Pooja Menghani Vs Insolvency And Bankruptcy Board Of India & Anr

Case No: Civil Writ Petition No. 8696 Of 2022

Date of Decision: Nov. 20, 2023

Acts Referred: Constitution of India, 1950 — Article 226#Securities and Exchange Board of India Act, 1992 — Section 15HA, 24#Insolvency and Bankruptcy Code, 2016 — Section 17, 18, 23, 25, 206, 208#Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices Relating to Securities Market) Regulations, 2003 — Regulation 2(1)(c), 3, 3(a), 3(b), 3(c), 3(d), 4, 4(1), 4(2)(i), 4(2)(j), 4(2)(l), 4(2)(m), 4(2)(p), 4(2)(o), 4(2)(q)#Insolvency & Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 — Regulation 4

Hon'ble Judges: Subramonium Prasad, J

Bench: Single Bench

Advocate: Viraj R. Datar, Saurav Joon, Natasha Gupta, Vishal Ganda, Akanksah Mathur, Rahul Narula, Asheesh Jain, Keshav Sehgal, Gaurav Kumar, Ankita Kedia, Ria Khanna

Final Decision: Dismissed