Supreme Court - Daily Orders
Sharmila Raj Thackeray vs Securities Exchange Board Of India on 23 October, 2024
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Civil) No of 2024
[Diary No 35604 of 2024]
In
Civil Appeal No 7368 of 2024
Sharmila Raj Thackeray and Others ...Petitioners
Versus
Securities Exchange Board of India and Others ...Respondents
ORDER
1 The office report indicates that the Review Petition is defective.
2 The Registry has communicated the defects to the counsel for the petitioner by letter dated 17 August 2024. The defects have not been cured so far.
3 Six weeks’ time is granted to cure the defects, failing which the Review Petition shall stand dismissed, without further reference to the Court.
….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] …...…...….......………………....…..J. [J B Pardiwala] Signature Not Verified …...…...….......………………....…..J. Digitally signed by [Manoj Misra] Chetan Kumar Date: 2024.11.05 New Delhi;
14:37:51 IST Reason:
October 23, 2024 CKB ITEM NO.1005 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No.35604/2024 (Arising out of impugned final judgment and order dated 09-07-2024 in C.A. No.7368/2024 passed by the Supreme Court of India) SHARMILA RAJ THACKERAY & ORS. Petitioner(s) VERSUS SECURITIES EXCHANGE BOARD OF INDIA & ORS. Respondent(s) (With IA No.175294/2024 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT, IA No.175298/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.175292/2024 - STAY APPLICATION) Date : 23-10-2024 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA By Circulation UPON perusing papers the Court made the following O R D E R 1 The office report indicates that the Review Petition is defective.
2 The Registry has communicated the defects to the counsel for the petitioner by letter dated 17 August 2024. The defects have not been cured so far.
3 Six weeks’ time is granted to cure the defects, failing which the Review Petition shall stand dismissed, without further reference to the Court.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)