Alpesh Vasanji Furiya And Others Vs Securities And Exchange Board Of India
.... 023 is fixed. The learned senior counsel further contended that the WTM will strive to finalize the proceedings and pass an appropriate order on or before March 31, 2024 provided the noticees do not seek any undue adjournments. 3. Considering the aforesaid and without going into the merits ...
Securities Appellate Tribunal Mumbai
Kailash Ramkishan Gupta & Anr Vs Securities And Exchange Board Of India
.... posed of with a direction that the matter shall be listed for admission and for final hearing on January 12, 2024. The Misc. Application no. 61 of 2022 has been filed to bring out additional documents which are in 16 volumes. Objection, if any, may be filed by the respondent within three weeks f ...
Securities Appellate Tribunal Mumbai
Alpesh Vasanji Furiya And Others Vs Securities And Exchange Board Of India
.... 023 is fixed. The learned senior counsel further contended that the WTM will strive to finalize the proceedings and pass an appropriate order on or before March 31, 2024 provided the noticees do not seek any undue adjournments. 3. Considering the aforesaid and without going into the merits ...
Securities Appellate Tribunal Mumbai
Wave Mercantile Pvt. Ltd Vs Securities And Exchange Board Of India
.... lowed. 2. Connect with Appeal No. 836 of 2023. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 18, 2023. 3. Considering the fact that the connect ...
Securities Appellate Tribunal Mumbai
Eden Infrasmith Pvt. Ltd Vs Securities And Exchange Board Of India
.... lowed. 2. Connect with Appeal No. 836 of 2023. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 18, 2023. 3. Considering the fact that the connect ...
Securities Appellate Tribunal Mumbai
Madhuban Constructions Ltd Vs Securities And Exchange Board Of India
.... lowed. 2. Connect with Appeal No. 836 of 2023. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 18, 2023. 3. Considering the fact that the connect ...
Securities Appellate Tribunal Mumbai
Gracious Software Ltd Vs Securities And Exchange Board Of India
.... e application is allowed. 2. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 18, 2023. 3. Considering the fact that the connection appears to be h ...
Securities Appellate Tribunal Mumbai
Ramesh Chandra Gupta Vs National Stock Exchange of India Ltd And Others
.... a Writ Petition before the Hon’ble Delhi High Court will not entitle the appellant for condonation of delay nor any such delay was condoned by the Hon’ble Delhi High Court. No explanation has been given as to why the appellant could not file the appeal before this Tribunal after the impugned comm ...
Securities Appellate Tribunal Mumbai
Sparrow Asia Diversified And Others Vs Securities And Exchange Board Of India
.... years. Further, the Whole Time Member (“WTM” for convenience) directed Aspire Emerging Fund to disgorge s sum of Rs. 92,73,52,012. 2. Having heard the learned counsel for the parties, we are of the opinion that the controversy involved in the present appeals is squarely covered by a decisi ...
Securities Appellate Tribunal Mumbai
Kuber Floritech Ltd Vs Securities And Exchange Board Of India
.... CIS to the investors. Pursuant thereto the Recovery Officer initiated recovery proceedings vide recovery certificate dated June 6, 2016 against the Kuber Planters Limited for failure to pay a sum of Rs. 2462.17 crore. The Recovery Officer passed a prohibitory order dated March 9, 2018 against Ku ...
Securities Appellate Tribunal Mumbai
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