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Eureka Stock & Share Broking Services Limited v/s The Bombay Stock Exchange Limited
Appeal No.141 of 2008 and Misc. Application No.89 of 2008
Decided On, 21 November 2008
At, SEBI Securities Exchange Board of India Securities Appellate Tribunal
By, CORAM: JUSTICE N.K. SODHI
By, PRESIDING OFFICER
By, UTPAL BHATTACHARYA
By, MEMBER
Mr. Deepak Dhane Advocate for the Appellant. Ms. Nilima Satope representative for the Respondent.
Judgment Text
Justice N.K. Sodhi, Presiding Officer (Oral)
Learned counsel for the appellant prays that he may be allowed to withdraw the appeal. The respondent has no objection.
D
Learned counsel for the appellant prays that he may be allowed to withdraw the appeal. The respondent has no objection.
D
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ismissed as withdrawn.