PRRSAAR COMMODITY PVT. LTD. Vs. MCX

JUDGEMENT

(1.) A preliminary objection has been advanced, by Mr. Arvind Datar, learned Senior Counsel appearing for the SEBI, in this matter.

(2.) Mr. Datar invites my attention to paras 2 to 4 of the affidavit accompanying the writ petition, which read thus:

(3.) Drawing attention to these paragraphs, whereunder the petitioner disclaims any personal interest in this matter, Mr. Datar submits that no public interest litigation can be maintained in a case such as this.