Securities Appellate Tribunal
Misc. Application No. 51 Of 2015 In A.No. ... vs Sebi on 29 January, 2015
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision: 29.01.2015
Misc. Application No. 51 of 2015
In
Appeal No. 77 of 2014
Securities and Exchange Board of India,
SEBI Bhavan, Plot No. C-4A, G-Block,
Bandra-Kurla Complex, Bandra (East),
Mumbai - 400 051 ...Applicant
(Original Respondent)
Versus
1.Amul Sumatichandra Mehta
2. Yugesh Sumatichandra Mehta
3. Akul Yugesh Mehta
4. Jayendra Yugesh Mehta
5. Mrudula Amul Mehta
6. Maitri Amul Mehta
7. Rachna Amul Mehta
8. Sunali Yugesh Mehta
9. M/s Senator Investment Private Limited
10. M/s Tourister Investments Private Limited
11. M/s Yug Investment Private Limited
12. Amul Sumatichandra Mehta - HUF Address for Respondent Nos. 1, 5, 6, 7, 10 & 12:
71, Iona, 35/C2 Azad Road, Juhu, Mumbai-400 049 Address for Respondent Nos. 2, 3, 4, 8 & 11:
201, Riviera, Gandhigram Road, Juhu, Mumbai-400 049 Address for Respondent No. 9:
101, Riviera, Gandhigram Road, Juhu, Mumbai-400 049 ...Respondents (Original Appellants) Mr. Kumar Desai, Advocate with Mr. Rushin Kapadia, Advocate i/b K. Ashar & Co. for the Applicant (Original Respondent). Mr. Varun Sarab, Advocate i/b Alliance Law for Respondents (Original Appellants).2
CORAM: Justice J.P. Devadhar, Presiding Officer A.S. Lamba, Member Per: Justice J.P. Devadhar (Oral)
1. Not on Board. Taken up by consent of parties. By this Misc.
Application applicant (Original Respondent) seeks two months extension of time for passing final order. Counsel for the Respondent (Original Appellant) has no objection for granting extension of time. Accordingly, we extend time for passing final order by two months.
2. Misc. Application is disposed of accordingly with no order as to costs.
Sd/-
Justice J.P. Devadhar Presiding Officer Sd/-
A S Lamba Member 29.01.2015 Prepared & Compared By: PK