Securities Appellate Tribunal
Mrs. G.S.V. Divya Jyothi vs Sebi on 10 January, 2022
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date:10.01.2022
Appeal No.759 of 2021
Venmax Drugs and Pharmaceuticals Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S.V. Rama Krishna, Advocate SVRK Law Associates
for the Appellant.
Mr. Akash Rebello, Advocate with Mr. Chirag Shah and
Mr. Rishab Jain, Advocate i/b. Mansukhlal Hiralal & Co.
for the Respondent.
With
Appeal No.760 of 2021
Mr. A. Ramakrishnaiah ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S.V. Rama Krishna, Advocate SVRK Law Associates for the
Appellant.
Mr. Chirag Shah, Advocate with Mr. Rishab Jain, Advocate i/b.
Mansukhlal Hiralal & Co. for the Respondent.
With
Appeal No.761 of 2021
2
Mr. A. Venkateshwarlu ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S.V. Rama Krishna, Advocate SVRK Law Associates for the
Appellant.
Mr. Chirag Shah, Advocate with Mr. Rishab Jain, Advocate i/b.
Mansukhlal Hiralal & Co. for the Respondent.
With
Appeal No.762 of 2021
Mr. N. Krishnaiah ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S.V. Rama Krishna, Advocate SVRK Law Associates for the
Appellant.
Mr. Chirag Shah, Advocate with Mr. Rishab Jain, Advocate i/b.
Mansukhlal Hiralal & Co. for the Respondent.
With
Appeal No.763 of 2021
Mr. N.V. Narender ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
3
Dr. S.V. Rama Krishna, Advocate SVRK Law Associates for the
Appellant.
Mr. Chirag Shah, Advocate with Mr. Rishab Jain, Advocate i/b.
Mansukhlal Hiralal & Co. for the Respondent.
With
Appeal No.764 of 2021
Mrs. G.S.V. Divya Jyothi ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Dr. S.V. Rama Krishna, Advocate SVRK Law Associates for the
Appellant.
Mr. Chirag Shah, Advocate with Mr. Rishab Jain, Advocate i/b.
Mansukhlal Hiralal & Co. for the Respondent.
Order:
1.All these appeals are against a common order and are being taken up together. After hearing the learned counsel for the parties we direct the respondent to file a reply within three weeks. Rejoinder may be filed within three weeks thereafter. Matter would be listed for admission and for final disposal on 8th March, 2022.
4
2. Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the 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 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 RAJALA Digitally signed 10.01.2022 by RAJALAKSHMI KSHMI HDate:
NAIR 2022.01.12 RHN H NAIR 13:49:36 +05'30'