Securities Appellate Tribunal
Garron Shares And Stock Brokers Pvt. ... vs Sebi on 17 July, 2017
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 17.07.2017
Misc. Application No. 196 of 2017
And
Appeal No. 146 of 2017
Garron Shares and Stock Brokers Private Limited
B-301, Usha Nagar,
Village Road,
Bhandup (West),
Mumbai - 400 078. ...Appellant
Versus
1.Inter Connected Stock Exchange of India Limited International InfoTech Park, Tower No. 7, 5th floor, Sector 30, Vashi, Navi Mumbai - 400 703.
2. Securities and Exchange Board of India SEBI Bhavan, Plot No. C-4A, G-Block, Bandra-Kurla Complex, Bandra (East), Mumbai - 400 051. ...Respondents Mr. Rajan Pillai, Advocate for the Appellant.
Mr. Ashok Lunia, Director for Respondent No. 1.
Mr. Aditya Mehta, Advocate with Mr. Vivek Shah, Advocate i/b ELP for Respondent No. 2.
CORAM : Justice J.P. Devadhar, Presiding Officer Jog Singh, Member Dr. C.K.G. Nair, Member Per : J.P. Devadhar (Oral)
1. After the matter was argued for some time, counsel for the appellant seeks to withdraw the Misc. Application as also the Appeal with a view to file fresh Misc. Application and Appeal so as to challenge the communication received by Inter Connected Stock Exchange of India Limited rejecting the refund application made by the Appellant.
22. Accordingly, the Misc. Application as well as the Appeal are allowed to be withdrawn with liberty as prayed. Fresh appeal, if any, be filed within a period of 4 weeks from today. If the fresh Appeal is filed within 4 weeks from today, the Court Fees paid on the present Appeal is permitted to be adjusted against the Court Fees payable on the fresh Appeal.
3. Both the Misc. Application as also the Appeal are disposed of in the aforesaid terms with no order as to costs.
Sd/-
Justice J.P. Devadhar Presiding Officer Sd/-
Jog Singh Member Sd/-
Dr. C.K.G. Nair Member 17.07.2017 Prepared and compared by:
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