Jai Hind Kumar v. Securities And Exchange Board Of India .

1. These two appeals are filed to challenge the order passed by the WTM of SEBI on February 17, 2016. Counsel for the appellants state that the appellants are ready and willing to comply with the directions given in the said order dated February 17, 2016.

2. In view of the above statement nothing survives in these appeals and hence both the appeals are disposed of. Counsel for the appellants state that appellants would cooperate with SEBI in implementing the impugned order. Attachments levied by SEBI shall continue to be in operation subject to the order that may be passed by SEBI on the representation, if any, made by the appellants in relation to the levy of attachment.

3. Both appeals are disposed of in the aforesaid terms with no order as to costs. Sd/- Justice J. P. Devadhar Presiding Officer Sd/- Jog Singh Member Sd/- Dr. C. K. G. Nair Member 15.01.2018 Prepared & Compared by