Ashwin S. Mehta And Another v. Union Of India And Others

Order

1. Appeal admitted.

2. Mr A.D.N Rao, Ms Manik Karanjawala and Ms Pallavi Shroff, learned counsel accept notice on behalf of Respondents 1, 3 and 7 respectively. The learned counsel appearing for the management, Respondent 7 submits that as on date only 4.95% of the shares purchased alone are in existence. In regard to these existing shares, the learned counsel undertakes not to further alienate them. We record the said undertaking.

Court Masters