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Securities Appellate Tribunal

New Delhi Television Limited (Ndtv) vs Sebi on 11 January, 2021

Author: Tarun Agarwala

Bench: Tarun Agarwala

BEFORE THE        SECURITIES APPELLATE TRIBUNAL
                         MUMBAI



                           Date of Decision : 11.01.2021

                   Appeal No. 393 of 2019

   New Delhi Television Limited (NDTV)
   402, Archana 'B' Block Road,
   Archana, Greater Kailash-I,
   New Delhi - 110 048.                         ...Appellant

   Versus

   1.

Securities and Exchange Board of India, SEBI Bhavan, Plot No. C-4A, G-Block, Bandra-Kurla Complex, Bandra (East), Mumbai - 400 051.

2. National Stock Exchange of India Ltd. Exchange Plaza, C-1, Block G, Bandra Kurla Complex, Bandra (E), Mumbai - 400 051.

3. Bombay Stock Exchange Limited Phiroze Jeejeebhoy Towrs, Dalal Street, Mumbai - 400 001. ...Respondents Ms. Fereshte Sethana, Advocate with Mr. Abhishek Tilak and Mr. Shreyash Taparia, Advocates i/b DMD Partners for the Appellant.

Mr. Kevic Setalvad, Seniro Advocate with Mr. Mihir Mody and Mr. Arnav Misra, Advocates i/b K. Ashar & Co. for Respondent No. 1.

Mr. Sachin Chandarana, Advocate with Rashid Boatwalla and Mr. Pruthvi Dhinoja, Advocats i/b MKA & Co. for Respondent No. 2.

Mr. Anubhav Ghosh, Advocate with Mr. Ravishekhar Pandey, Advocate i/b. The Law Point for Respondent No. 3.

CORAM: Justice Tarun Agarwala, Presiding Officer Dr. C.K.G. Nair, Member Justice M.T. Joshi, Judicial Member Per: Justice Tarun Agarwala, Presiding Officer (Oral)

1. The learned counsel for the appellant states that the appeal has become infructuous in view of the judgment of the Bombay High Court dated September 4, 2019 in Writ Petition No. 617 of 2018. It is accordingly dismissed as infructuous.

2. The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally 3 signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.

Justice Tarun Agarwala Presiding Officer RAJALAKSH Digitally signed by RAJALAKSHMI H NAIR MI H NAIR Date: 2021.01.12 20:54:09 +05'30' Dr. C.K.G. Nair Member Justice M.T. Joshi Judicial Member 11.01.2021 msb