A. S. Giridhar And Others Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 1 Mar 2024 Miscellaneous Application No. 353, 1015, 1016 Of 2022, Appeal No. 90, 114, 744 Of 2022, 183 Of 2023 (2024) 03 SEBI CK 0002
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 353, 1015, 1016 Of 2022, Appeal No. 90, 114, 744 Of 2022, 183 Of 2023

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Anandapadmanabhan Unnikrishnan, Mihir Mody, Harshvardhan Melanta, K. Ashar, Kamal Agrawal, Amrita Jain

Final Decision

Allowed

Judgement Text

Translate:

Meera Swarup, Technical Member

1. Delay in filing the reply is condoned. The reply is taken on record. The Misc. Application No. 353 of 2022 is allowed.

2. Due to non-availability of the bench, the matters are adjourned. List these appeals on April 26, 2024.

Manipur High Court
Okram Henry Singh Vs Thangjam Arunkumar & Ors
15 Jan 2026
Manipur High Court
M/S Epudhou Marjing Print and Advertising Vs NG. Bhogendra Meitei & Anr.
15 Jan 2026
From The Blog
Kerala High Court: Hindu Wife Can Claim Maintenance Against Husband’s Property Even If Sold
Jan
17
2026

Court News

Kerala High Court: Hindu Wife Can Claim Maintenance Against Husband’s Property Even If Sold
Read More
Gujarat High Court: Family Court Must Enforce Consent Divorce Decrees Including Property Terms
Jan
17
2026

Court News

Gujarat High Court: Family Court Must Enforce Consent Divorce Decrees Including Property Terms
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 03 SEBI CK 0002
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Anandapadmanabhan Unnikrishnan, Mihir Mody, Harshvardhan Melanta, K. Ashar, Kamal Agrawal, Amrita Jain
  • Result: Allowed
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.