Mahendra Dhanjibhai Amin And Others vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

The controversy involved in the present appeals is squarely covered by a decision of this Tribunal dated January 3, 2023 in the matter of Dukes Products (India) Limited vs Securities and Exchange Board of India in Appeal no. 431 of 2020 and other connected appeals.

In view of the aforesaid, Appeals no. 945 of 2022 (Chandrika Dharmendra Sanghvi), 946 of 2022 (Geeta Bharat Sanghvi) and 949 of 2022 (Chhaya Deepak Thakker) filed against the order of the WTM are dismissed with no order as to costs.

The Appeals no. 702 of 2022 (Dalmia Pramod Kumar HUF), 703 of 2022 (Karnesh Pannalal Shyamsukha), 704 of 2022 (Ruchit Hiralal Jain), 705 of 2022 (Madhu Karnesh Shyamsukha), 706 of 2022 (Nitin Kagzi), 707 of 2022 (Prachi Kagzi), 708 of 2022 (Champalal Mohanlal Jain), 944 of 2022 (Chandrika Dharmendra Sanghvi), 947 of 2022 (Geeta Bharat Sanghvi) and 948 of 2022 (Chhaya Deepak Thakker) filed against the order of the AO are allowed. The order of the AO insofar as it relates to the appellants are quashed. Appeal no. 701 of 2022 (Mahendra Dhanjibhai Amin) is dismissed with no order as to costs.

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.