At, SEBI Securities Exchange Board of India Securities Appellate Tribunal
By, THE HONOURABLE MR. JUSTICE J.P. DEVADHAR
By, PRESIDING OFFICER & THE HONOURABLE DR. C.K.G. NAIR
By, MEMBER
For the Appellant: Jaikishan Lakhwani, i/b Anand Narayan,Advocates. For the Respondent: Pradeep Sancheti, Senior Advocate, Mihir Mody, Nishant Upadhyay, i/b K Ashar & Co., Advocates.
Judgment Text
J.P. Devadhar, Presiding Officer (Oral)
1. This appeal is filed to challenge the inaction on part of Securities and Exchange Board of India ('SEBI' for short) in disposing of the representations made by the appellant to SEBI on August 02, 2017 and February 26, 2018 respectively.
2. Counsel for SEBI on instruction states that SEBI would dispose of the representations made by the appellant within one week from today. Statement made by counsel for SEBI is accepted.
3. In view of the above, nothing survives in the appeal and the same is di
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sposed of in the aforesaid terms with no order as to costs.
