Securities Appellate Tribunal
Roselabs Finance Ltd. vs Sebi on 8 February, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 08.02.2021
Appeal No. 203 of 2019
Shiv Kumar Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. K.C. Jacob, Advocate i/b Corporate Law Chambers India
for the Appellant.
Ms. Rashi Dalmia, Advocate i/b ELP for the Respondent.
WITH
Appeal No. 255 of 2019
Madhudevi Agrawal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. K.C. Jacob, Advocate i/b Corporate Law Chambers India
for the Appellant.
Ms. Rashi Dalmia, Advocate i/b ELP for the Respondent.
WITH
Appeal No. 350 of 2019
Pawankumar Agarwal & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
2
Ms. Rajvi Patel, Advocate for the Appellant.
Ms. Rashi Dalmia, Advocate i/b ELP for the Respondent.
WITH
Appeal No. 462 of 2019
Sanjay Thakkar ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Saurabh Bachhawat, Advocate i/b Ms. Chitra Sharma,
Advocate for the Appellant.
Ms. Rashi Dalmia, Advocate i/b ELP for the Respondent.
AND
Appeal No. 101 of 2020
Roselabs Finance Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Zal Andhyarujina, Advocate with Ms. Shruti Sardessai,
Ms. Sneha Jaisingh, Mr. Mehul Jain and Mr. Chirag Chhabra,
Advocates i/b Bharucha & Partners for the Appellant.
Ms. Rashi Dalmia, Advocate i/b ELP for the Respondent.
ORDER:
1. Stand over to March 3, 2021.
2. Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether 3 the matter would be taken up for hearing 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 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.
RAJALAKS Digitally signed Justice M.T. Joshi by RAJALAKSHMI HMI H H NAIR Judicial Member Date: 2021.02.09 08.02.2021 NAIR 14:12:07 +05'30' msb