Mahendra Nihalchand Surana & Ors Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 18 Mar 2024 Miscellaneous Application No. 1299, 1300, 1656, 1737 Of 2023, Appeal No. 662, 701, 883 Of 2023 (2024) 03 SEBI CK 0016
Bench: Single Bench

Judgement Snapshot

Case Number

Miscellaneous Application No. 1299, 1300, 1656, 1737 Of 2023, Appeal No. 662, 701, 883 Of 2023

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Sumit Agrawal, Tarun Toprani, Kavish Garach, Shefali Shankar, Nishit Dhruva, Rasika Ghate, Priyaka Pandey, Aieswaryalaxmi Virkar, Deepak Dhane, Mandar S Khambete

Judgement Text

Translate:

Meera Swarup, Technical Member

1. Two weeks additional time is given to the appellant in Appeal No. 701 of 2023 to file rejoinder. No further time will be granted to the appellant to file rejoinder.

2. Appellant in Appeal No. 883 of 2023 states that he does not wish to file rejoinder.

3. Interim order, if any, to continue till the next date of listing. List on May 22, 2024.

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Case Metadata
  • Ck Citation: (2024) 03 SEBI CK 0016
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Sumit Agrawal, Tarun Toprani, Kavish Garach, Shefali Shankar, Nishit Dhruva, Rasika Ghate, Priyaka Pandey, Aieswaryalaxmi Virkar, Deepak Dhane, Mandar S Khambete
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