Securities Appellate Tribunal
Ise Dealers Association Through ... vs Sebi on 21 November, 2017
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 21.11.2017
Misc. Application No.260 of 2017
And
Appeal No.270 of 2017
ISE Dealers Association
Through Rajendra M. Jain,
The Member of their Managing Committee
C/o. ANG Financial Consultants Pvt. Ltd.
703, Meadows, Sahara Plaza, Complex
Andheri-Kurla Road, Andheri (E),
Mumbai - 400059. ..... Appellant
Versus
1.Securities & Exchange Board of India SEBI Bhavan, Plot No.C4-A, 'G' Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051.
2. Inter-connected Enterprises Ltd. (Erstwhile known as Inter-connected Stock Exchange of India Ltd).
International Infotech Park, Tower No.7, 5th Floor, Sector-30, Vashi, Navi Mumbai - 400703, Maharashtra. ...... Respondents Mr. Ashish C. Mehta, Representative for the Appellant.
Mr. Gaurav Joshi, Senior Advocate with Mr. Tomu Francis, Advocate i/b. ELP for the Respondent No.1.
Mr. Ashok Lunia for Respondent no.2.
CORAM : Justice J.P. Devadhar, Presiding Officer Jog Singh, Member Dr. C.K.G. Nair, Member Per : Justice J.P. Devadhar (Oral)
1. After the matter was argued for some time, representative of the appellant seeks permission to withdraw the appeal with liberty to file fresh appeal with additional grounds and additional documents as are deemed necessary.
22. Accordingly, the appeal is allowed to be withdrawn with liberty to file fresh appeal within eight weeks from today. If fresh appeal is filed within eight weeks from today, then the court fees paid on the present appeal shall be adjusted towards the court fees payable on the fresh appeal.
3. Both the Miscellaneous 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 21.11.2017 Prepared and compared by RHN