Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Ritman Infra Limited on 4 January, 2022
Bench: L. Nageswara Rao, Hrishikesh Roy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.Nos.144902/2021 and I.A.NO.144895/2021
IN
C.A.NO.3364/2020 AND C.A.NO. 3791/2020
SECURITIES AND EXCHANGE BOARD OF INDIA Appellant(s)
VERSUS
ICICI BANK LTD. Respondent(s)
O R D E R
Penalty was imposed on the applicants/respondents for violation of clause 36 of the Equity Listing Agreement read with Section 21 of the Securities Contracts (Regulations) Act, 1956 (SCRA) and Regulation 12 (2) of the SEBI (Prohibition of Insider Trading) Regulations, 1992 and Clause 2.1 of the Code of Corporate Disclosure Practices for Prevention of Insider Trading under schedule II of PIT Regulations.
The Securities Appellant Tribunal partly allowed the appeals filed by the respondent modifying the penalty imposed on the respondents into a warning. During the pendency of these appeals, there was a settlement Signature Not Verified pursuant to which respondents agreed to pay certain Digitally signed by Rajni Mukhi Date: 2022.01.05 17:20:38 IST Reason: amounts.
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In view of the settlement between the parties, the appeals are disposed of. Pending application(s), if any, shall stand disposed of.
However, the question of law is left open. I.A. 144913/ 2021 In C.A.NO.3764/2020 The Appeal is disposed off in terms of the order passed in I.A.Nos.144902/2021 in C.A. No.3364 of 2020 and I.A.No.144895/2021 in C.A. No.3791 of 2020.
....................J (L. NAGESWARA RAO) ....................J (HRISHIKESH ROY) NEW DELHI;
04th January, 2022.
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ITEM NO.30 Court 5 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).2825/2020
SECURITIES AND EXCHANGE BOARD OF INDIA Appellant(s)
VERSUS
RITMAN INFRA LIMITED & ORS. Respondent(s)
(ONLY I.A.NO.144902/2021 IN C.A. NO. 3364/2020, I.A. NO. 144913/2021 IN C.A. NO.3764/2020 AND I.A. NO.144895/2021 IN C.A. NO.3791/2020 ARE LISTED UNDER THIS ITEM.] ) WITH C.A. No. 3364/2020 (XVII) (FOR APPLICATION FOR PERMISSION ON IA 144902/2021) C.A. No. 3791/2020 (XVII) (FOR APPLICATION FOR PERMISSION ON IA 144895/2021) C.A. No. 3764/2020 (XVII) (FOR APPLICATION FOR PERMISSION ON IA 144913/2021) Date : 04-01-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HRISHIKESH ROY For Appellant(s) Mr. Pratap Venugopal Adv.
Ms. Surekha Raman, Adv. Ms. Ila Halder, Adv.
Mr. Akhil Abraham Roy, Adv. Mr. Vijay Valsan, Adv.
Mr. Dhaval Mehrotra,Adv. Mr. Sudhanshu Sikka,Adv.
M/S. Parekh & Co., AOR M/S. K J John And Co, AOR M/S. K Ashar & Co., AOR For Respondent(s) Mr. Arun K. Sinha, AOR Mr. Sameer Parekh, AOR Mr. Sandeep Parekh, Adv. Mr. Sumit Goel, Adv.
Mr. Anil Choudhary, Adv. Mr. Rahul Das, Adv.4
Mr. Parker Karia, Adv. Ms. Sonal Gupta, Adv.
Mr. Raghav Bansal, Adv. M/S. Parekh & Co., AOR UPON hearing the counsel the Court made the following O R D E R I.A.Nos.144902/2021 and I.A.NO.144895/2021 IN C.A.NO.3364/2020 AND C.A.NO. 3791/2020:
The appeals are disposed of in terms of the signed order. Pending application(s), if any, shall stand disposed of.
I.A. 144913/ 2021 In C.A.NO.3764/2020 The Appeal is disposed of in terms of the order passed in I.A.Nos.144902/2021 in C.A. No.3364 of 2020 and I.A.No.144895/2021 in C.A. No.3791 of 2020. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Anand Prakash) Court Master Court Master (Signed order in I.A.Nos.144902/2021 and I.A.NO.144895/2021 IN C.A.NO.3364/2020 AND C.A.NO.
3791/2020 and I.A. 144913/ 2021 In C.A.NO.3764/2020 is placed on the file)