🖨️ Print / Download PDF

Sajeve Bhushan Deora Vs Securities And Exchange Board Of India

Case No: Appeal No. 570 Of 2022

Date of Decision: Jan. 13, 2023

Hon'ble Judges: Meera Swarup Technical Member

Bench: Single Bench

Advocate: Harsh Gurbani

Translate: English | हिन्दी | தமிழ் | తెలుగు | ಕನ್ನಡ | मराठी

Judgement

Meera Swarup, Technical Member

1. Three weeks time is allowed to the appellant to file rejoinder. List on February 20, 2023.

2. 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.