Kiritbhai Manubhai Shah HUF Vs Securities And Exchange Board Of India
.... ld be entitled to avail the benefit provided under the scheme. The scheme would cover such matters. 3. On a query raised by the Tribunal, the learned counsel for the respondent informed that a fresh scheme is under deliberation with SEBI and it is expected that a fresh scheme would come out ...
Securities Appellate Tribunal Mumbai
Shailesh Singh Prem Singh Negi Vs Securities And Exchange Board Of India
.... he benefit provided under the scheme. The scheme would cover such matters. 3. On a query raised by the Tribunal, the learned counsel for the respondent informed that a fresh scheme is under deliberation with SEBI and it is expected that a fresh scheme would come out in a months’ time. Be th ...
Securities Appellate Tribunal Mumbai
Jayesh Rawal And Others Vs Securities And Exchange Board Of India
.... , 2024. 3. In the meanwhile, respondent may file a reply within three weeks from today. Rejoinder to be filed on or before the next date. 4. Since it is alleged that the appellant has not traded and is alleged to have received the unlawful gains, we direct that the appellant shall depo ...
Securities Appellate Tribunal Mumbai
Ecospace Infotech Private Limited Vs Securities And Exchange Board Of India
.... cordingly. 2. Connect with Appeal no. 791 of 2023 and list on December 22, 2023. 3. In the meantime, respondent may file a reply within three weeks from today. Rejoinder to be filed on or before the next date. 4. Since the interim orders have been granted in the connected appeals ...
Securities Appellate Tribunal Mumbai
Dynamic Equities Private Limited Vs Multi Commodity Exchange Of India Ltd And Others
.... een imposed. It has been debited from the appellant’s account. 2. Having heard the parties, we find that the controversy involved in the present appeal is squarely covered by a decision of this Tribunal in Choice Equity Broking Pvt. Ltd. vs. Multi Commodity Exchange of India Ltd. in Appeal ...
Securities Appellate Tribunal Mumbai
CD Commosearch Pvt. Ltd Vs Securities And Exchange Board Of India
.... doned. Misc. application is allowed. 2. 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 24, 2024. 3. Considering the facts and circumsta ...
Securities Appellate Tribunal Mumbai
Alpesh Vasanji Furiya And Others Vs Securities And Exchange Board Of India
.... 023 is fixed. The learned senior counsel further contended that the WTM will strive to finalize the proceedings and pass an appropriate order on or before March 31, 2024 provided the noticees do not seek any undue adjournments. 3. Considering the aforesaid and without going into the merits ...
Securities Appellate Tribunal Mumbai
Kailash Ramkishan Gupta & Anr Vs Securities And Exchange Board Of India
.... posed of with a direction that the matter shall be listed for admission and for final hearing on January 12, 2024. The Misc. Application no. 61 of 2022 has been filed to bring out additional documents which are in 16 volumes. Objection, if any, may be filed by the respondent within three weeks f ...
Securities Appellate Tribunal Mumbai
Alpesh Vasanji Furiya And Others Vs Securities And Exchange Board Of India
.... 023 is fixed. The learned senior counsel further contended that the WTM will strive to finalize the proceedings and pass an appropriate order on or before March 31, 2024 provided the noticees do not seek any undue adjournments. 3. Considering the aforesaid and without going into the merits ...
Securities Appellate Tribunal Mumbai
Wave Mercantile 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
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