At, SEBI Securities Exchange Board of India Securities Appellate Tribunal
By, THE HONOURABLE DR. C.K.G. NAIR
By, MEMBER
For the Appellant: J.J.Bhatt, Rinku Valanju, i/b R.V. Legal, Advocates. For the Respondent: R1, Tomu Francis, Vivek Shah, i/b ELP, R2, Rahul Jain, i/b Manilal Kher Ambalal & Co., Advocates.
Judgment Text
Oral:
Misc. Application No. 232 of 2018:-
This Misc. Application is filed to condone a delay of 7 days for filing the appeal. For the reasons stated in the Misc. Application, the delay condoned and Misc. Application is disposed of accordingly.
Appeal No. 279 of 2018:-
1. This appeal is filed to challenge the communications of BSE Limited (‘BSE’ for short) and National Stock Exchange of India Limited (‘NSE’ for short) dated June 26, 2018 and July 26, 2018 respectively.
2. After the matter was argued for some time, Counsel for the appellant states that instead of pursuing the appeal, appellant would make a representation to BSE within a period of one week from today. Counsel for appellant further states that NSE has already given a personal hearing to the appellant.
3. Accordingly, appellant is permitted to make a representation to BSE. If a representation is made by the appellant, BSE shall consider and dispose of the same in accordance with law within a period of 8 weeks from the date of receiving the representation. In the
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interim, status quo to be maintained. 4. Appeal is disposed of on the above terms with no order as to costs.
