Eden Infrasmith Pvt. Ltd Vs Securities And Exchange Board Of India
.... lowed. 2. Connect with Appeal No. 836 of 2023. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 18, 2023. 3. Considering the fact that the connect ...
Securities Appellate Tribunal Mumbai
Madhuban Constructions Ltd Vs Securities And Exchange Board Of India
.... lowed. 2. Connect with Appeal No. 836 of 2023. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 18, 2023. 3. Considering the fact that the connect ...
Securities Appellate Tribunal Mumbai
Gracious Software Ltd Vs Securities And Exchange Board Of India
.... e application is allowed. 2. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 18, 2023. 3. Considering the fact that the connection appears to be h ...
Securities Appellate Tribunal Mumbai
Ramesh Chandra Gupta Vs National Stock Exchange of India Ltd And Others
.... a Writ Petition before the Hon’ble Delhi High Court will not entitle the appellant for condonation of delay nor any such delay was condoned by the Hon’ble Delhi High Court. No explanation has been given as to why the appellant could not file the appeal before this Tribunal after the impugned comm ...
Securities Appellate Tribunal Mumbai
Sparrow Asia Diversified And Others Vs Securities And Exchange Board Of India
.... years. Further, the Whole Time Member (“WTM” for convenience) directed Aspire Emerging Fund to disgorge s sum of Rs. 92,73,52,012. 2. Having heard the learned counsel for the parties, we are of the opinion that the controversy involved in the present appeals is squarely covered by a decisi ...
Securities Appellate Tribunal Mumbai
Kuber Floritech Ltd Vs Securities And Exchange Board Of India
.... CIS to the investors. Pursuant thereto the Recovery Officer initiated recovery proceedings vide recovery certificate dated June 6, 2016 against the Kuber Planters Limited for failure to pay a sum of Rs. 2462.17 crore. The Recovery Officer passed a prohibitory order dated March 9, 2018 against Ku ...
Securities Appellate Tribunal Mumbai
Vijayraj Surana Vs Securities And Exchange Board Of India
.... Venkatesh, the learned counsel for the appellants and Shri Shiraz Rustomjee, the learned senior counsel for the respondent. 8. During the course of hearing, the learned counsel for the appellant restricted his arguments to a limited issue, namely, that the findings of the WTM and the AO wit ...
Securities Appellate Tribunal Mumbai
Choice Equity Broking Pvt. Ltd Vs Multi Commodity Exchange Of India Ltd
.... died under Article 14 of the Constitution of India. Prima facie, it appears that in the absence of any procedure for imposition of penalty and without issuing a show cause notice, the order of penalty is violative of the principles of natural justice. 2. Let a reply be filed by the responde ...
Securities Appellate Tribunal Mumbai
Pawan Kumar Sarawgi HUF Vs Securities And Exchange Board Of India
.... ri Pawan Kumar Sarawgi died on June 18, 2018 and that show cause notice was issued to the same Karta on August 3, 2022. Admittedly the proceedings were initiated against the HUF through its Karta who has died. The other coparcener were unaware of this proceedings. The aforesaid fact is admitted ...
Securities Appellate Tribunal Mumbai
Trinity Alternative Investment Managers Ltd Vs Securities And Exchange Board Of India
.... ound of conflict of interest, non-disclosure and lack of due diligence on the part of the appellant. Insofar as the conflict of interest is concerned, it is the case of the appellant that investors were specifically asked and they had no problem of the alleged investment. Further we find that wh ...
Securities Appellate Tribunal Mumbai
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