Atico Tex Private Limited Vs Securities And Exchange Board Of India
.... l is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange Board of India Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is accordingly dismissed. The misc. application is disposed of accordingly. ...
Securities Appellate Tribunal Mumbai
JRD Finance Ltd Vs Securities And Exchange Board Of India
.... olved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange Board of India Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is accordingly dismissed. 2. We direct that in the ...
Securities Appellate Tribunal Mumbai
K. Sanjey Kundalia Vs Securities And Exchange Board Of India
.... olved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange Board of India Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is accordingly dismissed. 2. We direct that in the ...
Securities Appellate Tribunal Mumbai
Jayshriben Dhirendrakumar Maniar Vs Securities And Exchange Board Of India
.... l is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange Board of India Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is accordingly dismissed. The misc. application is disposed of accordingly. ...
Securities Appellate Tribunal Mumbai
Phool Chand Manchanda Vs Securities And Exchange Board Of India
.... is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange Board of India Appeal No. 212 of 2020 decided on September 14, 2020. The appeal is accordingly dismissed. The misc. applications are disposed of accordingly. ...
Securities Appellate Tribunal Mumbai
Knox Commercial LLP Vs National Stock Exchange Of India Ltd And Others
.... is condoned. The application is allowed. 2. The learned counsel for the respondent stated that the impugned order may be set aside and the Member and Core Settlement Guarantee Fund Committee of National Stock Exchange of India Limited= (“Committee”) will consider the matter afresh. 3. ...
Securities Appellate Tribunal Mumbai
Share India Securities Ltd Vs Multi Commodity Exchange Of India Limited
.... on is allowed. 2. Having heard the learned counsel for the parties we find that the controversy involved in the present appeal is squarely covered by a decision of this Tribunal dated November 6, 2023 in Appeal no. 818 of 2023, Choice Equity Broking Private limited vs Multi Commodity Exchan ...
Securities Appellate Tribunal Mumbai
Balushri Gupta Vs Securities And Exchange Board Of India
.... er in October 2022 that the appellant approached the bank and came to know that some order was passed by SEBI and thereafter the present appeal has been filed on October 31, 2023. 3. It has taken almost a year for the appellant from the date of freezing of the account to approach this Tribu ...
Securities Appellate Tribunal Mumbai
Bhaijee Commodities Pvt. Ltd Vs Securities And Exchange Board Of India
.... hen. 2. Since interim relief has been granted in connected appeals the appellant is also entitled for the similar relief. Considering the aforesaid, the effect and operation of the impugned order insofar as it relates to the appellant shall remain stayed till the next date of listing. Stay ...
Securities Appellate Tribunal Mumbai
Kedia Capital Services Pvt. Ltd Vs Securities And Exchange Board Of India
.... by the respondent by then. 2. Since interim relief has been granted in connected appeals the appellant is also entitled for the similar relief. Considering the aforesaid, the effect and operation of the impugned order insofar as it relates to the appellant shall remain stayed till the next ...
Securities Appellate Tribunal Mumbai
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