Securities Appellate Tribunal
Pacl Ltd And Anr. vs Sebi on 6 December, 2017
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision: 06.12.2017
Appeal No. 140 of 2016
1.PACL Limited 22, 3rd Floor, Amber Tower, Sansar Chand Road, Jaipur 302 004
2. Mr. Sukhdev Singh 7th Floor, Gopal Das Bhavan, 28, Barakhambha Road, New Delhi- 110 001 ...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. Mitesh Naik, Advocate i/b Dhru & Co. for the Appellant.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody and Mr. Nishant Upadhyay, Advocates i/b K. Ashar & Co. for the Respondent.
CORAM: Justice J.P. Devadhar, Presiding Officer Dr. C.K.G. Nair, Member Per: Justice J.P. Devadhar (Oral)
1. Counsel for the appellants submit that inspite of repeated requests, no instruction is received from the appellants and hence advocates on record for the appellants would like to take discharge in the matter.
22. Even on 21.11.2017 similar request was made by counsel for the appellants, however, we deemed it proper to give one more chance to the appellants and accordingly we had adjourned the matter today i.e. 06.12.2017.
3. Today, when the matter is taken up for hearing, counsel for the appellants expressed his inability to proceed with the matter and submitted that the appellants have informed the advocates on record that the appellants are in the process of engaging another advocate in the matter.
4. In these circumstances, since the counsel for the appellants has expressed his inability to proceed with the matter and since neither the appellants nor any other representative of the appellants are present in Court, we have no option but to dismiss the appeal.
5. Accordingly, the appeal is dismissed with no order as to costs.
Sd/-
Justice J.P. Devadhar Presiding Officer Sd/-
Dr. C.K.G. Nair Member 06.12.2017 Prepared & Compared By: PK