Securities Appellate Tribunal
Roselabs Finance Ltd. vs Sebi on 14 February, 2022
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 14.2.2022
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.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Mr.
Karthik Narayan, Mr. Harshvardhan Nankani, Mr. Shourya
Tanay and Ms. Anshu Mehta, 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.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Mr. Karthik
Narayan, Mr. Harshvardhan Nankani, Mr. Shourya Tanay and Ms. Anshu
Mehta, Advocates i/b. ELP for the Respondent.
With
Appeal No.350 of 2019
Pawankumar Agarwal & Ors. ... Appellants
2
Versus
Securities and Exchange Board of India ... Respondent
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Mr. Karthik
Narayan, Mr. Harshvardhan Nankani, Mr. Shourya Tanay and Ms. Anshu
Mehta, Advocates i/b. ELP for the Respondent.
With
Appeal No.462 of 2019
Sanjay Thakkar ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Mr. Karthik
Narayan, Mr. Harshvardhan Nankani, Mr. Shourya Tanay and Ms. Anshu
Mehta, Advocates i/b. ELP for the Respondent.
With
Appeal No.101 of 2020
Roselabs Finance Ltd. ..... Appellant
Versus
Securities & Exchange Board of India ... Respondent
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Mr. Karthik
Narayan, Mr. Harshvardhan Nankani, Mr. Shourya Tanay and Ms. Anshu
Mehta, 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
3
Mr. P.R. Ramesh, Advocate i/b. Ms. Mona Vora, Advocate for the Appellant.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Mr. Karthik
Narayan, Mr. Harshvardhan Nankani, Mr. Shourya Tanay and Ms. Anshu
Mehta, Advocates i/b. ELP for the Respondent.
Order:
1.Counsel Mr. Jash Joshi has appeared in appeal no.469 of 2019 Sanjay Thakkar vs. SEBI praying that he has been engaged as a counsel and would like to file the vakalatnama and no objection certificate from the previous counsel. The learned counsel has also prayed for an adjournment. We are not appreciative of the manner in which an adjournment is being sought since the matter is an old one and is listed today for final hearing. However, in the interest of justice the matter is adjourned to enable the counsel to file the necessary vakalatnama and no objection certificate. List on 1 st March, 2022 for admission and for final disposal.
2. Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard through video conference or through physical hearing.
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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 by signed KSHMI NAIR RAJALAKSHMI H 14.2.2022 Date: 2022.02.16 H NAIR 11:50:00 +05'30' RHN