ASIAN FINSTOCK LIMITED Vs. SEBI

JUDGEMENT

(1.) THIS writ has been preferred seeking direction to the respondents to pay a sum of Rs. 3,50,15,800/- and for consequential reliefs.

(2.) LEARNED Counsel appearing for respondent No. 1 submitted that petitioner can avail the alternative remedy of filing appeal under Section 15t of the Securities and Exchange Board of India Act, 1992.

(3.) THE petitioner, if so advised, may avail of the said remedy. We have noticed that the Tribunal has got power to condone delay as provided in the proviso to the said Section.