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
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
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
