This statutory appeal is filed under Section Z of the Securities and Exchange Board of India Act hereinafter referred to as the SEBI Act against the order dated th June ... impugned order passed by the Security Appellate Tribunal SAT whereby SAT has dismissed the appeal filed by the appellants impugning the direction contained in the communication dated th April of SEBI SEBI order By the aforesaid order the request of the appellants for withdrawal of an offer to acquire the equity shares of Shree Ram Multi Tech Limited SRMTL under the SEBI Substantial Acquisition of Shares and Takeovers Regulations Takeover Code Takeover Regulation has been rejected