Securities Appellate Tribunal
Anirudh Sethi (Appeal (L) No.191 Of ... vs Sebi on 3 August, 2018
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision: 03/08/2018
Misc. Application No.224 of 2018
In
Appeal (L) No.191 of 2018
Anirudh Sethi
B-238, Anand Baugh Housing Co-op. Scy.,
Behind Sussen Tarasli Road,
Makarpura, Baroda,
Pin - 390 010. ... Applicant /
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. K.C. Jacob, Advocate i/b Corporate Law Chambers for the
Applicant/Appellant.
None for the Respondent.
CORAM : Dr. C.K.G. Nair, Member
Per : Dr. C.K.G. Nair, Member (Oral)
1.Not on board. Mentioned by the Counsel for the applicant/appellant.
2. This Misc. Application is filed to remedy the objections raised by the Registry vide letter dated 18th May, 2018. 2
3. Counsel for the appellant Shri K.C. Jacob now states that all objections have been rectified and the appeal may be registered.
4. Accordingly, Misc. Application is allowed and the Registry is directed to register the appeal.
Sd/-
Dr. C.K.G. Nair Member 03/08/2018 Prepared & compared by-dg