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Reliance Industries Ltd. v. Securities & Exchange Board Of India
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of decision: 10/02/2016 Misc. Application No.11 of 2016 In
Appeal No.306 of 2014
Securities & Exchange Board of India SEBI Bhavan, Plot No.C4-A, G-Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051. … Applicant (Org. Respondent)
In the matter between:
Reliance Industries Ltd. Registered office at 3rdfloor, Maker Chamber IV, 222, Nariman Point, Mumbai - 400 021. … Appellant Versus
Securities & Exchange Board of India SEBI Bhavan, Plot No.C4-A, G-Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051. … Respondent Mr. Janak Dwarkadas, Senior Advocate a/w Mr. Rohan Rajadhyaksha Advocate i/b AZB & Partners for the Appellant. Mr. Mihir Mody a/w Mr. Saurabh Bachhawat, Advocates i/b K. Ashar & Co. for the Applicant-Original Respondent.
CORAM : Justice J.P. Devadhar, Presiding Officer Jog Singh, Member
Per : Justice J.P. Devadhar (Oral)
1. Not on Board. Mentioned by Counsel for the Applicant-Original Respondent.
2. By this Misc. Application filed in a disposed off Appeal, the Applicant- SEBI seeks extension of eight weeks time to issue supplementary show-cause notice. Counsel for the Respondent-Original Appellant has no objection.
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Accordingly, time to issue supplementary show-cause notice is extended by a period of eight weeks from today keeping all contentions of all the parties open.
3. Misc. Application is disposed of accordingly with no order as to costs. Sd/-
Justice J.P. Devadhar
Presiding Officer
Sd/-
Jog Singh
Member
10/02/2016
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