Securities Appellate Tribunal
Basant Malpani vs Sebi on 18 November, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 18.11.2021
Appeal No.203 of 2019
Shiv Kumar Agarwal ... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Vinay Chauhan, Advocate with Mr. K. C. Jacob, Advocate
i/b. Corporate Law Chambers India for the Appellant.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Ms.
Rashi Dalmia, Mr. Karthik Narayan and Mr. Harshvardhan
Nankani, Advocates i/b. ELP for the Respondent.
With
Appeal No. 255 of 2019
Madhudevi Agarwal ... Appellant
Versus
Securities & Exchange Board of India ...Respondent
Mr. Vinay Chauhan, Advocate with Mr. K. C. Jacob, Advocate i/b. Corporate Law Chambers India for the
Appellant.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Ms. Rashi Dalmia, Mr. Karthik Narayan and Mr.
Harshvardhan Nankani, Advocates i/b. ELP for the Respondent.
With
Appeal No. 350 of 2019
Pawankumar Agarwal & Ors. ... Appellants
Versus
Securities and Exchange Board of India ... Respondent
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Ms. Rashi Dalmia, Mr. Karthik Narayan and Mr.
Harshvardhan Nankani, Advocates i/b. ELP for the Respondent.
With
Appeal No. 462 of 2019
Sanjay Thakkar ..... Appellant
2
Versus
Securities and Exchange Board of India ... Respondent
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Ms. Rashi Dalmia, Mr. Karthik Narayan and Mr.
Harshvardhan Nankani, Advocates i/b. ELP for the Respondent.
With
Appeal No. 101 of 2020
Roselabs Finance Ltd. ..... Appellant
Versus
Securities & Exchange Board of India ... Respondent
Mr. Zal Andhyarujina, Senior Advocate with Ms. Shruti Sardessai, Mr. Adhiraj Malhotra and Mr. Mehul Jain,
Advocates i/b. Bharucha & Partners for the Appellant.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Ms. Rashi Dalmia, Mr. Karthik Narayan and Mr.
Harshvardhan Nankani, Advocates i/b. ELP for the Respondent.
With
Misc. Application No.609 of 2021
And
Appeal No.447 of 2021
Basant Malpani ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Ms. Mona Vora, Advocate for the Appellant.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Ms. Rashi Dalmia, Mr. Karthik Narayan and Mr.
Harshvardhan Nankani, Advocates i/b. ELP for the Respondent.
Order:
1.List on 13th January, 2022.
2. Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the 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 3 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 by signed 18.11.2021 KSHMI NAIR RAJALAKSHMI H Date: 2021.11.22 RHN H NAIR 16:21:27 +05'30'