Hindustan Foods Ltd Vs BSE Ltd. & Anr

Securities Appellate Tribunal Mumbai 15 Mar 2024 Miscellaneous Application No. 88 Of 2024, Appeal No. 178 Of 2024 (2024) 03 SEBI CK 0010
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 88 Of 2024, Appeal No. 178 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Tanya Gupta, Manish Chhangani, Abhay Chauhan, Atul Kumar Agrawal, Mihir Mody, Harshvardhan Melanta, Yash Sutaria, K. Ashar

Final Decision

Allowed

Judgement Text

Translate:

Meera Swarup, Technical Member

1. Four weeks time is allowed to Respondent no. 1 to file a reply. Four weeks thereafter for filing rejoinder. The miscellaneous application for

exemption is allowed.

2. List on June 12, 2024.

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Case Metadata
  • Ck Citation: (2024) 03 SEBI CK 0010
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Tanya Gupta, Manish Chhangani, Abhay Chauhan, Atul Kumar Agrawal, Mihir Mody, Harshvardhan Melanta, Yash Sutaria, K. Ashar
  • Result: Allowed
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