Securities Appellate Tribunal
Inventure Growth And Securities ... vs Sebi on 15 May, 2023
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 15.05.2023
Misc. Application No. 799 of 2021
And
Misc. Application No. 754 of 2021
And
Appeal No. 201 of 2020
Inventure Growth and Securities Limited ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. P. N. Modi, Senior Advocate with Mr. Kunal Katariya,
Mr. Sahebrao Wamanrao Buktare, Ms. Ashmita Goradia,
Advocates and Mr. Ravi Vijay Ramaiya - CA i/b Shah &
Ramaiya, Chartered Accountants for the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Shourya Tanay,
Ms. Misbah Dada and Mr. Deepanshu Agarwal, Advocates i/b
ELP for the Respondent.
WITH
Misc. Application No. 179 of 2020
(Urgent Hearing & Interim Relief)
And
Appeal No. 205 of 2020
Sanjay Gupta ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Gaurav Joshi, Senior Counsel with Ms. Akshaya Bhansali,
Mr. Suyash Bhandari, Mr. Pulkit Lodha, Advocate and Ms.
Nirali Mehta, Practicing Company Secretary i/b Mindspright
Legal for the Appellant.
Mr. Kevic Setalvad, Senior Advocate with Mr. Jehan Lalkaka,
Mr. Abhiraj Arora, Mr. Shourya Tanay, Ms. Misbah Dada and
Mr. Deepanshu Agarwal, Advocates i/b ELP for the Respondent
(SEBI).
2
WITH
Misc. Application No. 186 of 2020
(Urgent Hearing)
And
Misc. Application No. 187 of 2020
(Interim Relief)
And
Appeal No. 208 of 2020
APL Infrastructure Private Limited ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Gaurav Joshi, Senior Counsel with Ms. Akshaya Bhansali,
Mr. Suyash Bhandari, Mr. Pulkit Lodha, Advocate and Ms.
Nirali Mehta, Practicing Company Secretary i/b Mindspright
Legal for the Appellant.
Mr. Kevic Setalvad, Senior Advocate with Mr. Jehan Lalkaka,
Mr. Abhiraj Arora, Mr. Shourya Tanay, Ms. Misbah Dada and
Mr. Deepanshu Agarwal, Advocates i/b ELP for the Respondent
(SEBI).
WITH
Appeal No. 216 of 2020
Deepak Thakkar ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. V. M. Singh, Advocate with Mr. Pulkit Sharma,
Mr. Priyanshu Mishra, Advocate for the Appellant.
Mr. Kevic Setalvad, Senior Advocate with Mr. Jehan Lalkaka,
Mr. Abhiraj Arora, Mr. Shourya Tanay, Ms. Misbah Dada and
Mr. Deepanshu Agarwal, Advocates i/b ELP for the Respondent
(SEBI).
3
WITH
Appeal No. 227 of 2020
Yatin B. Shah ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vinay Chauhan, Advocate for the Appellant.
Mr. Kevic Setalvad, Senior Advocate with Mr. Jehan Lalkaka,
Mr. Abhiraj Arora, Mr. Shourya Tanay, Ms. Misbah Dada and
Mr. Deepanshu Agarwal, Advocates i/b ELP for the Respondent
(SEBI).
WITH
Appeal No. 228 of 2020
Hardik Mithani & Anr. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vinay Chauhan, Advocate for the Appellants.
Mr. Kevic Setalvad, Senior Advocate with Mr. Jehan Lalkaka,
Mr. Abhiraj Arora, Mr. Shourya Tanay, Ms. Misbah Dada and
Mr. Deepanshu Agarwal, Advocates i/b ELP for the Respondent
(SEBI).
WITH
Appeal No. 239 of 2020
Rakesh Sharma ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vishal S. Khanavkar, Advocate for the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Shourya Tanay,
Ms. Misbah Dada and Mr. Deepanshu Agarwal, Advocates i/b
ELP for the Respondent.
4
WITH
Appeal No. 242 of 2020
Dharmesh Shah ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Mustafa Doctor, Senior Advocate with Mr. Neville
Lashkari and Ms. Akshada Pasi, Advocates for the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Shourya Tanay,
Ms. Misbah Dada and Mr. Deepanshu Agarwal, Advocates i/b
ELP for the Respondent.
WITH
Appeal No. 568 of 2020
Nikhil Securities Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Neville Lashkari, Advocate i/b Ketan Rupani & Co. for the
Appellant.
Mr. Kevic Setalvad, Senior Advocate with Mr. Jehan Lalkaka,
Mr. Abhiraj Arora, Mr. Shourya Tanay, Ms. Misbah Dada and
Mr. Deepanshu Agarwal, Advocates i/b ELP for the Respondent
(SEBI).
WITH
Misc. Application No. 800 of 2021
And
Appeal No. 485 of 2021
Rakesh Sharma ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vishal S. Khanavkar, Advocate for the Appellant.
5
Mr. Abhiraj Arora, Advocate with Mr. Shourya Tanay,
Ms. Misbah Dada and Mr. Deepanshu Agarwal, Advocates i/b
ELP for the Respondent.
WITH
Misc. Application No. 899 of 2021
And
Appeal No. 566 of 2021
Inventure Growth and Securities Limited ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Kunal Katariya, Advocate with Mr. Sahebrao Wamanrao
Buktare, Ms. Ashmita Goradia - Advocates and Mr. Ravi Vijay
Ramaiya - CA i/b Shah & Ramaiya, Chartered Accountants for
the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Shourya Tanay,
Ms. Misbah Dada and Mr. Deepanshu Agarwal, Advocates i/b
ELP for the Respondent.
WITH
Appeal No. 567 of 2021
APL Infrastructure Private Limited ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Gaurav Joshi, Senior Counsel with Ms. Akshaya Bhansali,
Mr. Suyash Bhandari, Mr. Pulkit Lodha, Advocate and Ms.
Nirali Mehta, Practicing Company Secretary i/b Mindspright
Legal for the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Shourya Tanay,
Ms. Misbah Dada and Mr. Deepanshu Agarwal, Advocates i/b
ELP for the Respondent.
6
WITH
Appeal No. 568 of 2021
Mr. Sanjay Gupta ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Gaurav Joshi, Senior Counsel with Ms. Akshaya Bhansali,
Mr. Suyash Bhandari, Mr. Pulkit Lodha, Advocate and Ms.
Nirali Mehta, Practicing Company Secretary i/b Mindspright
Legal for the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Shourya Tanay,
Ms. Misbah Dada and Mr. Deepanshu Agarwal, Advocates i/b
ELP for the Respondent.
AND
Appeal No. 607 of 2021
Mr. Deepak Thakkar ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. V. M. Singh, Advocate with Mr. Pulkit Sharma,
Mr. Priyanshu Mishra, Advocate for the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Shourya Tanay,
Ms. Misbah Dada and Mr. Deepanshu Agarwal, Advocates i/b
ELP for the Respondent.
ORDER:
1. We have heard Shri Setalvad, the learned senior counsel and Shri Abhiraj Arora, the learned counsel for the respondent in the connected appeals. Put up tomorrow i.e. on May 16, 2023 for arguments in rejoinder. 7
2. 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 15.05.2023 PRERNA by PRERNA Digitally signed PK MANISH MANISH KHARE Date: 2023.05.17 KHARE 11:13:02 +05'30'