Securities Appellate Tribunal
Reliance Industries Limited vs Sebi on 10 October, 2014
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Misc. Application No. 135 of 2014
And
Appeal No. 296 of 2014
Date of Decision : 10.10.2014
Reliance Industries Limited
3rd Floor, Maker Chambers IV,
222, Nariman Point,
Mumbai - 400 021. ...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. Janak Dwarkadas, Senior Advocate with Mr. Somasekhar Sundaresan, Mr. Ravichandra Hegde and Ms. Aditi Deshpande, Advocates for the Appellant.
Mr. Darius Khambata, Senior Advocate with Mr. Shiraz Rustomjee, Senior Advocate, Mr. Mihir Mody and Mr. Rushin Kapadia, Advocates for the Respondent.
CORAM : Justice J.P. Devadhar, Presiding Officer Jog Singh, Member A.S. Lamba, Member Per : J.P. Devadhar (Oral) It is not in dispute that in view of introduction of Section 15JB to Securities and Exchange Board of India Act, 1992 by the Securities Laws (Amendment) Act, 2014 with retrospective effect from April 20, 2007, the appeal has become infructuous. Accordingly, appeal is disposed of with no order as to costs.
Sd/-
Justice J.P. Devadhar Presiding Officer Sd/-
Jog Singh Member Sd/-
A.S. Lamba Member 10.10.2014 Prepared and compared by:
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