C.S.SIVANANDAN Vs. KARVY STOCK BROKING LTD.

JUDGEMENT

(1.) Captioned 'Original Petition' ['OP' for the sake of brevity] is an application under Section 34 of 'The Arbitration and Conciliation Act , 1996 (Act No.26 of 1996)', which shall hereinafter be referred to 'A and C Act' for the sake of brevity.

(2.) Captioned 'Writ Petition' ['WP' for the sake of brevity], is with a prayer for Certiorarified Mandamus inter-alia assailing an order dated 05.09.2013 made by 'Securities and Exchange Board of India' ['SEBI' for the sake of brevity].

(3.) Petitioner in captioned OP as well as WP is a constituent and Respondent No.1 in captioned OP, who is respondent No.5 in captioned WP is a Trading Member qua 'National Stock Exchange India Limited' [hereinafter 'NSE' for the sake of brevity].