ARSHDEEP FINANCE LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In these batch of writ petitions since involved similar issue, as such, the same have been ordered to be heard together, accordingly, the matters are heard and are being disposed of by this common order.

(2.) Learned counsel for the petitioners in each cases have advanced their arguments.

(3.) Learned counsels appearing for the respondent-State, respondent-Securities and Exchange Board of India in short 'S.E.B.I.' and respondent-Reserve Bank of India, have been heard at length.