Pranveer Singh

BEFORE THE SECURITIES APPELLATE TRIBUNAL MUMBAI Date:24.12.2020 Appeal No.319 of 2020 Praveen Kurele & Ors. ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Sharan Jagtiani, Sr. Adv. with Mr. Akshay Doctor, Advocate i/b. Mr. Vikas Bengani, Advocate for the Appellants. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b Vidhii Partners for the Respondent. With Appeal No.358 of 2020 Manish Kumar Garg ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.364 of 2020 Sanjeev Sanghi ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.365 of 2020 Pranveer Singh ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.374 of 2020 Sajan Kumar Agarwal ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.375 of 2020 Vivek Karwa ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b Vidhii Partners for the Respondent. With Appeal No.376 of 2020 Geeta Mishra & Anr. ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Kunal Katariya, Advocate i/b. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.377 of 2020 Sanjay Kumar ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Misc. Application No.332 of 2020 Appeal No.323 of 2020 Som Prakash Goenka ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Prakash Shah, Advocate with Mr. Kushal Shah, CA i/b. Prakash Shah & Associates for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Misc. Application No.334 of 2020 Appeal No.324 of 2020 Surendra Kumar Gupta ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Prakash Shah, Advocate with Mr. Kushal Shah, CA i/b. Prakash Shah & Associates for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.398 of 2020 Ashok Kumar Maheshwari & Ors. ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.399 of 2020 Manoj Agarwal ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.400 of 2020 Narendra Kumar & Ors. ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.401 of 2020 Divya Agarwal ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.422 of 2020 Raghuvansh Agrofarms Ltd. ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Saurabh Bachhawat, Advocate with Mr. Yahya Batatawala, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.423 of 2020 Litmus Investment Ltd. ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Saurabh Bachhawat, Advocate with Mr. Yahya Batatawala, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.435 of 2020 Manisha Sharma ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.437 of 2020 Shubham Agarwal & Anr. ...Appellants Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.452 of 2020 Bakliwal Vyapar Pvt. Ltd. ...Appellants Versus Securities and Exchange Board of India Respondent Dr. S. K. Jain, Practicing Company Secretary, for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.453 of 2020 Deepak Kumar Agarwal ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.462 of 2020 Jasmine Commodities Pvt. Ltd. ...Appellant Versus Securities and Exchange Board of India Respondent Dr. S. K. Jain, Practicing Company Secretary, for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.463 of 2020 Aviral Industries Ltd. ...Appellant Versus Securities and Exchange Board of India Respondent Dr. S. K. Jain, Practicing Company Secretary, for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Appeal No.480 of 2020 Seema Kapoor ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. With Misc. Application No.501 of 2020 Appeal No.501 of 2020 Vinay Kumar Agarwal ...Appellant Versus Securities and Exchange Board of India Respondent Mr. Vikas Bengani, Advocate for the Appellant. Mr. Pradeep Sancheti, Senior Advocate with Ms. Nidhi Singh, Ms. Kinjal Bhatt and Mr. Hersh Choudhary, Advocate i/b. Vidhii Partners for the Respondent. Order:

1. All these appeals will now be listed for admission and for final disposal on 12th February, 2021. In the meanwhile affidavits may be exchanged. It is made clear that no further time would be allowed for exchange of pleadings on the next date.

2. Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing or through physical hearing.

3. 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. Justice Tarun Agarwala Presiding Officer Dr. C.K.G. Nair Member Justice M.T. Joshi Judicial Member 24.12.2020