Savita Satish Gowda Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 18 Mar 2024 Miscellaneous Application No. 80 Of 2024, Appeal No. 183 Of 2024 (2024) 03 SEBI CK 0014
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 80 Of 2024, Appeal No. 183 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Priyanka Pandey, Nidhi Singh, Deepti Mohan, Nishin Shrikhande, Komal Shah, Harish Ballani, Hubab Sayyed, Nidhi Faganiya, Vidhii Partners

Final Decision

Allowed

Judgement Text

Translate:

1. There is a delay of 144 days in the filing of the appeal. For the reasons stated in the application, the delay in filing the appeal is condoned. The application is allowed.

2. The respondent is directed file a reply within three weeks. Rejoinder may be filed within three weeks thereafter. List on May 14, 2024.

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Case Metadata
  • Ck Citation: (2024) 03 SEBI CK 0014
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Priyanka Pandey, Nidhi Singh, Deepti Mohan, Nishin Shrikhande, Komal Shah, Harish Ballani, Hubab Sayyed, Nidhi Faganiya, Vidhii Partners
  • Result: Allowed
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