Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO.1651 OF 2020
CAB SECURITIES LIMITED APPELLANT(S)
VERSUS
NATIONAL STOCK EXCHANGE OF INDIA LIMITED RESPONDENT(S)
O R D E R
Delay condoned.
We find no ground to interfere with the impugned
order passed by the Tribunal. The appeal is, accordingly,
dismissed.
Pending application(s), if any, shall stand disposed
of.
...........................J.
[ARUN MISHRA]
...........................J.
[M.R. SHAH]
NEW DELHI;
FEBRUARY 17, 2020.
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.02.20
10:58:07 IST
Reason:
ITEM NO.19 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....... Diary No(s).1651/2020
(Arising out of impugned final judgment and order dated 24-09-2019
in AN No.37/2019 passed by the Securities Appellate Tribunal,
Mumbai)
CAB SECURITIES LIMITED Appellant(s)
VERSUS
NATIONAL STOCK EXCHANGE OF INDIA LIMITED Respondent(s)
(FOR ADMISSION and IA No.26372/2020-STAY APPLICATION and IA
No.26369/2020-CONDONATION OF DELAY IN FILING APPEAL)
Date : 17-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Mukesh M. Goel, Adv.
Ms. Pooja Kashyap, Adv.
Mr. R. C. Kaushik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
(signed order is placed on the file)