SAT | In case of violation of market norms (withholding of dividends), it is SEBI’s duty to inquire and take action under S. 124 of Companies Act
Securities Appellate Tribunal (SAT), Mumbai: Coram of Justice Tarun Agarwala (Presiding Officer), Dr C.K.G. Nair (Member), and Justice M.T. Joshi (Judicial Member)