Ekta Mittal Vs Securities And Exchange Board Of India
.... 00,000/- and restricts the appellant from accessing the securities market for a period of 3 years. 2. Let a reply be filed by the respondent on the appeal within three weeks from today. The appellant may file a rejoinder within three weeks thereafter. The appeal may be listed on July 09, 20 ...
Securities Appellate Tribunal Mumbai
Share India Securities Limited And Others Vs National Stock Exchange Of India Limited
.... . 2. Three weeks time is allowed to the respondent to file a reply. Three weeks thereafter for filing a rejoinder. List on June 24, 2024. 3. In the meanwhile, the appellants are directed to deposit 100% of the penalty amount within four weeks from today. The said amount shall be kept i ...
Securities Appellate Tribunal Mumbai
Kiran Bhawani Vs Securities And Exchange Board Of India
.... d that the appellant’s case is squarely covered by the SEBI Settlement Scheme 2022 which has been issued in terms of the Regulation 26 of Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018. 4. In view of the aforesaid, we dispose of the review application direc ...
Securities Appellate Tribunal Mumbai
Banhem Stock Broking Pvt. Ltd. & Ors Vs Securities And Exchange Board Of India
.... n paragraph No. 85(a) of the impugned order are stayed with respect to the appellants. With regard to the directions contained in paragraph Nos. 85(b), the appellants have already deposited Rs. 1.12 crore in an escrow account. No further action to recover the balance amount for the purpose of di ...
Securities Appellate Tribunal Mumbai
Arun Tari Vs Securities And Exchange Board Of India
.... Meera Swarup, Technical Member 1. Delay in filing the reply is condoned. Misc. Application is allowed. Reply is taken on record. 2. Three weeks’ time is allowed to file rejoinder. List on June 18, 2024. ...
Securities Appellate Tribunal Mumbai
Mahendra Nihalchand Surana & Ors Vs Securities And Exchange Board Of India
.... ber 1. Two weeks additional time is given to the appellant in Appeal No. 701 of 2023 to file rejoinder. No further time will be granted to the appellant to file rejoinder. 2. Appellant in Appeal No. 883 of 2023 states that he does not wish to file rejoinder. 3. Interim order, if ...
Securities Appellate Tribunal Mumbai
ACME Resources Limited Vs BSE Limited
.... Meera Swarup, Technical Member 1. Four weeks time is allowed to the respondent to file a reply. Four weeks thereafter to the appellants to file rejoinder. 2. Misc. Application No. 212 of 2024 for exemption is allowed and stands disposed of. List on Jun ...
Securities Appellate Tribunal Mumbai
Savita Satish Gowda Vs Securities And Exchange Board Of India
.... MENT 1. There is a delay of 144 days in the filing of the appeal. For the reasons stated in the application, the delay in filing the appeal is condoned. The application is allowed. 2. The respondent is directed file a reply within three weeks. Rejoinder may be filed within three weeks ...
Securities Appellate Tribunal Mumbai
Rushabh Satra & Ors Vs BSE Limited & Ors
.... 2. The appellants have prayed for defreezing their demat accounts pending the final disposal of the appeal. The appellants are directed to file an application with the Exchange for fresh hearing on this issue. If the application is filed by the appellants within a week, the respondent-BSE w ...
Securities Appellate Tribunal Mumbai
OPG Securities Private Limited & Ors Vs Securities And Exchange Board Of India
.... 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
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