Savita Satish Gowda Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 18 Mar 2024 Miscellaneous Application No. 80 Of 2024, Appeal No. 183 Of 2024 (2024) 03 SEBI CK 0014
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 80 Of 2024, Appeal No. 183 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Priyanka Pandey, Nidhi Singh, Deepti Mohan, Nishin Shrikhande, Komal Shah, Harish Ballani, Hubab Sayyed, Nidhi Faganiya, Vidhii Partners

Final Decision

Allowed

Judgement Text

Translate:

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 thereafter. List on May 14, 2024.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Allahabad High Court Quashes Rape Conviction, Highlights Rise of Live-In Relationships Among Youth
Jan
26
2026

Court News

Allahabad High Court Quashes Rape Conviction, Highlights Rise of Live-In Relationships Among Youth
Read More
ICAI Suspends Chartered Accountant for Three Months Over Income Tax Refund Fraud
Jan
26
2026

Court News

ICAI Suspends Chartered Accountant for Three Months Over Income Tax Refund Fraud
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 03 SEBI CK 0014
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Priyanka Pandey, Nidhi Singh, Deepti Mohan, Nishin Shrikhande, Komal Shah, Harish Ballani, Hubab Sayyed, Nidhi Faganiya, Vidhii Partners
  • Result: Allowed
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.