Memorandum of appeal under section 29 read with section 15T of the Securities and
Exchange Board of India Act, 1992 (15 of 1992)
For use in Appellate Tribunal's Office
Date of Filing ________________________________
Date of receipt by post _________________________________
Registration number __________________________________
In the Securities Appellate Tribunal between:
A.B. - Appellant
C.D. and others - Respondent(s)
Details of appeal:
1. Particulars of the appellant:
(i) Name of the appellant
(ii) Address of registered office of the appellant
(iii) Address for service of all notices.
2. Particulars of the despondent or respondents:
(i) Name of the respondent or respondents.
(ii) Office address of the respondent or respondents.
(iii) Address of service of all notices.
3. Jurisdiction of the Appellate Tribunal - The appellant declares that the
matter of the appeal falls within the jurisdiction of the Appellate
Tribunal.
4. Limitation - The appellant further declares that the appeal is within the
limitation as prescribed in section 15W of the Securities and Exchange
Board of India, 1992.
5. Facts of the case and the orders passed by the case and the orders passed
by the Adjudicating Officer.
The facts of the case are given below:
(give here a concise statement of facts and grounds of appeal against the
specific order of Adjudicating Officer, in a chronological order, each
paragraph containing as neatly as possible as separate issue, fact or
otherwise).
6. Relief(s) sought. - In view of the facts mentioned in paragraph 5 above,
the appellant prays for the following relief(s) (Specify below the
relief(s) sought explaining the grounds for relief(s) and the legal
provisions (if any) relied upon).
7. Interim order, if prayed for. - Pending final decision on the appeal the
appellant seeks issue of the following interim order:
(Give here the nature of the interim order prayed for with reasons)
8. Matter not pending with any other court, etc.- The appellant further
declares that the matter regarding with this appeal has been made is not
pending before any court of law or any other authority or any other
Tribunal.
9. Particulars of bank draft postal order in respect of the deposit of penalty
imposed:
(1) Name of the bank on which drawn
(2) Demand draft number
OR
(1) Number of Indian Postal Order(s)
(2) Name of the issuing post office
(3) Date of issue of postal order(s)
(4) Post Office at which payable
10. Particulars of bank draft postal order in respect of the fee paid in terms
of rule 6 of these rules.
(1) Name of the bank on which drawn
(2) Demand draft number
OR
(1) Number of Indian Postal Order(s)
(2) Name of the issuing post office
(3) Date of issue of postal order(s)
(4) Post Office at which payable
11. Details of Index - An index in duplicate containing the details of the
documents to be relief upon is enclosed.
12. List of enclosures.
Verification
1, _________________________________________ son/daughter/wife of Shri
_______________________________ being the
(Name in full and block letters)
____________________________ of ________________________________________holding
a valid power of attorney from
(Designation) (Name of the company)
_________________________ do hereby verify that the contents of para 1 to 11 are
true to my personal knowledge and belief and that I have
(Name of the company)
not suppressed any material facts.
