Supreme CourtDivision Bench

Securities & Exchange Board of India vs DSQ Software Ltd.

Supreme Court Of India · Decided on 31 August 2016 · Citation: (2016) 9 JT 113 : (2016) 8 Scale 677 : (2016) 13 SCC 793

HON’BLE JUDGES
Anil R. Dave and L. Nageswara Rao, JJ.
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 133
RESULT
Disposed Of
CASE NUMBER
Civil Appeal No. 2467 of 2006
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Judgment

4 paragraphs · 125 words

Anil R. Dave, J.—Heard the learned counsel.

2.

By an order dated 3rd February, 2016, it was directed that Respondent No.2 should deposit Rs. 30 Crorers (Rupees Thirty Crores only) in six months with SEBI. It was further ordered that if the afore-stated amount is not paid, the order dated 9th September, 2004 passed by the SEBI, shall stand revived.

3.

It is an admitted fact that Rs. 30 Crores have not been deposited till today. In the circumstances, order dated 8th December, 2015 passed by the Securities Appellate Tribunal, Mumbai is set aside and the order dated 9th September, 2004 stands revived.

4.

The appeal is disposed of as allowed with no order as to costs. Pending application, if any, shall stand disposed of.