w w w . L a w y e r S e r v i c e s . i n
Kaynet Finance Limited v/s Securities and Exchange Board of India & Another
Appeal No. 94 of 2009
Decided On, 07 July 2009
At, SEBI Securities Exchange Board of India Securities Appellate Tribunal
By, CORAM: JUSTICE N.K. SODHI
By, PRESIDING OFFICER
By, SAMAR RAY
By, MEMBER
Mr. Bharat Merchant, Advocate for the Appellant. None for the Respondent no. 1. Mr. Sachin Chandarana, Advocate for the Respondent no. 2
Judgment Text
Justice N.K. Sodhi, Presiding Officer (Oral)
By consent of counsel for the parties, the appeal is disposed off with a direction to Respondent no. 2 to summon the appellant alongwith the complainant Mr. R. Sundararaman and Mr. Swapnil Gandhi and after affording them a common hearing pass an appropriate ord
By consent of counsel for the parties, the appeal is disposed off with a direction to Respondent no. 2 to summon the appellant alongwith the complainant Mr. R. Sundararaman and Mr. Swapnil Gandhi and after affording them a common hearing pass an appropriate ord
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er in accordance with law. No costs.