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Securities Appellate Tribunal

Shree Ganesh Gems & Anr. vs Sebi on 16 April, 2015

Author: J.P. Devadhar

Bench: J.P. Devadhar

BEFORE THE SECURITIES APPELLATE TRIBUNAL
                 MUMBAI
                                          Date of Decision: 16.04.2015

                  Misc. Application No. 147 of 2015
                                And
                        Appeal No. 183 of 2015

1.

Tamanna Gem H-11, New DTC, Hath Falia, Haripura, Surat-395 003

2. Ghevarchand B. Pamecha 501, Pujan Apartment, Shivashish Sankul, B/h Gangeshwar Mahadev Temple, Adajan, Surat, Gujarat- 395 009 ...Appellants Versus Securities and Exchange Board of India, SEBI Bhavan, Plot No. C-4A, G-Block, Bandra-Kurla Complex, Bandra (East), Mumbai -400 051 ...Respondent Mr. Amit Dey, Advocate with Mr. Sneh Tiwari, Advocate i/b Mindspright Legal for Appellants.

Mr. Kumar Desai, Advocate with Mr. Rushin Kapadia, Advocate i/b K. Ashar & Co. for the Respondent.

WITH Misc. Application No. 71 of 2015 And Appeal No. 108 of 2015

1. Shree Ganesh Gems 202, Ghanshyam Building, 6/2005, Hath Falia, Haripura, Surat- 395 003

2. Sukhpal B. Prajapati 202, Ghanshyam Building, 6/2005, Hath Falia, Haripura, Surat- 395 003 ...Appellants 2 Versus Securities and Exchange Board of India, SEBI Bhavan, Plot No. C-4A, G-Block, Bandra-Kurla Complex, Bandra (East), Mumbai -400 051 ...Respondent Mr. Amit Dey, Advocate with Mr. Sneh Tiwari, Advocate i/b Mindspright Legal for Appellants.

Mr. Kumar Desai, Advocate with Mr. Rushin Kapadia, Advocate i/b K. Ashar & Co. for the Respondent.

CORAM: Justice J.P. Devadhar, Presiding Officer Per: Justice J.P. Devadhar (Oral)

1. In these two appeals appellants have challenged the common ex-

parte ad-interim order dated April 23, 2009. Counsel for the appellants state that in view of the subsequent order of Securities and Exchange Board of India dated March 31, 2015 these two appeals do not survive, hence, counsel for the appellants seeks liberty to withdraw both the Appeals as well as Misc. Applications.

2. Accordingly, both the Appeals as well as Misc. Applications filed thereunder are allowed to be withdrawn with no order as to costs.

Sd/-

Justice J.P. Devadhar Presiding Officer 16.04.2015 Prepared & Compared By: PK