Securities Appellate Tribunal
Anil Kumar Gupta (Huf) & Ors. vs Sebi on 4 January, 2018
Author: J. P. Devadhar
Bench: J. P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 04/01/2018
Appeal No.359 of 2017
1.Anil Kumar Gupta (HUF) House No.1360, Sector-4, Panchkula - 134 112.
2. Rajiv Kumar Comfort Homes, Flat No.11, Opp. Sunny Enclave, LIC Colony, Kharar.
(Greater Mohali)
3. Zamiruddin M D Fathima Manzir, Haroon Nagar, Sector 1/28, Opp. Masjid, Phuwari Sharif, Patna - 801 805.
4. Kusum Lata w/o Kamlesh Kumar B/144, PC Colony, Kankarbagh, Patna - 800 020.
5. Rita Verma House No.10A, Patliputra Colony, Patna - 800 013.
6. Sanyogita Kumari w/o Tarun Kumar, AG Colony, Main Road, Near Bank of Baroda, Chetna Smiti Road, Patna - 800 025.
7. Heena Rani Tekari Road, Roshan Ghat, Pathar Ki Masjid PO Mahendru, Patna - 800 006.
28. Kamlesh Kumar B 144, People's Co-op. Colony, PO - Kankarbagh, Patna - 800 020.
9. Nirmala Devi RPS MORE, Raghunath Path, Ganga Bihar Colony, Baily Road, Patna - 801 503.
10. Sadhana Singh Comfort Homes, Flat No.11, Opp. Sunny Enclave, LIC Colony, Kharar (Greater Mohali).
11. Kiran Prasad w/o Sanjay Prasad, 1st floor, P 157, Kailash Bhawan, MIT, Khagun Road, Mithapur, Patna - 800 001.
12. Nitin Narang C-202, The Villas, Akashneem Marg, DLF Phase 2, Sector 25, Gurgaon.
13. Uma Shanker At Sharfuddinpur, PO - Dainathi Bihta, Patna - 801 103.
14. Nand Kishore RPS More, Raghunath path, Ganga Vihar Colony, Bailey Road, Patna - 801 503.
15. Md. Ali Zafar 204, Saket Appt.
Road No.11, Patna - 800 024.
16. Sushant Agarwal D-208, Mansarovar Garden, Ring Road, New Delhi - 110 015. ... Appellants 3 Versus National Stock Exchange of India Limited NSE, Exchange Plaza, C-1, Block G, Bandra Kurla Complex, Bandra (E), Mumbai - 400 051. ... Respondent Mr. Akash Menon, Advocate i/b Mr. Vijay Kanoria, Advocate for the Appellant.
Mr. Vishal Kanade, Advocate a/w Mr. Mihir Gupte, Advocate i/b Singhania Legal Services for the Respondent.
CORAM : Justice J. P. Devadhar, Presiding Officer Dr. C. K. G. Nair, Member Per : Justice J. P. Devadhar (Oral)
1. This appeal is filed to challenge the communication issued by the National Stock Exchange Ltd. ("NSE" for short) on 10/2/2017. By that communication, the claim made by the appellants seeking review of their claim has been rejected. Counsel for NSE on instruction states that in supersession of the aforesaid communication dated 10/2/2017 NSE has decided to place the claim of the appellants before the Defaulters Committee for reconsideration.
2. In view of the above submission, nothing survives in the appeal and the same is disposed of accordingly with no order as to costs.
Sd/-
Justice J. P. Devadhar Presiding Officer Sd/-
Dr. C. K. G. Nair Member 04/01/2018 prepared & compared by-dg