NOTED INFOTECH P. LTD. Vs SECURITIES & EXCHANGE BD. OF INDIA
Bench: TARUN CHATTERJEE,AFTAB ALAM, , ,
Case number: C.A. No.-004649-004649 / 2006
Diary number: 27264 / 2006
Advocates: Vs
ANIP SACHTHEY
NON REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4649 of 2006
Noted Infotech P. Ltd. ..Appellant
Versus
Securities & Exchange Board of India . .Respondent
(With C.A.No.141/2007, C.A.No.4975/2006, C.A.No.4687/2006 and C.A.No.2289/2007)
O R D E R
C.A.NO.4649 OF 2006 -
1. Having heard the learned counsel for the parties and
after going through the averments made in the
application for condonation of delay in filing the
appeal before the Securities Appellate Tribunal and
also after considering the impugned judgment
rejecting the application for condonation of delay and
the nature of the order passed in respect of which the
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appeal has been proposed to be filed before the
Securities Appellate Tribunal, we are of the view that
the delay of 720 days in filing the appeal before the
Securities Appellate Tribunal can be condoned and
sufficient cause for condoning the delay in filing the
appeal can be held if the appellant is directed to pay
or deposit a sum of Rs.1,00,000/- as cost to the
respondent. Accordingly, we dispose of this appeal in
the following manner :
2. The delay of 720 days in filing the appeal is condoned,
subject to payment of deposit of Rs.1,00,000/- as cost to
the respondent within six weeks from the date of supply of
a copy of this order to the Securities Appellate Tribunal. In
default, this appeal shall stand dismissed and the
impugned order shall stand affirmed and the application for
condonation of delay shall stand rejected.
C.A.NO.141 OF 2007 -
1. Having heard the learned counsel for the parties and
after going through the averments made in the application
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for condonation of delay in filing the appeal before the
Securities Appellate Tribunal and also after considering the
impugned judgment rejecting the application for
condonation of delay and the nature of the order passed in
respect of which the appeal has been proposed to be filed
before the Securities Appellate Tribunal, we are of the view
that the delay of 650 days in filing the appeal before the
Securities Appellate Tribunal can be condoned and
sufficient cause for condoning the delay in filing the appeal
can be held if the appellant is directed to pay or deposit a
sum of Rs.1,00,000/- as cost to the respondent.
Accordingly, we dispose of this appeal in the following
manner :
2. The delay of 650 days in filing the appeal is condoned,
subject to payment of deposit of Rs.1,00,000/- as cost to
the respondent within six weeks from the date of supply of
a copy of this order to the Securities Appellate Tribunal. In
default, this appeal shall stand dismissed and the
impugned order shall stand affirmed and the application for
condonation of delay shall stand rejected.
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C.A.NO.4975 OF 2006 -
1. Having heard the learned counsel for the parties and
after going through the averments made in the
application for condonation of delay in filing the appeal
before the Securities Appellate Tribunal and also after
considering the impugned judgment rejecting the
application for condonation of delay and the nature of
the order passed in respect of which the appeal has been
proposed to be filed before the Securities Appellate
Tribunal, we are of the view that the delay of 870 days in
filing the appeal before the Securities Appellate Tribunal
can be condoned and sufficient cause for condoning the
delay in filing the appeal can be held if the appellant is
directed to pay or deposit a sum of Rs.1,25,000/- as cost
to the respondent. Accordingly, we dispose of this appeal
in the following manner :
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2. The delay of 870 days in filing the appeal is condoned,
subject to payment of deposit of Rs.1,25,000/- as cost to
the respondent within six weeks from the date of supply of
a copy of this order to the Securities Appellate Tribunal. In
default, this appeal shall stand dismissed and the
impugned order shall stand affirmed and the application for
condonation of delay shall stand rejected.
C.A.NO.4687 OF 2006 -
1. Having heard the learned counsel for the parties and
after going through the averments made in the
application for condonation of delay in filing the appeal
before the Securities Appellate Tribunal and also after
considering the impugned judgment rejecting the
application for condonation of delay and the nature of
the order passed in respect of which the appeal has been
proposed to be filed before the Securities Appellate
Tribunal, we are of the view that the delay of 700 days in
filing the appeal before the Securities Appellate Tribunal
can be condoned and sufficient cause for condoning the
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delay in filing the appeal can be held if the appellant is
directed to pay or deposit a sum of Rs.1,00,000/- as cost
to the respondent. Accordingly, we dispose of this appeal
in the following manner :
2. The delay of 700 days in filing the appeal is condoned,
subject to payment of deposit of Rs.1,00,000/- as cost to
the respondent within six weeks from the date of supply of
a copy of this order to the Securities Appellate Tribunal. In
default, this appeal shall stand dismissed and the
impugned order shall stand affirmed and the application for
condonation of delay shall stand rejected.
C.A.NO.2289 OF 2007 -
1. Having heard the learned counsel for the parties and
after going through the averments made in the
application for condonation of delay in filing the appeal
before the Securities Appellate Tribunal and also after
considering the impugned judgment rejecting the
application for condonation of delay and the nature of
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the order passed in respect of which the appeal has been
proposed to be filed before the Securities Appellate
Tribunal, we are of the view that the delay of 998 days in
filing the appeal before the Securities Appellate Tribunal
can be condoned and sufficient cause for condoning the
delay in filing the appeal can be held if the appellant is
directed to pay or deposit a sum of Rs.1,25,000/- as cost
to the respondent. Accordingly, we dispose of this appeal
in the following manner :
2. The delay of 998 days in filing the appeal is condoned,
subject to payment of deposit of Rs.1,25,000/- as cost to
the respondent within six weeks from the date of supply of
a copy of this order to the Securities Appellate Tribunal. In
default, this appeal shall stand dismissed and the
impugned order shall stand affirmed and the application for
condonation of delay shall stand rejected.
………………………J. [Tarun Chatterjee]
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New Delhi; ….….………………..J. August 04, 2008. [Aftab Alam]
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