Securities Appellate Tribunal
Mumbai Sez Ltd. vs Sebi on 26 April, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 26.04.2021
Appeal No. 87 of 2021
Reliance Industries Limited ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Harish N. Salve, Senior Advocate with Mr. Janak
Dwarkadas, Senior Advocate, Mr. Rohan Rajadhyaksha,
Mr. Ashwath Rau, Mr. Vivek Shetty, Ms. Cheryl Fernandes and
Mr. Harshit Jaiswal, Advocates i/b AZB & Partners, Mr. Amey
Nabar, Representative of the Appellant.
Mr. Arvind Datar, Senior Advocate with Mr. Shiraz Rustomjee,
Senior Advocate, Mr. Suraj Choudhary, Ms. Shreya Parikh,
Mr. Mihir Mody and Mr. Arnav Misra, Advocates i/b K. Ashar
& Co. for the Respondent.
WITH
Appeal No. 88 of 2021
Mukesh D. Ambani ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Harish N. Salve, Senior Advocate with Mr. Janak
Dwarkadas, Senior Advocate, Mr. Rohan Rajadhyaksha,
Mr. Ashwath Rau, Mr. Vivek Shetty, Ms. Cheryl Fernandes and
Mr. Harshit Jaiswal, Advocates i/b AZB & Partners, Mr. Amey
Nabar, Representative of the Appellant.
Mr. Shiraz Rustomjee, Senior Advocate with Mr. Suraj
Choudhary, Ms. Shreya Parikh, Mr. Mihir Mody and Mr. Arnav
Misra, Advocates i/b K. Ashar & Co. for the Respondent.
2
WITH
Appeal No. 89 of 2021
Navi Mumbai SEZ Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Ayush Agarwala, Advocate i/b M/s. Krishnamurthy & Co.
for the Appellant.
Mr. Shiraz Rustomjee, Senior Advocate with Mr. Suraj
Choudhary, Ms. Shreya Parikh, Mr. Mihir Mody and Mr. Arnav
Misra, Advocates i/b K. Ashar & Co. for the Respondent.
AND
Appeal No. 90 of 2021
Mumbai SEZ Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Ayush Agarwala, Advocate i/b M/s. Krishnamurthy & Co.
for the Appellant.
Mr. Shiraz Rustomjee, Senior Advocate with Mr. Suraj
Choudhary, Ms. Shreya Parikh, Mr. Mihir Mody and Mr. Arnav
Misra, Advocates i/b K. Ashar & Co. for the Respondent.
ORDER:
1. These appeals arise from a common order and are being taken up together. Connect with each other. 3
2. After hearing the learned senior counsel for the parties, we allow four weeks time to the respondent to file a reply. Four weeks thereafter to the appellant to file a rejoinder. The matter would be listed for admission and for final disposal on July 29, 2021.
3. Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference or through physical hearing.
4. 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 Justice M.T. Joshi Judicial Member 26.04.2021 Digitally signed RAJALA byRAJALAKSHMI KSHMI HDate:
NAIR msb H NAIR 2021.04.29 07:18:19 +05'30'