SECURITES AND EXCHANGE BOARD OF INDIA Vs. BHORUKA FINANCIAL SERVICE LTD.
LAWS(SC)-2006-8-133
SUPREME COURT OF INDIA
Decided on August 25,2006

Securites And Exchange Board Of India Appellant
VERSUS
Bhoruka Financial Service Ltd. Respondents

JUDGEMENT

- (1.) Admit.
(2.) Hearing expedited.
(3.) The operation of the impugned judgment and order passed by the Tribunal shall remain stayed. However, it is clarified that the SEBI shall conclude the investigation expeditiously subject to the sellers depositing Rs. 5.7 crores, if not already deposited. The buyers shall not further transfer or create any third party rights in the shares in dispute.;


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