Securities Appellate Tribunal
Roselabs Industries Ltd vs Sebi on 6 February, 2017
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 6.2.2017
Misc. Application No.307 of 2016
And
Appeal No.376 of 2016
Roselabs Industries Ltd
14, Navkar, Behind Vasna Telephone Exchange
Vasna, Ahmedabad - 380007. ..... Appellant
Versus
Securities & Exchange Board of India
SEBI Bhavan, C-4A, G-Block, Bandra-Kurla
Complex, Bandra (East), Mumbai - 400 051. ...... Respondent
None for the Appellant.
Mr. Aditya Mehta, Advocate with Mr. Pulkit Sukhramani, Advocate i/b. The Law Point for the Respondent.
CORAM : Justice J.P. Devadhar, Presiding Officer Jog Singh, Member Dr. C.K.G. Nair, Member Per : Justice J.P. Devadhar (Oral) None for the appellant. Even on the last occasion none appeared on behalf of the appellant. Hence the appeal as also the Misc. Application are dismissed for want of prosecution.
Sd/-
Justice J. P. Devadhar Presiding Officer Sd/-
Jog Singh Member Sd/-
Dr. C.K.G.Nair Member 6.2.2017 Prepared and compared by RHN