Securities Appellate Tribunal
Shiv Kumar Agarwal vs Sebi on 13 January, 2022
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 13.01.2022
Appeal No. 203 of 2019
Shiv Kumar Agarwal ...Appellant
Versus
Securities and 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. Abhiraj Arora, Advocate with Mr. Karthik Narayan,
Mr. Harshvardhan Nankani and Mr. Shourya Tanay, Advocates
i/b ELP for the Respondent.
WITH
Appeal No. 255 of 2019
Madhudevi Agarwal ...Appellant
Versus
Securities and 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. Abhiraj Arora, Advocate with Mr. Karthik Narayan,
Mr. Harshvardhan Nankani and 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
2
Mr. Abhiraj Arora, Advocate with Mr. Karthik Narayan,
Mr. Harshvardhan Nankani and Mr. Shourya Tanay, Advocates
i/b ELP for the Respondent.
WITH
Appeal No. 462 of 2019
Sanjay Thakkar ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Abhiraj Arora, Advocate with Mr. Karthik Narayan,
Mr. Harshvardhan Nankani and 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. Adhiraj Malhotra and Mr. Mehul Jain, Advocates
i/b Bharucha & Partners for the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Karthik Narayan,
Mr. Harshvardhan Nankani and Mr. Shourya Tanay, Advocates
i/b ELP for the Respondent.
3
AND
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, Advocate for
the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Karthik Narayan,
Mr. Harshvardhan Nankani and Mr. Shourya Tanay, Advocates
i/b ELP for the Respondent.
ORDER:
1. Adjourned on the request of the learned counsel for the respondent on the ground that the arguing counsel has become unwell. List on February 14, 2022.
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 4 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
Digitally signed Judicial Member
by
13.01.2022 RAJALAKSH RAJALAKSHMI H
MI H NAIR NAIR
Date: 2022.01.16
msb 11:08:52 +05'30'