Consent Order in the matter of M/s. Devine Impex Limited

A Panel consisting of Whole Time Members, SEBI, Dr. T. C. Nair and Shri M.S. Sahoo,  has passed a consent order dated November 14, 2008, on the consent application submitted by M/s. Devine Impex Limited  for non compliance of Regulation 7(3) of the SEBI (Substantial Acquisition of Shares and Takeovers), Regulations, 1997 for the years 2002-2007, Regulation 8(3) for the years 2003-2007 and Regulation 3(4) in the year 2007. The applicant has remitted a sum of Rs.4,00,000/- (Rupees Four Lakh only) towards the settlement charges in the matter.

The full text of the order is available on the website: www.sebi.gov.in

Mumbai

November 19, 2008