Securities Appellate Tribunal
G. Sri Vignesh vs Sebi on 12 June, 2023
Author: Tarun Agarwala
Bench: Tarun Agarwala
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Order Reserved On: 07.06.2023
Date of Decision : 12.06.2023
Appeal No. 918 of 2022
SecureKloud Technologies Limited
No. 37 & 38, ASV Ramana Towers,
5th Floor, Venkat Narayana Road,
T. Nagar,
Chennai- 600 017 ...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
Ms. Shruti Rajan, Advocate with Mr. Anubhav Ghosh and
Mr. Vivek Shah, Advocates i/b Trilegal for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Mihir Mody,
Mr. Arnav Misra and Mr. Harshvardhan Melanta, Advocates i/b
K. Ashar & Co. for the Respondent.
WITH
Appeal No. 919 of 2022
1.Gurumurthi Jayaraman G-1, Mangalajyothi, 43, 4th Trust Cross Street, Mandaivelipakkam, Raja Annamalaipuram, Madaiveli, Chennai- 600 028
2. Padmini Ravichandran No. 15, 6th Cross Street, Karapagam Garden, Adyar, Chennai- Tamil Nadu- 600 020 ...Appellants 2 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. Anubhav Ghosh, Advocate with Mr. Vivek Shah, Advocate i/b Trilegal for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Mihir Mody, Mr. Arnav Misra and Mr. Harshvardhan Melanta, Advocates i/b K. Ashar & Co. for the Respondent.
AND
Appeal No. 920 of 2022
G. Sri Vignesh
10/13, Residency Apartments,
Norton 3rd Street, Mandaiveli,
Chennai- 600 028 ...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. Anubhav Ghosh, Advocate with Mr. Vivek Shah, Advocate i/b Trilegal for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Mihir Mody, Mr. Arnav Misra and Mr. Harshvardhan Melanta, Advocates i/b K. Ashar & Co. for the Respondent.
CORAM: Justice Tarun Agarwala, Presiding Officer Ms. Meera Swarup, Technical Member Per: Justice Tarun Agarwala, Presiding Officer 3
1. All these appeals are against a common order dated September 14, 2022 passed by the Adjudicating Officer ("AO" for convenience) of the Securities and Exchange Board of India ("SEBI" for convenience) imposing penalties under Section 23E of Securities Contracts Regulation Act, 1956 ("SCRA" for convenience) and Section 15HB of the SEBI Act, 1992 for violation of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 ("LODR Regulations" for convenience).
2. The facts leading to the filing of the present appeal is, that the Practicing Company Secretary M/s. P. Sriram & Associates of the Company M/s Securekloud Technologies Limited observed in the certificate of compliance that the Company had entered into certain related party transactions without taking prior approval of the Audit Committee and Board as required under the LODR Regulations and that two Independent Directors continued to remain as Independent Directors inspite of appointment of their relatives in the Company/ overseas subsidiary which was also violative of the LODR Regulations. 4
3. Based on these observations which were found in the annual report of the Company for the Financial Year 2018-2019 SEBI conducted an investigation and issued a show cause notice to show cause why penalty should not be imposed for non- compliance of the various provisions of the LODR Regulations. The charges, in brief, against the appellants is:-
a) Not following due process of approval of related party transactions.
b) Independence of Independent Directors.
c) Non-disclosure of the forensic audit being initiated against the Company which is a material event under Regulation 30 of the LODR Regulations requiring disclosure which the Company and Company Secretary failed to do so.
4. The AO after considering the replies and the material evidence on record found the appellants guilty of the aforesaid charges and accordingly imposed a penalty of Rs. 25 lakhs under Section 23E of the SCRA against the Company and Rs. 10 lakh each on the two Independent Directors and Rs. 4 lakhs on the Company Secretary.
5
5. We have heard Ms. Shruti Rajan, the learned counsel, Shri Anubhav Ghosh, the learned counsel for the appellants and Shri Pradeep Sancheti, the learned senior counsel for the respondent.
6. Regulation 23(2) of the LODR Regulation provides as under:-
"All related party transactions shall require prior approval of the audit committee."
7. A perusal of the aforesaid provision indicates that related party transactions requires prior approval of the audit committee. In the instant case, there is a specific finding that certain related party transactions were not placed before the audit committee. The Company in its reply has admitted that it had inadvertently missed to take prior approval of certain related party transactions from the audit committee. In view of this admission, the violation stands affirmed. The contention that these transactions were subsequently ratified cannot justify the initial violation which was committed at that point of time.
8. With regard to independence of independent directors in the Company is concerned, Regulation 16 (1)(b)(vi) and Regulation 4(2)(f) of the LODR Regulations provides as under:- 6
"Regulation 16(1)(b)(vi) of SEBI LODR Regulations, 2015
16. (1) For the purpose of this chapter, unless the context otherwise requires-
(b)"independent director" means a non-executive director, other than a nominee director of the listed entity: ....
(vi) who, neither himself, nor whose relative(s) -- (A)holds or has held the position of a key managerial personnel or is or has been an employee of the listed entity or its holding, subsidiary or associate company in any of the three financial years immediately preceding the financial year in which he is proposed to be appointed;
Regulation 4(2)(f) Responsibilities of the board of directors:
The board of directors of the listed entity shall have the following responsibilities
(iii) Other responsibilities: .....
(6) The board of directors shall maintain high ethical standards and shall take into account the interests of stakeholders.
9. The aforesaid provision places a bar on appointment of a relative of an independent director in the Company. In the instant case, at the time when the independent directors were appointed no such relative of the independent directors were employed and, consequently, there was no breach of Regulation 7 16(1)(b)(vi) of the LODR Regulations. However, we find that during their tenure as independent directors one son of one independent director and husband of another independent director were appointed in the subsidiary of the Company. Such appointment of an immediate relative of the independent director was violative of Regulation 16(1)(b)(vi) and there was also a conflict of interest. The said provision disqualifies any person whose relative is an employee of a listed entity or its holding, subsidiary or associate company. Independence of an independent director is a continuing requirement for compliance by listed companies and the same is ensured by yearly declaration which is required to be made by independent directors during their period of appointment. The fact that the independent directors were subsequently re-designated as non- independent directors came too late in the day. We find that these independent directors were re-designated after 4 years from the date of the event and therefore the directors violated the provisions.
10. A forensic auditor was appointed to conduct a forensic audit in the Company. Admittedly, the appointment of a forensic auditor was not disclosed as per Regulation 30 of the LODR Regulations. In our opinion, appointment of a forensic 8 auditor is a material event as per Clause 17 of Para A of Part A of Schedule III of the LODR Regulations.
11. Considering the aforesaid, we find that the Company and the Company Secretary failed to disclose this event under Regulation 30 of the LODR Regulations. Under Regulation 6, the Compliance Officer is responsible for ensuring conformity with the regulatory provisions applicable to a listed company and, therefore, the Company Secretary failed to discharge his duties.
12. In view of the aforesaid, we find that the appellants had committed violations of various provisions of the LODR Regulations. The said violations are however not that serious warranting imposition of high penalties. In the instant case, the Company has been penalized under Section 23E of the SCRA. In Suzlon Energy Ltd. & Anr. vs. SEBI Appeal No. 201 of 2018 decided on May 3, 2021 this Tribunal has held that Section 23E of the SCRA is not the charging provision for imposition of penalty for violation of the Listing Agreement and that the correct provision is Section 23A(a) of the SCRA. 9
13. In view of the aforesaid, we find that penalty under Section 23A is from a minimum of Rs. 1 lakh to a maximum of Rs. 1 crore and under Section 23E of the SCRA a penalty is up to a maximum of Rs. 25 crores.
14. Considering the aforesaid and the violations committed by the Company, we are of the opinion, that the imposition of penalty amounting to Rs. 25 lakhs is excessive and arbitrary in the facts and circumstances of the given case. This Tribunal by an interim order dated 22.11.2022 had directed the said Company to deposit a sum of Rs. 10 lakhs which they have done. Considering the aforesaid, we are of the opinion, that for the violation committed by the Company noticee no. 1 the penalty of Rs. 25 lakhs is reduced to 10 lakhs.
15. In so far as the two independent directors are concerned i.e. noticees no. 2 and 3 the imposition of penalty of Rs. 10 lakhs each in the given circumstances is high and excessive. We find that the relatives of the independent directors were not appointed in the Company but in an overseas subsidiary Company. Further, the Company re-designated the independent directors as non-independent directors though at a belated stage. 10 Considering the aforesaid, in the given circumstances the penalty is reduced to Rs. 5 lakhs each.
16. For the Company Secretary a penalty of Rs. 4 lakhs has been imposed for violation of Regulation 6(2)(a) i.e. for not disclosing the appointment of the forensic auditor. Considering the facts and circumstances that the Company and its directors have been penalized the imposition of penalty against the Company Secretary should be the minimum penalty. We, consequently reduce the penalty of Rs. 4 lakhs to Rs. 1 lakh.
17. Considering the aforesaid, the appeals are partly allowed and the impugned order is modified accordingly.
18. 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. Certified copy of this order is also available from the Registry on payment of usual charges.
Justice Tarun Agarwala Presiding Officer Ms. Meera Swarup Technical Member 12.06.2023 PRERNA by PRERNA Digitally signed PK MANISH MANISH KHARE Date: 2023.06.12 KHARE 16:37:21 +05'30'