KEYNOTE CAPITALS LTD. THE RUBY Vs. BSE LIMITED PHIROZE JEEJEEBHOY TOWERS AND INDIAN CLEARING CORPORATION LIMITED

JUDGEMENT

(1.) APPEAL is disposed of in terms of the minutes of the order duly signed by counsel for both the parties with no order as to costs.

(2.) THE Appellant shall furnish such additional information/details as sought by the Respondents.

(3.) FURTHER , the Appellant shall be at liberty to file additional written submissions, within two weeks thereafter, if they so desire.