securities appellate tribunal, mumbai
Tribunals/Commissions/Regulatory Bodies

The appropriate process was not done and like a highway robber NSDL through illegal directions from SEBI transferred the pledged shares which were fungible, to the clients of Karvy which action was without any authority of law.

High Courts

Bombay High Court: In a case of a company involved in a dispute and undergoing arbitration, a bench comprising of G.S. Patel,