Securities Appellate Tribunal
Vishvapradhan Commercial P. Ltd. vs Sebi on 20 April, 2022
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date:20.04.2022
Appeal No.293 of 2018
Vishvapradhan Commercial P. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Janak Dwarkadas, Senior Advocate with Mr.
Somasekhar Sundaresan, Mr. Rahul Dutt and Ms.
Zarnaab Aswad, Advocates i/b. Khaitan & Co for the
Appellant.
Mr. Gaurav Joshi, Senior Advocate with Mr. Suhail
Nathani, Mr. Abhiraj Arora, Mr. Manendra Singh, Mrs.
Anshu Mehta, Mr. Shourya Tanay and Mr. Harshvardhan
Nankani and Ms. Misbah Dada, Advocates i/b. ELP for
the Respondent.
With
Misc. Application No.415 of 2019
And
Misc. Application No.189 of 2021
And
Appeal No.294 of 2019
Dr. Prannoy Roy ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
2
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b. K. Ashar & Co. for the
Respondent.
With
Misc. Application No.416 of 2019
And
Appeal No.295 of 2019
Radhika Roy ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b. K. Ashar & Co. for the
Respondent.
With
Misc. Application No.417 of 2019
And
Appeal No.296 of 2019
RRPR Holding Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b. K. Ashar & Co. for the
Respondent.
With
Misc. Application No.106 of 2021
And
Misc. Application No.113 of 2021
And
Appeal No.77 of 2021
3
Dr. Prannoy Roy ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b. K. Ashar & Co. for the
Respondent.
With
Misc. Application No.107 of 2021
And
Appeal No.78 of 2021
Radhika Roy ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b. K. Ashar & Co. for the
Respondent.
With
Misc. Application No.108 of 2021
And
Appeal No.79 of 2021
RRPR Holding Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
4
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b. K. Ashar & Co. for the
Respondent.
With
Misc. Application No.123 of 2021
And
Appeal No.80 of 2021
New Delhi Television Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b. K. Ashar & Co. for the
Respondent.
Order:
Misc. Application Nos.415, 416 and 417 of 2019 in
appeal nos.294, 295 and 296 of 2019 respectively
1.The learned senior counsel for the respondent does not wish to press these applications. Dismissed as not pressed.
5Misc. Application Nos.106, 107, 108 and 123 of 2021 in appeal nos.77, 78, 79 and 80 of 2021 respectively
2. Since the matter is being heard the stay application nos. 106, 107 and 108 of 2021 are accordingly disposed of. Interim order, if any, is extended till the disposal of the appeal.
Misc. Application Nos.189 and 113 of 2021 in appeal nos.294 of 2019 and 77 of 2021 respectively
3. A prayer has been made by the appellant for placing additional documents on record and for inspection of documents which are with SEBI. In so far as the additional documents are concerned the respondents have no objection to those documents. Therefore, the documents which are filed will be considered during the course of hearing.
4. In so far as the relief for grant of inspection is concerned, such relief cannot be granted at this stage. Further, the issue whether adequate inspection was 6 granted by the respondent or not will be considered at the time of final hearing.
5. We have heard Mr. P.N. Modi, learned senior counsel for the appellant in appeal no.80 of 2021. The argument of Mr. Gaurav Joshi, learned senior counsel in appeal no.293 of 2018 has begun. Put up this matter for further hearing on 27th April, 2022.
6. 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. Certified copy of this order is also available from the Registry on payment of usual charges.
Justice Tarun Agarwala Presiding Officer Ms. Meera Swarup Technical Member RAJALA Digitally signed 20.4.2022 by KSHMI RAJALAKSHMI NAIR H Date: 2022.04.22 RHN H NAIR 16:31:14 +05'30'