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Tribunals and CommissionsSingle Bench(2023) 03 SEBI CK 0049

Rakshit Mahendra Shah And Others vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 29 March 2023

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 285, 286, 287 Of 2023, Appeal No. 297, 298, 299 Of 2023
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Judgment

5 paragraphs · 144 words

Tarun Agarwala, Presiding Officer

1.

These three appeals are against a common order and are being taken up together.

2.

Let a reply be filed by the respondent within three weeks from today. Two weeks thereafter to the appellants to file rejoinder. The matters would be listed for admission and for final disposal on May 15, 2023.

3.

Considering the fact that permission was taken by the appellants from the compliance officer, we direct that no recovery shall be made pursuant to the impugned order during the pendency of the appeals. Stay 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.