Securities Appellate Tribunal
Praveen Kurele & Ors. & 43 Connected ... vs Sebi on 6 October, 2021
1
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 06.10.2021
Appeal No. 319 of 2020
Praveen Kurele & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Akshay Doctor, Advocate i/b Mr. Vikas Bengani, Advocate for the Appellants.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani, Ms.
Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Misc. Application No. 332 of 2020
(Stay Application)
And
Appeal No. 323 of 2020
Som Prakash Goenka ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Neville Lashkari, Advocate with Mr. Prakash Shah, Advocate i/b Prakash Shah &
Associates for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Misc. Application No. 334 of 2020
(Stay Application)
And
Appeal No. 324 of 2020
Surendra Kumar Gupta ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Neville Lashkari, Advocate with Mr. Prakash Shah, Advocate i/b Prakash Shah &
Associates for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani, Ms.
Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the Respondent.
2
WITH
Appeal No. 358 of 2020
Manish Kumar Garg ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 364 of 2020
Sanjeev Sanghi ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 365 of 2020
Pranveer Singh ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 422 of 2020
Raghuvansh Agrofarms Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Saurabh Bacchawat, Advocate i/b Mr. Yahya Batatawala, Advocate for the Appellants.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani, Ms.
Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the Respondent.
3
WITH
Appeal No. 423 of 2020
Litmus Investment Ltd. ...Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Saurabh Bacchawat, Advocate i/b Mr. Yahya Batatawala, Advocate for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 374 of 2020
Sajan Kumar Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 375 of 2020
Vivek Karwa ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 376 of 2020
Geeta Mishra & Anr. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellants.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani, Ms.
Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the Respondent.
4
WITH
Appeal No. 377 of 2020
Sanjay Kumar ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 435 of 2020
Manisha Sharma ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 398 of 2020
Ashok Kumar Maheshwari & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 399 of 2020
Manoj Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
5
WITH
Appeal No. 400 of 2020
Narendra Kumar & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 401 of 2020
Divya Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 437 of 2020
Shubham Agarwal & Anr. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 452 of 2020
Bakliwal Vyapar Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
6
WITH
Appeal No. 453 of 2020
Deepak Kumar Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 462 of 2020
Jasmine Commodities Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani,
Ms. Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the
Respondent.
WITH
Appeal No. 463 of 2020
Aviral Industries Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 480 of 2020
Seema Kapoor & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. forAppellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
7
WITH
Appeal No. 501 of 2020
Vinay Kumar Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 531 of 2020
Santosh Kumar ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 492 of 2020
Kavita Awasti & Anr. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellants.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani, Ms.
Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 493 of 2020
KPK Fin Consultancy Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
8
WITH
Appeal No. 553 of 2020
Param Jeet Singh ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 555 of 2020
Shrishti E Systems Pvt. Ltd. ...Appellant
Versus
Securities & Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 67 of 2021
Subodh Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Zal Andhyarujina, Senior Advocate i/b Mr. Yahya Batatawala, Advocate for the Appellant
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Misc. Application No. 91 of 2021
(Stay Application)
And
Appeal No. 131 of 2021
Mr. Raj Kumar ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Hetal Thakore, Advocate with Mr. Kunal Parekh, Advocate i/b Dua Associates AOR,
Advocate for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani, Ms.
Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the Respondent.
9
WITH
Misc. Application No. 211 of 2021
And
Appeal No. 195 of 2021
Sulabh Engineers & Services Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. P.N. Modi, Senior Advocate with Ms. Kalpana Desai and Mr. Meit Shah, Advocates i/b
Ketan Rupani & Co. for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani, Ms.
Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 354 of 2021
Deepa Mittal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Ashim Sood, Advocate with Mr. Ketan Rupani, Chartered Accountant i/b Ketan Rupani &
Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 355 of 2021
Manoj Kumar Agarwal ... Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. P.N. Modi, Senior Advocate with Ms. Kalpana Desai and Mr. Meit Shah, Advocates i/b
Ketan Rupani & Co. for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Binjal Samani, Ms.
Aditi Palnitkar, and Ms. Moksha Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 356 of 2021
Santosh Kumar Agarwal ... Appellant
Versus
Securities and Exchange Board of India ... Respondent
10
Mr. Meit Shah, Authorised Representative with Mr. Ketan Rupani Chartered Accountant i/b
Ketan Rupani & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 357 of 2021
Sandhya Agarwal & Ors. ... Appellants
Versus
Securities and Exchange Board of India ... Respondent
Mr. Meit Shah, Authorised Representative with Mr. Ketan Rupani Chartered Accountant i/b
Ketan Rupani & Co. for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 477 of 2021
Mridula Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 478 of 2021
Kamta Prasad Pandey ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 479 of 2021
Akhilesh Kumar Agnihotri ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
11
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. forthe Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 480 of 2021
Jeetendra Kumar Agnihotri ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 481 of 2021
Vasundhara Capital & Securities Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S. K. Jain, Practicing Company Secretary i/b S. K. Jain & Co. forthe Appellant.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 482 of 2021
Renu Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Saurabh Bacchawat, Advocate i/b Mr. Yahya Batatawala, Advocate for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
WITH
Appeal No. 483 of 2021
Raj Kumar Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
12
Mr. Saurabh Bacchawat, Advocate i/b Mr. Yahya Batatawala, Advocate for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
AND
Appeal No. 484 of 2021
Subodh Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Saurabh Bacchawat, Advocate i/b Mr. Yahya Batatawala, Advocate for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Binjal Samani, Ms. Aditi Palnitkar, and Ms. Moksha
Kothari, Advocates i/b Vidhii Partners for the Respondent.
ORDER:
1. On account of connectivity problem the matters cannot be heard today. Adjourned for the day. List on October 26, 2021.
2. Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be taken up for hearing through video conference or through physical hearing.
3. The present mattes were 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 13 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 06.10.2021 RAJALA Digitally by signed PK KSHMI NAIR RAJALAKSHMI H Date: 2021.10.08 H NAIR 14:30:24 +05'30'