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Tribunals and CommissionsDivision Bench(2023) 08 SEBI CK 0026

Hifi Trading Private Limited vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 8 August 2023

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · Meera Swarup, Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 931, 932 Of 2023, Appeal No. 661 Of 2023
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Judgment

4 paragraphs · 136 words
1.

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

2.

Connect with Appeal no. 544 of 2023 and list on September 15, 2023. In the meanwhile, the respondent will file a reply within three weeks. Rejoinder to be filed on before the next date.

3.

In the meanwhile, the appellant shall deposit the penalty amount which will be subject to the result of the appeal. The 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.