Securities Appellate Tribunal
Kanwal Jit Singh vs Sebi on 17 December, 2015
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 17.12.2015
Misc. Application No. 329 of 2015
And
Appeal No. 434 of 2015
Kanwal Jit Singh
C 603 Mithras Park,
Rahatani Road,
Pimple Saudagar,
Pune - 411 027. ...Appellant
Versus
1.The Executive Director Investment Management Division Securities and Exchange Board of India SEBI Bhavan, Plot No. C-4A, G Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051.
2. The Executive Trustee UTI Mutual Fund, UTI Tower, 'Gn' Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051.
3. The Vice President Operations Department of Operations, UTI Asset Management Company Ltd. UTI Tower, 'Gn' Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051.
4. The Managing Director, UTI Trustee Company P Ltd.
UTI Tower, 'Gn' Block, Bandra Kurla Complex, Bandra (East), ...Respondents Mumbai - 400 051.
Mr. Kanwal Jit Singh, Appellant-in-Person.
Mr. Chirag Bhavsar, Advocate i/b MDP & Partners for Respondent No. 1.
Ms. Rinku Valanju, Advocate for Respondent Nos. 2, 3 and 4.
CORAM : Justice J.P. Devadhar, Presiding Officer Jog Singh, Member 2 Per : J.P. Devadhar (Oral)
1. By the Misc. Application appellant seeks to amend the memo of appeal so as to introduce several documents to the memo of appeal and also to incorporate additional grounds in the memo of appeal. Alternatively, appellant seeks to withdraw the Misc. Application as also the appeal with liberty to file fresh appeal.
2. Instead of permitting amendment of the memo of appeal, we permit the appellant to withdraw the appeal and the Misc. Application with liberty to file fresh appeal within a period of two weeks from today.
3. The Misc. Application as also the appeal is allowed to be withdrawn with liberty to file fresh appeal within two weeks from today. No order as to costs.
Sd/-
Justice J.P. Devadhar Presiding Officer Sd/-
Jog Singh Member 17.12.2015 Prepared and compared by:
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