Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Securities Appellate Tribunal

Navin Kumar Tayal & Ors. vs Sebi on 14 October, 2020

BEFORE THE SECURITIES APPELLATE TRIBUNAL
               MUMBAI

                                               Date : 14.10.2020


                         Appeal No. 250 of 2020


Navin Tayal & Anr.                              ..... Appellants

                     Versus

Securities and Exchange Board of India              ... Respondent


Mr. Aditya Bhansali, Advocate with Ms. Rakshita Poddar,
Advocate and Ms. Nirali Mehta, Practicing Company Secretary i/b
Mindspright Legal for the Appellants.
Mr. Mustafa Doctor, Senior Advocate with Mr. Abhiraj Arora,
Advocate i/b ELP for the Respondent.




                          With
                          Appeal No. 261 of 2020


Advik Textiles & Realpro Pvt. Ltd.                  ..... Appellant

                     Versus

Securities and Exchange Board of India               ... Respondent


Mr. Priyanshu Mishra, Advocate for the Appellant.
Mr. Mustafa Doctor, Senior Advocate with Mr. Abhiraj Arora,
Advocate i/b ELP for the Respondent.
                                  2
                          With
                          Appeal No. 262 of 2020


Kulvinder Nayyar                                    ..... Appellant

                     Versus

Securities and Exchange Board of India               ... Respondent


Mr. Priyanshu Mishra, Advocate for the Appellant.
Mr. Mustafa Doctor, Senior Advocate with Mr. Abhiraj Arora,
Advocate i/b ELP for the Respondent.




                          With
                          Appeal No. 263 of 2020


Rohitkumar Premkumar Gupta                       ..... Appellant

                   Versus

Securities and Exchange Board of India            ... Respondent


Mr. Sukrut Mhatre, Advocate for the Appellant.
Mr. Mustafa Doctor, Senior Advocate with Mr. Abhiraj Arora,
Advocate i/b ELP for the Respondent.




                          With
                          Appeal No. 8 of 2018


Navin Kumar Tayal & Ors.                    ..... Appellants

                Versus
                                  3
Securities and Exchange Board of India        ... Respondent


Mr. Aditya Bhansali, Advocate with Ms. Rakshita Poddar,
Advocate and Ms. Nirali Mehta, Practicing Company Secretary i/b
Mindspright Legal for the Appellants.
Mr. Mustafa Doctor, Senior Advocate with Mr. Abhiraj Arora,
Advocate i/b ELP for the Respondent.




                           With
                           Appeal No. 9 of 2018

Kulwinder Kumar Nayyar                      ..... Appellant

                Versus

Securities and Exchange Board of India       ... Respondent


Mr. Priyanshu Mishra, Advocate for the Appellant.
Mr. Mustafa Doctor, Senior Advocate with Mr. Abhiraj Arora,
Advocate i/b ELP for the Respondent.




                         With
                          Appeal No. 10 of 2018


Advik Textiles & Realpro Pvt. Ltd. & Anr.     .. Appellants

                  Versus

Securities and Exchange Board of India       ... Respondent

Mr. Priyanshu Mishra, Advocate for the Appellants.
                                   4
Mr. Mustafa Doctor, Senior Advocate with Mr. Abhiraj Arora,
Advocate i/b ELP for the Respondent.




                            With
                            Appeal No. 11 of 2018


Rohit Premkumar Gupta                            ..Appellant

                   Versus

Securities and Exchange Board of India         ... Respondent


Mr. Sukrut Mhatre, Advocate for the Appellant.
Mr. Mustafa Doctor, Senior Advocate with Mr. Abhiraj Arora,
Advocate i/b ELP for the Respondent.




ORDER:

1. We have heard the matters through video conference. A request was made by the learned counsel for SEBI that the affidavits have not been filed in some of the appeals. In view of the aforesaid, let the replies be filed, if any, in all the appeals within four weeks from today. Rejoinder may be filed within two weeks thereafter. The matters would be listed on December 7, 2020.

2. Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the 5 physical hearing or by video conference depending upon the prevailing situation on that time.

3. The present matter was heard through video conference due to Covid-19 pandemic. At this stage, it is not possible to sign a copy of this order nor a certified copy of this order could be issued by the Registry. In these circumstances, this order will be digitally signed by the Presiding Officer on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.

TARUN Digitally signed by TARUN AGARWAL DN: c=IN, o=PUBLIC WORKS DEPARTMENT UTTAR PRADESH, postalCode=221505, st=Uttar Pradesh, 2.5.4.20=30fcf68685192bbc53e6ff1608a83fb3881de7ac 2ab7954d509c85ed6e0f7c41, AGARWAL serialNumber=095f8b286bb0b1cd07ff676611f4f5e7999 727d404aa38ca422f9d3529bdb8a3, cn=TARUN AGARWAL Date: 2020.10.14 15:40:04 +05'30' Justice Tarun Agarwala Presiding Officer Dr. C. K. G. Nair Member Justice M. T. Joshi Judicial Member 14.10.2020 PTM