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Tribunals and CommissionsFull Bench(2022) 04 SEBI CK 0063

Geojit Financial Services Ltd vs Securities And Exchange Board Of India & Ors

Securities Appellate Tribunal Mumbai · Decided on 29 April 2022

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · M. T. Joshi, J · Meera Swarup, Member
CASE NUMBER
Miscellaneous Application No. 210, 224 Of 2022, Appeal No. 25 Of 2022

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Judgment

4 paragraphs · 182 words
1.

An amendment application no. 210 of 2022 was filed to implead five persons as respondents. By our order dated March 4, 2022, we had allowed the application but only three persons were impleaded as respondent by an error two respondents, namely, Mrs. Hetal R. Patel and Mr. Chetan Shah were left out.

2.

Misc. application no. 224 of 2022 has been filed to seek rectification. The application is allowed. Mrs. Hetal R. Shah and Mr. Chetan Shah are impleaded as respondent nos. 7 and 8 in the present appeal. Necessary corrections may be carried out by the appellant within a week from today.

3.

Issue notice to the newly impleaded respondents by registered post acknowledgment due. The other respondents may file a reply within four weeks from today. List on July 1, 2022.

4.

This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.