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Tribunals and CommissionsDivision Bench(2023) 01 SEBI CK 0058

Jagdish Chandra Sharma vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 23 January 2023

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · Meera Swarup Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 1732 Of 2022, Appeal No. 92 Of 2022
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Judgment

3 paragraphs · 112 words
1.

Let a reply be filed by the respondent within three weeks from today. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on March 28, 2023.

2.

Let a certified copy of the order be filed by the appellant within two weeks from today in the registry. The exemption application is disposed of.

3.

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.