ACME Resources Limited Vs BSE Limited

Securities Appellate Tribunal Mumbai 18 Mar 2024 Miscellaneous Application No. 212 Of 2024, Appeal No. 184 Of 2024 (2024) 03 SEBI CK 0015
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 212 Of 2024, Appeal No. 184 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Krusha Maheshwari, Sriram Sridharan, Sagar Divekar, Abhimanyu Mhapankar

Final Decision

Allowed/Disposed Of

Judgement Text

Translate:

Meera Swarup, Technical Member

1. Four weeks time is allowed to the respondent to file a reply. Four weeks thereafter to the appellants to file rejoinder.

2. Misc. Application No. 212 of 2024 for exemption is allowed and stands disposed of. List on June 12, 2024.

Orissa HC
Kanchan Ram Vs State Of Odisha & Ors
29 Oct 2025
Orissa HC
Urmila Pradhan Vs State Of Odisha & Ors
29 Oct 2025
From The Blog
Supreme Court Questions Multiplex Food Prices: “₹100 for Water, ₹700 for Coffee”
Nov
05
2025

Court News

Supreme Court Questions Multiplex Food Prices: “₹100 for Water, ₹700 for Coffee”
Read More
Delhi High Court Upholds Landlord Heirs’ Rights, Orders Eviction of Sub-Tenants in Ownership Dispute
Nov
05
2025

Court News

Delhi High Court Upholds Landlord Heirs’ Rights, Orders Eviction of Sub-Tenants in Ownership Dispute
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2024) 03 SEBI CK 0015
  • Coram: Meera Swarup, Technical Member
  • Bench: Single Bench
  • Advocates: Krusha Maheshwari, Sriram Sridharan, Sagar Divekar, Abhimanyu Mhapankar
  • Result: Allowed/Disposed Of
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.