SECURITIES APPELLATE TRIBUNAL, MUMBAI

DAILY BOARD FOR 10.07. 2009 at  11.00 A.M.

        

Sr. No.

Appeal No.

 

Appellant                 

Counsel for

Appellant

Respondent

Counsel for Respondent

Cause or stage

Previous Date

Result/Remark

1.

114/2008

M/s. Surya Kiran Holding & Market Share Services Pvt. Ltd.

 

SEBI

 

Final Hearing

12.06.2009

 

2.

115/2008

M/s. Acsy Lease & Holdings Pvt. Ltd.

 

SEBI

 

Final Hearing

12.06.2009

 

3.

116/2008

M/s. Super Bright Textiles & Finance Pvt. Ltd.

 

SEBI

 

Final Hearing

12.06.2009

 

4.

117/2008

M/s. Karikish Vyapaar Pvt. Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

5.

118/2008

M/s. Ideal Motor & Finance Pvt. Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

6.

119/2008

M/s. Knitworth Lease Finance Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

7.

120/2008

M/s. PRJ Finance Pvt. Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

8.

126/2008

M/s. Ideal Motor & Finance Pvt. Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

9.

127/2008

M/s. Estee Carriers Pvt. Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

10.

128/2008

M/s. Karikish Vyapaar Pvt. Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

11.

129/2008

M/s. Acsy Lease & Holdings Pvt. Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

12.

130/2008

M/s. PRJ Finance Pvt. Ltd.

 

SEBI

 

Final Hearing

12.06.2009

 

13.

131/2008

M/s. PNC Capital Trust Ltd.

 

SEBI

 

Final Hearing

12.06.2009

 

14.

132/2008

M/s. Globe Stocks & Securities Ltd.  

 

SEBI

 

Final Hearing

12.06.2009

 

15.

133/2008

M/s. Knitworth Lease & Finance Ltd. 

 

SEBI

 

Final Hearing

12.06.2009

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

                                                                                                                                                                                                                                                                                                            Registrar

 

Note : No request for  adjournment shall be entertained.                                      

                                                                                                                                                                                                By order

 

                                                                                                                                                                                                                        Registrar