Securities Appellate Tribunal
Roselabs Finance Ltd. vs Sebi on 28 January, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 28.01.2021
Appeal No. 203 of 2019
Shiv Kumar Agarwal ... Appellant
Versus
Securities & Exchange Board of India ...Respondent
Mr. K. C. Jacob, Advocate i/b Corporate Law Chambers India for
the Appellant.
Mr. Abhiraj Arora, Advocate with Ms. Rashi Dalmia, Advocate i/b
ELP for the Respondent.
With
Appeal No. 255 of 2019
Madhudevi Agarwal ... Appellant
Versus
Securities & Exchange Board of India ...Respondent
Mr. K. C. Jacob, Advocate i/b Corporate Law Chambers India for
the Appellant.
Mr. Abhiraj Arora, Advocate with Ms. Rashi Dalmia, Advocate i/b
ELP for the Respondent.
With
Appeal No. 350 of 2019
Pawankumar Agarwal & Ors. ..... Appellants
2
Versus
Securities and Exchange Board of India ... Respondent
Mr. K. C. Jacob, Advocate i/b Corporate Law Chambers India for
the Appellant.
Mr. Abhiraj Arora, Advocate with Ms. Rashi Dalmia, Advocate i/b
ELP for the Respondent.
With
Appeal No. 462 of 2019
Sanjay Thakkar ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Saurabh Bachhawat, Advocate i/b Mr. Subash Jaiswar, Advocate
for the Appellant.
Mr. Abhiraj Arora, Advocate with Ms. Rashi Dalmia, Advocate i/b
ELP for the Respondent.
With
Appeal No. 101 of 2020
Roselabs Finance Ltd. ..... Appellant
Versus
Securities & Exchange Board of India ... Respondent
Mr. Mehul Jain, Advocate i/b Bharucha & Partners for the Appellant.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Ms. Rashi
Dalmia, Advocates i/b ELP for the Respondent.
3
ORDER :
1. List on February 8, 2021.
2. Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard through video conference or through physical hearing.
3. The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a certified copy of this order could be issued by the Registry. In these circumstances, this order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.
Justice Tarun Agarwala RAJALAKS Digitally signed by RAJALAKSHMI H NAIR Presiding Officer HMI H NAIR 15:52:42 +05'30' Date: 2021.02.01 28.01.2021 PTM