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IN THE SECURITIES APPELLATE TRIBUNAL

MUMBAI

 

 

Appeal No. 93of 2006

 

Date of Decision

2.3.2007

 

Karvy Computer Share P. Ltd.

��

Appellant

 

Versus

 

 

 

Securities & Exchange Board of India

��

Respondent

 

Present :Mr. Janak Dwarkadas, Sr. Advocate with Mr. Shuva Mandal & ���������� Paras Parekh, Advocates for the appellant

����������������� Mr. Chirag Balsara & Mr. Anant Upadhyay, Advocates for the �������� respondent����

 

Coram:

��������� Justice N.K. Sodhi, Presiding Officer

����������� R. N. Bhardwaj, Member

 

Per:Justice N.K. Sodhi, Presiding Officer (oral)

 

 

����������� We are informed that the ban imposed on the appellant has since been lifted.This renders the appeal infructuous and the same is disposed of as such.

 

Justice N.K. Sodhi
Presiding Officer

 

 

 

R.N. Bhardwaj

Member

 

 

2.3.2007

 

 

//SR2/3/07 13:07



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