Securities Appellate Tribunal
Jyoti Bankda vs Sebi on 16 February, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 16.2.2021
Appeal No.101 of 2019
Bharat Kumar Doshi ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Shourya Tanay, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Appeal No.201 of 2019
Govind Das Pasari ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Somasekhar Sundaresan, Advocate i/b. Ms. Aishwarya
Shubhangi, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Appeal No.306 of 2019
Avichal Kasliwal ..... Appellant
2
Versus
Securities and Exchange Board of India ... Respondent
Ms. Aishwarya Shubhangi, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Appeal No.445 of 2019
Syncom Healthcare Ltd. & Ors. ..... Appellants
Versus
Securities and Exchange Board of India ... Respondent
Ms. Aishwarya Shubhangi, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Misc. Application No. 586 of 2019
And
Appeal No.533 of 2019
Ajay Bankda ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Deepak Dhane, Advocate for the Appellant.
3
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Misc. Application No.662 of 2019
And
Appeal No.602 of 2019
Avichal Kasliwal ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Ms. Aishwarya Shubhangi, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Misc. Application No.663 of 2019
And
Appeal No.603 of 2019
Govind Das Pasari ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Ms. Aishwarya Shubhangi, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Appeal No.615 of 2019
4
Jagadish Prasad Bagaria ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Ms. Aishwarya Shubhangi, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Appeal No.32 of 2020
Bharat Kumar Doshi ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Shourya Tanay, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Appeal No.97 of 2020
Ajay Bankda ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Ms. Aishwarya Shubhangi, Advocate for the Appellant.
5
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
With
Appeal No.98 of 2020
Jyoti Bankda ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Ms. Aishwarya Shubhangi, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b. K. Ashar & Co. for the Respondent.
Order:
1.It seems that the pleadings are not complete in some of the appeals. Let that be done by the parties within two weeks from today. Necessary autorisation from the IRP shall be taken by the counsel within the same period and vakalatnama would be filed. List on 10th March, 2021. It is made clear that on the next date the matter would be heard and disposed of.
2. Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the 6 appeal would be heard through video conference or through physical hearing.
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 Private Secretary 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.
Justice Tarun Agarwala Presiding Officer Justice M. T. Joshi Judicial Member RAJALA Digitally signed by RAJALAKSHMI 16.2.2021 KSHMI HDate:
NAIR 2021.02.18 RHN H NAIR 15:48:54 +05'30'