Securities & Exchange Board Of Indian v. Bombay Stock Exchange Brokers Forum , (SC) BS189344
SUPREME COURT OF INDIA

Before:- B.N. Kirpal and A.P. Misra, JJ.

TP(C) 294/1999 with TP (C) Nos. 296-299/99. D/d. 10.12.1999.

Securities & Exchange Board Of Indian & Anr. - Petitioner

Versus

Bombay Stock Exchange Brokers Forum & Ors. - Respondent

Constitution of India, 1950, Article 139A - Transfer of cases - In view of similar petitions pending before different High Courts C.W. No. 126 of 1993 in matter of BSE Brokers Forum VSEBI and other connected pending matters of Bombay High Court directed to be transferred to Supreme Court - Hearing of other petitions in the High Courts stayed but petitioners given liberty to apply for interview in the transferred cases.

[Para 1]

Cases Referred :-

BSE Brokers Forum and Ors. v. SEBI and Ors., Civil Writ No. 126 of 1993.

ORDER

B.N. Kirpal, J. - Keeping in view the fact that similar petitions are pending all over the country we direct that Civil Writ No. 126 of 1993 in the matter of BSE Brokers Forum and Ors. v. SEBI and Ors. and other connected pending matters of the Bombay High Court be transferred to this Court. Hearing of other petitions in the High Courts are stayed but the petitioners therein will be at liberty to apply for intervention in the transferred case. Liberty to the parties to file affidavits and additional papers within eight weeks from today. Liberty to mention. Hearing of transferred case be expedited. This transfer petition is allowed. TP (C) Nos. 296-299/99.

2. In view of the above order these transfer petitions are dismissed as infructuous. Liberty to apply for intervention.

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