Supreme Court - Daily Orders
Prime Broking Company (India) Ltd vs National Securities Clearing ... on 13 April, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.33 COURT NO.3 SECTION IX
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). 9776/2017
(Arising out of impugned final judgment and order dated 17/01/2017
in AN No. 259/2016 17/01/2017 in CP No. 3/2015 passed by the High
Court Of Bombay)
PRIME BROKING COMPANY (INDIA) LTD Petitioner(s)
VERSUS
NATIONAL SECURITIES CLEARING CORPORATION LTD Respondent(s)
(with interim relief and office report)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Nirav Shah, Adv.
Mr. Nausher Kohli, Adv.
Mr. Chandra Prakash, Adv.
forM/s D.S.K. Legal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.04.15
12:16:51 IST
Reason: