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Alfa Fiscal Services Private Limited & Others v/s Securities and Exchange Board of India SEBI Bhavan
Appeal No.188 of 2012
Decided On, 20 November 2012
At, SEBI Securities Exchange Board of India Securities Appellate Tribunal
By, P.K. MALHOTRA
By, MEMBER & PRESIDING OFFICER (OFFG.) & S.S.N. MOORTHY
By, MEMBER
For the Appellants: Ravichandra Hegde, Advocate with Abhishek Venkataraman, Advocate. For the Respondent: Shiraz Rustomjee, Senior Advocate with Mihir Mody, Advocate.
Judgment Text
P.K. Malhotra (Oral)
During pendency of this appeal, the Securities and Exchange Board of India has passed an order on October 31, 2012 revoking the interim order passed against the appellants, which was the subject-matter of appeal. In view of the revocation order passed by the Board, the appeal has become infructuous.
The
During pendency of this appeal, the Securities and Exchange Board of India has passed an order on October 31, 2012 revoking the interim order passed against the appellants, which was the subject-matter of appeal. In view of the revocation order passed by the Board, the appeal has become infructuous.
The
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appeal stands disposed of accordingly.