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Tribunals and CommissionsDivision Bench(2023) 04 SEBI CK 0029

CIL Commodities Pvt. Ltd vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 27 April 2023

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · Meera Swarup, Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 495, 496 Of 2023, Appeal No. 403 Of 2023
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Judgment

4 paragraphs · 142 words
1.

Since the matter is taken up for consideration, the urgency application is disposed of.

2.

Connect with Appeal No. 282 of 2023 and list on May 18, 2023. Respondent will file a reply within two weeks from today. Rejoinder may be filed on or before the next date.

3.

Since interim relief is granted in the connected appeal, the appellant is also entitled for the similar relief. Considering the facts and circumstances, we stayed the effect and operation of the impugned order till the next date of listing. Stay application is disposed of.

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.