Securities Appellate Tribunal
Anjali P. Mehta vs Sebi on 4 September, 2018
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision: 4.9.2018
Appeal No.341 of 2018
Pradeep Mehta
4, Sethna House,
13 Laburnum Road, Mumbai 400007. ..... Appellant
Versus
National Stock Exchange of India Limited
Exchange Plaza, C-1, Block G,
Bandra Kurla Complex, Bandra (E),
Mumbai - 400 051. ... Respondent
Ms. Prachi Pandya, Advocate i/b. Corporate Attorneys for the Appellant.
Mr. Sachin Chandarana, Advocate with Ms. Shreya Anuwal, Advocate i/b.
Manilal Kher Ambalal & Co. for the Respondent.
With
Appeal No.342 of 2018
Anjali P. Mehta
4, Sethna House,
13 Laburnum Road, Mumbai 400007. ..... Appellant
Versus
National Stock Exchange of India Limited
Exchange Plaza, C-1, Block G,
Bandra Kurla Complex, Bandra (E),
Mumbai - 400 051. ... Respondent
Ms. Prachi Pandya, Advocate i/b. Corporate Attorneys for the Appellant.
Mr. Sachin Chandarana, Advocate with Ms. Shreya Anuwal, Advocate i/b.
Manilal Kher Ambalal & Co. for the Respondent.
2
With
Appeal No.343 of 2018
Pradeep Mehta
4, Sethna House,
13 Laburnum Road, Mumbai 400007. ..... Appellant
Versus
BSE Limited
Phiroze Jeejeebhoy Towers,
Dalal Street, Mumbai - 400001. ... Respondent
Ms. Prachi Pandya, Advocate i/b. Corporate Attorneys for the Appellant.
Mr. Tomu Francis, Advocate for the Respondent.
With
Appeal No.344 of 2018
Anjali P. Mehta
4, Sethna House,
13 Laburnum Road, Mumbai 400007. ..... Appellant
Versus
BSE Limited
Phiroze Jeejeebhoy Towers,
Dalal Street, Mumbai - 400001. ... Respondent
Ms. Prachi Pandya, Advocate i/b. Corporate Attorneys for the Appellant.
Mr. Tomu Francis, Advocate for the Respondent.
CORAM: Dr. C.K.G. Nair, Member
Per : Dr. C.K.G. Nair (Oral)
1.These Appeals have been filed by the promoters of the company (Shrenuj and Company Ltd.) which has been delisted by the National Stock Exchange of India Ltd. (NSE) and the BSE Limited (BSE). However, 3 subsequently the company itself filed an Appeal (298 of 2018) on which an order was passed by this Appellate Tribunal on 28th August, 2018. By the said order the company was directed to make a representation within a period of 15 days from the date of the order and if such a representation is made BSE was directed to pass a fresh order within 8 weeks thereafter.
2. In view of this order dated 28th August, 2018, nothing survives in these Appeals and all these Appeals are disposed of accordingly with no order as to costs.
Sd/-
Dr. C.K.G. Nair Member 4.9.2018 Prepared and compared by RHN