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Tribunals and CommissionsDivision Bench(2022) 02 SEBI CK 0090

Sanjay Jethalal Soni & Ors vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 4 February 2022

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
RESULT
Allowed
CASE NUMBER
Miscellaneous Application No. 1408, 1409, 1413, 1416, 1419 Of 2021, Appeal No. 36, 37, 38, 39, 52 Of 2022
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Judgment

6 paragraphs · 282 words
1.

5 appeals have been filed against a common order dated July 31, 2020 and are being taken up together. For facility, Appeal no. 38 of 2022 (Sanjay Jethalal Soni & Ors. Vs Securities and Exchange Board of India) shall be taken as the lead case. All other appeals will be connected to this appeal.

2.

There is a delay in the filing of the appeals. For the reasons stated in the applications and in view of the order of Supreme Court dated March 23, 2020 and April 27, 2021 in Suo Moto Writ Petition (Civil) No. 3 of 2020, the delay is condoned. The applications are allowed.

3.

Having heard the learned counsel for the parties, we direct the respondent to file a reply within three weeks. Three weeks thereafter to the appellant to file a rejoinder. The matter would be taken up for admission and for final disposal on April 18, 2022.

4.

Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference or through physical hearing.

5.

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.