Securities Appellate Tribunal
Panchanan Pradhan vs Sebi on 26 July, 2018
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 26.7.2018
Misc. Application No.287 of 2017
And
Review Application No.6 of 2017
In
Appeal No.17 of 2017
Panchanan Pradhan ..... Appellant
Versus
Securities & Exchange Board of India & Ors. ...... Respondents
Mr. Prakash Chandra Sethi, Advocate for the Appellant.
Mr. Sameer Bindra, Advocate i/b. Juris Corp for the Respondent.
ORDER :
Misc. Application no.287 of 2017 in Review Application No.6 of 2017
1. There is a delay of 2 days in filing the Review Application No.6 of 2017. For the reasons stated in the Misc. Application the delay is condoned.
2. The Misc. Application is disposed of accordingly with no order as to costs.
Review Application No.6 of 2017 in Appeal No.17 of 2017
1. Review application has been filed by the appellant for restoration of the appeal which was dismissed by this Appellate Tribunal on 20.6.2017 for want of prosecution. As per records the appellant was not represented on three occasions in the recent past and therefore the appeal was dismissed for want of prosecution.
2
2. The argument of the Counsel for the appellant is that he was not aware of the dates fixed for hearing the matter. Further, on verification of records it is noted that there was some lapse in communication from the side of the Registry.
3. Accordingly I find merit in the submission of the appellant. The review application is allowed and appeal is restored.
4. By consent, stand over to September 26, 2018.
Sd/-
Dr. C.K.G.Nair Member 26.7.2018 Prepared and compared by RHN