SECURITIES
APPELLATE TRIBUNAL, MUMBAI
DAILY BOARD FOR 03.04.2008 at 11.00 AM
|
Sr. No |
Appeal No. |
Appellant |
Counsel for Appellant |
Respondent |
Counsel for
Respondent |
Cause or
stage |
Previous
Date |
Result/Remark |
|
1. |
38/2008 |
Krishna Stockequity
Pvt. Ltd. |
|
SEBI |
|
Admission |
|
|
|
2. |
39/2008 |
Dilip S. Pendse
|
|
SEBI |
|
Admission |
|
|
|
3. |
40/2008 |
Mrs. Anuradha Dilip Pendse |
|
SEBI |
|
Admission |
|
|
|
4. |
41/2008 |
Mrs. Nalini
Properties Pvt. Ltd. |
|
SEBI |
|
Admission |
|
|
|
5. |
MA. 17/2008 in A. No.165/2007 & A. No.
165/2007 |
Vyas Securities Pvt. Ltd.
& Anr. |
|
SEBI |
|
Part Heard |
|
|
|
6. |
MA. 37/2007 in A. No. 176/2007 & A. No.
176/2007 |
Eider e- Commerce Ltd. |
|
SEBI |
|
Final Hearing |
|
|
|
7. |
43/2007 |
Anil Rai |
|
SEBI |
|
Further Hearing |
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Registrar
Note: No re quest for adjournment shall be
entertained.
By
Order
Registrar