Girish Talwalkar & Ors Vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai 7 Mar 2024 Miscellaneous Application No. 160, 179, 180, 181, 196, 197 Of 2024, Appeal No. 149, 150 Of 2024 (2024) 03 SEBI CK 0004
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 160, 179, 180, 181, 196, 197 Of 2024, Appeal No. 149, 150 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Neville Lashkari, Kalpana Desai, Abhishek Thoke, Manish Chhangani, Sumit Yadav, Abhay Chauhan, Atul Kumar Agrawal

Final Decision

Disposed Of

Judgement Text

Translate:

Meera Swarup, Technical Member

1. There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. Misc. application is allowed.

2. Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter to file rejoinder. List for admission and for final disposal

on May 15, 2024.

3. Considering the facts and circumstances that have been brought on record, the effect and operation of the impugned order, as far as deposit of

penalty is concerned, is stayed subject to payment of 25% of the penalty amount within four weeks from today. Stay application is disposed of.

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