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Tribunals and CommissionsDivision Bench(2023) 05 SEBI CK 0013

Jaipur Infragold Private Limited vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 9 May 2023

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · Meera Swarup, Technical Member
RESULT
Allowed
CASE NUMBER
Miscellaneous Application No. 545 Of 2023, Appeal No. 432 Of 2023
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Judgment

4 paragraphs · 131 words
1.

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

2.

Connect with Appeal No. 387 of 2023 and list on June 27, 2023. In the meanwhile, the respondent may file a reply within three weeks from today. Rejoinder may be filed on or before the next date.

3.

Since the interim relief has not been granted in the similar appeals, the stay application will be considered on the next date.

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.