Securities Appellate Tribunal
Dr. Kailash S. Choudhari vs Sebi on 20 April, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 20.04.2021
Appeal No. 534 of 2019
P.F. Sundesha & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Sumit Garg, Advocate with Mr. Nishant Varun, Advocate
for the Appellant.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Advocate and Mr. Arnav Misra, Advocates i/b K. Ashar & Co.
for the Respondent.
WITH
Appeal No. 535 of 2019
Aksh Optifibre Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rahul Agarwal, Advocate with Mr. Sumit Garg and
Mr. Nishant Varun, Advocates for the Appellant.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Advocate and Mr. Arnav Misra, Advocates i/b K. Ashar & Co.
for the Respondent.
2
WITH
Appeal No. 536 of 2019
Dr. Kailash S. Choudhari ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Sumit Garg, Advocate with Mr. Nishant Varun, Advocate
for the Appellant.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Advocate and Mr. Arnav Misra, Advocates i/b K. Ashar & Co.
for the Respondent.
WITH
Appeal No. 438 of 2020
Aksh Optifibre Ltd. ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Rahul Agarwal, Advocate with Mr. Sumit Garg and
Mr. Nishant Varun, Advocates for the Appellant.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Advocate and Mr. Arnav Misra, Advocates i/b K. Ashar & Co.
for the Respondent.
WITH
Appeal No. 439 of 2020
Dr. Kailash S. Choudhari ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
3
Mr. Sumit Garg, Advocate with Mr. Nishant Varun, Advocate
for the Appellant.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Advocate and Mr. Arnav Misra, Advocates i/b K. Ashar & Co.
for the Respondent.
AND
Appeal No. 440 of 2020
P.F. Sundesha & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Sumit Garg, Advocate with Mr. Nishant Varun, Advocate
for the Appellant.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Advocate and Mr. Arnav Misra, Advocates i/b K. Ashar & Co.
for the Respondent.
ORDER:
1. The learned counsel for the appellant states that the settlement application has been filed in two of the connected appeals by Aksh Optifibre Ltd. and Dr. Kailash S. Choudhari. In view of the aforesaid, the matter is adjourned for a period of six weeks to enable SEBI to take appropriate decision on the settlement application. SEBI may be intimated to the Tribunal on the next date. List on June 29, 2021. 4
2. 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.
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 20.04.2021 by KSHMI NAIR RAJALAKSHMI H msb Date: 2021.04.23 H NAIR 09:33:04 +05'30'