Securities Appellate Tribunal
In The Matter Of A.L.No. 457 Of 2020 - Dr. ... vs Sebi on 7 December, 2020
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date:7.12.2020
Appeal No.359 of 2020
Laxmi Kanta Tolasariya ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal No.362 of 2020
Srikant Karwa HUF & Anr ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal No.411 of 2020
2
Viren Shelters LLP ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.428 of 2020
Gopi Krishna Manepally (HUF) ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.429 of 2020
Murali Krishna Manepally (HUF) ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
3
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.430 of 2020
Solex Commercial & Credit Pvt. Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.431 of 2020
Dukes Products (India) Limited ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
4
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.432 of 2020
Dukes Consumer Care Limited ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.447 of 2020
Ankit Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.448 of 2020
5
Umang Projects LLP ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.450 of 2020
Omprakash Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.457 of 2020
Dr. Omprakash Agarwal ...Appellant
Versus
6
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellant.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
With
Appeal Lodging No.418 of 2020
Jitendra C. Janani & Ors ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Saurabh Bachhawat, Advocate with Mr. Jay Vakil,
Advocate i/b. Mr. Jay Vakil and Mr. Krunal Janani
Representative for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt and
Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for
the Respondent.
Order:
1.Three weeks further time is allowed to the appellant to file rejoinder. List on 8th January, 2021.
2. Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the 7 hearing would take place through video conferencing 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 Presiding Officer 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 TARUN Digitally signed by TARUN AGARWAL DN: c=IN, o=PUBLIC WORKS DEPARTMENT UTTAR PRADESH, postalCode=221505, st=Uttar Pradesh, 2.5.4.20=30fcf68685192bbc53e6ff1608a83fb3881de7a c2ab7954d509c85ed6e0f7c41, Presiding Officer AGARWAL serialNumber=095f8b286bb0b1cd07ff676611f4f5e799 9727d404aa38ca422f9d3529bdb8a3, cn=TARUN AGARWAL Date: 2020.12.07 15:34:23 +05'30' Justice M.T. Joshi Judicial Member 7.12.2020 RHN