Central Information Commission
Shashank Dubey vs Securities And Exchange Board Of India ... on 29 April, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/SEBIH/A/2024/612927
Shashank Dubey ... अपीलकता/Appellant
VERSUS
बनाम
CPIO:
Securities and Exchange Board of India (SEBI),
Mumbai ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 05.01.2024 FA : 10.02.2024 SA : 16.03.2024
CPIO : 24.01.2024 FAO : 13.03.2024 Hearing : 29.04.2025
Date of Decision: 29.04.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 05.01.2024 seeking information on the following points:
1) Sterlite Industries India Limited, MALCO, Vedanta Aluminium Limited, Ekaterina Limited, Sterlite Energy Limited को िजस वष Sesa Goa के साथ merge/amalgamation िकया गया था, उस समय Sterlite Industries India Limited, MALCO Vedanta Aluminium Limited, Sesa Goa, Sterlite Energy, Ekaterina Limited की Market valuation, Total Share Value, Authorized Capital, Paid Up Capital िकतनी थी एवं merge होने के प ात वतमान म ा थित है , कंपनी अिधिनयम Page 1 of 6 1956 की धारा 390 से 396 A / कंपनी अिधिनयम, 2013 की धारा 234 और कंपनी (समझौता, व था और समामेलन) िनयम, 2016 (कंपनी िवलय िनयम) के िनयम 25ए के तहत RBI एवं अ ावधानों के अनुसार Income Tax Department से Section 2 (18), 9(C), 72 A, 47 (vii) (b) एवम ित धा अिधिनयम 2002 के धारा 4, 5, 6,9 एवं अ ावधानों के तहत आपके अधीन थ Stock Exchanges एवं अ िवभागों से सभी औपचा रकताएं पूण कर अनुमित ली गई थी इसका िववरण दान कर।
2) Sterlite Industries India Limited, Vedanta Aluminium Limited, MALCO, Sesa Goa, Sterlite Energy, Ekaterina Limited के Vedanta Limited (Formerly Sesa Sterlite Limited) के साथ merge होने से पूव Twinstar Holdings Pvt Limited, Volcan Investments Limited, Vedanta Netherlands Investments, WELTER TRADING LIMITED, Vedanta Holdings Mauritius और Public Entity की िकतनी िह ेदारी थी एवं Vedanta Limited से merge होने के बाद वतमान म िकतनी िह ेदारी शेयर धा रता है , इसका िववरण दान कर।
3) Sterlite Industries, MALCO, Vedanta Aluminium Limited, Ekaterina Limited, Sterlite Energy Limited, Sesa Goa को वेदां ता िलिमटे ड म merge करने से पूव आयकर िवभाग, ROC, क सरकार के खान मं ालय, कॉपोरे ट मं ालय, Stock Exchange, े ीय िनयामक ािधकरण, आिधका रक प रसीमापक, सीसीआई/ Foreign Investment Promotion Board से अनुमित ली गई थी उसका स ूण िववरण एवं िनदे शक मंडल ारा ािवत बोड के बैठक की मसौदा िवलय ाव, उ ायालय म िकए गए आवेदन की ित, मू ां कन रपोट की कॉपी के साथ कंपनी अिधिनयम 1956 की धारा 390 से 396 A/ कंपनी अिधिनयम 2013 की धारा 230-233 के ावधानों का पू णतः पालन िकया गया था इसकी पुि के माणीकरण की स ािपत ित आपके िवभाग को दान की गई थी अथवा नहीं एवं िवदे शी मु ा बंधन अिधिनयम, 1999 के अनुसार उ िवलय Inbound Page 2 of 6 Merger/Outbound Merger था, साथ ही Stamp 1 Duty के तौर पर चुकाए गए रािश, Transfer Of Securities FEMA के ODI regulations के तहत िकया गया था अथवा नहीं एवं िजतने सं ा की रािश के ितभूित ह ां तरण एवं Borrowings के साथ Assets का भी Transfer कंपनी अिधिनयम के ावधान अनुसार िकया गया है , ित धा अिधिनयम 2002 के तहत भुगतान की गई रािश की जानकारी िववरण सिहत दान कर।
4) िवगत वष 2021 म वेदांता िलिमटे ड के 13.78 crore shares, Twin Star Holdings और Vedanta Netherlands Investments को Open Market के मा म से Acquisition करने से पूव आयकर िवभाग, ROC, क सरकार, Stock Exchange, े ीय िनयामक/ ािधकरण, आिधका रक प रसीमापक, सीसीआई से अनुमित ली गई थी उसका स ूण िववरण एवं िनदे शक मंडल ारा ािवत बोड के बैठक की ाव की ित, Transfer Deed की कॉपी, मू ां कन रपोट की कॉपी के साथ कंपनी अिधिनयम 2013 की धारा 187 एवं अ ावधानों का पालन िकया गया है इसकी पुि के माणीकरण की स ािपत ित आपके िवभाग को दान करके आपके िवभाग से अनुमित ली गई थीं अथवा नहीं एवं Security Stamp के तौर पर चुकाई गई रािश, Transfer Of Securities FEMA के ODI regulations के तहत िकया गया था अथवा नहीं एवं िजतने सं ा की रािश के ितभूित ह ां तरण एवं Borrowings के साथ Assets का भी Transfer, िजतनी रािश की Equity Shares का ह ां तरण कंपनी अिधिनयम के ावधान अनुसार िकया गया है इसकी जानकारी दान कर।
5) Vedanta Holding Mauritius Limited, Vedanta Holdings Mauritius II Limited, Twinstar Holdings Limited, Welter Trading Limited, Richter Holding Limited, Cyprus, Vedanta Netherland Investment BV, Finsider International Company Limited, Westglobe Limited, Volcan Investments Cyprus Limited, Vedanta Resources Finance II PLC के Vedanta Limited म वतमान Shareholding Pattern, उ promoter group कंपिनयों के Board of Director's, Shareholders Details, Page 3 of 6 Company Registration Details, Business Details की जानकारी के साथ साथ 2010 -
2023 तक उ कंपिनयों के म ए Share Transfer, ितभूित ह ांतरण, Substantial Acquisition of Shares and Takeovers Regulations, 2011, Securities Contract Regulation Act (1956), ितभूित अनुबंध (िविनयमन) िनयम 1957 के तहत िकए गए िल ं ग हे तु आवेदन, उ promoters group के 2010-2023 तक के वष की बैलस शीट और लेखा परीि त खातों की ितयां , मेमोरडम एं ड आिटकल ऑफ़ एसोिसयेशन, 2009- 2023 तक के वष के दौरान भुगतान िकए गए लाभां श और नकद बोनस और लाभांश या बकाया ाज, यिद कोई हो, को दशाने वाला िववरण, िव े ताओं और मोटरों के साथ िकए गए समझौतों और अ द ावेजों की मािणत ितयां , बंध िनदे शकों और तकनीकी िनदे शकों, महा बंधक, िब ी बंधक या सिचव के साथ समझौतों की मािणत ितयां , inter-se transfer की जानकारी, उ promoters group company ारा वष 2010 से आज तक जारी िकए गए debentures के ट डीड की ित, तथा Vedanta Limited के promoters ारा िगरवी रखे गए shares की जानकारी के साथ उ संबंध म shareholders ारा िलए गए िनणय की ित के साथ साथ lenders के साथ िकए गए समझौते एवम िलए गए loan amount की जानकारी की स ािपत ित दान कर।, etc./ other related information
2. The CPIO replied vide letter dated 24.01.2024 and the same is reproduced as under:-
सं. 1.3.4.5. का उ रः 1,3,4,5, और िविश नहीं ह और ीकरण मांगने की कृित के ह। तदनुसार, इसे "सूचना" के प म नहीं माना जा सकता है , जैसा िक आरटीआई अिधिनयम, 2005 की धारा 2 (एफ) के तहत प रभािषत िकया गया है ।
सं. 2 का उ रः Page 4 of 6 2 म मांगी गई जानकारी सेबी ारा अपने सामा कामकाज के दौरान नहीं रखी जाती है । इसके अलावा, व था की योजना से संबंिधत जानकारी ॉक ए चजों और कंपनी की वेबसाइटों पर उपल है । ऐसी जानकारी तक प ंचने के िलए िन िल खत िलंक का संदभ िलया जा सकता है :
https://www.bseindia.com/corporates/NOCUnder.aspx https://www.nseindia.com/companies-listing/corporate-filings-scheme- document व था की योजनाओं पर अिधक जानकारी के िलए, व था की योजना पर SEBI मा र प रप (िदनांक 20 जून, 2023) को िन िल खत िलंक से दे खा जा सकता है :
https://www.sebi.gov.in/legal/master-circulars/jun-2023/master-circular-on- scheme-of-arrangement_72839.html, etc.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 10.02.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 13.03.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 16.03.2024.
5. The appellant and on behalf of the respondent B.J. Dilip, CPIO and Chief General Manager and Mohammad Atif Alvi, General Manager, attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that the information sought by the appellant was non-specific and unclear. Further, the CPIO stated that the weblink containing procedures for scheme of arrangement and mergers was shared with the appellant.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate Page 5 of 6 reply to the RTI Application as per the provisions of the RTI Act. Further, in the absence of the Appellant to plead his case or contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 29.04.2025 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, Securities and Exchange Board of India (SEBI), SEBI Bhawan, Plot No. C-4A, G Block, Bandra Kurla Complex, Mumbai - 400051
2. Shashank Dubey Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)