Securities Appellate Tribunal
Shiv Kumar Agarwal vs Sebi on 5 July, 2022
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 05.07.2022
Appeal No. 203 of 2019
Shiv Kumar Agarwal ... Appellant
Versus
Securities & Exchange Board of India ...Respondent
Mr. Vinay Chauhan, Advocate with Mr. K. C. Jacob, Advocate i/b Corporate Law Chambers
India for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Abhiraj Arora, Mr. Shourya Tanay,
Advocates i/b ELP for the Respondent.
With
Appeal No. 255 of 2019
Madhudevi Agarwal ... Appellant
Versus
Securities & Exchange Board of India ...Respondent
Mr. Vinay Chauhan, Advocate with Mr. K. C. Jacob, Advocate i/b Corporate Law Chambers
India for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Abhiraj Arora, Mr. Shourya Tanay,
Advocates i/b ELP for the Respondent.
With
Appeal No. 350 of 2019
Pawankumar Agarwal & Ors. ..... Appellants
Versus
Securities and Exchange Board of India ... Respondent
Ms. Rajvi Patel, Advocate for the Appellants.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Abhiraj Arora, Mr. Shourya Tanay,
Advocates i/b ELP for the Respondent.
2
With
Appeal No. 462 of 2019
Sanjay Thakkar ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Kunal Katariya, Advocate with Mr. Jash Joshi, Advocate for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Abhiraj Arora, Mr. Shourya Tanay,
Advocates i/b ELP for the Respondent.
With
Appeal No. 101 of 2020
Roselabs Finance Ltd. ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Zal Andhyarujina, Senior Advocate with Ms. Shruti Sardessai, Mr. Mehul Jain, Mr.
Aniruddha Banerji, Advocates i/b Bharucha & Partners for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Abhiraj Arora, Mr. Shourya Tanay,
Advocates i/b ELP for the Respondent.
With
Misc. Application No. 609 of 2021
And
Appeal No. 447 of 2021
Basant Malpani .... Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. P. R. Ramesh, Advocate with Ms. Mona Vora, AOR for the Appellant.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Abhiraj Arora, Mr. Shourya Tanay,
Advocates i/b ELP for the Respondent.
3
ORDER :
1. We have heard the learned counsel for the parties at some length. Order reserved. Written submissions, if any, may be filed within a week from today.
2. 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. Certified copy of this order is also available from the Registry on payment of usual charges.
Justice Tarun Agarwala Presiding Officer Justice M. T. Joshi Judicial Member Ms. Meera Swarup Technical Member RAJALA Digitally signed 05.07.2022 by KSHMI NAIR RAJALAKSHMI H Date: 2022.07.06 PTM H NAIR 15:13:26 +05'30'