Supreme Court - Daily Orders
Securities And Exchange Board Of India vs Nimain Charan Biswal on 18 November, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3174/2020
SECURITIES AND EXCHANGE BOARD OF INDIA APPELLANT(S)
VERSUS
NIMAIN CHARAN BISWAL RESPONDENT(S)
O R D E R
After hearing Mr. Tushar Mehta, learned Solicitor General and Mr. C.U. Singh, learned senior counsel appearing for the appellant and Mr. Nimain Charan Biswal, respondent in-person, we are not inclined to interfere with the order passed by the Securities Appellate Tribunal, Mumbai.
The appeal is dismissed. Pending application(s), if any, shall stand disposed of accordingly.
However, adverse remarks made against the respondent in para 19 of the order impugned are expunged and cost of Rs. 50,000/- is waived.
........................J. [L. NAGESWARA RAO] ...
.....................J. [HEMANT GUPTA] Signature Not Verified Digitally signed by ........................J. ASHWANI KUMAR Date: 2020.11.20 19:20:37 IST [AJAY RASTOGI] Reason: NEW DELHI;
NOVEMBER 18, 2020.
ITEM NO.16 Court 7 (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). 3174/2020 SECURITIES AND EXCHANGE BOARD OF INDIA Appellant(s) VERSUS NIMAIN CHARAN BISWAL Respondent(s) (IA No.91720/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.91719/2020-STAY APPLICATION ) Date : 18-11-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE AJAY RASTOGI For Appellant(s) Mr. Tushar Mehta, SG Mr. C.U. Singh, Sr. Adv.
Mr. Pratap Venugopal, Advocate Ms. Surekha Raman, Advocate Ms. Ila Haldiya, Advocate Ms. Ayushi Gaur, Advocate Mr. Akhil Abraham Roy, Advocate Mr. Vijay Valsan, Advocate M/S. K J John And Co, AOR For Respondent(s) Mr. Nimain Charan Biswal Caveator-in-person UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (ANAND PRAKASH) AR-CUM-PS BRANCH OFFICER
(Signed order is placed on the file)