Supreme Court - Daily Orders
Dhaval Mehta vs Sebi on 24 January, 2014
ITEM NO.15 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 204 OF 2014 (for prel hearing)
DHAVAL MEHTA Appellant (s)
VERSUS
SEBI Respondent(s)
(With appln(s) for ex-Parte stay and office report)
Date: 24/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Appellant(s) Mr. P.S. Narsimha, Sr. Adv.
Ms. Manasi Kumar, Adv.
Ms. Manisha Ambwani, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. E.C. Agrawala,AOR
For Respondent(s) Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Meenakshi Chauhan, Adv.
Mr. Gaurav Nair, Adv.
for M/S. K.J. John & Co.
UPON hearing counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
|(Parveen Kr.Chawla) | |(Indu Bala Kapur) |
|Court Master | |Court Master |
| | | |
[signed order is placed on the file] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 204 OF 2014 Dhaval Mehta ..Appellant versus Securities and Exchance Board of India ..Respondent O R D E R We have heard learned counsel for the parties at length. We are not inclined to interfere with the order passed by the Securities Appellate Tribunal, Mumbai.
The civil appeal is accordingly dismissed. However, we permit the appellant to pay the amount due to Securities and Exchange Board of India (for short, ’SEBI’) within a period of eight weeks from today.
In the meantime, the accounts of the appellant be not attached.
It is made clear that in case the amount is not paid within eight weeks from today, the SEBI will be at liberty to proceed in accordance with law.
.......................J. [SURINDER SINGH NIJJAR] NEW DELHI; ......................J. JANUARY 24, 2014. [A.K. SIKRI]