IN THE SUPREME COURT OF INDIA                       CIVIL APPELLATE JURISDICTION

CIVIL APPEAL       DIARY NO.1651 OF 2020

CAB SECURITIES LIMITED                             APPELLANT(S)

                           VERSUS

NATIONAL STOCK EXCHANGE OF INDIA LIMITED           RESPONDENT(S)

       O R D E R

Delay condoned.

We find no ground to interfere with the impugned

order passed by the Tribunal. The appeal is, accordingly,

dismissed.

Pending application(s), if any, shall stand disposed

of.

...........................J. [ARUN MISHRA]

...........................J. [M.R. SHAH]

NEW DELHI; FEBRUARY 17, 2020.

ITEM NO.19               COURT NO.3               SECTION XVII

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

CIVIL APPEAL....... Diary No(s).1651/2020

(Arising out of impugned final judgment and order dated 24-09-2019 in  AN  No.37/2019  passed  by  the  Securities  Appellate  Tribunal, Mumbai)

CAB SECURITIES LIMITED                             Appellant(s)

                               VERSUS

NATIONAL STOCK EXCHANGE OF INDIA LIMITED           Respondent(s)

(FOR  ADMISSION  and  IA  No.26372/2020-STAY  APPLICATION  and  IA No.26369/2020-CONDONATION OF DELAY IN FILING APPEAL)   Date : 17-02-2020 This petition was called on for hearing today.

CORAM :           HON'BLE MR. JUSTICE ARUN MISHRA          HON'BLE MR. JUSTICE M.R. SHAH

For Petitioner(s) Mr. Mukesh M. Goel, Adv. Ms. Pooja Kashyap, Adv.

                   Mr. R. C. Kaushik, AOR                     For Respondent(s)                                UPON hearing the counsel the Court made the following                              O R D E R

Delay condoned.

The appeal is dismissed in terms of the signed order.

Pending application(s), if any, stands disposed of.

(ARJUN BISHT)                       (JAGDISH CHANDER) COURT MASTER     COURT MASTER   

(signed order is placed on the file)