Impressive Trading Pvt. Ltd. & Anr Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 31 Jan 2024 Miscellaneous Application No. 1708, 1710, 1711 Of 2023, Appeal No. 78, 79, 80 Of 2024 (2024) 01 SEBI CK 0006
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 1708, 1710, 1711 Of 2023, Appeal No. 78, 79, 80 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Saurabh Bachhawat, Priyanka Pandey, Shreya Parikh, Nidhi Singh, Deepti Mohan, Nishin Shrikhande, Komal Shah, Harish Ballani, Hubab Sayyed, Nidhi Faganiya

Final Decision

Allowed

Judgement Text

Translate:

Meera Swarup, Technical Member

1. For the reasons stated in the applications, the delay in the filing of the appeals is condoned. The applications are allowed.

2. Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter to the appellants to file rejoinder. The respondent is permitted to file a common reply.

3. Connect with Appeal No. 40 of 2024 and list on March 12, 2024.

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Case Metadata
  • Ck Citation: (2024) 01 SEBI CK 0006
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Saurabh Bachhawat, Priyanka Pandey, Shreya Parikh, Nidhi Singh, Deepti Mohan, Nishin Shrikhande, Komal Shah, Harish Ballani, Hubab Sayyed, Nidhi Faganiya
  • Result: Allowed
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