A. S. Giridhar And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 1 Mar 2024 Miscellaneous Application No. 353, 1015, 1016 Of 2022, Appeal No. 90, 114, 744 Of 2022, 183 Of 2023 (2024) 03 SEBI CK 0002
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 353, 1015, 1016 Of 2022, Appeal No. 90, 114, 744 Of 2022, 183 Of 2023

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Anandapadmanabhan Unnikrishnan, Mihir Mody, Harshvardhan Melanta, K. Ashar, Kamal Agrawal, Amrita Jain

Final Decision

Allowed

Judgement Text

Translate:

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 26, 2024.

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Case Metadata
  • Ck Citation: (2024) 03 SEBI CK 0002
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Anandapadmanabhan Unnikrishnan, Mihir Mody, Harshvardhan Melanta, K. Ashar, Kamal Agrawal, Amrita Jain
  • Result: Allowed
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