CAB SECURITIES LIMITED Vs. NATIONAL STOCK EXCHANGE OF INDIA LIMITED
LAWS(SC)-2020-2-143
SUPREME COURT OF INDIA
Decided on February 17,2020

Cab Securities Limited Appellant
VERSUS
NATIONAL STOCK EXCHANGE OF INDIA LIMITED Respondents

JUDGEMENT

M.R.Shah,j. - (1.) Delay condoned.
(2.) We find no ground to interfere with the impugned order passed by the Tribunal. The appeal is, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;


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