N.K. Sodhi, J. (Presiding Officer)
1. Learned Counsel for the parties are agreed that the dispute herein is squarely covered in favour of the appellant and against the respondent Board by our order dated 9.5.2006 passed in Alliance Finstock Ltd. and Anr. v. SEBI and Anr. Appeal No. 123/2004 and they pray that the appeal be disposed of in the same terms. We order accordingly.
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C. Mackertich Ltd. And Ajay Kumar Kayan v. Securities And Exchange Board Of India And Calcutta Stock Exchange Association Ltd
C. Mackertich Ltd. And Ajay Kumar Kayan v. Securities And Exchange Board Of India And Calcutta Stock Exchange Association Ltd
(Securities Appellate Tribunal, Mumbai)
Appeal No. 73 of 2005 | 13-06-2006
Advocate List
- For Petitioner : Ravikumar Varanasi, Adv.
- For Respondent : Dipan Merchant, Sr. Adv.
- U.N. Das, Adv. for respondent No. 1
Bench
- N.K. Sodhi, J. (Presiding Officer)
- R.N. Bhardwaj, Member
Eq Citations
- LQ/SAT/2006/73
Head Note
Securities and Exchange - Capital market - SEBI — Appeal against SEBI's order — Appeal squarely covered by judgment in Alliance Finstock Ltd. case, Appeal No. 123 of 2004 dt. 9-5-2006 — Disposed of accordingly — SEBI Act, 1992, S. 15-T
