CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2021) 02 SEBI CK 0015

Quantum Securities Pvt. Ltd And Others vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 2 February 2021

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
RESULT
Disposed Of
CASE NUMBER
Appeal No. 49 Of 2021, Appeal Lodging No. 7, 17 Of 2021, Miscellaneous Application No. 82 Of 2021
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

18 paragraphs · 372 words

Misc. Application No. 82 of 2021 in Appeal Lodging No. 17 of 2021 :

1.

In appeal No. 49 of 2021, we had directed by our order dated December 10, 2020 to the said appellant to deposit a sum of Rs.1 crore out of the

total amount of Rs.2.20 crore imposed in the impugned order. In appeal lodging No. 7 of 2021 which is against the same order, we had directed the

said appellant by our order dated January 15, 2021 to deposit another sum of Rs. Rs.1 crore. In view of the said directions, the amounts had been

deposited by the said appellants.

2.

In appeal lodging No. 17 of 2021 Ms. Prenita Dutt & Ors. vs. SEBI, a similar direction was issued to deposit a sum of Rs.1 crore. The appellants

have filed the present Misc. Application praying for deletion of this direction to deposit a sum of Rs.1 crore as the entire amount under the other two

appeals have been more or less deposited.

3.

Considering the aforesaid, we find that since by our direction Rs.2 crore have already been deposited out of Rs.2.20 crore, the direction to deposit a

sum of Rs.1 crore by order dated January 15, 2021 in appeal lodging No. 17 of 2021 is deleted. The application is accordingly disposed of.

4.

The appellants are directed to file their rejoinder affidavits within three weeks from today. List for admission and for final disposal on February 24,

2021.

5.

Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the physical hearing

or by video conference depending upon the prevailing situation on that time.

6.

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.