CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2023) 08 SEBI CK 0006

Vinod Hirabhai Parmar & Ors vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 2 August 2023

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · Meera Swarup, Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 901 Of 2023, Appeal No. 649 Of 2023
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 148 words
1.

Let a reply be filed by the respondent within three weeks from today. Rejoinder to be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on October 4, 2023.

2.

In view of the finding that the contribution of each of the noticees was less than 1% we direct each of the appellants to deposit 50% of the penalty computed against them within four weeks from today. The stay application is accordingly disposed of.

3.

Delay in filing the reply is condoned. The application is allowed. The reply is taken on record.

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.