SECURITIES APPELLATE TRIBUNAL, MUMBAI       

DAILY BOARD FOR 17.6. 2010 at  11.00 A. M.

                                                                                   

Sr.

No.

Appeal No.

 

Appellant               

Counsel for Appellant

Respondent

Counsel for Respondent

Cause or Stage

Previous Date

Remark/ Result

1.

83/2009

Action Financial Services (India) Ltd.

Mr. Zal Andhyarujina

SEBI

Mr. Kumar Desai

Final Hearing

13.4.2010

 

2.

182/2009   

Dushyant N. Dalal & Anr.

Mr. R. G. Sheth

SEBI

Mr. Kumar Desai

Final Hearing

22.4.2010

 

3.

190/2009

Mr. N. Ravichandran

Mr. Janak Dwarkadas,

Sr. Advocate

SEBI

Mr. Shiraz Rustomjee

Final Hearing

24.3.2010

 

4.

191/2009

Mr. Praveen Mohnot

Mr. Janak Dwarkadas,

Sr. Advocate

SEBI

Mr. Shiraz Rustomjee

Final Hearing

24.3.2010

 

5.

228/2009

Mr. Hemant R. Patel                                

Mr. Birendra Saraf

SEBI

Mr. Shiraz Rustomjee

Final Hearing

28.4.2010

 

6.

229/2009

Mrs. Anita Ravichandran

Mr. Janak Dwarkadas, 

Sr. Advocate

SEBI

Mr. Shiraz Rustomjee

Final Hearing

24.3.2010

 

7.

230/2009

Mrs. Priyanka Singhvi

Mr. Biren Saraf

SEBI

Mr. Shiraz Rustomjee

Final Hearing

24.3.2010

 

8.

215/2009

Vijay Bhagwandas & Co.

( Proprietor Mr. Vishal Shah )

Mr. Vinod Parekh

SEBI

Mr. Shiraz Rustomjee

Final Hearing

13.4..2010

 

9.

MA. No.12/2010

& A. No. 220/2009

M/s. Sanchay Finvest Ltd.

Mr. Vinay Chauhan

SEBI

Mr. Shiraz Rustomjee

Final Hearing

13.4.2010

 

10.

MA. No.14/2010

& A. No. 222/2009

M/s. Sanchay Fincom Ltd.

Mr.Vinay Chauhan

SEBI

Mr. Shiraz Rustomjee

Final Hearing

13.4.2010

 

11.

1/2010

Mansukh Stock Brokers Ltd. (Formerly Known as ‘Uttam Financial Services Limited’)

Mr. Prakash Shah

SEBI

Mr. Shiraz Rustomjee

Final Hearing

13.4.2010

 

12.

21/2010

National Securities Depository Ltd.

Mr. Janak Dwarkadas,

Sr. Advocate

SEBI

Mr. D. J. Khambatta, Additional Solicitor General

Final Disposal

21.4.2010

 

 

 

 

 

 

 

 

 

 

 

                                                                                                                                   Registrar

Note:  No request for adjournment shall be entertained.                                  

                                                                                                                                       By order

 

                                                                                                                                            Registrar