Securities And Exchange Board Of India v. Price Waterhouse

N.K Sodhi, Presiding Officer (Oral):— This is an application seeking review of our order dated June 1, 2011 by which we allowed Appeals no. 8 and 9 of 2011. We have heard the learned Advocate General in support of the review application and also learned senior counsel for the original appellants who are now respondents in this application. Facts as asserted in the review application have been contested by the learned senior counsel appearing for the original appellants. The points now sought to be raised in the review application may be taken in the appeals, if filed, in the Hon'ble Supreme Court. We find no ground to review our order dated June 1, 2011.

Consequently, the application is rejected.