Salasar Stock Broking Limited & Ors. Vs Securities and Exchange Board of India
.... ted profit may be rejected. 15. We have carefully considered rival contentions and perused the records. 16. As noted hereinabove, it is not denied that the WhatsAppmessage extracts are taken from the device belonging to Sumit Sonthalia (noticeeNo. 11). The screenshots in Table No. 55 a ...
Securities Appellate Tribunal Mumbai
Multibagger Securities Research & Advisory Private Limited & Ors. Vs Securities and Exchange Board of India
.... experience in related activities in securities market for the Principal Officer of the applicant. Regulation 7(2)(j) states that the applicant must be a „fit and proper‟ person and Regulation 8 states that the criteria for „fit and proper‟ person to be considered would be as containe ...
Securities Appellate Tribunal Mumbai
Praveen Rastogi & Ors. Vs Securities and Exchange Board of India
.... 025 to add “129.2, 129.3, 129.5 to” in the first sentence of paragraph no. 4, before “129.11”. 2. Mr. Mihir Mody, learned advocate for the respondent has no objection. His submission is placed on record. Correction ordered. Praecipe is accordingly disposed of. 3. Learned advocate for ...
Securities Appellate Tribunal Mumbai
Sridhar Preservers Private Limited Vs Securities and Exchange Board of India
.... it is stated thus: “5. All the papers for filing of SAT Appeal were given to Shri Ram Awatar Dhoot on 31 st December 2023. He could not file SAT Appeal IN TIME. For this Act of negligence, Appellant can not be punished.” 3. Authorised Representative for the appellant submitted that f ...
Securities Appellate Tribunal Mumbai
Honey Gupta Vs Securities and Exchange Board of India
.... it is stated thus: “5. All the papers for filing of SAT Appeal were given to Shri Ram Awatar Dhoot on 31 st December 2023. He could not file SAT Appeal IN TIME. For this Act of negligence, Appellant can not be punished.” 3. Authorised Representative for the appellant submitted that f ...
Securities Appellate Tribunal Mumbai
Mamta Gupta Vs Securities and Exchange Board of India
.... it is stated thus: “5. All the papers for filing of SAT Appeal were given to Shri Ram Awatar Dhoot on 31 st December 2023. He could not file SAT Appeal IN TIME. For this Act of negligence, Appellant can not be punished.” 3. Authorised Representative for the appellant submitted that f ...
Securities Appellate Tribunal Mumbai
Rakesh Kumar Bansal Vs Securities and Exchange Board of India
.... it is stated thus: “5. All the papers for filing of SAT Appeal were given to Shri Ram Awatar Dhoot on 31 st December 2023. He could not file SAT Appeal IN TIME. For this Act of negligence, Appellant can not be punished.” 3. Authorised Representative for the appellant submitted that f ...
Securities Appellate Tribunal Mumbai
Skyrail Logistics Private Limited Vs Securities and Exchange Board of India
.... thus: “6. All the papers for filing of SAT Appeal were given to Shri Ram Awatar Dhoot on 31st December 2023. He could not file SAT Appeal as Settlement Scheme was going on, for this act of negligence, Appellant can not be punished .” 3. Authorised Representative for the appellant subm ...
Securities Appellate Tribunal Mumbai
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
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