Securities Appellate Tribunal
Dilip Pendse vs Sebi on 29 August, 2017
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 29.8.2017
Appeal No.62 of 2017
Dilip Pendse
102, Royal Grace,
L.T. Colony, Road No.2,
Dadar (East), Mumbai - 400 014. .... Appellants
Versus
Securities & Exchange Board of India
SEBI Bhavan, Plot No. C-4A, G-Block,
Bandra-Kurla Complex, Bandra (East),
Mumbai - 400 051. ...... Respondent
Mr. V.M. Singh, Advocate for the Appellant.
Mr. Mihir Mody, Advocate with Mr. Nishant Upadhyay, Advocate i/b. K.
Ashar & Co. for Respondent.
CORAM : Justice J.P. Devadhar, Presiding Officer
Jog Singh, Member
Dr. C.K.G. Nair, Member
Per : Justice J.P. Devadhar (Oral)
1.Counsel for the appellant states that the appellant has died during the pendency of the appeal. As a result proceedings qua the appellant stands abated.
2. Appeal is accordingly disposed of as abated with no order as to costs.
Sd/-
Justice J. P. Devadhar Presiding Officer Sd/-
Jog Singh Member Sd/-
Dr. C. K. G. Nair Member 29.8.2017 Prepared and compared by RHN