ASHOK DAYABHAI SHAH Vs. SEBI

JUDGEMENT

(1.) Today the proceedings are before us on the backdrop of our detailed order dtd. 23/10/2023 by which we had directed the SEBI to provide documents to the petitioners as prayed for in prayer clause (g) of the petition.

(2.) Such order was assailed by respondent Nos.2 - Bharat Nidhi Ltd. (for short, "BNL") and by respondent No.9 - Vineet Jain before the Supreme Court. Such Special Leave Petitions [(Civil) Diary No.45529 of 2023, Bharat Nidhi Ltd. Vs. Ashok Dayabhai Shah and Ors.] and [(Civil) Diary No.45770 of 2023 (Vineet Jain Vs. Ashok Dayabhai Shah)] were dismissed by the Supreme Court by an order dtd. 6/11/2023.

(3.) Thereafter respondent no.1-SEBI had filed a Special Leave Petition before the Supreme Court [Petition(s) for Special Leave to Appeal (C) Nos.25783-25784/2023, Securities and Exchange Board of India vs. Ashok Dayabhai Shah & Ors.] assailing the said order, which also came to be dismissed by the Supreme Court by an order dated on 28/11/2023.