MIHIR SHAH Vs. EXECUTIVE DIRECTOR-VADODARA STOCK EXCHANGE

JUDGEMENT

(1.) Heard Ms. Dharmista Raval, the learned advocate appearing for Mrs. Kalpana K. Raval, the learned advocate appearing for the writ-applicant and Mr. Bhash H. Mankad, the learned advocate appearing for the respondent.

(2.) By way of present writ-application filed under Article 226 of the Constitution of India the writ-applicant has prayed for following reliefs :-

(3.) Ms. Raval, the learned advocate submitted that the writ- applicant herein has received the amount of Rs.10,00,000.00 towards permanent cash security deposit, however the interest accrued on the said amount is yet not deposited.