Securities Appellate Tribunal
India Infoline Limited vs Sebi on 21 July, 2015
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision: 21.07.2015
Misc. Application No. 231 of 2015
In
Appeal No. 40 of 2014
India Infoline Limited
IIFL House, Sun Infotech Park,
Road No. 16V, Plot No. B-23 MIDC,
Thane Industrial Area,
Wagle Estate,
Thane- 400 064 ...Applicant
Versus
1.BSE Limited Phiroze Jeejeebhoy Towers, Dalal Street, Mumbai- 400 001
2. Indian Clearing Corporation Limited 25th Floor, Phiroze Jeejeebhoy Towers, Dalal Street, Mumbai- 400 001 ...Respondents Mr. Abhishek Venkatraman, Advocate with Mr. Dhaval Kothari, Advocate i/b J. Sagar Associates for the Applicant.
Mr. P. N. Modi, Senior Advocate with Ms. Kirtida Chandarana and Ms. Smiti Tewari, Advocates i/b Mahernosh Humranwala, for Respondents.
CORAM: Justice J.P. Devadhar, Presiding Officer Jog Singh, Member Per: Justice J.P. Devadhar (Oral)
1. Counsel for the applicant states that in view of the fact that the Bank Guarantee has been released by Indian Clearing Corporation 2 Limited to the applicant, the Miscellaneous Application has become infructuous.
2. Miscellaneous Application is disposed of accordingly with no order as to costs, leaving all contentions of both the parties open.
Sd/-
Justice J.P. Devadhar Presiding Officer Sd/-
Jog Singh Member 21.07.2015 Prepared & Compared BY: PK