M/S. Benison Stock Broking Pvt. Ltd Vs National Stock Exchange Of India Ltd

Securities Appellate Tribunal Mumbai 7 Mar 2024 Miscellaneous Application No. 205 Of 2024, Appeal No. 152 Of 2024 (2024) 03 SEBI CK 0005
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 205 Of 2024, Appeal No. 152 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Abishek Venkataraman, Bharat Redij, Udaysingh Kashid, Pradeep Sancheti, Krushi N Barfiwala, Shlok Bodas

Final Decision

Disposed Of

Judgement Text

Translate:

Meera Swarup, Technical Member

1. 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.

2. Considering the facts and circumstances of the case, the appellant is directed to deposit 25% of the penalty amount within four weeks from today. If the said amount is deposited, balance amount should not be recovered. Stay application is disposed of.

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