w w w . L a w y e r S e r v i c e s . i n
Ally Housing & Development Pvt. Ltd. (Formerly known as Ally Multi-Trade India Pvt. Ltd.), Thane & Others v/s Securities & Exchange Board of India, SEBI Bhavan
Company & Directors' Information:- SECURITIES DEVELOPMENT INDIA LTD [Active] CIN = L45209WB1984PLC038094
Company & Directors' Information:- I TRADE LIMITED [Active] CIN = U67120TN1999PLC043813
Company & Directors' Information:- TRADE INDIA LTD [Active] CIN = U51909PB1982PLC004822
Company & Directors' Information:- I-TRADE SECURITIES PRIVATE LIMITED [Active] CIN = U67120CH2004PTC027142
Company & Directors' Information:- MULTI SECURITIES PRIVATE LIMITED [Active] CIN = U67190PN2010PTC137487
Company & Directors' Information:- R P TRADE PRIVATE LIMITED [Active] CIN = U51909AS1999PTC005646
Company & Directors' Information:- ALLY HOUSING & DEVELOPMENT PRIVATE LIMITED [Active] CIN = U45209MH2011PTC220145
Company & Directors' Information:- THE INDIA COMPANY PRIVATE LIMITED [Active] CIN = U74999TN1919PTC000911
Company & Directors' Information:- A R TRADE IN PRIVATE LIMITED [Active] CIN = U51909AS1999PTC005710
Company & Directors' Information:- S 3 M TRADE PRIVATE LIMITED [Active] CIN = U74900WB2013PTC193812
Company & Directors' Information:- INDIA CORPORATION PRIVATE LIMITED [Active] CIN = U65990MH1941PTC003461
Company & Directors' Information:- F N A MULTI-TRADE PRIVATE LIMITED [Strike Off] CIN = U51909TN2012PTC088801
Company & Directors' Information:- E-ALLY SECURITIES (INDIA) PRIVATE LIMITED [Active] CIN = U74900MH2010PTC204268
Company & Directors' Information:- R L MULTI TRADE PRIVATE LIMITED [Strike Off] CIN = U51909WB2011PTC158247
Company & Directors' Information:- C TRADE (INDIA) PRIVATE LIMITED [Active] CIN = U74900KA2008PTC045372
Company & Directors' Information:- MULTI BOARD PRIVATE LIMITED [Strike Off] CIN = U21029MH1994PTC076472
Company & Directors' Information:- TRADE EXCHANGE ( INDIA ) PRIVATE LIMITED [Strike Off] CIN = U72900GJ2000PTC037740
Company & Directors' Information:- I-W TRADE PRIVATE LIMITED [Strike Off] CIN = U93030MH2012PTC233832
Company & Directors' Information:- U M TRADE PRIVATE LIMITED [Active] CIN = U67190MH2011PTC224523
Company & Directors' Information:- N M K MULTI TRADE INDIA PRIVATE LIMITED [Active] CIN = U74900MH2015PTC270026
Company & Directors' Information:- G N & R MULTI TRADE PRIVATE LIMITED [Strike Off] CIN = U01403UP2013PTC058989
Company & Directors' Information:- A D MULTI TRADE PRIVATE LIMITED [Active] CIN = U51900CT2013PTC000964
Company & Directors' Information:- J & D MULTI DEVELOPMENT PRIVATE LIMITED [Strike Off] CIN = U74999GJ2012PTC071412
Company & Directors' Information:- D G R MULTI TRADE PRIVATE LIMITED [Converted to LLP] CIN = U74999MH2015PTC267302
Company & Directors' Information:- D P M TRADE PRIVATE LIMITED [Strike Off] CIN = U28112MP2004PTC016527
Company & Directors' Information:- I TRADE LIMITED [Active] CIN = U67120TN1999PLC043813
Company & Directors' Information:- TRADE INDIA LTD [Active] CIN = U51909PB1982PLC004822
Company & Directors' Information:- I-TRADE SECURITIES PRIVATE LIMITED [Active] CIN = U67120CH2004PTC027142
Company & Directors' Information:- MULTI SECURITIES PRIVATE LIMITED [Active] CIN = U67190PN2010PTC137487
Company & Directors' Information:- R P TRADE PRIVATE LIMITED [Active] CIN = U51909AS1999PTC005646
Company & Directors' Information:- ALLY HOUSING & DEVELOPMENT PRIVATE LIMITED [Active] CIN = U45209MH2011PTC220145
Company & Directors' Information:- THE INDIA COMPANY PRIVATE LIMITED [Active] CIN = U74999TN1919PTC000911
Company & Directors' Information:- A R TRADE IN PRIVATE LIMITED [Active] CIN = U51909AS1999PTC005710
Company & Directors' Information:- S 3 M TRADE PRIVATE LIMITED [Active] CIN = U74900WB2013PTC193812
Company & Directors' Information:- INDIA CORPORATION PRIVATE LIMITED [Active] CIN = U65990MH1941PTC003461
Company & Directors' Information:- F N A MULTI-TRADE PRIVATE LIMITED [Strike Off] CIN = U51909TN2012PTC088801
Company & Directors' Information:- E-ALLY SECURITIES (INDIA) PRIVATE LIMITED [Active] CIN = U74900MH2010PTC204268
Company & Directors' Information:- R L MULTI TRADE PRIVATE LIMITED [Strike Off] CIN = U51909WB2011PTC158247
Company & Directors' Information:- C TRADE (INDIA) PRIVATE LIMITED [Active] CIN = U74900KA2008PTC045372
Company & Directors' Information:- MULTI BOARD PRIVATE LIMITED [Strike Off] CIN = U21029MH1994PTC076472
Company & Directors' Information:- TRADE EXCHANGE ( INDIA ) PRIVATE LIMITED [Strike Off] CIN = U72900GJ2000PTC037740
Company & Directors' Information:- I-W TRADE PRIVATE LIMITED [Strike Off] CIN = U93030MH2012PTC233832
Company & Directors' Information:- U M TRADE PRIVATE LIMITED [Active] CIN = U67190MH2011PTC224523
Company & Directors' Information:- N M K MULTI TRADE INDIA PRIVATE LIMITED [Active] CIN = U74900MH2015PTC270026
Company & Directors' Information:- G N & R MULTI TRADE PRIVATE LIMITED [Strike Off] CIN = U01403UP2013PTC058989
Company & Directors' Information:- A D MULTI TRADE PRIVATE LIMITED [Active] CIN = U51900CT2013PTC000964
Company & Directors' Information:- J & D MULTI DEVELOPMENT PRIVATE LIMITED [Strike Off] CIN = U74999GJ2012PTC071412
Company & Directors' Information:- D G R MULTI TRADE PRIVATE LIMITED [Converted to LLP] CIN = U74999MH2015PTC267302
Company & Directors' Information:- D P M TRADE PRIVATE LIMITED [Strike Off] CIN = U28112MP2004PTC016527
Appeal No. 65 of 2018
Decided On, 15 March 2018
At, SEBI Securities Exchange Board of India Securities Appellate Tribunal
By, THE HONOURABLE MR. JUSTICE J.P. DEVADHAR
By, PRESIDING OFFICER & THE HONOURABLE DR. C.K.G. NAIR
By, MEMBER
For the Appellants: Rajesh Khandelwal, i/b Juris Link, Advocates. For the Respondent: Mustafa Doctor, Senior Advocate with Vidhi Jhawar, Pulkit Sukhramani, Advocates i/b The Law Point.
Judgment Text
J.P. Devadhar, Presiding Officer (Oral)
1. This appeal is filed to challenge the order passed by the Adjudicating Officer of Securities and Exchange Board of India (‘SEBI’ for short) on December 29, 2017. By the said order penalty of Rs. 25 Lakh is imposed on the appellants under Section 15HA of SEBI Act, 1992 for violating Regulation 4(2)(t) of SEBI (Prohibition of Fraudulent and Unfair Trade Practices Relating to Securities Market) Regulations, 2003 (‘PFUTP Regulations’ for short).
2. Learned counsel for appellants fairly state that the appellants are ready and willing to comply with the order by paying penalty amount of Rs. 25 Lakh to SEBI, however, seeks time for payment till September 30, 2018.
3. In these circumstances, we grant time to pay penalty amount of Rs. 25 Lakh subject to appellants giving an undertaking within one week from today to the effect that they would pay entire amount of Rs. 25 Lakh to SEBI on or before September 30, 2018. Subject to the appellants giving the above undertaking within one week from today, implementation of the impugned order is stayed till September 30, 2018.
4. It is made clear that if the appellants fail to give undertaking within one week from today or after giving the undertaking fail to pay amount of Rs. 25 Lakh to SEBI on or before September 30, 2018 then SEBI shall be entitled to recover the entire amount with interest as provided under the SEBI Act from the date of the order till payment. It is further made clear that the attachment levie
1. This appeal is filed to challenge the order passed by the Adjudicating Officer of Securities and Exchange Board of India (‘SEBI’ for short) on December 29, 2017. By the said order penalty of Rs. 25 Lakh is imposed on the appellants under Section 15HA of SEBI Act, 1992 for violating Regulation 4(2)(t) of SEBI (Prohibition of Fraudulent and Unfair Trade Practices Relating to Securities Market) Regulations, 2003 (‘PFUTP Regulations’ for short).
2. Learned counsel for appellants fairly state that the appellants are ready and willing to comply with the order by paying penalty amount of Rs. 25 Lakh to SEBI, however, seeks time for payment till September 30, 2018.
3. In these circumstances, we grant time to pay penalty amount of Rs. 25 Lakh subject to appellants giving an undertaking within one week from today to the effect that they would pay entire amount of Rs. 25 Lakh to SEBI on or before September 30, 2018. Subject to the appellants giving the above undertaking within one week from today, implementation of the impugned order is stayed till September 30, 2018.
4. It is made clear that if the appellants fail to give undertaking within one week from today or after giving the undertaking fail to pay amount of Rs. 25 Lakh to SEBI on or before September 30, 2018 then SEBI shall be entitled to recover the entire amount with interest as provided under the SEBI Act from the date of the order till payment. It is further made clear that the attachment levie
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d by SEBI on the assets of the appellants shall continue till the entire amount is paid. 5. Appeal is disposed of in the above terms with no order as to costs.