Supreme Court - Daily Orders
Securities & Exchange Board Of India vs Zenith Infotech Ltd . on 19 August, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7134 OF 2013
SECURITIES & EXCHANGE BOARD OF INDIA ... APPELLANT
VS.
ZENITH INFOTECH LTD & ORS. ... RESPONDENTS
O R D E R
Heard the learned counsel for the parties. It is not in dispute that the order dated 25 th March, 2013, passed by the Securities & Exchange Board of India (“SEBI”, for short) was challenged before the Securities Appellate Tribunal, Mumbai (“SAT”, for short) and the order dated 23rd July, 2013, passed by the SAT in the said appeal had been challenged before this Court. By virtue of the said order, the case was remanded to the SEBI for fresh consideration.
During the pendency of this appeal, the SEBI decided the case on 11th April, 2014.
The order dated 11th April, 2014, passed by the SEBI has been now challenged before the SAT and the SAT is to Signature Not Verified hear the appeal on 20th August, 2014. Digitally signed by Sarita Purohit Date: 2014.08.26 17:41:34 IST Reason: 1 In the aforesaid circumstances, we are of the view that this appeal has become infructuous. The appeal is disposed of as having become infructuous.
It is clarified that it would also be open to the SAT to pass an appropriate interim order in accordance with law so as to protect the interest of the concerned investors.
..............J. [ANIL R. DAVE] ..............J. [UDAY UMESH LALIT] New Delhi;
August 19, 2014.
2
ITEM NO.30 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).7134/2013 SECURITIES & EXCHANGE BOARD OF INDIA Appellant(s) VERSUS ZENITH INFOTECH LTD & ORS. Respondent(s) (With appln.(s) for bringing on record additional documents and directions and office report) Date : 19/08/2014 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Chandra Uday Singh,Sr.Adv.
Mr. Pratap Venugopal,Adv. Ms. Surekha Raman,Adv.
Mr. Gaurav Nair,Adv.
For M/s. K.J. John & Co.,Advs.
For Respondent(s) Dr. Abhishek Manu Singhv,Sr.Adv.
Mr. Parag P. Tripathi,Sr.Adv. Mr. Nirav Shah,Adv.
Ms. Udita Singh,Adv.
Mr. Amit Bhandari,Adv.
Mr. Chandra Prakash,Adv.
Mr. C.A. Sundaram,Sr.Adv. Mr. Ranjit Shetty,Adv.
For Mr. Jayant Mohan,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of as having become infructuous in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) 3