- Bookmark
- Share
- CaseIQ
Dushyant N. Dalal v. Securities And Exchange Board Of India, Sebi Bhavan .
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision: 15.1.2020 Appeal No.63 of 2019
Dushyant N. Dalal Mrs. Puloma D. Dalal 4A Chandan,
62B Peddar Road, Mumbai - 400026. ….. Appellant Versus
Securities and Exchange Board of India SEBI Bhavan, C-4A, G- Block, Bandra-Kurla Complex,
Bandra (East), Mumbai - 51. …… Respondent Mr. Ravichandra S. Hegde, Advocate for the Appellant. Mr. Mihir Mody, Advocate with Mr. Shehaab Roshan, Advocate i/b. K. Ashar & Co. for the Respondent.
CORAM: Justice Tarun Agarwala, Presiding Officer Justice M.T. Joshi, Judicial Member
Per : Justice Tarun Agarwala (Oral)
1. Learned counsel for the appellant states that a settlement order has been passed by Securities and Exchange Board of India and consequently, in the light of the settlement order, the appeal has become infrucutuous.
1
2
2. In view of the statement made by the learned counsel for the appellant the appeal has become infructuous and is dismissed as such.
Sd/-
Justice Tarun Agarwala
Presiding Officer
Sd/-
Justice M.T. Joshi
Judicial Member
15.1.2020
Prepared and compared by
RHN
Alert