SECURITIES
APPELLATE TRIBUNAL, MUMBAI
DAILY BOARD FOR 14.07.2008 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. |
120/2007 |
D-Link ( |
|
SEBI |
|
Pronouncement |
|
|
|
2. |
164/2007 |
Vidyut Investments Ltd. (“VIL”) |
|
SEBI |
|
Pronouncement |
|
|
|
3. |
194/2007 |
|
|
SEBI & RPL |
|
Pronouncement |
|
|
|
4. |
90/2008 |
Networth
Stock Broking Ltd |
|
BSEL |
|
Admission |
|
|
|
5. |
23/2007 |
Jaivant E. Talaulicar |
|
SEBI |
|
Final Hearing |
|
Adjourned to |
|
6. |
90/2007 |
Dilip S. Pendse |
|
SEBI |
|
Final Hearing |
|
Adjourned to |
|
7. |
MA No. 12/08 & MA. No. 13/08 in A. No.193/07 & A. No. 193/2007 |
M/s. Shobha Investments |
|
SEBI & PSEL |
|
Final Hearing |
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Registrar
Note
: No request for adjournment shall be entertained. By
Order
Registrar