CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2023) 07 SEBI CK 0029

Daivik Jatin Shah vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 12 July 2023

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · Meera Swarup, Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 882, 883 Of 2023, Appeal No. 609 Of 2023
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 202 words

Tarun Agarwala, Presiding Officer

1.

The present appeal has been filed against the ex parte ad interim order dated March 2, 2023 passed by the Whole Time Member (‘WTM’) of the Securities and Exchange Board of India (‘SEBI’ for short). The appellant objected to this interim order and had filed their objections before the authority. The WTM heard the appellant and has reserved its order. In the meanwhile, the present appeal has been filed by the appellant contending that inspite of hearing no orders has been passed by the respondent.

2.

The learned senior counsel for the respondent states that a confirmatory order, if any, would be passed on or before July 21, 2023.

3.

In view of this statement and without going into the merits of the case, we dispose of the appeal directing the WTM to pass an appropriate order on or before July 21. 2023.

The miscellaneous applications are 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.