Krishna Hari G And Others Vs Securities And Exchange Board Of India
.... Meera Swarup, Technical Member 1. Three weeks further time is allowed to the appellants to file rejoinder. List these appeals on May 10, 2024. 2. The stay application will be heard on March 15, 2024. ...
Securities Appellate Tribunal Mumbai
Dinesh Jajodia Vs Securities And Exchange Board Of India
.... Meera Swarup, Technical Member 1. Not on Board. Mentioned by the learned counsel for the Applicant. Misc. Application for amendment is allowed. 2. Two weeks additional time is given to the respondent to file a reply. List on April 4, 2024. ...
Securities Appellate Tribunal Mumbai
M/s. SMIFS Ltd Vs National Stock Exchange Of India Limited
.... nt. 3. On the other hand, the learned senior counsel for the Respondent prayed that no interim relief should be allowed to the Appellant as the broker has failed to be vigilant in the securities market by allowing and facilitating non-genuine transactions. Admittedly, the trades were synchr ...
Securities Appellate Tribunal Mumbai
Ankit Goel Vs Securities And Exchange Board Of India
.... 3. However, the application has been moved after much delay. Accordingly, Misc. Application No. 1366 of 2022 is dismissed. Liberty is given to the applicant to file a fresh application. 3. The appellant has sought extension of time to comply with this Tribunal’s order dated October 14, 2022 ...
Securities Appellate Tribunal Mumbai
Aman Kokrady Vs Securities And Exchange Board Of India
.... warup, Technical Member 1. Not on Board. Mentioned by learned counsel for the appellant. 2. Learned counsel for the appellant states that he does not wish to press the appeal and he may be permitted to withdraw the same. Permission granted. The appeal is dismissed as withdrawn. 3. ...
Securities Appellate Tribunal Mumbai
Moglesh Chanappa Koni And Others Vs Securities And Exchange Board Of India
.... peal No. 819 of 2023 and list on April 23, 2024. 3. In the meanwhile, respondent may file a reply within two weeks from today. Rejoinder to be filed on or before the next date. 4. Since the interim order has been granted in connected appeals, the appellants are also entitled for a simi ...
Securities Appellate Tribunal Mumbai
Kotak Commodity services Ltd Vs Securities And Exchange Board Of India
.... Meera Swarup, Technical Member 1. Since the interim orders had been passed earlier in the similar appeals, the appellants are also entitled for the same relief. Considering this fact, the effect and operation of the impugned order is stayed till further orders. The stay application is dis ...
Securities Appellate Tribunal Mumbai
Vijay Ghyanshambhai Pujara 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, delay is condoned. Misc. Application is disposed of. 2. Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter to fil ...
Securities Appellate Tribunal Mumbai
Harinder Kumar Sahu Vs Securities And Exchange Board Of India
.... ical Member 1. Three weeks time is allowed to the respondent for submission of the detailed reply. Three weeks thereafter to file rejoinder. List on April 17, 2024. 2. The appellant is directed to deposit Rs. 10 lakh within three weeks. If the said amount is deposited, the balance amou ...
Securities Appellate Tribunal Mumbai
M/s Bajaj Hindusthan Sugar Ltd Vs Securities And Exchange Board Of India
.... TTAG-JUDGMENT Meera Swarup, Technical Member 1. The learned counsel for the appellant seeks permission to withdraw the appeal with liberty to file a fresh appeal. 2. Accordingly, the appeal is allowed to be withdrawn with liberty to file a fresh appeal. The misc. applications are ...
Securities Appellate Tribunal Mumbai
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