O R D E R
We have heard the learned senior counsel for the parties for quite some time.
In the peculiar facts and circumstances brought to our notice, we find no reason to interfere. The appeal is accordingly dismissed.
Pending applications also stand disposed of.
......................J.
[AJAY RASTOGI]
......................J.
[B.V.NAGARATHNA]
New Delhi;
September 15, 2022.
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ITEM NO.33 COURT NO.9 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 No(s). 1331/2022 SECURITIES AND EXCHANGE BOARD OF INDIA Appellant(s)
VERSUS
RV LIFESTYLE LTD. & ORS. Respondent(s)
([TO BE TAKEN UP AT 2:00 P.M.]
IA No. 22371/2022 - EX-PARTE STAY IA No. 22372/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 15-09-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Appellant(s) Mr. Chander Uday Singh,Sr.Adv. Mr. Dhaval Mehrotra,Adv.
Mr. Abhishek Singh,Adv.
Mr. Sudhanshu Sikka,Adv.
For M/S. K Ashar & Co., AOR
For Respondent(s) Mr. K.V.Vishwanathan,Sr.Adv. Mr. Paras Parekh,Adv.
Ms. Malvika Kapila, AOR
Mr. Pranav Sarthi,Adv.
Mr. Chanakya Dwivedi,Adv.
Mr. Venkatraman,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Civil Appeal is dismissed in terms of the signed order.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (MONIKA DEY)
AR-CUM-PS BRANCH OFFICER (Signed order is placed on the file.)
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