SECURITIES APPELLATE TRIBUNAL, MUMBAI

DAILY BOARD FOR 06.05.2008 at  10.30 A.M.

 

Sr. No

Appeal No.

 

Appellant                 

Counsel for

Appellant

Respondent

Counsel for Respondent

Cause or stage

Previous Date

Result/Remark

1.

191/2007

Kalpana Industries Ltd.

 

BSEL

 

Part heard

5/05/2008

 

2.

1/2007

Dilip S. Pendse

 

SEBI

 

Final Hearing

2/05/2008

 

3.

2/2007

Mrs. Anuradha D. Pendse

 

SEBI

 

Final Hearing

2/05/2008

 

4.

3/2007

M/s. Nalini Properties Pvt. Ltd. 

 

SEBI

 

Final Hearing

2/05/2008

 

5.

39/2008

Dilip S. Pendse

 

SEBI

 

Final Hearing

2/05/2008

 

6.

40/2008

Mrs. Anuradha Dilip Pendse

 

SEBI

 

Final Hearing

2/05/2008

 

7.

41/2008

M/s. Nalini Properties Pvt. Ltd.

 

SEBI

 

Final Hearing

2/05/2008

 

8.

22/2008

Dilip S. Pendse

 

SEBI

 

Final Hearing

2/05/2008

 

9.

29/2008

Nalini Properties Pvt. Ltd.

 

SEBI

 

Final Hearing

2/05/2008

 

10.

30/2008

Khuda Gawah Investments P. Ltd.

 

SEBI

 

Final Hearing

2/05/2008

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

                                                                                                                                                                                    Registrar          

Note : No request for adjournment shall be entertained.                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                                    By Order                                                                                                                       

Case at Sr No 1 shall be taken up at 10.30 AM and the other cases shall be taken up after the part heard case concludes                                                                                                                                                                                                                                                                                                                                                                                                                           

                                                                                                                                                                                          

           

                                                                                                                                                                                                                                                                                             Registrar