w w w . L a w y e r S e r v i c e s . i n
Triumph International Finance India Ltd. v/s Securities and Exchange Board of India
Appeal No.5 of 2008
Decided On, 04 September 2008
At, SEBI Securities Exchange Board of India Securities Appellate Tribunal
By, CORAM: JUSTICE N.K. SODHI
By, PRESIDING OFFICER
By, ARUN BHARGAVA
By, MEMBER
Ms. Chaitra Rao Advocate for the Appellant. Mr. Kumar Desai Advocate with Ms. Daya Gupta Advocate for the Respondent.
Judgment Text
Justice N.K. Sodhi, Presiding Officer (Oral)
Learned counsel for the appellant states that the present appeal has become
infructuous and the same may be dismissed.
Di
Learned counsel for the appellant states that the present appeal has become
infructuous and the same may be dismissed.
Di
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smissed as infructuous.