M/s Bajaj Hindusthan Sugar Ltd Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 12 Feb 2024 Miscellaneous Application No. 143, 144 Of 2024, Appeal No. 117 Of 2024 (2024) 02 SEBI CK 0004
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 143, 144 Of 2024, Appeal No. 117 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Kalpana Desai, Neville Lashkari, Saachi Purohit, Vishal Kanade, Nitin Jain, Ravishekhar Pandey, Sagar Dhakane

Final Decision

Allowed/Disposed Of

Judgement Text

Translate:

Meera Swarup, Technical Member

1. The learned counsel for the appellant seeks permission to withdraw the appeal with liberty to file a fresh appeal.

2. Accordingly, the appeal is allowed to be withdrawn with liberty to file a fresh appeal. The misc. applications are disposed of accordingly.

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Case Metadata
  • Ck Citation: (2024) 02 SEBI CK 0004
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Kalpana Desai, Neville Lashkari, Saachi Purohit, Vishal Kanade, Nitin Jain, Ravishekhar Pandey, Sagar Dhakane
  • Result: Allowed/Disposed Of
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