DLF Limited And Others vs Securities & Exchange Board Of India

Appeal No. 193 of 2015 DLF Limited vs Securities and Exchange Board of India was decided by an order of this Tribunal dated April 25, 2018.

Paragraph 5 of the order is extracted hereunder for ready reference:-

“5. In these circumstances, without going into the merits of the case, we dispose of these appeals as also the Intervention Application with

a direction that these appeals as also the Intervention Application shall stand automatically revived once the Apex Court disposes of the

Civil Appeals filed by SEBI against the decision of this Tribunal dated March 13, 2015.â€​

The present application has been filed praying that the applicant may be permitted to withdraw their Intervention Application No. 187 of 2016 that

they are not inclined to press that application.

In our opinion, the said application having been disposed of by an order dated April 25, 2018 cannot be withdrawn through this application. The

Misc. Application filed for withdrawal of the Intervention Application is misconceived and is rejected in limini.

The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a

certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the Presiding Officer on behalf

of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed

copy sent by fax and/or email.