RICH PAINTS LTD. Vs. VADODARA STOCK EXCHANGE LTD.

JUDGEMENT

(1.) IN the result, the petition is hereby dismissed. Notice is discharged with costs. The amounts of costs are quantified at Rs. 5,000 (rupees five thousand only) for respondent No. 3 and another sum of Rs. 5,000 (rupees five thousand only) for respondents Nos. 4 to 6 in one set. The costs shall be paid within one month from today.

(2.) AFTER the judgment is pronounced, Mr. Soparkar, learned counsel for the petitioner, prays for stay of this judgment. All that this court has done is to dismiss this petition against the order of the appellate authority under section 22 of the Securities Contracts (Regulation) Act, 1956. During the pendency of the petition, there was no ad interim or interim stay against operation of the said order of the appellate authority nor was there any other interim or ad -interim relief granted in favour of the petitioner. In this view of the matter, the request is rejected.