Securities Appellate Tribunal
Deviprasad Singh vs Sebi on 23 December, 2020
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date:23.12.2020
Appeal No.183 of 2019
GKN Securities & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Ravichandra Hegde, Advocate with Mr. Robin Shah
and Ms. Mitravinda Chunduru, Advocates i/b Parinam
Law Associates for the Appellants.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Misc. Application No.233 of 2019
And
Appeal No.323 of 2019
Deviprasad Singh ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rashid Boatwalla, Advocate with Mr. Pruthvi
Dinoja, Advocate i/b. MKA & Co. for the Appellant.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
2
With
Misc. Application No.234 of 2020
And
Appeal No.324 of 2019
Ravi Varansai ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rashid Boatwalla, Advocate with Mr. Pruthvi
Dinoja, Advocate i/b. MKA & Co. for the Appellant.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Misc. Application No.235 of 2020
And
Appeal No.325 of 2019
Nagendra Kumar ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rashid Boatwalla, Advocate with Mr. Pruthvi
Dinoja, Advocate i/b. MKA & Co. for the Appellant.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
3
With
Appeal No.326 of 2019
Way2Wealth Brokers Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rohan Banerjee, Advocate with Mr. Rishi Ray,
Advocate i/b. Cyril Amarchand Mangaldas for the
Appellant.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Appeal No.327 of 2019
M.R. Shashibhushan ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rohan Banerjee, Advocate with Mr. Rishi Ray,
Advocate i/b. Cyril Amarchand Mangaldas for the
Appellant.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
4
With
Appeal No.328 of 2019
Suprabhat Lala ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Joby Mathew, Advocate with Mr. Anshuman Sugla,
Advocate i/b. Joby Mathew and Associates for the
Appellant.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Appeal No.329 of 2019
Infotech Financials Pvt. Ltd. & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Zerick Dastur, Advocate with Ms. Sneha Sheth and
Ms. Palak Agrawal, Advocates i/b. Zerick Dastur,
Advocates and Solicitors for the Appellants.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Appeal No.330 of 2019
5
Ajay Shah ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Zerick Dastur, Advocate with Ms. Sneha Sheth and
Ms. Palak Agrawal, Advocates i/b. Zerick Dastur,
Advocates and Solicitors for the Appellants.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Appeal No.332 of 2019
Ravi Narain ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rashid Boatwalla, Advocate with Mr. Pruthvi
Dinoja, Advocate i/b. MKA & Co. for the Appellant.
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Appeal No.334 of 2019
National Stock Exchange of India Ltd. ...Appellant
6
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Appeal No.335 of 2019
National Stock Exchange of India Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Appeal No.337 of 2019
Chitra Ramkrishna ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
7
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
With
Appeal No.338 of 2019
Chitra Ramkrishna ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rafique Dada, Senior Advocate with Mr. Anubhav
Ghosh and Mr. Ravishekhar Pandey, Advocates i/b. The
Law Point for the Respondent.
Order:
1.Let these matters be listed for admission and for final hearing on 8th February, 2021. In the meanwhile, parties may scan the records and submit the same to the Tribunal.
2. Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing or through physical hearing. 8
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 RAJALAKS Digitally signed by RAJALAKSHMI H NAIR HMI H NAIR Date: 2020.12.28 12:00:21 +05'30' Dr. C.K.G. Nair Member Justice M.T. Joshi Judicial Member 23.12.2020 RHN