Securities Appellate Tribunal
Basant Malpani vs Sebi on 19 July, 2016
Author: J.P. Devadhar
Bench: J.P. Devadhar
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 19.07.2016
Misc. Application No. 157 of 2015
And
Appeal No. 204 of 2015
Basant Malpani
21, Jalaram Nagar, 2nd Floor,
Ganjawala Lane,
Mumbai - 400 092. ...Appellant
Versus
Securities and Exchange Board of India,
SEBI Bhavan, Plot No. C-4A, G-Block,
Bandra-Kurla Complex, Bandra (East),
Mumbai - 400 051. ...Respondent
WITH
Misc. Application No. 271 of 2015
And
Appeal No. 402 of 2015
Shivram Motilal Meena
857, Basawa Ward No. 8,
Basawa, Dist. Dausa, Dausa,
Rajasthan - 303 327. ...Appellant
Versus
Securities and Exchange Board of India,
SEBI Bhavan, Plot No. C-4A, G-Block,
Bandra-Kurla Complex, Bandra (East),
Mumbai - 400 051. ...Respondent
WITH
Misc. Application No. 286 of 2015
And
Appeal No. 417 of 2015
Sanjay Thakkar
66, Yogiraj, M.B. Patel Farm House Rd.,
Vatva Road, Jasodanagar,
Ahmedabad. ...Appellant
Versus
Securities and Exchange Board of India,
SEBI Bhavan, Plot No. C-4A, G-Block,
Bandra-Kurla Complex, Bandra (East),
Mumbai - 400 051. ...Respondent
2
Mr. Anant Upadhyay, Advocate for the Appellant in Appeal Nos. 204, 402
and 417 of 2015.
Mr. Vikram Nankani, Senior Advocate with Mr. Tomu Francis, Advocate
for the Respondent in Appeal Nos. 204, 402 and 417 of 2015.
CORAM : Justice J.P. Devadhar, Presiding Officer
Jog Singh, Member
Dr. C.K.G. Nair, Member
Per : J.P. Devadhar (Oral)
Misc. Application No. 157 of 2015 in Appeal No. 204 of 2015:
By this Misc. Application appellant seeks condonation of 6 days
delay in filing the appeal. For the reasons stated in the Misc. Application,
the delay is condoned. Accordingly, Misc. Application is disposed of with
no order as to costs.
Misc. Application No. 271 of 2015 in Appeal No. 402 of 2015:
By this Misc. Application appellant seeks condonation of 124 days
delay in filing the appeal. For the reasons stated in the Misc. Application,
the delay is condoned. Accordingly, Misc. Application is disposed of with
no order as to costs.
Misc. Application No. 286 of 2015 in Appeal No. 417 of 2015:
By this Misc. Application appellant seeks condonation of 139 days
delay in filing the appeal. For the reasons stated in the Misc. Application,
the delay is condoned. Accordingly, Misc. Application is disposed of with
no order as to costs.
3
Appeal Nos. 204 of 2015, 402 of 2015 and 417 of 2015:-
1.Counsel for the parties state that in view of the order passed in Appeal No. 316 of 2015 (Shiv Kumar Agarwal vs. Securities and Exchange Board of India) on March 16, 2016, the orders impugned in these appeals may also be set aside and restored to the file of Adjudicating Officer of SEBI for passing fresh orders on merit and in accordance with law.
2. Accordingly, the orders impugned in these appeals are quashed and set aside and restored to the file of Adjudicating Officer of SEBI for passing fresh orders on merits and in accordance with law.
3. All these appeals are disposed of in the above terms with no order as to costs.
Sd/-
Justice J.P. Devadhar Presiding Officer Sd/-
Jog Singh Member Sd/-
Dr. C.K.G. Nair Member 19.07.2016 Prepared and compared by:
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