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Securities Appellate Tribunal

Avadhoot L. Shilotri vs Sebi on 9 July, 2018

Author: J.P. Devadhar

Bench: J.P. Devadhar

BEFORE THE          SECURITIES APPELLATE TRIBUNAL
                          MUMBAI

                                     Date of Decision: 09/07/2018



                              Misc. Application No.193 of 2018
                              And
                              Review Application No.3 of 2018
                              In
                              Appeal No.222 of 2016


Securities and Exchange Board of India
SEBI Bhavan, Plot No.C4-A, G Block,
Bandra Kurla Complex,
Bandra (East), Mumbai - 400 051.                ... Applicant
                                                (Org. Respondent)

      Versus

1.

PAT Financial Consultants Pvt. Ltd. 3-3A, Churchgate House, 1st Floor, 32/34, Veer Nariman Road, Fort, Mumbai - 400 001.

2. Superior Financial Consultancy Services Private Limited, 201/B, Dev Neo Vikram, Sahakar Nagar, CHS , New Link Road, Andheri (West), Mumbai - 400 053. ... Respondents (Org. Appellants) Mr. Shyam Mehta, Senior Advocate a/w Mr. Mihir Mody and Mr. Nishant Upadhyay, Advocates i/b K. Ashar & Co. for the Applicant.

Mr. P.N. Modi, Senior Advocate a/w Mr. Neville P. Lashkari, Advocate i/b M&M Legal for Respondents.

WITH Misc. Application No.194 of 2018 And Review Application No.4 of 2018 In Appeal No.281 of 2016 Securities and Exchange Board of India SEBI Bhavan, Plot No.C4-A, G Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051. ... Applicant (Org. Respondent) Versus Avadhoot L. Shilotri Ex-President & CEO, Niskalp Investments and Trading Co. Ltd., Varun CHS, 1st Floor, J.P. Road, Versova, Andheri (East), Mumbai - 400 058. ... Respondent (Org. Appellant) Mr. Shyam Mehta, Senior Advocate a/w Mr. Mihir Mody and Mr. Nishant Upadhyay, Advocates i/b K. Ashar & Co. for the Applicant.

Mr. Atul S. Tungare, Advocate for the Respondent.

CORAM : Justice J.P. Devadhar, Presiding Officer Dr. C.K.G. Nair, Member Per : Justice J.P. Devadhar (Oral)

1. Not on board. Mentioned by Counsel for the Applicant and taken up for hearing by consent of parties.

2. By these two Misc. Applications, Applicants seek condonation of two days delay in filing the Review Applications. For the reasons stated in the Misc. Applications, delay is condoned. Misc. Applications are disposed of accordingly.

Sd/-

Justice J.P. Devadhar Presiding Officer Sd/-

Dr. C.K.G. Nair Member 09/07/2018 prepared & compared by-dg