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Ashok Shivlal Rupani on 15 November, 2019
Bench: Arun Mishra, Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8444-8445/2019
SECURITIES AND EXCHANGE BOARD OF INDIA APPELLANT(S)
VERSUS
ASHOK SHIVLAL RUPANI & ANR. ETC. RESPONDENT(S)
O R D E R
1. We find no ground to interfere with the impugned order passed by the Tribunal. The appeals are, accordingly, dismissed.
2. However, the question of law is kept open.
3. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [SURYA KANT] NEW DELHI;
NOVEMBER 15, 2019.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.11.19 14:05:42 IST Reason: ITEM NO.15 COURT NO.3 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). 8444-8445/2019 SECURITIES AND EXCHANGE BOARD OF INDIA APPELLANT(S) VERSUS ASHOK SHIVLAL RUPANI & ANR. ETC. RESPONDENT(S) (FOR ADMISSION and IA No.169059/2019-EX-PARTE STAY) Date : 15-11-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE SURYA KANT For Appellant(s) Mr. Tushar Mehta,SG Mr. Pratap Venugopal,Adv. Ms. Surekha Raman,Adv.
Mr. Purushottam Kumar Jha,Adv. Ms. Viddusshi,Adv.
Mr. Akhil Abraham Roy,Adv. Mr. Vijay Valsal,Adv.
For M/S. K J John And Co, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)