Indo Thai Commodities Pvt. Limited Vs Securities And Exchange Board Of India
.... osed of . 2. Connect with Appeal no. 282 of 2023 and list on December 12, 2023. Reply, if any, to be filed by the respondent by then. 3. Since interim relief has been granted in connected appeals the appellant is also entitled for the similar relief. Considering the aforesaid, the eff ...
Securities Appellate Tribunal Mumbai
Pessi N. Dadina And Ors Vs BSE Limited
.... has been filed in Court seeking amendment in the memorandum of appeal contending that the appellant no. 2 had died in the meanwhile on December 15, 2019. The application further stated that the heirs of appellant no. 2 are already on record and, therefore, a prayer was made that the name of the ...
Securities Appellate Tribunal Mumbai
Chaturvedi & Shah LLP Vs Securities And Exchange Board Of India
.... market and is entitled to take measures as prescribed in the said Section. Under Section 11 B, powers have been conferred on the SEBI to give appropriate directions even to any person or class of persons referred to in Section 12 or associated with the securities market. The powers available to ...
Securities Appellate Tribunal Mumbai
Alpana R. Kirloskar And Others Vs Securities And Exchange Board Of India And Others
.... ed in their affidavit that they could not take any action on the email of SEBI dated December 13, 2022 as the Permanent Account Number (“PAN”) of the appellants were not provided. NSDL further submitted that in response to the emails of the appellants for defreezing NSDL sent an email to SEBI on ...
Securities Appellate Tribunal Mumbai
Bakil Singh Vs Securities And Exchange Board Of India
.... noncompliance of the directions of the WTM, a penalty under Section 15HB could be issued. It was urged, that under Section 15HB whoever fails to comply with the directions issued by the Board for which no separate penalty has been provided, shall be liable to pay a penalty. 6. In our opini ...
Securities Appellate Tribunal Mumbai
Quest Financial Services Limited And Others Vs Securities And Exchange Board Of India
.... B. Other violation of provisions of LODR Regulations C. Violation of provision of Section 15A(a) of SEBI Act, 1992; D. Violation of provisions of PFUTP Regulations, 2003. 6. The WTM after considering the replies of the appellant and the material evidence on record concluded tha ...
Securities Appellate Tribunal Mumbai
Menal R. Parikh Vs Securities And Exchange Board Of India
.... 3. Let a reply be filed by the respondent within three weeks from today. Rejoinder to be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 31, 2023. 4. Considering the facts and circumstances that has been brought on record, we ...
Securities Appellate Tribunal Mumbai
Kuber Finstock Private Limited And Others Vs Securities And Exchange Board Of India
.... e show cause notice was issued on October 30, 2015. On the other hand, the learned senior counsel for the respondent contended that the delay is not on account of their fault but on account of the fact that some of the noticees had filed writ petitions before the Chennai High Court wherein inter ...
Securities Appellate Tribunal Mumbai
Himanshu K. Desai Vs Securities And Exchange Board Of India
.... 3. Let a reply be filed by the respondent within three weeks from today. Rejoinder to be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 31, 2023. 4. Considering the facts and circumstances that has been brought on record, we ...
Securities Appellate Tribunal Mumbai
Anirudh R. Parikh Vs Securities And Exchange Board Of India
.... within three weeks thereafter. The matter would be listed for admission and for final disposal on January 31, 2023. 2. Considering the facts and circumstances that has been brought on record, we direct the appellant to deposit 50% of the penalty amount within four weeks from today. If the s ...
Securities Appellate Tribunal Mumbai
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