CUSTODIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed by the Custodian for consideration of the Scheme for Sale of shares of the notified parties under Special Courts (Trial of Offences Relating to Transactions in Securities) Act, 1992 (hereinafter referred to, for the sake of brevity, the said Act ).

(2.) BEFORE coming to the Scheme, the following facts are required to be mentioned :

(3.) FACTS :---