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Vishalkumar Krishnakant Borisha vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 17 January 2023 · Citation: (2023) 01 SEBI CK 0021

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · Meera Swarup Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 1682, 1683 Of 2022, Appeal No. 57 Of 2023
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Judgment

5 paragraphs · 154 words
1.

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

2.

Let the appellant apply for a certified copy of the order which will be made available to the appellant within two weeks from today.

Thereafter, the certified copy of the order shall be filed in the registry. Exemption application is also disposed of.

3.

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 disposal on March 17, 2023.

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.