Securities Appellate Tribunal
Karvy Stock Broking Ltd. vs Sebi on 11 February, 2020
Author: Tarun Agarwala
Bench: Tarun Agarwala
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 11.02.2020
Appeal No. 65 of 2020
Karvy Stock Broking Ltd.
Plot No. 31/P, Karvy Millenium,
Nanakramguda, Financial District,
Gachibowli, Hyderabad,
Telangana - 500032. ......Appellant
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. Vikram Nankani, Senior Advocate with Mr. KRCV
Seshachalam, Ms. Sabeena Mahadik, Mr. Pankaj Uttaradhi,
Mr. Aayush Kothari, Advocates i/b M/s. Visesha Law Services for
the Appellant.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav Ghosh,
Ms. Rashi Dalmia, Advocates i/b The Law Point for the Respondent.
CORAM : Justice Tarun Agarwala, Presiding Officer
Dr. C. K. G. Nair, Member
Justice M. T. Joshi, Judicial Member
2
Per : Justice Tarun Agarwala, Presiding Officer (Oral)
1.A statement has been made by the learned senior counsel for the appellant for the withdrawal of the appeal with liberty to raise all the grounds mentioned in the appeal before Securities and Exchange Board of India (SEBI). In view of the aforesaid, the appeal is dismissed as not pressed.
Sd/-
Justice Tarun Agarwala Presiding Officer Sd/-
Dr. C. K. G. Nair Member Sd/-
Justice M. T. Joshi Judicial Member 11.02.2020 Prepared & Compared by PTM