Taslim Arif Khan Vs Securities And Exchange Board Of India
.... Meera Swarup, Technical Member 1. Cause shown is sufficient. The appeal is restored to it its original number. The miscellaneous application is disposed of. 2. In the meanwhile, respondent may file a short reply on the issue of delay. List for admission o ...
Securities Appellate Tribunal Mumbai
Hindustan Foods Ltd Vs BSE Ltd. & Anr
.... Meera Swarup, Technical Member 1. Four weeks time is allowed to Respondent no. 1 to file a reply. Four weeks thereafter for filing rejoinder. The miscellaneous application for exemption is allowed. 2. List on June 12, 2024. ...
Securities Appellate Tribunal Mumbai
Gulabchand Agrawal & Ors Vs Securities And Exchange Board Of India
.... NT Meera Swarup, Technical Member 1. There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed. 2. Four weeks time is allowed to the respondent to file a reply from today. Four weeks thereafter to fi ...
Securities Appellate Tribunal Mumbai
Securities And Exchange Board Of India Vs OPG Securities Private Limited & Ors
.... mmitments of the main witness and the Whole Time Member (WTM), it has become difficult to adhere to the timelines laid down. 2. The prayer made by the Applicant is accepted and the schedule laid down is modified as under:- (i) The cross-examination of the Original Appellants / OPG Secu ...
Securities Appellate Tribunal Mumbai
M/S. Benison Stock Broking Pvt. Ltd Vs National Stock Exchange Of India Ltd
.... lowed to the respondent to file a reply. Three weeks thereafter to file rejoinder. List for admission and for final disposal on May 15, 2024. 2. Considering the facts and circumstances of the case, the appellant is directed to deposit 25% of the penalty amount within four weeks from today. ...
Securities Appellate Tribunal Mumbai
Girish Talwalkar & Ors Vs Securities & Exchange Board Of India
.... c. application is allowed. 2. Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter to file rejoinder. List for admission and for final disposal on May 15, 2024. 3. Considering the facts and circumstances that have been brought on record, the effect an ...
Securities Appellate Tribunal Mumbai
NNM Securities Pvt. Ltd Vs National Stock Exchange Of India Ltd
.... There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. Misc. application is allowed. 2. Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter to file rejoinder. List for admission and for final d ...
Securities Appellate Tribunal Mumbai
Manisha Chatterjee & Ors Vs Securities And Exchange Board Of India
.... remitted by the Hon’ble Supreme Court to be dealt by Securities Appellate Tribunal (SAT) afresh. Three weeks’ time is allowed to the applicant SEBI (original respondent) to file additional affidavit. Three weeks thereafter to the respondent (original appellants) to file rejoinder. 2. List o ...
Securities Appellate Tribunal Mumbai
Jyoti Munver Vs Securities And Exchange Board Of India
.... ation, the delay is condoned. The application is allowed. 2. Three weeks time is allowed to the respondent to file a reply. Rejoinder to be filed within three weeks thereafter. List this appeal on May 10, 2024. 3. The appellant is directed to deposit Rs. 50,000/- with the respondent wit ...
Securities Appellate Tribunal Mumbai
A. S. Giridhar And Others Vs Securities And Exchange Board Of India
.... Meera Swarup, Technical Member 1. Delay in filing the reply is condoned. The reply is taken on record. The Misc. Application No. 353 of 2022 is allowed. 2. Due to non-availability of the bench, the matters are adjourned. List these appeals on April 2 ...
Securities Appellate Tribunal Mumbai
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