Securities Appellate Tribunal
Karvy Stock Broking Limited vs Sebi on 24 March, 2022
Author: Tarun Agarwala
Bench: Tarun Agarwala
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 24.03.2022
Appeal No. 185 of 2021
Karvy Stock Broking Limited
Karvy House,
46, Avenue IV, Street No. 1,
Road No. 10, Banjara Hills,
Hyderabad - 500 03. ..... Appellant
Versus
1.National Stock Exchange of India Limited Exchange Plaza, C-1, Block G, Bandra (E), Mumbai - 400 051.
2. Bombay Stock Exchange Limited Phiroze Jeejeebhoy Towers, 18th & 19th Floor, Dalal Street, Mumbai - 400 001.
3. Metropolitan Stock Exchange of India Ltd Vibgyor Towers, 4th Floor, Plot No. C 62, G Block, Bandra Kurla Complex, Mumbai - 400 098.
4. National Securities Depository Limited Trade World, A Wing, 4th Floor, Kamala Mills Compound, Lower Parel, Mumbai - 400 013.
5. Central Depository Services Limited Marathon Futurex, A-Wing, 25th Floor, NM Joshi Marg, Lower Parel, Mumbai - 400 013. ... Respondents 2 Ms. Neha Sonawane, Advocate with Mr. Yash Abhay Kullarwar, Advocate i/b Vis Legis Law Practice for the Appellant.
Ms. Drishti Das, Advocate with Ms. Roma Bhojani, Advocate i/b Cyril Amarchand Mangaldas for Respondent No. 1 (NSEIL).
Mr. Sagar Divekar, Advocate with Mr. Abhimanyu Mhapankar and Ms. Pranati Dabholkar, Advocates for Respondent No. 2.
Ms. Rinku Valanju, Advocate with Mr. Pratham Masurekar, Mr. Sumit Yadav, Mr. Aditya Shah, Ms. Jheel Thakkar and Ms. Simran Singh, Advocates i/b R V Legal for Respondent No. 3.
Ms. Kinjal Shah, Advocate and Ms. Etika Srivastava, Advocate i/b M/s. Rashmikant and Partners for Respondent No. 4.
Ms. Silpa Nair, Advocate with Mr. Juhi Bahirwani and Mr. Rahil Shah, Advocates i/b Veritas Legal for Respondent No. 5.
CORAM : Justice Tarun Agarwala, Presiding Officer Justice M.T. Joshi, Judicial Member Meera Swarup, Technical Member Per : Justice Tarun Agarwala, Presiding Officer (Oral)
1. The learned counsel for the appellant Ms. Neha Sonawane states that she has no instructions in the matter.
The appeal is accordingly dismissed for want of prosecution.
2. This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are 3 directed to act on the digitally signed copy of this order.
Certified copy of this order is also available from the Registry on payment of usual charges.
Justice Tarun Agarwala Presiding Officer Justice M.T. Joshi Judicial Member Meera Swarup Technical Member RAJALA Digitally signed 24.03.2022 by RAJALAKSHMI KSHMI HDate:
NAIR 2022.03.28 msb H NAIR 10:49:56 +05'30'