Gulabchand Agrawal & Ors Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 15 Mar 2024 Miscellaneous Application No. 86 Of 2024, Appeal No. 177 Of 2024 (2024) 03 SEBI CK 0009
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 86 Of 2024, Appeal No. 177 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Deepak Dhane, Mandar Khambete

Final Decision

Allowed

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. The application is allowed.

2. Four weeks time is allowed to the respondent to file a reply from today. Four weeks thereafter to file rejoinder. List on June 14, 2024.

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Case Metadata
  • Ck Citation: (2024) 03 SEBI CK 0009
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Deepak Dhane, Mandar Khambete
  • Result: Allowed
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