Mr. Durga Prasad Yadav vs Sebi on 15 January, 2018

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Securities Appellate Tribunal

Mr. Durga Prasad Yadav vs Sebi on 15 January, 2018

Bench: J. P. Devadhar

BEFORE THE SECURITIES APPELLATE TRIBUNAL
                 MUMBAI
                                                    DATE : 15.01.2018

                                 Appeal No. 267 of 2016

Mr. Jai Hind Kumar
Village - Ramraipur, Ganga Pur,
Varanasi.                                            ..... Appellant

                      Versus

Securities and Exchange Board of India
SEBI Bhavan, C-4A, G-Block,
Bandra Kurla Complex,
Bandra (E), Mumbai - 400 051.                         ... Respondent

                                 With
                                 Appeal No. 296 of 2016

Mr. Durga Prasad Yadav
Mahewa, Gopalpur,
Newdia, Jaunpur - 222137, Uttar Pradesh.             ..... Appellant

                      Versus

Securities and Exchange Board of India
SEBI Bhavan, C-4A, G-Block,
Bandra Kurla Complex,
Bandra (E), Mumbai - 400 051.                         ... Respondent

Ms. Purnima Gupta, Advocate with Mr. Subodh Kumar Gupta, Advocate
for the Appellants.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Tomu Francis, Advocate
for the Respondent.

CORAM : Justice J. P. Devadhar, Presiding Officer
        Jog Singh, Member
        Dr. C. K. G. Nair, Member

Per : Justice J. P. Devadhar (Oral)


1.

These two appeals are filed to challenge the order passed by the WTM of SEBI on February 17, 2016. Counsel for the appellants state that the appellants are ready and willing to comply with the directions given in the said order dated February 17, 2016. 2

2. In view of the above statement nothing survives in these appeals and hence both the appeals are disposed of. Counsel for the appellants state that appellants would cooperate with SEBI in implementing the impugned order. Attachments levied by SEBI shall continue to be in operation subject to the order that may be passed by SEBI on the representation, if any, made by the appellants in relation to the levy of attachment.

3. Both appeals are disposed of in the aforesaid terms with no order as to costs.

Sd/-

Justice J. P. Devadhar Presiding Officer Sd/-

Jog Singh Member Sd/-

Dr. C. K. G. Nair Member 15.01.2018 Prepared & Compared by PTM

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