Securities Appellate Tribunal
Roselabs Finance Ltd. vs Sebi on 16 April, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 16.04.2021
Appeal No. 203 of 2019
Shiv Kumar Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Abhiraj Arora, Advocate with Mr. Karthik Narayan and
Ms. Rashi Dalmia, Advocates i/b ELP for the Respondent.
WITH
Appeal No. 255 of 2019
Madhudevi Agrawal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Abhiraj Arora, Advocate with Mr. Karthik Narayan and
Ms. Rashi Dalmia, 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 and
Ms. Rashi Dalmia, 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. Amit Mishra, Advocate for the Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Karthik Narayan and
Ms. Rashi Dalmia, 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. Mehul Jain, Advocate i/b Bharucha & Partners for the
Appellant.
Mr. Abhiraj Arora, Advocate with Mr. Karthik Narayan and
Ms. Rashi Dalmia, Advocates i/b ELP for the Respondent.
ORDER:
1. A request for adjournment has been made on behalf of the respondent contending that arguing counsel is going for a 3 second surgery. The matters are adjourned. List on May 17, 2021.
2. Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be taken up for hearing through video conference or through physical hearing.
3. The present matters were 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 16.04.2021 RAJALA Digitally signed by RAJALAKSHMI PK KSHMI H NAIR Date: 2021.04.19 H NAIR 19:21:03 +05'30'