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Bao Value Fund vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 27 June 2022 · Citation: (2022) 06 SEBI CK 0101

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · M. T. Joshi, J · Meera Swarup, Member
CASE NUMBER
Miscellaneous Application No. 481 Of 2022, Appeal No.324 Of 2022
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Judgment

4 paragraphs · 134 words
1.

For the reasons stated in the application, the delay in filing the appeal is condoned. The application is allowed.

2.

Connect with appeal no.343 of 2022. Three weeks’ time is allowed to the respondent to file reply. Three weeks’ thereafter to the appellant to file rejoinder. Matter would be listed for admission and for final disposal on 24th August, 2022.

3.

Considering the facts and circumstances that has been brought on record we stay the effect and operation of the impugned order till further orders.

4.

This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.