Securities Appellate Tribunal
Raj Oil Mills Limited vs Sebi on 15 February, 2021
Author: Tarun Agarwala
Bench: Tarun Agarwala
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 15.02.2021
Appeal No. 54 of 2019
Raj Oil Mills Limited
224, Bellasis Road,
Nagpada (East),
Mumbai - 400 008. ...Appellant
Versus
Securities and Exchange Board of India,
SEBI Bhavan, Plot No. C-4A, G-Block,
Bandra-Kurla Complex,
Bandra (East),
Mumbai - 400 051. ...Respondent
Mr. Uzair Z. Kazi, Advocate for the Appellant.
Mr. Akshay Patil, Advocate with Mr. Abhiraj Arora and
Ms. Rashi Dalmia, Advocates i/b ELP for the Respondent.
CORAM: Justice Tarun Agarwala, Presiding Officer
Justice M.T. Joshi, Judicial Member
Per: Justice Tarun Agarwala, Presiding Officer (Oral)
1.Heard the learned counsel for the parties. The controversy involved in the present appeal is squarely covered by the decision of this Tribunal in the matter of Monnet Ispat & Energy Limited vs. Securities and Exchange Board of India 2 (Appeal No. 38 of 2020 decided on October 29, 2020). For the reasons stated therein the impugned order is quashed. The appeal is allowed with no order as to costs.
2. 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 Presiding Officer Justice M.T. Joshi RAJALA Digitally signed Judicial Member by 15.02.2021 KSHMI H RAJALAKSHMI NAIR H msb NAIR Date: 2021.02.17 14:59:10 +05'30'