Securities Appellate Tribunal
In The Matter Of A.L. No. 366 Of 2018 - ... vs Sebi on 2 January, 2019
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 02.01.2019
Misc. Application No. 435 of 2018
In
Appeal (Lodg.) No. 366 of 2018
Shree Mahaganga Sugar Mills Ltd.
(Formerly known as "ELTROL LTD") ...Applicant/Appellant
Versus
BSE Ltd. ...Respondent
Mr. Saurabh Bachhawat, Advocate i/b Mr. Lalit Joshi, Advocate for the
Appellant.
Mr. Manish Chhangani, Advocate i/b Khaitan & Co. for the Respondent.
ORDER:
Misc. Application No. 435 of 2018:-
Misc. Application has been filed today seeking exemption from filing a certified copy of the impugned order. It has been asserted that the appellant had applied for a certified copy on August 3, 2018 but till date BSE Ltd. i.e. the Respondent has not issued the certified copy.
In the light of the aforesaid, we direct BSE Ltd. to issue a certified copy of the impugned order within four working days from the date when the certified copy of our order is presented before it.
Application is disposed of.2
Appeal (Lodg.) No. 366 of 2018:-
As agreed between the parties, list the appeal for admission / hearing on January 21, 2019.
Sd/-
Justice Tarun Agarwala Presiding Officer Sd/-
Dr. C.K.G. Nair Member
02.01.2019 Prepared and compared by:msb