OSIANS CONNOISSEURS OF ART PVT. LTD. Vs. SECURITIES AND EXCHANGE BOARD OF INDIA AND ORS.
LAWS(SC)-2020-2-131
SUPREME COURT OF INDIA
Decided on February 12,2020

Osians Connoisseurs Of Art Pvt. Ltd. Appellant
VERSUS
Securities And Exchange Board Of India And Ors. Respondents

JUDGEMENT

R.F.NARIMAN,J. - (1.) Learned senior counsel appearing for the appellant seeks permission of the Court to withdraw the civil appeal. The civil appeal is allowed to be withdrawn. CIVIL APPEAL NO. 19936 OF 2017
(2.) The brief facts leading to the filing of the present civil appeal are as follows:
(3.) Two trusts named Yatra Art Fund Trust (Fund I) and Yatra Art Fund II (Fund II) were created under the Indian Trusts Act, 1882, through execution of Indentures of Trust dated 15.06.2005 and 01.12.2006.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.