Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Madhya Pradesh High Court

Amit Verma vs S.B.I Cap Securities Ltd. Member Of ... on 12 March, 2026

Author: Vishal Mishra

Bench: Vishal Mishra

          NEUTRAL CITATION NO. 2026:MPHC-JBP:20538




                                                               1                                  WP-8101-2026
                              IN     THE       HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          BEFORE
                                            HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                   ON THE 12th OF MARCH, 2026
                                                  WRIT PETITION No. 8101 of 2026
                                                    AMIT VERMA
                                                       Versus
                               S.B.I CAP SECURITIES LTD. MEMBER OF NATIONAL STOCK
                                            EXCHANGE LTD. AND OTHERS
                           Appearance:
                              Shri Amit Verma - petitioner in person.
                              Shri Gandharv Garh - Advocate through V.C. and Shri Anshit Agarwal - Advocate
                           for respondent No.2.

                                                                   ORDER

This petition is filed seeking the following reliefs:-

"1. यह क, यािचकाकता माननीय यायालय से ाथना करता है क िन ट
- 50 ऑ शन े डं ग म ए सपाइर दनांक वाले दन ए सपाइर लॉट पर ऑ शन े डं ग और पैस का िनवेश करवाना इसिलए यायसंगत नह ं है य क ए सपाइर दनांक के दन िन ट - 50 ए सपाइर लॉट का ीिमयम रे ट तेजी से शू य क तरफ बढते हुये शू य हो जाता है । जससे िनवेशक को पैसा का घाटा ह होता है लाभ नह ं होता है । अतः इस तरह क ऑ शन े डं ग को ए सपाइर दनांक के दन वभा वक िन ट - 50 ऑ शन े डं ग क ण े ी म शािमल नह ं कया जा सकता है । अतः इस मामले म यािचकाकता को जो पैसा दनांक 27.01.2026 को एवं 03.02.2026 को मेरे एस. बाई. आई कैप एस.बाई. कैप िस यू रट स िलिमटे ड े डं ग बैक ऑ फस कोड लाईट आई.ड . मांक 4001840089 खाता से जो क, दनांक 27.01.2026 को यािचकाकता का . 23,52,363.84 पैसे (अंकन तेईस लाख बावन हजार तीन सौ तेरेसठ दशमलव चौरासी पैसा) एवं दनांक 03.02.2026 को यािचकाकता का . 3,32,772.40 पैसे (अंकन तीन लाख ब ीस हजार सात सौ बह र दशमलव चालीस पैसा) जो क कुल पये पये 26,85,136.24 पैसे (अंकन छ बीस लाख पचासी हजार एक सौ छ ीस दशमलव चौबीस पैसा) यािचकाकता के डमेट खाता से शेयर बाजार के खाता आई.ड . मांक 4001840089 से काट िलया गया है । वो यािचकाकता को कुल पये 26,85,136.24 पैसे अंकन छ बीस लाख पचासी हजार एक सौ छ ीस दशमलव चौबीस पैसा) दान करने के िलए उ रवा दय को आदे श करने क कृ पा क जाय। ऐसी ाथना है ।
Signature Not Verified Signed by: SUSHEEL KUMAR JHARIYA Signing time: 13-03-2026 16:42:09
NEUTRAL CITATION NO. 2026:MPHC-JBP:20538

2 WP-8101-2026

(ii) यह क, यािचकाकता ारा तुत यािचका पूर तरह स य पर आधा रत है , और उसम िन ट - 50 ऑ शन े डं ग क ए सपाइर दनांक को ए सपाइर लॉट के ीिमयम रे ट का शू य हो जाना के जस मामले को चुनौती द गई है उसके संबंध म अपना प रखने के िलए उ रवा दय के पास कोई ठोस आधार और िनयम कानून नह ं है इसिलए यािचकाकता के प म उ केश का फैसाला दया जाना ह यायसंगत है ।"

It is the case of the petitioner that he opened a demat account with SBI CAP Securities Limited for trading and buying shares in the stock exchange and deposited money in the account. With effect from January 2026 to 3rd February, 2026 a total Rs.26,85,136.24 has been deducted from the petitioner's Nifty-50 option trading account. However, no refund has been received by him. Hence, this petition has been seeking refund of his money.
Admittedly, there is alternative efficacious remedy available to the petitioner in terms of Section 15K of Securities and Exchange Board of India as well as in terms of Section 23L of Securities Contracts (Regulation) Act, 1956. The petitioner can approach the authorities under the said provisions for redressal of his grievances.
The Hon'ble Supreme Court in the case of Sahara India Real Estate Corporation Limited and another vs. Union of India and others reported in (2013) 1 SCC 175 has dealt with the similar issue. The same was again reconsidered by the High Court of Delhi in the case of Rajendra Lal Virmani vs. Union of India and others (W.P.(C) 4408 of 2024) dated 04.02.2026 as well as in the case of K.C. Aggarwal vs. Securities and Exchange Board of India and another (W.P. (C) 2167 of 2026) dated 16.02.2026.

As an alternate efficacious remedy is available to the petitioner under the Act, this Court refrains from entertaining the present petition. The writ Signature Not Verified Signed by: SUSHEEL KUMAR JHARIYA Signing time: 13-03-2026 16:42:09 NEUTRAL CITATION NO. 2026:MPHC-JBP:20538 3 WP-8101-2026 petition sans merit and is accordingly dismissed.

However, the petitioner is at liberty to avail the remedy available to him under the law.

(VISHAL MISHRA) JUDGE sj Signature Not Verified Signed by: SUSHEEL KUMAR JHARIYA Signing time: 13-03-2026 16:42:09