KUSHAL TRADELINK LIMITED Vs. BOMBAY STOCK EXCHANGE LIMITED

JUDGEMENT

(1.) The petitioner, a Public Limited Company registered under the provisions of the Indian Companies Act, 1956 is before this Court praying for the following reliefs:

(2.) For the reasons recorded in the order dated 13/06/2017, a notice was issued in response to which respondent appeared and addressed this Court.

(3.) In the petition, the notice dated 09/06/2017 whereby the securities of the petitioner's company have been placed under 'S + Framework' stating that the list of shortlisted securities falling under 'S + Framework' shall be moved to 'SS' or 'ST' group and action will be initiated with effect from June 14, 2017. The market participants are also asked to note that 'S + Framework' shall be in conjunction with all other prevailing surveillance measures being imposed by the Exchanges from time to time. The members are advised to exercise additional due diligence while trading in these securities either on own account or on behalf of their clients.