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Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Mr. Janak Dwarkadas, Senior Advocate a/w Mr. Rohan Rajadhyaksha Advocate i/b AZB & Partners
  • For the Applicant-Original Respondent.: Mr. Mihir Mody a/w Mr. Saurabh Bachhawat, Advocates i/b K. Ashar & Co.
Judges
  • J.P. Devadhar, Presiding Officer
  • Jog Singh, Member
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Mr. Janak Dwarkadas, Senior Advocate a/w Mr. Rohan Rajadhyaksha Advocate i/b AZB & Partners
  • For the Applicant-Original Respondent.: Mr. Mihir Mody a/w Mr. Saurabh Bachhawat, Advocates i/b K. Ashar & Co.
Judges
  • J.P. Devadhar, Presiding Officer
  • Jog Singh, Member
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Smart Summary
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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.

    1

    -2-

    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

    Prepared & compared by-ddg

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    Comments

    Reliance Industries Ltd. v. Securities & Exchange Board Of India
    (Feb 10, 2016)