Section 28(2) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
(2)Notwithstanding such repeal anything done or any action taken under the said rules, shall be deemed to have been done or taken under the corresponding provisions of these rules.FORM(see Rule 4)Memorandum Of AppealFor use in Appellate Tribunal's OfficeDate of presentation in the registryDate of receipt by postRegistration numberSignatureRegistrarBefore the Securities Appellate Tribunal In the matter of the Depositories Act, 1996 (22 of 1996)andIn the matter of appeal against the order made on ...................................................... by......................................A.B.............................................................. AppellantC.D and other................................... - Respondent(s)Details of appeal:
