Securities Appellate Tribunal
Vinod Kumar Aggarwal vs Sebi on 10 October, 2022
Author: Tarun Agarwala
Bench: Tarun Agarwala
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 10.10.2022
Misc. Application No. 1077 of 2022
And
Appeal No. 598 of 2022
Vinod Kumar Aggarwal
18-A, Joshi Colony, Amritsar. ..... Appellant
Versus
1.The Managing Director / Principal Officer Karvy Stock Broking, Karvy Stock Broking Ltd.
Having branch office 72- A, Taylor Road, Opposite Heritage Club, Amritsar (Punjab).
2. The Authorised Signatory, Defaulter's Section, National Stock Exchange of India Ltd. Exchange Plaza, Block G, C 1, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051.
3. The Chairperson / Principal Officer, Stock Exchange Broking India Ltd. SEBI Bhavan, Plot No. C-4A, G Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051. ... Respondents None for the Appellant.
None for the Respondent Nos. 1 (Karvy).
2Mr. Rashid Boatwalla, Advocate with Mr. Juan D'Souza, Advocate i/b MKA & Co. for the Respondent Nos. 2 (NSE).
None for the Respondent Nos. 3 (Stock Exchange Broking India Ltd.).
CORAM : Justice Tarun Agarwala, Presiding Officer Justice M. T. Joshi, Judicial Member Per : Justice Tarun Agarwala, Presiding Officer (Oral)
1. No one appears to press the appeal. Dismissed for want of prosecution.
2. This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.
Justice Tarun Agarwala Presiding Officer Justice M. T. Joshi Judicial Member RAJALA 10.10.2022 KSHMI Digitally signed by RAJALAKSHMI H NAIR Date: 2022.10.13 18:02:08 +05'30' PTM H NAIR