Sharad Ramchandra Ghadi vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

The present appeal has been filed against the order dated June 25, 2019 passed by the Whole Time Member (‘WTM’ for short) of the

Securities and Exchange Board of India (‘SEBI’ for short) whereby the appellant has been restrained from accessing the securities market for

a period of three years and also has been directed to disgorge an amount of Rs. 3 lakh. There is a delay of 575 days in the filing of the appeal. The

ground urged is, that he was diligently pursuing the matter through legal advisors to file the present appeal and that he could not file the appeal within

the stipulated period on account of non-availability of the required funds. It was also stated that the appellant was not aware of SEBI Rules,

Regulations and had to take guidance from the friends and relatives to prepare the appeal. Hence, it was prayed that delay was not deliberate and the

delay, if any, should be condoned.

Having heard the learned counsel for the appellant, we find that there is an inordinate delay in the filing of the present appeal. The ground shown is

not sufficient, nor there are any adequate or legal reasons. We find that the appellant was duly aware of the impugned order, yet it took him more than

one and half years to approach this Tribunal. Accordingly, we do not find any sufficient reasons to condone this inordinate delay.

In Basawaraj and Anr. vs. Special Land Acquisition Officer, (2013) 14 SCC 81 the Supreme Court held that the discretion to condone the delay has

to be exercised judicially based on facts and circumstances of each case and that sufficient cause cannot be given a liberal interpretation if lack of

bonafide is attributed to a party. The Supreme Court further held that delay cannot be condoned on equitable ground beyond the limits permitted

expressly by statute.

The Supreme Court in Ram Nath Sao and Ors. (supra) held that the expression “sufficient cause‟ should receive a liberal construction so as to

advance substantial justice when no negligence or inaction or want of bonafide is imputable to a party. The same view was reiterated by the Supreme

Court in Madanlal vs. Shyamlal, (2002) 1 SCC 535.

In Balwant Singh (Dead) vs Jagdish Singh & Ors, (2010) 8 SCC 685 Supreme Court held that the expression “sufficient cause†means the

presence of legal and adequate reasons. The decisions cited by the learned counsel for the appellant are of no avail and, in any case, not applicable in

the present circumstance of the case.

This Tribunal is possessed with the exercise of judicial discretion in condoning the delay if sufficient or adequate reason is given. It is also a settled

proposition of law that the law of limitation may harshly affect a particular party but it has to be applied with all its rigour when the statute so

prescribes. The court has no power to extend the period of limitation on equitable grounds as held by the Supreme Court in Basawaraj and Anr.

(supra). In the instant case we do find any legal or adequate reasons to condone the delay.

For the reasons stated aforesaid, the application for condonation of delay lacks merit and is rejected, as a result of which, the appeal is also

dismissed with no order as to costs.

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.