Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Securities Appellate Tribunal

Samir Jain & Another vs Sebi & Others on 7 April, 2025

BEFORE THE SECURITIES APPELLATE TRIBUNAL
               MUMBAI
                                                                 Date: 07.04.2025

                                        Appeal No. 371 of 2023

Samir Jain & Anr.                                                ..... Appellants

                               Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Ms. Viloma Shah, Advocate with Mr. Ativ Patel, Mr. Harshad Vyas, Mr. Viraj Raiyani,
Advocates i/b AVP Partners for the Appellants.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).


None for the Respondent Nos. 2 (PNB Finance).

None for the Respondent Nos. 3 (Trishla Jain).

None for the Respondent Nos. 4 (Ashoka Viniyoga).

None for the Respondent Nos. 5 (Artee Viniyoga).

None for the Respondent Nos. 6 (Camac Commercial).

None for the Respondent Nos. 7 (Combine Holding).

Mr. Navroz Seervai, Senior Advocate with Ms. Arti Raghavan, Mr. Pulkit Sukhramani, Ms.
Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).



                                        With
                                        Appeal No. 372 of 2023

Samir Jain & Anr.                                                ..... Appellants

                               Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Ms. Viloma Shah, Advocate with Mr. Ativ Patel, Mr. Harshad Vyas, Advocates i/b AVP
Partners for the Appellants.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).

None for the Respondent Nos. 2 (Camac Commercial).
                                                2

None for the Respondent Nos. 3 (Ashoka Viniyoga).

None for the Respondent Nos. 4 (Artee Viniyoga).

None for the Respondent Nos. 5 (PNB Finance).

None for the Respondent Nos. 6 (Combine Holding).

None for the Respondent Nos. 7 (Punjab Mercantile).

Mr.      Kunal      Katariya,       Advocate       with   Mr.      Pulkit        Sukhramani,
Ms. Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                        With
                                        Appeal No. 373 of 2023

Trishla Jain                                                     ..... Appellant

                               Versus

Securities and Exchange Board of India                            ... Respondent


Ms. Viloma Shah, Advocate with Mr. Ativ Patel, Mr. Harshad Vyas, Advocates i/b AVP
Partners for the Appellants.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).


None for the Respondent Nos. 2 (PNB Finance).

None for the Respondent Nos. 3 (Samir Jain).

None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Ashoka Viniyoga).

None for the Respondent Nos. 6 (Artee Viniyoga Combine Holding).

None for the Respondent Nos. 7 (Camac Commercial).

None for the Respondent Nos. 8 (Combine Holding).

Mr. Navroz Seervai, Senior Advocate with Ms. Arti Raghavan, Mr. Pulkit Sukhramani, Ms.
Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).



                                        With
                                        Appeal No. 374 of 2023

PNB Finance & Industries Ltd. & Anr.                             ..... Appellants
                                                3

                           Versus

Securities and Exchange Board of India & Ors.                     ... Respondent


Mr. Rohaan Cama, Advocate with Mr. Indranil Deshmukh, Ms. Gazal Rawal, Mr.
Darshan Furia, Ms. Priyanka Desai, Ms. Kritika Tailor, Advocates i/b Cyril Amarchand
Mangaldas for the Appellants.

Mr. J. J. Bhatt, Senior Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar
Bansode, Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).


None for the Respondent Nos. 2 (Camac Commercial).

None for the Respondent Nos. 3 (Samir Jain).

None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Ashoka Viniyoga).

None for the Respondent Nos. 6 (Artee Viniyoga).

None for the Respondent Nos. 7 (Combine Holding).

Mr.     Kunal       Katariya,     Advocate         with   Mr.      Pulkit        Sukhramani,
Ms. Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                    With
                                    Appeal No. 375 of 2023

PNB Finance & Industries Ltd.                                    ..... Appellant

                           Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Mr. Darius Khambata, Senior Advocate with Mr. Indranil Deshmukh, Ms. Gazal Rawal,
Mr. Rohaan Cama, Mr. Darshan Furia, Ms. Priyanka Desai, Ms. Kritika Tailor
Advocates i/b Cyril Amarchand Mangaldas for the Appellants.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).

None for the Respondent Nos. 2 (Samir Jain).

None for the Respondent Nos. 3 (Meera Jain).

None for the Respondent Nos. 4 (Trishla Jain).

None for the Respondent Nos. 5 (Ashoka Viniyoga).
                                                4

None for the Respondent Nos. 6 (Artee Viniyoga).

None for the Respondent Nos. 7 (Camac Commercial)

None for the Respondent Nos. 8 (Combine Holding).

Mr. Ashwin Ranjane, Advocate with Ms. Mrinal Ranjan Pramanik, Advocate for the
Respondent Nos. 9 (Calcutta Stock Exchange).

Mr. Navroz Seervai, Senior Advocate with Ms. Arti Raghavan, Mr. Pulkit Sukhramani, Ms.
Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                    With
                                    Appeal No. 376 of 2023

Camac Commercial Company Ltd.                                   ..... Appellant

                           Versus

Securities and Exchange Board of India & Ors.                    ... Respondents


Mr. Zal Andhyarujina, Senior Advocate with Ms. Shruti Rajan, Mr. Anubhav Ghosh, Mr.
Vivek Shah, Mr. Jahaan Dastur, Ms. Rebecca Cardoso, Advocates i/b Trilegal for the
Appellant.

Mr. J. J. Bhatt, Senior Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar
Bansode, Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).


None for the Respondent Nos. 2 (Samir Jain).

None for the Respondent Nos. 3 (Meera Jain).

None for the Respondent Nos. 4 (Ashoka Viniyoga).

None for the Respondent Nos. 5 (Artee Viniyoga).

None for the Respondent Nos. 6 (PNB Finance).

None for the Respondent Nos. 7 (Combine Holding)

None for the Respondent Nos. 8 (Punjab Mercantile).

Mr. Ashwin Ranjane, Advocate with Ms. Mrinal Ranjan Pramanik, Advocate for the
Respondent Nos. 9 (Calcutta Stock Exchange).

Mr.     Kunal      Katariya,     Advocate          with   Mr.     Pulkit        Sukhramani,
Ms. Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).
                                                5

                                      With
                                      Appeal No. 377 of 2023

Ashoka Viniyoga Ltd.                                             ..... Appellant

                             Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Ms. Shruti Rajan, Advocate with Mr. Anubhav Ghosh, Mr. Vivek Shah, Ms. Rebecca
Cardoso, Advocates i/b Trilegal for the Appellant.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).


None for the Respondent Nos. 2 (Camac Commercial).

None for the Respondent Nos. 3 (Samir Jain).

None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Artee Viniyoga).

None for the Respondent Nos. 6 (PNB Finance).

None for the Respondent Nos. 7 (Combine Holding)

None for the Respondent Nos. 8 (Punjab Mercantile).

Mr.      Kunal        Katariya,   Advocate         with   Mr.      Pulkit        Sukhramani,
Ms. Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                      With
                                      Appeal No. 378 of 2023

Artee Viniyoga Ltd.                                              ..... Appellant

                             Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Ms. Shruti Rajan, Advocate with Mr. Anubhav Ghosh, Mr. Vivek Shah, Ms. Rebecca
Cardoso, Advocates i/b Trilegal for the Appellant.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).

None for the Respondent Nos. 2 (Camac Commercial).

None for the Respondent Nos. 3 (Samir Jain).
                                                6
None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Ashoka Viniyoga).

None for the Respondent Nos. 6 (PNB Finance).

None for the Respondent Nos. 7 (Combine Holding)

None for the Respondent Nos. 8 (Punjab Mercantile).

Mr. Navroz Seervai, Senior Advocate with Ms. Arti Raghavan, Mr. Pulkit Sukhramani, Ms.
Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                     With
                                     Appeal No. 379 of 2023

Combine Holding Ltd.                                             ..... Appellant

                            Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Ms. Shruti Rajan, Advocate with Mr. Anubhav Ghosh, Mr. Vivek Shah, Ms. Rebecca
Cardoso, Advocates i/b Trilegal for the Appellant.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).


None for the Respondent Nos. 2 (Camac Commercial).

None for the Respondent Nos. 3 (Samir Jain).

None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Ashoka Viniyoga).

None for the Respondent Nos. 6 (Artee Viniyoga).

None for the Respondent Nos. 7 (PNB Finance)

None for the Respondent Nos. 8 (Punjab Mercantile).

Mr.      Kunal      Katariya,     Advocate         with   Mr.      Pulkit        Sukhramani,
Ms. Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                     With
                                     Appeal No. 380 of 2023

Camac Commercial Company Ltd.                                    ..... Appellant

                            Versus
                                            7
Securities and Exchange Board of India & Ors.                     ... Respondents


Mr. Zal Andhyarujina, Senior Advocate with Ms. Shruti Rajan, Mr. Anubhav Ghosh, Mr.
Vivek Shah, Mr. Jahaan Dastur, Advocates i/b Trilegal for the Appellant.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).


None for the Respondent Nos. 2 (PNB Finance).

None for the Respondent Nos. 3 (Samir Jain).

None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Trishla Jain).

None for the Respondent Nos. 6 (Ashoka Viniyoga).

None for the Respondent Nos. 7 (Artee Viniyoga)

None for the Respondent Nos. 8 (Combine Holding).

Mr. Navroz Seervai, Senior Advocate with Ms. Arti Raghavan, Mr. Pulkit Sukhramani, Ms.
Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                       With
                                       Appeal No. 381 of 2023

Ashoka Viniyoga Limited                                          ..... Appellant

                              Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Ms. Shruti Rajan, Advocate with Mr. Anubhav Ghosh, Mr. Vivek Shah, Advocates i/b
Trilegal for the Appellant.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).

None for the Respondent Nos. 2 (PNB Finance).

None for the Respondent Nos. 3 (Samir Jain).

None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Trishla Jain).

None for the Respondent Nos. 6 (Artee Viniyoga).

None for the Respondent Nos. 7 (Camac Commercial)
                                                8

None for the Respondent Nos. 8 (Combine Holding).

Mr. Navroz Seervai, Senior Advocate with Ms. Arti Raghavan, Mr. Pulkit Sukhramani, Ms.
Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                       With
                                       Appeal No. 382 of 2023

Artee Viniyoga Ltd.                                              ..... Appellant

                              Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Ms. Shruti Rajan, Advocate with Mr. Anubhav Ghosh, Mr. Vivek Shah, Advocates i/b
Trilegal for the Appellant.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).

None for the Respondent Nos. 2 (PNB Finance).

None for the Respondent Nos. 3 (Samir Jain).

None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Trishla Jain).

None for the Respondent Nos. 6 (Ashoka Viniyoga).

None for the Respondent Nos. 7 (Camac Commercial)

None for the Respondent Nos. 8 (Combine Holding).

Mr.      Kunal        Katariya,    Advocate        with   Mr.      Pulkit        Sukhramani,
Ms. Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).


                                       With
                                       Appeal No. 383 of 2023

Combine Holding Ltd.                                             ..... Appellant

                              Versus

Securities and Exchange Board of India & Ors.                     ... Respondents


Ms. Shruti Rajan, Advocate with Mr. Anubhav Ghosh, Mr. Vivek Shah, Advocates i/b
Trilegal for the Appellant.

Mr. Akash Rebello, Advocate with Mr. Mihir Mody, Mr. Yash Sutaria, Mr. Tushar Bansode,
Advocates i/b. K Ashar & Co. for the Respondent Nos. 1 (SEBI).
                                                9

None for the Respondent Nos. 2 (PNB Finance).

None for the Respondent Nos. 3 (Samir Jain).

None for the Respondent Nos. 4 (Meera Jain).

None for the Respondent Nos. 5 (Trishla Jain).

None for the Respondent Nos. 6 (Ashoka Viniyoga).

None for the Respondent Nos. 7 (Artee Viniyoga)

None for the Respondent Nos. 8 (Camac Commercial).

Mr. Navroz Seervai, Senior Advocate with Ms. Arti Raghavan, Mr. Pulkit Sukhramani, Ms.
Samreen Fatima, Mr. Juan D'souza, Advocates i/b JSA, Advocates & Solicitors for the
Intervenor (Ashok Dayabhai Shah).




ORDER :

1. By consent, call on April 16, 2025 at 10:30 a.m. Justice P. S. Dinesh Kumar Presiding Officer Ms. Meera Swarup Technical Member Dr. Dheeraj Bhatnagar Technical Member 07.04.2025 MRS PRAMILA Digitally signed by MRS PRAMILA Date: 2025.04.08 14:13:16 +05'30' PTM