S.No.

Name of the entity

Name of Accused

Court Case No.

Court

Date of filing

Date of court order

Details of the Court Order

Copy of order

Aaradhya Forests Ltd.

1. M/s Aaradhya Forest

206/2006

47th ACMM

12/22/2003

04.12.2007

The offence was compounded

Text of order

Ltd.

Esplanade

on payment of Rs 85,000/ by the accused to SEBI.

2.Mr. Ramesh Chandra

Mumbai /

Sohaney,

ASJ, Mumbai

3.Mr. Deepak Nagariya

4.Mr. Shayam Kr.

Sohaney

Aastha Resorts & Plantations India Ltd.

1. M/s. Aastha Resorts & Plantations India Ltd.

79/04

ACMM Tis Hazari

1/14/2004

4/10/2008

All accused convicted and sentenced a fine of Rs. 10,000/- each and on default simple Imprisonment for One Month. Further award of Rs 30,000/- to SEBI as expenses incurred.

Text of order

2. Mr. Om Prakash

Court Delhi / ASJ, Delhi

Choudhary

3. Mr. Sanjay Choudhary

4. Mr. Hukum Singh

5. Mr. Ratan Singh

6. Mr. Praveen

Srivastava

Accord Plantation Ltd.

1. M/s Accord Plantations Ltd.

33/2003 - 103/2005

ACMM Delhi

1/21/2003

3/26/2010

Accused no. 2 to 5 convicted and sentenced to Rigorous Imprisonment for 6 months each and pay a fine of Rs 10,00,000/-(Ten Lakh) each and on default of payment of fine simple imprisonment for 3 months each. Further, out of the amount of fine realized a sum of Rs 50,000/- be paid to SEBI after expiry of period of revision, appeal, towards the expenses incurred by it.

Text of order

2. Mr. P C Thakur

3. Ms. Sunitha Bhagat

75/2009

1/21/2002

4. Mr. Rajan Rai

5. Mr. Ajay Vohra

Agarwal Orchards & Plantations (Pvt.) Ltd.

1. M/s. Agrawal Orchards and

130/2006

47th ACMM

17.12.2003

04.12.2007

The offence was compounded

Text of order

Plantations (Pvt.) Ltd.

Esplanade

on payment of Rs 85,000/ by the accused to SEBI.

2. Mr. Amit Agarwal,

Mumbai /

3. Mr. KC Agarwal

ASJ, Mumbai

Angel Green Forests Ltd.

1. M/s. Angel Green Forest Ltd.

1326/2002 - 115/05

ACMM Tis Hazari

21.12.2002

7/14/2008

All accused convicted. Accused no 3 sentenced to undergo rigorous imprisonment for 6 months and also to pay a fine of Rs 50,000/- As regards accused nos. 1 and 4 each shall pay a fine of Rs 100000/- each. Further, ordered to file WRR with SEBI within 2 months.

Text of order

2. Mr. Harminder Singh

Court Delhi / ASJ, Delhi

3. Mr. Jagdish Singh

Baweja

4. Ms. Surjit Kaur.

Ankur Forest and Project Development India Ltd.

1. M/s Ankur Forest & Projects Development India Ltd.

1327/2002 - 37/05

ACMM Tis Hazari Court Delhi / ASJ, Delhi

21.12.2002

2/4/2010

Accused no. 2 to 4 and 6 convicted and sentenced to Rigorous imprisonment for 1 year and also to pay a fine of Rs 5 lakh and on default of payment of fine simple imprisonment for 6 months each. Further, out of the amount of fine realized a sum of Rs 20,000/- be paid to SEBI after expiry of period of revision, appeal, towards the expenses incurred by it.

Text of order

2. Mr. Tasrim Saini

3. Mr. Rajbir Singh

33/2009

4. Mr. Jagit Singh

5. Mr. Hemant Sharma

6. Mr. Mohan Lal Saini

Asian Plantations Ltd.

1. M/s Asian Plantation Ltd

1324/2002 - 32/05

ACMM Tis Hazari Court Delhi / ASJ, Delhi

21.12.2004

2/23/2010

Accused No.1 is Company. Accused no.3 declared as Proclaimed Offender. Accused no. 2 , 4 to 8 convicted and sentenced to Rigorous Imprisonment for 6 months each and pay a fine of Rs 5,00,000/- each and on default of payment of fine simple imprisonment for 6 months each. Further, out of the amount of fine realized a sum of Rs 30,000/- be paid to SEBI after expiry of period of revision, appeal, towards the expenses incurred by it.

Text of order

2. Mr. Manoj Kapur

3. Ms. Ashwani Berry

66/2009

4. Mr. S.P Kaila

5. Mr. Brigunder Makkar

6. Shailendra Kaushik

7. Ms. Sudha Mittal

8. Mr. Gulshan Rai Manuy

Asra Teak Plantations & Resorts Ltd.

1.M/s Asra Tek

1215/2003

ACMM Tis

15-Dec-03

5/11/2009

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Plantations & Resorts

Hazari

Ltd

Court

2.Mr. Vinod Kumar

Delhi/

Pandey

ASJ,

Delhi

Baba Forests (I) Ltd.

1. M/s Baba Forests

149/2005

ACMM Tis

14-Jan-04

40080

All accused declared as Proclaimed Offenders and kept in Dormant file

Text of order

India Ltd.

Hazari

2. Mr. J P Aggarwal

Court

3. Mrs Radha

Delhi/

Aggarwal

ASJ,

4. Mr. Manish

Delhi

Aggarwal

5. Mr. Prasant

Aggarwal

Basant Farms & Resorts India Ltd.

1. M/s. Basant Farms &

83/04 - 48/05

ACMM Tis Hazari

1/14/2004

11/29/2006

Accused mobilized Rs 8 lakh. All accused convicted and sentenced to fine of Rs.25,000/- on each accused and on default simple imprisonment for three months.

Text of order

Resorts India Ltd.

Court Delhi / ASJ,

2. Mr. Shankar Singh

24/2005

Delhi

Kushwaha

3. Mr. Basant Singh

Kushwaha

4. Mr. Gulshan Kuamr

Ajmani.

BBN Forest Ltd.

1. M/s BBN Forest

1221/2003

ACMM Tis

15.12.2003

39920

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Ltd.

Hazari

2. Mr.Arvind Kumar

Court

Parasar

Delhi /

3. Mr.Vishal

ASJ, Delhi

Chandrani

4. Ms. Sumangla

Parasar

5. Mr.Madan Lal Sohil

6. Mr.Kamal Dev

7. Mr.Krishna Lal

8. Mr.Sukh Lal

Beauty Farms & Resorts Pvt Ltd

1. M/s Beauty Farms and

296/2004

23rd MM

9-Jan-04

40113

Hon�ble High Court of Madras quashed the complaint and held

Text of order

Resorts (P) Ltd

Saidapet

that the order of the Chairman, SEBI, was set aside in appeal by the Securities Appellate Tribunal and the matter was

2. Mr. B L Narasa Reddy

Chennai

remitted back for fresh disposal. Hence, the criminal proceedings against the said entities cannot be sustained. Further, the court has granted liberty to SEBI to initiate fresh criminal proceedings on the fresh cause of action, if SEBI passes any adverse orders against the entities after considering the matter afresh.

3. Mr. K Sreedhar Reddy

4. Mr. C Sreenivasulu

Reddy

5. Mr. K Sassidhar Reddy

6.Mr. K Sacheendranadh

Reddy.

Beauty Gardens & Resorts Pvt Ltd

1. M/s Beauty

296/2004

23rd MM

9-Jan-04

40113

Hon�ble High Court of Madras quashed the complaint and held

Text of order

Gardens and

Saidapet

that the order of the Chairman, SEBI, was set aside in appeal by the Securities Appellate Tribunal and the matter was

Resorts (P)Ltd.

Chennai

2. Mr. B L Narasa

Reddy

3. Mr. K Sreedhar

Reddy

4. Mr. C Sreenivasulu

Reddy

5. Mr. K Sassidhar

Reddy

6. Mr. K

Sacheendranadh

Reddy.

Beauty Green Farms Pvt Ltd

1. M/s Beauty Green

296/2004

23rd MM

9-Jan-04

40113

Hon�ble High Court of Madras quashed the complaint and held

Text of order

Farms (P) Ltd.

Saidapet

that the order of the Chairman, SEBI, was set aside in appeal by the Securities Appellate Tribunal and the matter was

2. Mr. B L Narasa Reddy

Chennai

3. Mr. K Sreedhar Reddy

4. Mr. C Sreenivasulu

Reddy

5. Mr. K Sassidhar Reddy

6. Mr. K Sacheendranadh

Reddy.

Beauty Paradise Resorts Pvt Ltd

1. M/s Beauty Paradise

294/2004

23rd MM

9-Jan-04

40113

Hon�ble High Court of Madras quashed the complaint and held

Text of order

Resorts (P) Ltd.

Saidapet

that the order of the Chairman, SEBI, was set aside in appeal by the Securities Appellate Tribunal and the matter was

2. Mr. B L Narasa Reddy

Chennai

3. Mr. K Sreedhar Reddy

4. Mr. K Sassidhar Reddy

5. Mr. C Sreenivasulu

Reddy

Bharat Agriculture & Forest Development Ltd.

1. M/s. Bharat Agriculture

69/2004

ACMM Tis

14-Jan-04

39721

Accused no. 1 to 4 and 7 were acquitted as the court held that

Text of order

and Forest Development

Hazari Court

the said accused had not collected any funds from the public and further funds collected of the promoter stands refunded prior to the enforcement of SEBI(CIS) Regulations, 1999.

Ltd.

Delhi / ASJ,

Accused no. 5, 6 and 8 declared as proclaimed Offenders and kept in Dormant File.

2. Mr. Nagendra Singh

Delhi

3. Mr. R P Singh

4. Mr. Pradeep Kumar

Sharma

5. Mr. Sanjeev Kumar

Singh

6. Mr. Diwaker Singh

7. Mr. Om Prakash Singh

8. Mr.Surya Bhan Singh

Bliss Agro (I) Ltd.

1. M/s. Bliss Agro

0178/2005

ACMM Tis

38000

9/3/2007

Accused mobilized Rs16 Lakh. All accused declared as Proclaimed Offenders and kept in Dormant File.

Text of order

(India) Ltd.

Hazari

2. Dr. Vinod Kuthiala

Court

3. Mr. Sushil Kumar

Delhi /

Sood

ASJ,

4. Mr.Vikas Vohra

Delhi

5. Ms. Kamlesh Sood

6. Mr. Ashok Kumar

7. Mr. Pramod Kumar

8. Ms. Neelam Bhatia

Bramvim Farms Ltd.

1. M/s. Bramvim Farms

1310/2002 - 161/05

ACMM Tis Hazari

21.12.2002

9/6/2007

Accused mobilized Rs.46.6 lakh. Accused No.3 convicted vide order dated 23/08/2007 and was ordered to pay fine of Rs. 5000/- and on default simple imprisonment for one month. Accused no. 2 dead. Accused no. 1, 4 and 5 didn�t appear. Accused no. 4 and 5 declared Proclaimed Offenders and kept in Dormant File.

Text of order

Ltd.

Court Delhi / ASJ, Delhi

2. Mr. Amarjeet Singh

(Dead)

3. Ms. Madhu Sheel

4. Ms. Satish Kaushik

5. Ms. Kusum Gupta

Capital Forestry Ltd.

1) Capital Forestry Ltd. 2) Manmohan Singh

1170/2003 - 142/05

ACMM Tis Hazari

16.12.2003

8/18/2006

Accused mobilized Rs 2.1 lakh. All accused convicted and sentenced to fine of Rs. 3000/- on each accused and on default simple imprisonment for 2 months.

Text of order

3) Paramjeet Kaur

Court Delhi / ASJ,

4) Sawinder Singh Singh

92/2005

Delhi

5) Maninder Singh

Career Agriculture Finance and Plantation Ltd.

1. M/s. Career

1224/2003

ACMM Tis

15.12.2003

11.01.2008

Accused mobilized Rs 10.7Lakh. All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Agriculture Finance

Hazari

& Plantation Ltd.

Court

2. Mr. M.K Bhoot

Delhi /

3. Mr. H.R Khatri

ASJ,

4. Mr.N.K Bhoot

Delhi

Chandigarh Forests Ltd.

1. M/s. Chandigarh

70/2005

ACMM Tis

15.12.2003

3/7/2008

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Forest Ltd.

Hazari

2. Mr. Satnam Singh

Court

3. Mr. Raman

Delhi /

Chaudhary

ASJ,

4. Ms. Arvinder Kaur

Delhi

5. Ms. Chandra Kanta

Citigold Agro India Ltd.

1. M/s. City Gold Agro

85/04 - 155/05

ACMM Tis Hazari

1/14/2004

8/4/2007

All accused convicted and sentenced to fine of Rs. 5000/- each and on default simple

Text of order

India Ltd.

Court Delhi / ASJ, Delhi

imprisonment for 15 days.

2. Mr. Raghuvir Saran

Sinha

3. Mr. Ajit Kumar Sinha

4. Mr. Pradip Kumar

Sinha

5. Mr. Sanjay Viz

Coral Green Fields Ltd.

1.M/s. Coral Greenfields

86/04 - 127/05

ACMM Tis Hazari

38000

3/3/2006

Accused mobilized Rs 1.1 lakh. All accused convicted and

Text of order

Ltd.

Court Delhi/ ASJ, Delhi

sentenced to fine of Rs. 5,000/- on each accused and on

2. Mr. Sheel Singh

default simple imprisonment for one month.

3. Mr. Ram Singh

4. Mr. Rajinder Singh

5. Mr. Manoj Kumar

6. Ms. Rekha Malik

7. Mr. Surender Singh

8. Ms. Sarita

Dhanvanti Agro Forest Ltd.

1.M/s Dhanvanti Agro

1230/2003 & 36/2005

ACMM Tis

37970

40136

All accused declared as Proclaimed Offenders and kept in dormant file.

Text of order

Forest Ltd.

Hazari

2. Ms. Veena Singh

Court

3. Mr. Surendra Pal

Delhi /

Singh

ASJ,

4. Dr. Sudesh Pal

Delhi

Singh

Elite Forest Ltd.

1. M/s. Elite Forest Ltd.

1305/2002 - 47/05

ACMM Tis Hazari

21.12.2002

1/3/2008

Accused mobilized Rs.42.3 lakh. Accused no. 2 and 5 convicted and sentenced to fine of Rs. 50,000/- each. Company declared as Proclaimed Offender. Accused no. 3 and 4

Text of order

2. Mr. Kaushal K.

Court Delhi / ASJ, Delhi

were acquitted.

Sharma

3. Mr. Krishan Rathi

4. Mr. Surajmal Kadian

5. Mr. Surender Saini

Endowment Forests (India) Ltd.

1. M/s Endowment Forest (I)Ltd.

112/05

ACMM Tis Hazari Court Delhi/ ASJ, Delhi

26.02.2005

12/4/2009

Accused no. 4 and 7 convicted and sentenced rigorous imprisonment for 6 months and also sentenced to pay fine of Rs 50,000/- each in default of payment of fine Simple Imprisonment for 2 months Accused no. 5, 8 and 9 were declared as Proclaimed Offender and kept in Dormant file. Accused no. 2 , 3 and 6 had expired.

Text of order

2. Mr. Virendar Kumar Kansal

3. Mr. J.C. Kansal

54/2009

4. Ms. Kavita Kansal

5. Mr. B.K. Bhat

6. Mr. Jagdish Chander

7. Mr. Devinder Pal

8. Mr. Prabhakaran Pillathu

9. Mr. G.M.Bhatt

Five Star Forests Ltd.

1. M/s Five Star Forests

1236/2003

ACMM Tis Hazari

15.12.2003

10/28/2006

Accused mobilized Rs 10.3

Text of order

Ltd.

Court Delhi / ASJ,

lakh. Accused 1, 2, 3 and 4 convicted and sentenced to fine of Rs. 30,000/- each and on default simple imprisonment for 6 months. Proceedings against

2. Mr. Vijay Thakur

Delhi

Accused 8 (Desraj) were stopped considering the fact that he was promoter. Accused No. 5,6 and 7 were acquitted.

3. Mr. Sita Ram

4. Mr. Ajmair Singh

5. Ms. Pappi Devi

6. Mr.Prem Singh

7. Mr.Harnam Singh

8. Mr. Desraj

Folksy Plantations & Resorts Ltd.

1. M/s Folksy

1234/2003

ACMM Tis

15.12.2002

24.05.2008

The offence was compounded

Text of order

Plantations and

Hazari Court

on payment of Rs 85,000/- by

Resorts Ltd.

Delhi / ASJ,

the accused to SEBI.

2. Mr. P N Kapur( Died)

Delhi

3. Mr. R K Pathak

4. Mr. U K Gupta (P. O)

5. Mr. Sushil Gupta

6. Ms Neera Pathak

7. Mr. N K Sharma

8. Ms. Gunjan Pathak

9. Captain M S Sharma

10. Ms. Ruchika Pathak

Glitter Gold Plantations Ltd.

1. M/s Glitter Gold Plantations Ltd.

1238/2003 - 198/2005

ACMM Tis Hazari Court Delhi / ASJ, Delhi

15.12.2003

4/13/2010

Accused no.2,3,5,7 & 8 convicted and sentenced to Rigorous Imprisonment for 3 months . In addition accused no.1 company and accused no.2, 3,5,7 8 shall pay a fine of Rs 1,00,000/- each and on default of payment of fine, accused 2,3,5,7,& 8 shall go simpleimprisonment for 30 months each. Accused 4 &6 convicted and sentenced to pay of Rs 50,000/- each and on default, simple imprisonment for 3 Months each. Accused directed to file Winding Up and Repayment Report with SEBI.

Text of order

2. Mr. Pankaj Jain

3. Mr. Deepak Jain

4. Ms. Manjul Jain

5. Mr. Sudershan Kr. Jain

6. Ms. Aarti Jain

7. Mr. Sachind Gupta

8. Mr. Yashwant Jain

Gold Waves Forest Ltd.

1.M/s. Gold Waves

101/2005

ACMM Tis

21.12.2002

39506

Accused mobilized Rs 25 Lakh. All accused are declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Forests Ltd.

Hazari

2. Mr. Man Singh

Court

3. Mr.Asfaq Chaudhary

Delhi /

4. Mr. Ranjeet Singh

ASJ, Delhi

Golden Jublee Rajasthan Agro Plantations Ltd.

1. M/s Golden Jublee

1239/2003 - 15/2005

ACMM Tis Hazari

15.12.2003

4/3/2006

Accused mobilized Rs 0.997 lakh. All accused convicted and sentenced to fine of Rs. 4000/- each and on default simple imprisonment for 1 month.

Text of order

(Rajasthan) Agro

Court Delhi / ASJ,

Plantations Ltd.

Delhi

2. Mr. Chandra Prakash

Namdharani

3. Mr. Pritam Kumar

Vyas

4. Mr. Deepak Vinayak

5. Mr. Lalit Kumar Ojha

6. Mr. Arvind Kumar

7. Mr. Gori Shankar

Ojha

8. Mr. Narendra Ojha

9. Mr. Mahesh Ojha

10.Mr. Bhe

Goldstar Teak Forest (India) Ltd.

1. M/s. Goldstar Teak Forest India Ltd.

1308/2002 - 31/05

ACMM Tis Hazari

21.12.2002

4/25/2008

Accused no.4 convicted and sentenced to undergo rigorous imprisonment of 6 months along with fine of Rs 50,000/ Accused No. 2 and 3 declared as proclaimed offenders and kept in Dormant file.

Text of order

2. Mr. D K Singh

Court Delhi / ASJ, Delhi

3. Mr. S P Singh

4. Mr. J D Sharma

Green Global (India) Ltd.

1. M/s. Green Global

1309/2002 - 76/05

ACMM Tis Hazari

21.12.2002

11/6/2006

Accused mobilized Rs.38.4 lakh. Accused no. 5 declared as Proclaimed Offender. Accused company and accused no. 2 and 3 sentenced to fine of Rs. 1 lakh each and on default simple imprisonment for four months. Further, ordered to file WRR within 1

Text of order

(India) Ltd.

Court Delhi / ASJ,

month with SEBI.

2. Mr. Naresh Hasija

Delhi

3. Mr. Manoj Grover

4. Ms. Suman

5. Ms.. Kanta Antil

Green Pearls

1. M/s. Green Pearls Ltd.

140/2005

ACMM Tis

30-Oct-04

39720

Accused no. 1 and 3 stands acquitted and accused no. 2

Text of order

2. Mr. Ashok Arora

Hazari Court

declared as Proclaimed Offender.

3. Mr. Rajan Arora

Delhi / ASJ,

Delhi

Growwell Plantations India Ltd.

1. M/s. Grow Well

1242/2003

ACMM Tis Hazari

15.12.2003

3/24/2007

Accused mobilized Rs.4.8 lakh. Accused no. 1, 2 and 8 convicted and sentenced to fine

Text of order

Plantations India Ltd.

Court Delhi / ASJ, Delhi

of Rs. 5,000/- each and on default two months Simple imprisonment Accused no. 3, 4, 5, 6, and 7 acquitted.

2. Mr. Vijay Kumar Singh

3. Mr. Avdhesh Kumar

Giri

4. Mr. Ashok Kumar

Pandey

5. Mr. Pankaj Kumar

Upadhayay

6. Mr. Purushottam

Singh

7. Mr. Ambujeshwar

Nath

Pandey

8. Mr. Anil Kumar Singh

H.P. Tillers Tracts & Tourism Ltd.

1. M/s. H.P Tiller Tracts

1180/03

ACMM Tis Hazari

16.12.2003

3/9/2007

Accused mobilized Rs.15

Text of order

& Tourism Ltd.

Court Delhi / ASJ, Delhi

lakh. All accused convicted and sentenced to fine of Rs.30,000/- each and on default simple imprisonment for four months. Further, ordered to file WRR within 2 months with SEBI.

2. Mr. CR Sharma

117/2005

3. Mr. Jitendra Verma

4. Mr. Sushil Sharma

Harbansram Tree Magnum Resorts (I) Ltd.

1. Harbansram Tree Magnum Resorts (I) Ltd.

1186/2003

ACMM Tis Hazari Court Delhi/ ASJ, Delhi

16.12.2003

3/10/2010

Accused No. 1 Company. Accused no.2 to 4 convicted and sentenced to pay fine of Rs 1,00,000/- each The case resulted in Conviction and on default of payment of fine simple imprisonment for 6 months each. Further, out of the amount of fine realized a sum of Rs 30,000/- be paid to SEBI after expiry of period of revision, appeal, towards the expenses incurred by it.

Text of order

2. Mr. Rajesh Kumar Srivastava

3. Mr. Ajith Kumar Srivastava

77/2009

4. Mr. Yogender Nath Singh

Haritma Agrotech Ltd.

1. M/s. Haritma

138/2005

ACMM Tis

16-Dec-04

40053

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Agrotech Ltd.

Hazari

2. Mr. S K

Court

Srivastava

Delhi/

3. Mr. K K Mishra

ASJ, Delhi

4. Mr. L K Gupta

5. Mr. S K Gupta

Harkota Plantations Ltd.

1. M/s. Harkota

23/04 - 80/05

ACMM Tis Hazari

14-Jan-04

6/2/2007

Accused mobilized Rs.7.5 lakh. All accused convicted and sentenced to fine of Rs. 7000/- each and on default simple imprisonment for 3 months. WRR already submitted to SEBI shall be subject to its audit by auditors of RBI as per rules.

Text of order

Plantations Ltd

Court Delhi / ASJ, Delhi

2. Mr. Ajay Joshi

3. Mr. Sanjay Kumar

4. Mr. Kanti Joshi

Help (India) Plantation & Development

1. M/s. Help India

1188/03 - 147/05

ACMM Tis Hazari

16.12.2003

8/28/2006

Accused mobilized Rs 0.9 lakh. All accused convicted and sentenced to fine of Rs. 5000/- each and on default simple imprisonment for 2 months.

Text of order

Plantation & Development Co. Ltd.

Court Delhi / ASJ,

2. Mr. Pawan Singh

Delhi

3. Mr. Ajay Singh

4. Mr. Abbal Singh

Chowan

Himachal Paryatan Avam Krishi Vikas Ltd.

1. M/s. Himachal

1168/03

ACMM Tis Hazari

16.12.2003

11/3/2006

Accused mobilized Rs 12.9

Text of order

Paryatan Avam Krishi

Court Delhi / ASJ,

lakh. All accused convicted and

Vikas Ltd.

Delhi

sentenced to fine of Rs.35,000/- each accused.

2. Mr. Suresh Kumar

Barwal

3. Ms. Darshna Devi

4. Ms. Pranto Verma

Hind Forest India Ltd.

1. M/s Hind Forest India Ltd

1199/2003 - 137/05

ACMM Tis Hazari Court Delhi / ASJ, Delhi

16.12.2003

4/8/2010

Accused no.4 convicted and sentenced to Rigorous Imprisonment for 6 months . In addition accused no.1 company and accused no.4 shall pay a fine of Rs 4,00,000/- each and on default of payment of fine simple imprisonment for 3 months each . Further, out of the amount of fine realized a sum of Rs 30,000/- be paid to SEBI after expiry of period of revision, appeal, towards the expenses incurred by it. Accused no 2 and 3 declared as Proclaimed Offenders.

Text of order

2. Mr. Shiv Sharma

3. Mr. Gurmail Chaudhary

47/2009

4. Mr. Raj Kumar Gupta

Hope India Forests Ltd.

1.M/s.Hope India

121/2005

ACMM Tis

16.12.2003

9/11/2006

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Forest Ltd.

Hazari

2. Mr.Jagjit Singh

Court

3. Mr. Sadhu Singh

Delhi /

4. Mr. Parmveer Kaur

ASJ,

Delhi

Impulse Forestry India Ltd.

1.M/s. Impulse Forestry

77/04 - 25/05

ACMM Tis Hazari

14-Jan-04

9/15/2006

Accused mobilized Rs 0.6 lakh. Accused pleaded guilty, two accused let off after due admonition, others sentenced to fine of Rs. 2000 each and on default simple imprisonment for 15 days.

Text of order

India Ltd.

Court Delhi / ASJ,

2. Mr. Bijendra Giri

Delhi

3. Mr. Shiv Kumar Tyagi

4. Ms. Kusum Lata

5. Mr. Horam Singh

Tyagi

6. Mr. Dheer Singh

7. Mr. Ramendra Kumar

Sharma

8. Ms. Kamlesh Devi

Indica Greenshield & Resorts Ltd.

1. M/s. Indica

1192/03 - 146/05

ACMM Tis

16.12.2003

8/9/2006

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Greenshield &

Hazari

Resorts Ltd.

Court Delhi /

2. Mr. Rakesh Singh

ASJ,

3. Mr.Sanjay Kumar

Delhi

Singh

4. Mr.Sarad Kumar

5. Mr. Gyaneshwar

Prasad

6. Mr. Sanjay Singh

7. Mr. Akhilesh Rathore

8. Mr. Arbind Singh

Indus Spices and Herbs Ltd.

1. M/s. Indus Spices and Herbs Ltd.

1193/03 - 47/05

ACMM Tis Hazari

16.12.2003

1/30/2006

Accused mobilized Rs 3 lakh. All accused convicted and

Text of order

2. Mr. Vikas Kaushik

Court Delhi / ASJ,

sentenced to fine of Rs. 6,000/- each and on default simple

3. Mr. Hemant Arora

Delhi

imprisonment for one month.

4. Mr. Manish Bahadur

Mathur

Jassowal Forests & Investments Ltd.

1.M/s. Jassowal Forests

76/04 - 154/05

ACMM Tis Hazari

14-Jan-04

3/29/2008

Accused nos 1 to 3 convicted and sentenced to fine of Rs. 5000/- each and on default simple imprisonment for 1 month. Award of Rs.5, 000/- to SEBI. Further, ordered to file WRR within two months with SEBI. Accused no. 4 declared as Proclaimed Offender and kept in dormant file.

Text of order

& Investments Ltd.

Court Delhi / ASJ, Delhi

2. Mr. Malkiat Singh

3. Mr. Tarsen Kaur

4. Mr. Prem Singh

Bhatoa

JBR Forestry Ltd.

1. M/s JBR Forestry Ltd

1194/2003 - 14/05

ACMM Tis Hazari Court Delhi / ASJ, Delhi

16.12.2003

12/4/2009

Accused no. 2,3 and 4 pleaded guilty and convicted and sentenced to pay fine of Rs 10,00/ each in default of payment of fine Simple Imprisonment for 3 months each. Accused no. 5 was declared as Proclaimed Offender and kept in Dormant file.

Text of order

2. Ms. Renu Sharma�

3. Mr. Pradeep Kumar

4. Mr. Manoj Kumar

5. Ms. Ravinder Kaur

Jeevanjyoti Plantations Ltd.

1. M/s Jeevan Jyothi Plantations Ltd.

1312/2002 - 121/05

ACMM Tis Hazari Court Delhi/ ASJ, Delhi

21.12.2002

10/31/2009

Accused mobilized Rs 28.3 Lakh. Accused no. 4 and 6 convicted and sentenced to Rigorous imprisonment for one year each and fine of Rs. 5 Lakh. each and on default of payment of fine, simple imprisonment for 6 months each. Further, out of the amount of fine realized a sum of Rs 20,000/- be paid to SEBI after expiry of period of revision, appeal, towards the expenses incurred by it. Accused no. 2,3, and 5 declared as proclaimed offenders and kept in Dormant file.

Text of order

2. Mr. Mukesh Kumar Gupta

3. Mr. Upendra Kumar

49/2009

4. Mr. Vinod Kumar Bharadwaj

5. Mr. Aswani Kumar Dubey

6. Mr. Ashok Kumar Verma

JSM Plantations & Dairy Farming Ltd.

1. M/s JSMPlantation & Diary Farming Ltd

1189/03 - 144/05

ACMM Tis Hazari Court Delhi / ASJ, Delhi

16.12.2003

5/7/2010

All accused convicted and sentenced to pay a fine of Rs. 50,000/- each and on default, accused no. 2 to 5 shall go simple Imprisonment for 3 Month. Accused directed to file WRR with SEBI within 2 months Further, out of the amount of fine realized a sum of Rs 30,000/- be paid to SEBI after expiry of period of revision, appeal, towards the expenses incurred by it.

Text of order

2. Mr. Dharmendra Pratap Singh

3. Ms. Mithelesh Kumari

27/2009

4. Mr. SiyaramSaraf

5. Mr. Pradeep Kumar Saraf

Kanak Bhumi Forests (India) Ltd.

1. M/s Kanak

1202/2003

ACMM Tis

16.12.2003

7/13/2006

Accused mobilized Rs 1.2 lakh. All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Bhumi ForestLtd.

Hazari

8/10/2006

2. Mr. K.M.S.

Court

Bharadwaj

Delhi /

3. Mr. Mandir Kaushik

ASJ,

4. Mr. Yog Raj Kaushik

Delhi

Karambhumi Forests (India) Ltd.

1. M/s. Karambhumi

1173/2003 - 124/05

ACMM Tis Hazari

16.12.2003

9/29/2006

Accused mobilized 10.5 Lakh. Accused no. 1 and 4 convicted

Text of order

Forest India Ltd.

Court Delhi / ASJ,

and sentenced to fine of Rs. 5000 each, on default simple

2. Mr. Chander Sharma

Delhi

imprisonment for four months.

3. Ms. Chander Kanta

Accused no. 2 and 3 declared as Proclaimed Offenders and kept in Dormant File.

4. Mr. Kamal Kant

Sharma

KBR Forest Ltd.

1. M/s KBR Forest Ltd.

1177/2003 - 129/05

ACMM Tis Hazari

16.12.2003

7/10/2009

Accused mobilized Rs 2 lakh. Accused no. 1, 2, 5, 6 and 8 pleaded guilty and convicted and sentenced to fine of Rs. 10000/- each and on default of payment of fine, simple imprisonment (SI) for six months. Accused No. 3 and 4 were declared as proclaimed offenders and kept in Dormant

Text of order

2. Mr. Anil Kumar

Court Delhi/ ASJ, Delhi

file. Accused no. 7 is dead.

3. Mr. Rakesh Kumar

4. Mr. Santosh

5. Mr. Suresh Kumar

6. Mr. Ravinder Gupta

7. Mr. Ramesh Kumar

8. Ms. Neelam Sharma

KDK Finvest

1. M/s KDK

1203/2003

ACMM Tis

16.12.2003

40080

All accused declared as Proclaimed Offenders and kept in Dormant file

Text of order

Finvest Ltd.

Hazari

2. Mr. Kiran Chand

Court

Goyal

Delhi/

3. Mr. Mukesh

ASJ,

Goyal

Delhi

Kriex Global Plantations Ltd.

1. M/sKriex Global Plantations Ltd.

1246/2002

ACMM Tis Hazari

19.9.2002

4/13/2009

All Accused pleaded guilty and convicted and sentenced to fine of Rs. 10000/- each and on default simple imprisonment (SI) for one month. Further, Rs. 1,98,000/- (amount lying unpaid to investors) to be deposited with the Court.

Text of order

2. Mr. K.K. Gupta

Court Delhi

3. Mr. K.K. Verma

4. Ms. Tara Devi

Lalima Agro & Farm Developers Ltd.

1. M/s Lalima Agro and

1316/2002

ACMM Tis

21.12.2002

26.09.2008

The offence was compounded

Text of order

Farm Developers Ltd.

Hazari Court

on payment of Rs 3,60,000/ by

2. Mr. Vijay Kumar

Delhi / ASJ,

the accused to SEBI.

Srivastava

Delhi

3. Mr. Ejaj Ahmed Khan

4. Mr. Suryadev

Vidhyarthi

Lamvrll Plantation Ltd.

1. M/s. Lamvrll Plantations

92/2005

ACMM Tis

16-Dec-03

38946

All accused acquitted as the court held that the accused persons had repaid the amount

Text of order

Ltd.

Hazari Court

to its investors and also informed SEBI about it long before the regulations had

2. Dr. Lalit Kumar

Delhi/

come into force.

3. Mr. M.K. Acharaya

ASJ,

4. Mr.Lokendra Kumar

Delhi

Lyra Agritech Ltd.

1. M/s. Lyra Arritech Ltd.

37/04 - 173/05

ACMM Tis Hazari

1/14/2004

9/27/2007

Accused mobilized Rs.2.7 lakh. All accused convicted and sentenced to fine of Rs. 8000/- each and on default simple imprisonment for 1 month. Award of Rs. 1000/- from each convict and on default 15 days simple imprisonment.

Text of order

2. Mr. Subash Arora

Court Delhi / ASJ, Delhi

3. Mr. Sanjeev Kumar

Narula

4. Mr. Ravinder Kumar

Madhuban Green Forests Ltd.

1. M/s Madhuban

1249/2003

ACMM Tis

15-Dec-03

6/3/2009

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Green Forest Ltd.

Hazari

2. Mr.Avadesh Kumar

Court

3. Mr.Harinder Pandey

Delhi /

4. Mr.Dinesh Jha

ASJ,

5 .Mr.Rakesh Kumar

Delhi

Srivastava

6. Mr Jai Bir Mishra

7. Mr.Dinesh Kumar

Singh

8. Ms. Shashi Bala

9. Mr. R.K. Singh

10. Mr.Rama Kant

Shah

11. Mr.Arun Kumar

12. Ms. A

Merry Beach Farms Pvt Ltd

1.M/s Merry Beach Farms

295/2004

23rd MM

9-Jan-04

40113

Hon�ble High Court of Madras quashed the complaint and held

Text of order

(P)Ltd.

Saidapet

that the order of the Chairman, SEBI, was set aside in appeal by the Securities Appellate Tribunal and the matter was remitted back for fresh disposal. Hence, the criminal proceedings against the said entities cannot be sustained. Further, the court has granted liberty to SEBI to initiate fresh criminal proceedings on the fresh cause of action, if SEBI passes any adverse orders against the entities after considering the matter afresh.

2. Mr. K Sudhakar Reddy

Chennai

3. Mr. B L Narasa Reddy

4. Mr. K Sreedhar Reddy

5. Mr. C Sreenivasulu

Reddy

6. Mr. Hariprasad Reddy

Morni Forests India Ltd.

1.M/s Morni Forests India

1246/2003

ACMM Tis Hazari

12/15/2003

4/1/2006

Accused mobilized Rs 0.4 lakh. All accused convicted and

Text of order

Ltd.

Court Delhi / ASJ,

sentenced to fine of Rs. 3000/- each and on default simple

2. Mr. Mukund Lal

Delhi

imprisonment for 1 month

3. Mr. Ramesh Kohli

4. Mr. Hari Dayal

5. Mr. Samarjit Singh

6. Mr. Uday Raj Singh

7. Mr. Shyam Raj Singh

8. Mr. Inderpal

Multi Line Farms and Projects Ltd.

1. M/s Multiline

60/2005

ACMM Tis

15-Dec-03

10/12/2009

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Farms &

Hazari

Projects Ltd.

Court

2. Mr. Mukesh Bali

Delhi /

3. Mr. R.K.Singh

ASJ,

4. Mr. Prabhat

Delhi

Kumar

5. Mr. Mahender

Yadav

6. Mr. Prag

Madhav Kanojia

7. Mr. Jitender

Prasad

8. Mr. Virender

Arora

9. Mr. Subodh Jha

10. Mr. Rakesh

Kumar

Srivastva

11. Mr. Shailend

Navraj Plantations & Livestock Ltd.

1. M/s Navraj Plantations

Sep/13

ACMM Tis

16-Dec-03

39710

All Accused acquitted as the Court held that all the accused

Text of order

Livestock Ltd.

Hazari Court

persons had repaid the amounts to its investors.

2. Ms. Bina Mittal

Delhi/ASJ,

3. Mr. Rajesh Anand

Delhi

4. Mr. Navin Anand

New India Horticulture and Agro Limited

1.M/s. New India

1195/03 - 143/05

ACMM Tis Hazari

12/16/2003

9/20/2007

Accused mobilized Rs.1.6 lakh. All accused convicted and sentenced to fine of Rs. 7000/- each and on default simple imprisonment (SI) for 1 month. Award of Rs.5,000/- to SEBI. Further, ordered to file WRR within two months with SEBI.

Text of order

Horticulature & Agro Ltd.

Court Delhi / ASJ, Delhi

2. Mr. Narbadeshwar Giri

3. Mr. Mahendra Ram

Verma

4. Mr. Manoj Kumar

Dubey

New Ways Agriculture Ltd.

1. M/s. New Ways

122/2005

ACMM Tis

16-Dec-03

39647

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Agriculture Ltd.

Hazari

2. Mr. Prem Chand

Court

Giri

Delhi /

3. Mr. Pradeep

ASJ,

Chaudhary

Delhi

4. Mr. Manoj Kumar

Giri

5. Mr.Dharmendra

Giri

6. Mr. Deepak

Bakshi

Oasis Plantation Ltd.

1. M/s. Oasis Plantations

1181/2003 - 145/05

ACMM Tis Hazari

12/16/2003

3/17/2006

Accused let off after due admonition as court found that no public money was mobilized and amounts were received only from directors.

Text of order

and Livestock Ltd.

Court Delhi / ASJ,

2. Mr. O.P. Verma

Delhi

3. Mr. Azim Khan

4. Mr,.Jogar Nath

Ocean Agro Farms Ltd.( Formerly Endowment Investments India Ltd.

1. M/s. Ocean Agro

212/2002

/ ASJ,

13-Mar-02

12/2/2007

All accused acquitted as the accused did not receive any of the correspondence from

Text of order

Farms Ltd.

DACMM Tis

SEBI as they were in jail. The Court further directed the accused to comply with the

2. Mr. Bashir Ahmed

Hazari Court

directions of SEBI dated December 03, 2001 and also ordered to repay the investors

Manhas

Delhi elhi

within one month and submit WRR in format to SEBI, on failure, SEBI entitled to take fresh action against the accused.

3. Mr. Gulam Mohd. Bhat

4. Mr. Nazir Ahmed Bhat

5. Mr. Satish Kapoor

6. Mr. Shujay Amin

Manhas

7. Mr. Fakir Hussai Shah

8. Mr. Mohd. Ayub Shekh

9. Mr. brahim Shah

10. Mr. Virender kumar

Kaul

11. Ram

Ohm Hitech Farms India Ltd.

1. M/s. Ohm Hitech

1190/03

ACMM Tis Hazari

12/16/2003

11/16/2006

Accused mobilized Rs 0.5 lakh. All accused convicted and sentenced with a fine of Rs. 2,500/- each and on default simple imprisonment for two months.

Text of order

Farms India Ltd.

Court Delhi / ASJ,

2. Mr. Onkar Nath

145/2005

Delhi

Kesari

3. Mr. Kamal Kishor

Sharma

4. Mr. Deepak Kumar

Vishwakarma

Onkarbhumi Forests (I) Ltd.

1. M/s Onkarbhumi

1322/2002

ACMM Tis

21-Dec-02

39353

Accused mobilized Rs. 26.2 Lakh. All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Forests (I) Ltd.

Hazari

2. Mr.Bhupinder Singh

Court

3. Mr.Baljeet Singh

Delhi /

4. Mr.Harbans Singh

ASJ,

5. Mr.Lal Chand (Died)

Delhi

6. Ms. Rajinder Kaur

7. Ms. Harbans Kaur

8. Mr. Mohinder Singh

Oriental Green Environment Ltd.

1. M/s. Oriental green

1298/2002

ACMM Tis

21-Dec-02

7/9/2006

Accused mobilized Rs 35.3 Lakh. All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Environment Ltd.

Hazari

2. Mr. Sarjeet Singh

Court

3. Mr. N.S. Saini

Delhi /

4. Mr. Nanak Singh

ASJ,

Delhi

Pace Forest India Ltd.

1. M/s Pace Forest India

199/2005

ACMM Tis Hazari

6-Mar-05

12/9/2006

Accused mobilized Rs.4.40 lakh. All accused found guilty and sentenced to fine Rs.25,000/ - each and on default simple imprisonment for three months.

Text of order

Ltd.

Court Delhi / ASJ, Delhi

2. Mr. Sailesh Kumar

538/2005

Gupta

3. Ms. Radha Gupta

4. Ms. Indira Raina

5. Mr. Sanjay Kumar

Gupta

6. Mr. Somnath Muju

(Dead)

7. Mr. Ashish Gupta

Panacea Forest India Ltd.

1.Mr. Panacea Forest

1182/2003 - 27/05

ACMM Tis Hazari

12/16/2003

9/25/2006

Accused mobilized Rs 5.2 lakh. All accused convicted and

Text of order

India Ltd.

Court Delhi / ASJ,

sentenced fine. A-1, 2 and 3 sentenced to fine of Rs. 5000/- each and on default simple

2. Mr. Pankaj Kumar

Delhi

imprisonment for 3 months to A-2 and A- 3. A-4, 5, 6, 7 and 8 sentenced to fine of Rs. 2000/- each and on default simple imprisonment for 1 month.

Patil

3. Mr. Pankaj Kumar

Poddar

4. Mr. Sanjeev Kumar

Sinha

5. Mr. Neeraj Kumar

Poddar

6. Ms. Dharam Sheela

Sinha

7. Ms. Bimla Devi

8. Ms. Pawan Kumar

Panchsheel Agro Forests Ltd.

1. M/s. Panchsheel Agro

1187/03 - 104/05

ACMM Tis Hazari

12/16/2003

7/7/2006

Accused mobilized Rs 10.6 lakh, All Accused convicted and sentenced to fine of Rs. 5,000/- on each accused and on default simple imprisonment for three months.

Text of order

Forests Ltd.

Court Delhi / ASJ,

2. Ms. Asha Sharma

Delhi

3. Mr. Vimal Mehra

4. Mr. Raja Babu

Paramount Forest (I) Ltd.

1.M/s. Paramount Forest

1176/03 - 120/05

ACMM Tis Hazari

12/16/2003

9/15/2006

Accused mobilized Rs 20 lakh. Accused no. 2 acquitted and accused no. 3 stands convicted.

Text of order

(India) Ltd.

Court Delhi / ASJ,

2. Dr. G.S. Dhillon

Delhi

11/9/2006

3. Mr. Virinder Kumar

4. Mr. D.K. Gupta

Parvarish Plantations Ltd.

1. M/s. Parvarish

1179/2003 - 128/05

ACMM Tis Hazari

12/16/2003

1/24/2008

Accused mobilized Rs.2.2 lakh. Accused no. 2 pleaded guilty and fined Rs. 5,000/-. Accused no.3 and 4 declared as Proclaimed Offenders and kept in Dormant File.

Text of order

Plantations Ltd.

Court Delhi / ASJ, Delhi

2. Mr. Amit Sah

3. Mr. Krishna Kant

Awasthi

4. Ms. Vishnu Kanti

Perutek Services Ltd.

1. M/s Perutek

703/2001

ACMM Tis

30-Nov-01

40117

All accused declared as Proclaimed Offenders and kept in Dormant file

Text of order

Services Ltd.

Hazari

2. Major P.K.

Court

Perumal

Delhi / ASJ,

3. Mr. P. Dinakaran

Delhi

4. Captain P.

Mahendran

Pine Plantations India Ltd.

1. M/s. Pine

141/2005

ACMM Tis

16-Dec-03

39674

All accused declared as

Text of order

Plantations India Ltd.

Hazari

Proclaimed Offenders and

2. Mr. Harash Vir Suri

Court

kept in Dormant file.

3. Mr. Surya Kant Suri

Delhi /

4. Mr. Manik Talwar

ASJ,

Delhi

Prayag Agro Forestry (I) Ltd.

1. M/s. Prayag Agro

1253/2003

ACMM Tis

15-Dec-03

3/7/2008

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Forestry Ltd.

Hazari

2. Mr. Rajinder

Court

Bahadur Singh

Delhi /

3. Mr. Jamil Ahmad

ASJ,

Khan

Delhi

4. Mr. Ram Charitar

Yadav

5. Mr. Ghan Shyam

Mishra

6. Mr. Dina Nath Shukla

7. Mr. Muneshwar

Singh

8. Mr. Narsingh Nath

Tiwari

Prince Agro Industries Pvt. Ltd.

1. M/s. Prince Agro

131/2005

ACMM Tis Hazari

8/14/2003

3/7/2007

Accused mobilized Rs.74.7 lakh. All accused convicted and

Text of order

Industries Ltd.

Court Delhi / ASJ, Delhi

sentenced to fine Rs.7500/- each and on default simple

2. Mr. Hari Lalawani

561/2003

6/25/2005

imprisonment for 3 months.

3. Mr. P.C. Pathak

4. Ms. Anita Lalwani

5. Mr. Sunny Thomas

6. Mr. Om Prakash

Totlani

Purvanchal Plantations India Ltd.

1. M/s Purvanchal Plantations India Ltd.

1183/2003 126/05

ACMM Tis Hazari Court Delhi/ ASJ, Delhi

12/16/2003

11/30/2009

Accused mobilized 5.4 Lakh. Accused no. 2,3,4,6,7 and 8 convicted and sentenced to Rigorous imprisonment for a term of one year and fine of Rs. 1 Lakh each and on default of payment, simple imprisonment for 6 months each.

Text of order

2. Mr. Brijendra Kumar Srivastva

3. Mr. Madan Lal Verma

55/2009

4. Mr. Akhilesh Kumar Singh

5. Mr. Hare Shyam Jee

6. Mr.Sanjay Kumar Srivastava

7. Mr. Raj Kumar Gupta

8. Mr. Ravindra Kumar

PVS Forestry Ltd.

1. M/s. PVS Foresrty

63/2005

ACMM Tis

15-Dec-03

39920

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Ltd.

Hazari

2. Mr. Suresh

Court

Bahadur Singh

Delh/ ASJ,

3. Mr. Ashok Kumar

Delhi

Singh

4. Mr.Pramod Kumar

Singh

R K Satyadarshi Plantations India Ltd.

1.M/s. R K Satyadarshi

1300/2002

ACMM Tis

21-Dec-02

5/9/2008

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Plantations India Ltd.

Hazari

2. Mr. R K Raman

Court

3. Mr. R K Tiwari

Delhi /

4. Mr. Sunil Kant Jha

ASJ, Delhi

5. Mr. R K Pandey

6. Mr. R U Singh Ravi

7. Mr. P B Tiwari

Raj Shree Agricultural Pvt. Ltd.

1. M/s. Rajshree Agricultural Private Ltd.

1172/03 - 134/05

ACMM Tis Hazari

12/16/2003

9/26/2006

Accused mobilized Rs 5 lakh. All accused convicted and sentenced to fine of Rs. 5000/- each and on default simple imprisonment for 3 months.

Text of order

2. Mr. Radhey Shyam

Court Delhi /

3. Dr. Pradeep Sharma

ASJ,

Delhi

Ranakunj Agro Forestry (I) Ltd.

1. M/s. Ranakunj Agro

130/2005

ACMM Tis

16-Dec-03

12/7/2007

Accused mobilized Rs 21.8 Lakh. Accused no. 3 dead. Accused no. 2 and 4 as Proclaimed Offenders and kept in Dormant file.

Text of order

Forestry (India) Ltd.

Hazari

2. Mr.Dev Raj Rana

Court

3. Mr. Sube Singh

Delhi /

Rana (Dead)

ASJ,

4. Mr. Santosh Kumar

Delhi

Rare Earth Agrotech India Ltd.

1. M/s. Rare Earth

1320/2003

ACMM Tis Hazari

12/21/2002

11/3/2006

Accused mobilized Rs 15.8

Text of order

Agrotech India Ltd.

& 46/2005

Court Delhi / ASJ,

lakh. All accused convicted and

2. Mr. Satish Srivastava

Delhi

sentenced to fine of Rs. 25,000/- each and on default simple imprisonment for 3

3. Mr. Raghvender

1171/03 - 46/05

37971

months.

Mathur

4. Mr. Sandeep Kumar

Sahoo

5. Mr. Avinash Shankar

Mathur

6. Mr. Santosh Sager

7. Mr. Asish Sricastava

8. Ms. Lata Singh

9. Mr. Vinay Shanker

Mathur

Reco Plantations Ltd.

1. M/s Reco Plantations Ltd.

1169/03 - 90/05

ACMM Tis Hazari

12/16/2003

10/22/2009

Accused no. 8 Pleaded guilty and convicted and sentenced to fine of Rs 5,000/- Remaining Accused declared as proclaimed offenders and kept in Dormant file.

Text of order

2. Mr. Maheshwar Dutt Sharma

Court Delhi /ASJ, Delhi

3. Mr. Ishwar Dutt Sharma

84/2009

4. Mr. Kamleshwar Dutt Sharma

5. Ms. Poornima Sharma

6. Mr. Chander Mohan Arora

7. Ms. Abha Arora

8. Mr. Rajender Kumar Jain

Rim Zhim Agro Forests Ltd.

1. M/s Rim jhim Agro Forest Ltd

1319/2002 - 95/2005

ACMM Tis Hazari Court Delhi / ASJ, Delhi

12/21/2002

11/30/2009

Accused mobilized 29 Lakh. Accused no. 2, 3 5 and 6 convicted and sentenced to Rigorous imprisonment for a term of one year and fine of Rs. 1 Lakh each and on default of payment, simple imprisonment for 6 months each. Accused no.4 and 7 declared as Proclaimed offenders.

Text of order

2. Mr. P.S.Choudhary

3. Mr. D.S.Thakur

56/2009

4. Mr. K.C.Kaundal

5. Mr. S.S.Thakur

6. Mr. Roop Lal Kaundal

7. Mr. H.C.Mahajan

Sagaun Plantations Ltd.

1.M/s. Sagaun Plantation

34/04 - 34/05

ACMM Tis Hazari

1/14/2004

3/17/2006

Accused mobilized Rs 3 lakh. All accused convicted and

Text of order

Ltd

Court Delhi / ASJ,

sentenced to fine of Rs. 5000/- each and on default simple

2. Mr. Rakesh Behari

Delhi

imprisonment of one month.

Srivastava

3. Ms. Anoo Srivastava

4. Mr. Anil Kumar

Srivastava.

Sahayak Forest (India) Ltd.

1.M/s. Sahayak Forest

65/04 - 01/2004

ACMM Tis Hazari

1/14/2004

5/5/2006

Accused mobilized Rs 2.8 lakh. All accused convicted and sentenced to fine of Rs. 3000/- each and on default simple imprisonment for one month. Further, ordered to file WRR within 2 months with SEBI.

Text of order

India Ltd.

Court Delhi / ASJ,

2. Mr. Raj Kumar

Delhi

3. Mr. Gulshan Narang

4. Mr. Satish Kumar

Sahyog Greenland Plantations Ltd.

1. Mr. Sahyog Greenland

28/04 - 107 / 05

ACMM Tis Hazari Court Delhi / ASJ, Delhi

14-Jan-04

10/7/2005

Accused mobilized Rs 0.7 lakh. All accused convicted and sentenced to fine of Rs. 3000/- each and on default simple imprisonment for one month. Additionally all Accused were also sentenced to simple imprisonment till rising of the court.

Text of order

Plantation Ltd.

2. Mr. Mangat Rai Khatri

3. Ms. Indu Khatri

4. Mr. Sham Lal

Sai Cultivators (P) Ltd.

1. M/s Sai Cultivators

181/2005

ACMM Tis

14-Jan-04

39927

All accused declared as

Text of order

Pvt. Ltd.

Hazari

Proclaimed Offenders and

2. Mr. A.K. Sharma

Court

kept in Dormant file.

3. Ms. Uma Sharma

Delhi/

ASJ,

Delhi

Samagra Agro Tech Ltd.

1. M/s. Samagra Agro

75/04 - 3/04

ACMM Tis Hazari

1/14/2004

4/20/2007

Accused mobilized Rs.0.6 lakh. All accused convicted and sentenced to fine of Rs. 5000/- each and on default simple imprisonment for 3 months.

Text of order

Tech Ltd.

Court Delhi /

2. Mr. Mahendra Kumar

ASJ, Delhi

Dewpuriya

3. Mr. Mohan Tiwari

4. Mr. Prem Dutt Dixit

5. Mr. Vishwas Sharma

6. Mr. Abul Naseer

Mansoori

7. Mr. Shiv Raj Singh

8. Mr. Sanjay Chaturvedi

Sampoorna Plantations India Ltd.

1. Mr.Sampoorna

24/2004

ACMM Tis

14-Jan-04

39499

Accused mobilized Rs 6 Lakh. All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Plantations (I) Ltd.

Hazari

2. Mr. Jaswinder Singh

Court

Sudan

Delhi /

3. Mr.Baljit Singh

ASJ, Delhi

Chehal

4. Mr. Malvinder Singh

Brar (Died)

5. Mr.Gurjit Singh

Samridhi Green Forest Ltd.

1.M/s. Samridhi Green

35/04 - 179/05

ACMM Tis Hazari

1/14/2004

5/12/2006

Accused mobilized Rs 0.2 lakh. Two accused (1 and 2) convicted and sentenced to fine

Text of order

Forest Ltd.

Court Delhi / ASJ,

of Rs. 1500/- each and on default simple imprisonment for 1 month.

2. M/s. P.K. Mishra

Delhi

9/8/2006

All other accused declared as

3. Ms. Shakuntla Sethi

proclaimed offenders and kept in dormant file.

4. Major. Raj Kumar

Sehgal

5. Ms. Sarita Sharma

6. Mr. Sardar Pritam

Singh

7. Mr. Vinay Sharma

8. Mr. Ajay Kumar

Sandal Wood India (P) Ltd.

1.Mr. Sandal Wood India

31/04 - 175/05

ACMM Tis Hazari

1/14/2004

5/26/2006

Accused mobilized Rs 0.6 lakh. All accused convicted and

Text of order

Pvt. Ltd.

Court Delhi / ASJ,

sentenced to fine of Rs. 2500/- each and on default simple

2. Mr. Sumanyar Ranjan

Delhi

imprisonment for 1 month.

3. Mr. Rohit Ranjan Bhat

Further, ordered to file WRR within 2 months with SEBI.

4. Mr. Rakesh Tickoo

Sanklecha Agro Tech (Pvt.) Ltd.

1. M/s. Sanklecha

39/2004

ACMM Tis

14-Jan-04

9/10/2009

All accused declared as Proclaimed Offenders and kept in Dormant file

Text of order

Agro Tech (P)

Hazari

Ltd.

Court

2. Mr. Magraj Jai

Delhi/

3. Mr. Jitendra

ASJ,

Gugalia

Delhi

4. Ms. Shoba Devi

Sayunkta Bharati Gramin Plantations Ltd.

1. M/s Sayunkta Bhararti Gramin Plantation Ltd.

72/04 - 174/05

ACMM Tis Hazari Court Delhi / ASJ, Delhi

1/14/2004

9/29/2009

Accused no. 2,4,6 and 8 pleaded guilty. Accused no. 2,6 and 8 convicted and sentenced till rising of the Court and also sentenced to pay fine of Rs 5000/- each. As regards accused no 4 convicted and sentenced to pay fine of Rs 5000/- Accused nos. 3,5 and 7 were declared as Proclaimed Offender and kept in Dormant File.

Text of order

2. Mr. Radhey Shyam Chaudhary

3. Ms. Archna Gangwar

4. Mr. Ashok Kumar Chaudhary

5. Mr. Ram Shanker Maurya

6. Ms Udai Veer Singh

7. Mr. Asha Ram

8. Ms. Shrawni Trivedi

Seagate Forests Ltd.

1. M/s Seagate Forest Ltd.

1305/2002 - 82/2005

ACMM Tis Hazari Court Delhi / ASJ, Delhi

12/21/2002

5/7/2010

Accused no. 4 convicted and sentenced to Rigorous Imprisonment for 6 Months. In addition accused no.1 company and accused no. 4 shall pay a fine of Rs 5,00,000/- each and on default of payment of fine, accused 4 shall go simple imprisonment for 6 months each.Accused directed to

Text of order

2. Mr. M K Tiwari

file WRR with SEBI within 2 months Further, out of the amount of fine realized a sum of Rs 20,000/- be paid to SEBI after expiry of period of revision, appeal, towards the expenses incurred by it. Accused no. 2 &3 declared as Proclaimed Offenders.

3. Mr. K KTatti

4. Mr. G S Thind

Sequoia Forests Ltd.

1. Sequoia Forest Ltd.

60/2005

ACMM Tis

14-Jan-04

9/3/2007

All accused declared as Proclaimed Offenders except accused no. 5 as he was dead and kept in Dormant file.

Text of order

2. Ms. Parveen Vig

Hazari

3. Ms. Shashi Parmar

Court

4. Mr. Ashok Kumar

Delhi /

5. Mr. C.L. Vig (died)

ASJ ,

Delhi

100

Seth Dhanraj Agro India Ltd.

1. M/s. Seth Dhanraj Agro (India) Ltd.

701/2001

ACMM Tis Hazari Court, Delhi

30.11.2001

4/1/2004

Accused mobilized Rs 160.5 lakh. All accused convicted

Text of order

2. Mr. Rakesh Sharma

and sentenced to fine of Rs. 25,000/- each and on default of

3. Mr. Parveen Honda

payment of fine, simple imprisonment for 3 months.

4. Mr. Mintoo Sharma

5. Mr. Manohar Lal Virmani

101

Shilpa Plantations Pvt. Ltd.

1. M/s. Shilpa Plantations

142/2006

47th ACMM

17.12.2003

25.01.2008

The offence was compounded

Text of order

Private Ltd.

Esplanade

on payment of Rs 85,000/ by the accused to SEBI.

2.Mr Ambika Prasad

Mumbai /

Tulsian

ASJ, Mumbai

3. Mr. Sunil Kumar Tulsian

102

Shivram Pur Orchard & Plantation Ltd.

1. M/s. Shivrampur

41/04 - 156/2005

ACMM Tis Hazari

1/14/2004

9/23/2006

Accused mobilized Rs 0.8 lakh. All accused convicted and

Text of order

Orchard & Plantation

Court Delhi /

sentenced to fine of Rs. 10,000/- each and on default simple imprisonment for 3

Ltd.

ASJ,

months.

2. Mr. Uday Nath Pandey

Delhi

3. Mr. Virendra Pandey

4. Mr. S.P. Dubey

103

SJM Agro Ltd.

1. M/s. SJM Agro Ltd

1303/02 - 95/2005

ACMM Tis Hazari

12/21/2002

10/18/2008

Accused no 3 convicted and sentenced to undergo rigorous imprisonment for 6 months and also to pay a fine of Rs 100000/-and on default simple Imprisonment for 3 Months. As regards accused nos. 1 and 4 each shall pay a fine of Rs 100000/- each on default simple Imprisonment for 2 Months. Accused No. 2 declared as Proclaimed Offender Further, ordered the accused no.1 to file WRR with SEBI within 2 months.

Text of order

2. Mr. Ajay Singh

Court Delhi / ASJ, Delhi

3. Mr. Rama Kant Singh

91/2005

4. Ms. Usha Singh

104

Soham Plantation Ltd.

1. M/s. Soham

16/2004

ACMM Tis Hazari

1/14/2004

4/4/2006

Accused found guilty, let off after due admonition and warning as mistake limited to the extent that the details were

Text of order

Plantations

Court Delhi / ASJ,

not submitted to SEBI in required format.

Ltd.

Delhi

2. Mr. Sunil Agarwal

3. Ms. Anju Agarwal

4. Mr. Manoj Agarwal

105

Southern Horticulture & Rubber Plantation Ltd.

1. M/s Southern

2600/S/2003

ACMM,

2-Nov-01

39226

Case dismissed. Revision petition filed by SEBI is pending

Text of order

Horticulture and Rubber

Mumbai

before Bombay High Court.

Plantation Ltd.,

2. Mr. Joseph Mathew,

3. Mr. Uday Shah,

4. Mr. M. Mathew,

5. Mr. Ramchandran

6. Ms. Maria Mathew,

7. Mr. Shekhar Pachupute

106

Sparrow Agro Forest Ltd.

1.M/s. Sparrow Agro

13/2004

ACMM Tis Hazari Court Delhi / ASJ, Delhi

1/21/2003

10/31/2007

Accused mobilized Rs.96.5 lakh. All accused convicted and sentenced to fine of Rs 6,000/- each and on default simple

Text of order

Forest Ltd.

imprisonment for 15 days. Award of Rs. 2000/- to SEBI and in default 15 days simple imprisonment Further, ordered to file WRR within two months with SEBI.

2. Mr. Daya Nand Saini

31/2003

21.01.2001

3. Mr. Balbir Singh Saini

4. Mr. Arvind Kumar

Bansal

107

SS Krishi Vikas Ltd.

1. Mr.S.S. Krishi Vikas

44/2004

ACMM Tis

14-Jan-04

39282

All accused declared as

Text of order

Ltd.

Hazari

Proclaimed Offenders and

2. Mr. A.P. Pandey

Court

kept in Dormant file.

3. Mr. Bechan Prasad

Delhi /

4. Mr. Subrota Pal

ASJ,

Delhi

108

Startek Plantations & Resorts Ltd.

1. M/s Startek Plantation and Forest Ltd

36/04 - 40/04

ACMM Tis Hazari

1/14/2004

2/4/2010

Accused no. 2 Convicted and sentenced to Rigorous imprisonment for 1year and also to pay a fine of Rs 5 Lakh and on default of payment of fine Simple Imprisonment for 6 months Each. Against Accused no. 3 abated.

Text of order

2. Mr. V K Sharma

Court Delhi / ASJ, Delhi

3. Mr. M K Siddiqui(Dead)

34/2009

109

Swaran Bharat Forest Ltd.

1. M/s. Swaran Bharat

60/2004

ACMM Tis

14-Jan-04

39654

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Forest Ltd.

Hazari

2. Mr. Virender Kumar

Court

Singh

Delhi /

3. Ms. Bharti Singh

ASJ,

4. Mr. Om Prakash

Delhi

Gupta

5. Mr. Prakash Gupta

6. Ms. Prem Lata

Gupta

7. Mr. Pankaj Gupta

8. Ms. Urmila Gupta

9. Mr. Rakesh Gupta

110

Teem Orchard (I) Ltd.

1. M/s Teem Orchard India Ltd and Others.

30/2004

ACMM Tis Hazari Court Delhi /ASJ, Delhi

1/14/2004

11/27/2009

Accused mobilized Rs 0.4 Lakh. AccusedNo. 1, 2 and 4 pleaded guilty and convicted and sentenced to fine of Rs 5,000/-each and also sentenced till the rising of the court. Accused nos. 3 and 5 were declared as Proclaimed Offender and kept in Dormant File.

Text of order

2. Mr. Vinod Kumar Agarwal

3. Mr. Lal Singh Chouhan

57/2004

4. Mr. Ravi Srivasta

5. Mr. Ajay Srivastva

111

Thar India Forests Ltd.

1. M/s. Thar India Forest

53/04

ACMM Tis Hazari

1/14/2004

10/27/2006

Accused mobilized Rs 1.2 lakh. All accused convicted and sentenced to fine of Rs. 8000/- each and on default simple imprisonment for 3 months.

Text of order

Ltd.

132/2005

Court Delhi / ASJ,

2. Mr. Lal Chand Gaur

Delhi

3. Mr. Ajit Singh Maharoo

4. Mr. Om Prakash

Chauhan

112

Time Forests India Ltd.

1. M/s. Time Forests

32/04 -40/2005

ACMM Tis Hazari

1/14/2004

3/12/2008

Accused 1, 2, 3, 5,6,7,8 convicted. A fine of Rs. 5000/- was sentenced on accused nos. 1, 2, 5,6,7,8 and on default simple imprisonment for one month and Rs. 2500/- upon accused no. 3 and on default simple imprisonment for 15 days. Accused 4 declared as Proclaimed offender and kept in dormant file.

Text of order

India Ltd.

Court Delhi / ASJ Delhi

2. Mr. Mohammad

Sahnaz

3. Mr. Bhanu Pratap

Sharma

4. Mr. Tej Bhan Singh

5. Mr. Mohammad Akram

6. Mr. Joginder Singh

7. Mr. Devinder Singh

8. Mr. Chhotelal Verma

113

Times Orchid India Ltd.

1. M/s.Times Orchid

58/2004

ACMM Tis

14-Jan-04

39282

Accused mobilized Rs 22.4 Lakh. All accused are declared as Proclaimed Offenders and kept in Dormant file.

Text of order

India Ltd.

Hazari

2. Mr. Swinder Singh

Court

Dhadwal

Delhi /

3.Mr. Harjeet Singh

ASJ,

Hundal

Delhi

4. Mr. Ravinder Dhanju

114

TRI Golden Plantations & Resorts Ltd.

1. M/s.Tri Golden

55/2004

ACMM Tis

14-Jan-04

38974

Accused mobilized Rs 0.7 Lakh. All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Plantations Resorts

Hazari

(I) Ltd.

Court

2. Mr. G.P. Tripathi

Delhi /

3. Mr.S.R. Tripathi

ASJ,

4. Mr.Prashant Jain

Delhi

115

Trimurti Forestry Ltd.

1. M/s. Trimurti Forestry

32/2004

ACMM Tis Hazari

1/14/2004

10/27/2006

Accused 1 to 5 & 7 to 9 convicted and sentenced to fine of Rs 10,000/- each and on default simple imprisonment for 3 months. Accused no.6 is acquitted.

Text of order

Ltd

54/2004

Court Delhi / ASJ,

2. Mr. Kunj Bihari Lal

Delhi

Saxena

3. Mr. Radhey Govind

Saxena

4. Ms. Uma Saxena

5. Mr. Ravindra Nath

Saxena

6. Mr. Madhu Saxena

7. Mr. Sallaudhin

8. Mr. Parul Saxena

9. Mr. Sumit Gupta

116

Varindhaban Forests Ltd.

1. M/s. Varindhaban

64/2004

ACMM Tis

14-Jan-04

10/8/2006

All Accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Forests Ltd.

Hazari

2. M/s. Rakesh Kuamr

Court

3. M/s. Ashok Kumar

Delhi /

4. Ms. Devinder Kour

ASJ,

5. Ms. Manjit Kour

Delhi

117

Vatika Agro Industries (India) Ltd.

1. M/s. Vatika Agro

48/04 - 31/2005

ACMM Tis Hazari

1/14/2004

11/30/2007

Accused mobilized Rs.3.2 lakh. All accused convicted and sentenced to fine of Rs. 8000/- each and on default simple imprisonment for 1 month. Award of Rs. 1000/- from each convict was awarded to SEBI and on default 15 days simple imprisonment (SI). Further odered to file WRR within two months with SEBI.

Text of order

Industries (I) Ltd.

Court Delhi / ASJ, Delhi

2. Mr. Rishi Kumar

Pandey

3. Mr. Amar Nath Shukla

4. Ms. Sheela Pandey

118

Vasudhaiv Plantations & Lifestocks Ltd.

1. M/s. Vasudhaiv

1206/2003 - 21/2005

ACMM Tis Hazari

12/16/2003

10/28/2006

Accused mobilized Rs 9.7 lakh. All accused convicted and sentenced to fine of Rs.30,000/- each and on default simple imprisonment for 6

Text of order

Plantations & Livestock Ltd.

Court Delhi /

months.

2. Mr. Manoj Kumar Gupta

88/2005

ACMM, Delhi

3. Mr. Vijay Kumar Gupta

4. Mr Alok Sinha

5. Mr. P.K. Samant

119

Vats Integrated Plantations Co. Ltd.

1. M/s. Vats Integrated

46/04 - 27/2004

ACMM Tis Hazari

1/14/2004

12/22/2007

Accused mobilized Rs.0.7 lakh. Accused pleaded guilty. All accused convicted and sentenced to fine of Rs. 5000/- each and on default simple imprisonment for 15 days. Further, ordered to file WRR within two months with SEBI.

Text of order

Plantations Co. Ltd.

Court Delhi / ASJ, Delhi

2. Mr. Narendra Kumar

Sharma

3. Mr. Kamlesh Sharma

4. Mr. Naresh Kumar

Yadav

120

Wheels Plantations Ltd.

1. M/s. Wheels

1208/2003

ACMM Tis

16-Dec-03

39003

All accused declared as Proclaimed Offenders and kept in Dormant file.

Text of order

Plantations Ltd.

Hazari

2. Mr. Surjeet

Court

Dandora

Delhi /

3. Mr. Sukh Darsman

ASJ,

4. Ms.Seema Narang.

Delhi

121

Yaara Plantations Ltd.

1. M/s.Yaara Plantations

1209/2003 - 108/2005

ACMM Tis Hazari

12/16/2003

10/27/2006

Accused mobilized Rs 2.5 lakh. Accused no. 1 to 4 convicted and sentenced to fine of

Text of order

Ltd.

Court Delhi / ASJ,

Rs. 10,000/- each and on default simple imprisonment for 3 months. Accused no.5 (Dhananjay Tripathi) is acquitted.

2. Mr. Ashutosh Dwivedi

Delhi

3. Mr. Rakesh Dhar

Mishra

4. Ms. Veena Dwivedi

5. Mr. Dhananjay

Tripathi

122

Yaman Farms & Forestry Ltd.

1. M/s Yaman Farms

196/2006

47th ACMM

22.12.2003

06.08.2007

The offence was compounded on payment of Rs 1,00,000/ by the accused to SEBI.

Text of order

and Forests Ltd.

Esplanade

2. Mr. Manoj Tiwari

Mumbai/

3. Mr. Devendra Dubey

ASJ, Mumbai

4. Mr. Bhaskar Gorey

123

Zaffron Forests India Ltd.

1. M/s. Zaffron Forests (I) Ltd.

1201/2003 - 102/2005

ACMM Tis Hazari

12/16/2003

1/10/2008

Accused mobilized Rs.34 lakh. Fine of Rs. 6,000/- imposed on each of accused person with direction to file the winding up report within a period of two months. Further award of Rs. 20,000/- to SEBI as expenses.

Text of order

2. Mr. Hassan Rather

Court Delhi / ASJ Delhi

3. Mr. Ilyas Ahmad Mir

4. Mr. Mohd. Uousf

Rather

5. Mr. Fazaz Ahmad Mir

6. Mr. Fazaz Ahmad Dar

7. Mr. Ab Majeed Bhat

124

Pallavi Forestry Ltd.

1. Pallavi Forestry Ltd.

43/2000

ASJ Delhi

12/15/2003

A1,A2,A3&A4convicted and sentenced a fine of Rs50,000 each and on default imprisonment of 3months.A5 -A8 acquitted as the court observed them to being only promotor/share holders.

Text of order

2. Ashok Kumar Singh

3. Shri Dinesh Pratap Singh

4.Shri Indramani

5. Smt. Sanju Singh

6. Shri Parakram Singh

7. Shri Shailesh Pratap Singh

8. Smt. Mala Singh

125

Kudrat Agro Tech Ltd

1. Kudrat Agro Tech Ltd

25/2012

ACMM, Tis Hazari Court, Delhi

1/14/2004

A1,A3 & A4 convicted and sentenced a fine of Rs 30,000 each and on default imprisonment of 3 months. A2 & A5 were declared Proclaimed Offenders vide order dated 1/5/2009

Text of order

2. Shri.Shyam Mohan Pandey

3. Shri. Manoj Saxena

4. Shri. R.S.Dixit

5. Shri. Pawan Kumar

126

Gujarat Forestry Ltd

1. Gujarat Forestry Ltd

45/2012

ASJ Delhi

12/15/2003

A1,A2&A3 onvicted and sentenced a fine of Rs 45,000 each and on default imprisonment of 3 months. A6,A7 &A8 were acquitted as the court observed them to being only promotor/share holders. A4 & A8 were already declared Proclaimed Offenders vide order dated 25/7/2008 & 28/5/2009

Text of order

2. Shri.Arun Kumar Srivastav

3. Shri Rajkaran Batham

4. Shri. Umesh Chander Srivastav

5. Shri. Vinay Kumar Jha

6. Shri. Rakesh Kumar Singh

7. Shri.Amarjit Kumar Sharma

8. Smt. Amina Khatun

127

Wullar Agro Plantations Ltd.

1. Wullar Agro Plantations Ltd.

49/2004

Addl. Session Judge, Tis Hazari Court, Delhi

1/14/2004

5/2/2011

All accused (Acc#1,2,4,5&6) convicted and sentenced a fine of Rs.25,000/- each and on

Text of order

2. Mohd. Maqbool Mir

default simple Imprisonment

3. Zahoor Ahmed Mir

for two months. Accused no. 3 declared as proclaimed

4. Farooq Ahmed Salroo

5. Mushtaq Ahmed Malik

Offenders. File consigned to Record Room.

6. Tariq Marghoob

128

M/s Gangotri Green Valley Ltd

1. M/s Gangotri Green Valley Ltd

ACMM,Tis Hazari Court, Delhi

12/15/2003

A1,A2 & A4 convicted and sentenced to a fine of Rs.40000 each.Proceedings against A5-A8 were compounded vide orders dated 15/7/2009 & 1/4/2010 respectively.A3 is declared PO vide order dated 24/1/2008

Text of order

2. Sh.Sita Ram

3. Ms. Vinod Kumari

4. Mr. Jitender

5. Sh.Ram Pratap Singh

6. Ms. Kamla Devi

7. Sh. Suresh Kumar

8. Sh.Vivek Kumar

129

M/s Mansarovar Plantations ( India ) Ltd

1. M/s Mansarovar Plantations ( India) Ltd

32/2010

ACMM,Tis Hazari Court, Delhi

12/15/2003

A1,A2,A3 &A5 convicted and sentenced to a fine of Rs.160000 each. Acquitted A4,A6- A10 as court observed them as being only promoters and cannot be held in charge and responsible for accused company.

Text of order

2. Shri. Bal Mukund Singh

3. Mrs. Shashikala

4. Ms.Basanti Rawat

5. Sh.Dharam Sachan

6. Mrs. Rekha Mishra

7. Ms. Basanti Lala Rout

8. Sh. Suresh Chandra

9. Sh. Layak Ram Goswami

10. Sh. Mahendra Singh

130

M/s Jai Mata Di Agro Plantation Ltd

1. M/s Jai Mata Di Agro Plantations Ltd

24/2010

ACMM,Tis Hazari Court, Delhi

12/21/2004

A1,A3 convicted and sentenced to a fine of Rs.600000 each.A2 & A4 were declared PO during the trial. Court further directed SEBI to issue public notices and other modes to find out the investors of the schemes of the accused company and after verification of documents of investors, SEBI shall submit a report to court for realisation of amount to the investors which shall be paid from the fine amount.

Text of order

2. Shri. Deependranath

3. Smt. Sangeeta

4. Dr. Nirbhay Kumar

131

M/s Paragmount Forests ( I) Ltd

1. M/s Paragmount Forests ( I) Ltd

13/7/02-21/12/02

ACMM,Tis Hazari Court, Delhi

2005

All accused declared PO. Case file consigned to record room to be revived upon apprehension of any of the accused.

Text of order

2. Sh.Jawahar Singh

3. Sh. Trilochan Singh Chandhok

4. Sh.Balbir Arora

132

M/s KDK Agro Pvt Ltd

1. M/s KDK Agro Pvt Ltd

40/2004

ACMM,Tis Hazari Court, Delhi

All accused declared PO. Case file consigned to record room to be revived upon apprehension of any of the accused.

Text of order

2. Shri. Kiran Chand Goyal

3. Ms.Dimple Goyal

4. Shri. Mukesh Goyal

5. Chand Goyal

133

M/s Pepkar Forests India Ltd

1. M/s Pepkar Forests India Ltd

66/2010

ACMM, Tis Hazari Court, Delhi

12/16/2003

7/22/2011

Convicted A1&A3 and sentenced to a fine of Rs.2 Lacs on A1 and Rs.50000 on A3. A2,A4 & A5 are declared PO during the trial.

Text of order

2. Shri.Pritam Singh

3. Shri.Mudrika Singh Yadav

4. Smt.Shyam Lata

5. Shri. Kiran Warnawal

134

Teak Land Forest India Ltd.

1. Teak Land Forest India Ltd.

56/2004

ACMM Tis Hazari Court, Delhi

1/14/2004

5/4/2007

Acc#2,3&6 convicted and sentenced a fine of Rs.5,000/- each and on default simple Imprisonment for two months. Additionally the accused were directed to file the WRR within 2 months from the date of the order.

Text of order

2. Kripa Shankar 3. Onkar Prasad

4. Ramanand

5. Rajesh Kumar 6. Bindu Devi

7. Savitri Devi

8. Neelum Devi

135

M/s Aglow Farming Projects Ltd.

1. AGLOW FARMING PROJECTS LTD.

1217/02

ASJ Delhi

12/15/2003

10/1/2011

Complaint dismissed qua A5 to A7. Acccused No. 8 declared Proclaimed Offender. Accused No. 1,2,3, and 4 held guilty and convicted with fine of 40,000/- on all the convicts and in default accused no. 2,3,4 shall undergo 3 months S.I.

Text of order

2. Avtar Singh Dulowal

3. Smt. Kulwant Kaur

4. Gurcharan Singh

136

Aglow Greenlands Ltd. and Ors.

1. Aglow Greenlands and Ors

157/04 N CC 85/05

ASJ Delhi

3/4/2004

10/1/2011

Accused no. 1,2,3 held guilty. Accused no. 4 decalred P.O.Each convict fined Rs. 70,000/- in default the accused no. 2 and 3 shall undergo 3 months S.I.

Text of order

2. Avtar Singh Dulawal

3. Hira Singh Momi

4. Smt. Shashi Kanta

137

Akash Jyoti Forests (I) Ltd.

1. Akash Jyoti Forests (I) Ltd.

81/04 N CC 170/05

ACMM Tis Hazari Court Delhi

1/14/2004

7/26/2011

Accused no. ,1,7,8,9,10 and 11 held guilty.Accused no. 2,3,4 acquitted. Accused no. 5 was deleted from array of accused as being duplication in name(She is A3). Accused no. 6 declared P.O. Fine of Rs. 5000/- imposed upon each of the convict in default the convict will undergo 1 month S.I.

Text of order

2. Chotu Ram Rohilla

3. Jyoti Rohilla

4. Krishan Gopal Rohilla

5. Jyoti Bhalla

6. Satish Rana

7. Ashok Kumar

8. Ram Raj

9. Mahesh Kaushik

10. Ramesh Kr. Saini

11. Rajbir Singh

138

Anjali Orchard India Ltd.

1. Anjali Orchard India Ltd.

49/2010

ACMM Tis Hazari Court Delhi

1/14/2004

2/9/2011

Accused pleaded guilty and the court accordingly convicted Accused no. 1,2 and 3 sentenced a fine of Rs 1,00,000/- only each on all convicted persons and in default accused no. 2,3 shall undergo a S.I of six months . Accused no. 4 died and thus proceedings against him have abated.

Text of order

2. Mr. Ram Sinah Chauhan

3. Mr. Bhagwati Singh

4. Mr. H N Singh

139

ABC Plantation Ltd.

1. ABC Plantation Ltd.

37/2010

ACMM Tis Hazari Court Delhi

12/15/2003

7/18/2011

Accused no. 2,5,8 and 9 declared P.O. Accused no.1, 3,4, and 6 held guilty and convicted. Fine of 20,000/- imposed on all the convicted persons. Accused no. 7 acquitted.

Text of order

2. Tara Dutt Fulara

3. Bhagwati Prasad Singh

4. Ravi

5. Satya Prakash Gupta

6. Umakant Sharma

7. Kamal Kishore Raju

8. Mohan Chnder Fulara

9. Haridaya Kumar Mahakul

140

Fairdeal Thrust Eco Ltd.

1. Fairdeal Thrust Eco Ltd.

71/2010

ACMM Tis Hazari Court Delhi

12/15/2003

5/20/2011

Accused no. 11 decalred as Proclaimed offender.The accused persons pleaded guilty. Accused no. 1 to 10 held guilty of the violations and convicted and imposed a fine of Rs. 20,000/- each on all convected persons.

Text of order

2. Binod Kumar

3. Manoj Kumar Jha

4. Buchhi Khan

5. Surendra Pd. Srivastava

6. Sajan Kumar Agarwal

7. Sobha Kant

8. Anita Mishra

9. Minu Jha

10. Roopam Shrivastava

11. Binod Kumar Srivastava

141

DNS Agrotech Ltd.

1. DNS AGROTECH LTD.

85/2010

ACMM Tis Hazari Court Delhi

12/15/2003

11/29/2011

Proceedings qua A6 abated on account of her death vide order dated 15-11-2007 . Accused no.1, 2 3,4,5 held guilty and sentenced to a fine of Rs. 15,000/- each. Accused no. 6 to 8 acquitted.

Text of order

2. Sanjeev Kumar

3. Dharmendra Malik

4. Sanjeev Kumar

5. Upendra

6. Shyam Singh Rana

142

Brrsha Plantation Ltd.

1. Brrsha Plantation

72/2010

ASJ , Tis Hazari Court , Delhi

3/4/2004

2/9/2012

Matter Compounded against Accused no. 2,3,4,7 and 10 vide order dated 20-11-2009. Matter Compounded against Accused no. 5,9 and 11 vide order dated 20-08-2010. Acccused No. 6 and 8 declared Proclaimed Offender. Accused No. 1 held guilty and convicted with fine of 5,000/-.

Text of order

2. Suman Kumar Singh

3. Bipin Kumar Singh

4. Deo Nath Singh

5. Mrs. Anita Devi

6. Manoj Kumar Jha

7. Manoj Kumar

8. Sandeep Parashar

9. Mrs. Archana Raman

10. Shailender Kumar Singh

11. Shri Sanjay Kumar

143

SEPL Motels & Resorts Ltd.

1. SEPL Motel & Resorts Ltd. 2. Ramashar Sharma 3. Rajiv Dutta 4. Ratneshwar Prasad 5. Akhileshwar Kr. Sinha 6. Sanjay Kr. Mishra

29/2010

ASJ , Tis Hazari Court , Delhi

1/14/2004

2/8/2012

Accused no. 1,2,3,4 held guilty. Accused no. 5 decalred P.O.Proceedings against Accused No. 6 abated vide order dated 11-07-2011. Each convict fined Rs. 20,000/- in default the accused no. 2 ,3 and 4 shall undergo 3 months S.I.

Text of order

144

M/s Greenways Projects Ltd & Ors

1. M/s Greenways Projects Ltd

11 of 2002

ACMM, Tis Hazari Court, Delhi

2.1.2002

12.4.2012

The Court declared all accused as Proclaimed Offender. The matter was adjourned to sine die with liberty to be revived as and when accused persons are apprehended or their whereabouts are trace out by the complainant

Text of order

2. Shri. A.K.Chadha

3. Shri.S.K.Khosla

4. Smt.Shyam Lata

5. Shri. Harjeet Kaur

145

M/s. Naturoworth & Medico Plants Ltd & ors

1. M/s. Naturoworth & Medico Plants Ltd

750 of 2001

ACMM, Tis Hazari Court, Delhi

2001

17.4.2012

Text of order

2. Shri.R.S.Chauhan

3. Dr.R.Harsha

4. Shri. Sanjay Singh

5. Shri.Mahesh Chauhan

146

M/s Rosal Forest India Ltd & Ors

1. M/s Rosal Forest India Ltd

707/2001

ACMM, Tis Hazari Court, Delhi

30.11.2001

9.4.2012

Text of order

2. Shri.D.S.Dhillon

3. Smt. Paramjeet Kaur

4. Shri. Sunil Jain

147

M/s Parakeet Green Forest Ltd & Ors

1. M/s Parakeet Green Forest Ltd

1299/2002 - 03/2005

ASJ, Delhi

21.12.2002

14.2.2012

Convicted Accused No.1, 4,8 & 9 awarded a sentence of six months of rigorous imprisonment each to Acc No.4, 8 & 9 in addition a fine of Rs. 3 Lacs on each of them. Accused No.1 company has been burdened with Rs. 5 Lacs fine

Text of order

2. Shri.Ranjit Singh

3. Shri. N.N.Sharma

4. Shri.Kulwant Singh

5. Shri.Bhagwan Singh Cheema

6. Shri.Balwar Kumar Sood

7. Smt.Yashoda Devi

8. Shri. Pushap Raj Sharma

9. Shri. Bhupinder Kumar

148

Bright Forest Ltd.

1) BRIGHT FOREST LTD. 2) Jaswant Atul

26/2010

ASJ , Tis Hazari Court , Delhi

12/15/2003

3/3/2012

Accused 1,3,5 to 11 held guilty.Accused 2 and 4 declared P.O. Each convict fined Rs. 8,000/- and in default accused no. 2 to 9 undergo 1 months S.I.

Text of Order

3) Chandra Bhan Goyal

4) Smt. Sunita Atul

5) Sh Pawal Kumar Goyal

6) Sh Dharam Pal Atul

7) Sh Pawal Jindal

8) Sh Kanhiya Lal Gupta

9) Sunita Devi

10) Sh Krishna Chand Atul

11) Sulochna Devi Goyal

149

Alpine Agro Plantations Ltd

1) Alpine Agro Industries Ld. 2) Kailash Chandra Durgapal

Sep/13

ASJ , Tis Hazari Court , Delhi

12/15/2003

2/13/2012

Accused 1,2 and 4 held guilty.Accused 10 acquitted. Accused No. 3,5,6,7,9, 11 and 12 declared P.O. vide order dated 03-10-2008 Proceedings compounded against accused no. 8 vide order dated 10-07-2008. The court awared a sentence of 6 months R.I. to convict no. 2 and 3 (accused no. 2 and 4) and also imposed a fine of Rs. 5 lacs each and in default accused no. 2 and 3 to undergo 3 months S.I. The fine amount, if realised shall be utilised to compensate the investors proportionately u/s 357 of the Code of Criminal Procedure. After realisation of the fine amount, SEBI shall issue public notices through print media and other modes to find out the investors. After verification of documents of investors , SEBI shall submit a report in the court for realisation of the amount to the investors.The amount of compensation shall be released to the investors only after expiry of period of appeal or revision, or if any appeal or revision is filed, then after the decision of such appeal or revision.

Text of Order

3) AK Sethi

4) JC Tiwari

5) Prashant Chandola

6. Priynka Pathak

7. Dr. Narendra Bhadur Singh

8. Dr. Devi Datt Tewari

9. Vivekanand Sharma

10. Ishwar Dutt Dumka

11. Basant Ballabh Joshi

12. Girish Chandra Jos

Vasundhara Forest Ltd.

1.Vasundhara Forest Ltd.

Nov/13

ASJ , Tis Hazari Court , Delhi

12/21/2002

2/15/2012

Accused 1,2,3,6 held guilty. Accused 4,5,7,8 acquitted. The court awarded a sentence of 6 months R.I. to convict no. 2 and 3 and also imposed a fine of Rs. 4 lacs each and in default accused no. 2 and 3 to undergo 3 months S.I. Convict no. 1 (Nidhi Chopra) is burdened with fine of Rs. 4.5 lacs. The fine amount, if realised shall be utilised to compensate the investors proportionately u/s 357 of the Code of Criminal Procedure. After realisation of the fine amount, SEBI shall issue public notices through print media and other modes to find out the investors. After verification of documents of investors , SEBI shall submit a report in the court for realisation of the amount to the investors. The amount of compensation shall be released to the investors only after expiry of period of appeal or revision, or if any appeal or revision is filed, then after the decision of such appeal or revision.

Text of Order

2. Nidhi Chopra 3. Sh. Umesh Chopra

150

4. Smt. Sudesh Chopra

5.Kr. Poonam Chopra

6. Sh. Sanjay Kapoor

7. Sh. S. P. Kapoor

8. Smt. Swarn Kapoor

151

Dwaper Agrotech Ltd.

1) DWAPER AGROTECH LTD. 2) Ram Babu Gautam

Feb/13

ASJ , Tis Hazari Court , Delhi

12/15/2003

1/21/2012

All Accused held guilty and a fine of Rs. 10,000/- imposed on each convict and in default 2 months S.I.

Text of Order

3) Ajay Kumar Sharma

4) Kamlesh Kumar Khandelwal

5) Kavita Gautam

6) Rama Bharadwaj

7) Kiran Devi

8) Jay Dev Gautam

9) Bhupendra Kumar

10) Govind Das

11) Tara Chand Sharma

12) Madhuban Dutt Chaturvedi

152

AVI Plantation & Floriculture Ltd.

1. AVI Plantation & Floriculture Ltd. 2. Suresh Dutt Sharma 3. Arun Tiwari 4. Sanjay Tiwari 5. Neeta Sharma 6. Karuna Tiwari 7. Madhavi Tiwari 8. Sadhan Shukla

60/2010

ASJ , Tis Hazari Court , Delhi

1/14/2004

11/16/2011

Accused 1,2,3,4 held guilty. Accused 5,7,8 acquitted. Proceedings qua accused no. 6 was abated on account of her death. Each convict fined Rs. 25,000/- and in default accused no. 2 and 4 to undergo 3 months S.I.

Text of Order

153

Bacon Green Hindustan Agro Ltd.

1. Baon Green Hindustan Agro Ltd.

342/2002

ACMM Delhi

37369

41016

Acccused No. 2 to 6 declared Proclaimed Offender. The court adjourned the matter to sine - dine with liberty to be revived as and when need arises.

Text of Order

2. Satyendraq Singh Yadav

3. Brij Raj singh

4. Mahendra chowdhary

5. Om Prakash Chowdhary

6. Rajendra Singh Yadav

154

Surbhi Agrotech Ltd.

1.Surbhi Agrotech Ltd. 2. Nahar singh 3. Amalendu Bhowmik 4. Alpons Raja Reddy 5. M. Mallaraje 6. Sanat Kumar Panja 7. Rajendra Kumar Singh 8. Maghar Singh 9. MSS Pillat 10. H.P. Bhardwaj

1244/2002

ACMM Delhi

9/19/2002

41018

Accused No. 2 to 10 declared Proclaimed Offender. The court adjourned the matter to sine - dine with liberty to the complainant to revive the case as and when accused persons are arrested or fresh address of accused are traced.

Text of Order

155

Akansha Agrotech Ltd.

1.Akansha Agrotech Ltd Nagesh Kumar Singhh Om Prakash Singh Nirupama Singh Mod. Salim Rakesh Kumar Singh Rajendra Kumar Singh Mahendra Bahadur Singh Sabhajeet Singh

1219/03

ASJ Delhi

15.12.2003

4/7/2011

Accused no. 1,2,3,4 held guilty.Accused no. 5,6,7 and 8 acquitted. Fine of 1.50 lac imposed on each of convictes 1 to 4 and in default 3 months S.I.

Text of Order

156

Yashu Forests (India) Ltd.

1. Yashu Forests (India) Ltd. Hari Prakash Sharma Jai Lal Sood Sonia Kumar Yog Raj

44/5

ACMM Delhi

37398

41058

Acccused No. 2 to 5 declared Proclaimed Offender. The file consigned to records room with liberty to revived as and when accused persons are apprehended or their whereabouts are traced/arrested.

Text of Order

157

Vasundhara Marin Products Ltd.

1.Vasundhara Marin Products Ltd. Satya Prakash Vidyut Kumar Krishna Kumar Singh Raghav Sharan Mishra Satish Kumar Chokhani Anil Malik

21/May

ACMM Delhi

15.10.2001

41055

Acccused No. 2 to 7 declared Proclaimed Offender. The court adjourned the matter sine - dine with liberty to to revive as and when need arises .

Text of Order

158

Starplus Forest Development Ltd.

1. Starplus Forest Development Ltd. Pratap Singh Verma Dharmendra Singh Krishna Kumar Singh Sardar Singh Shailendra Kumar

78/210

ASJ Tis Hazari Court, Delhi

14.01.2004

10.07.2012

All Accused held guilty. Fine of Rs. 8000/- imposed upon each convict in degault convict no. 2 to 5 shall undergo S.I. for a perid of three months.

Text of Order

159

Swarnbhumi Forest (I) Ltd.

1. 1. Swarnbhumi Forest (I) Ltd. 2. Dr. Kuldeep Kumar 3. Praveen Kumar Sharma 4. Sudhir Singh 5. P.K. Bhadauria 6. Tejvir Singh 7. Dr. A.B. pandey 8. Prashant Upadhyay

646/2001

ASJ Tis Hazari Court, Delhi

15.10.2001

26.06.2012

The court declared the accused as proclaimed offenders and adjourned the matter to Sine - Dine with liberty to be revived as and when accused person are apprehended or their whereabouts are traced .

Text of Order

160

AIM Plantation (I) Ltd..

1. AIM Plantation (I) Ltd. 2. Bhupinder Singh Aujla 3. Mohd. Iqbal Chana 4. Abdul Guffar 5. Amrik Singh 6. Kuljeet Singh Dhilion 7. Rikhi Singh 8. Mohinder Pal Singh Grewal

343/2002

ASJ Tis Hazari Court, Delhi

23.4.2002

02.07.2012

The court declared the accused as proclaimed offenders and adjourned the matter to Sine - Dine with liberty to be revived as and when accused person are apprehended or their whereabouts are traced .

Text of Order

161

Samarpan Agro Plantation Ltd.

1.Samarpan Agro Plantation Ltd. 2. Lal Ji Singh 3. J.P. singh 4. Anil Mishra 4. Abdul Guffar 5. Abdus Salam 6. P K Pandey 7. Mayank Tripathi

30/2010

ASJ Tis Hazari Court, Delhi

14.01.2004

05.02.2012

Accused A1, A6, A7 held guilty. Accused A4 and A5 acquitted. Accused A2 and A3 declared Proclaimed Offenders. Fine of Rs. 25,000/- imposed upon convicts and in default convict no. 2 and 3 shall further under go S.I. for a period of 15 days.

Text of Order

162

Shailson Plantation Ltd.

1. Shailson Plantation Ltd. 2 . Shailesh Kumar Singh 3. Dharmendra Kumar Singh 4. Om dutt Sharma

67/2004

ASJ Tis Hazari Court, Delhi

38001

1/6/2012

Accused No. A 3 declared Proclaimed Offender. Accused No. A4 was acquitted . Accused No. A1 and A2 held guilty. Fine of Rs. 2 lacs was imposed upon Convict No. 2 and in case of default convict no. 1 shall undergo S.I. for 6 months and convict no. 1 was burdened with a fine of Rs. 2 lacs.

Text of Order

163

Sunbeam Forest India Ltd.

1. Sunbeam Forest India Ltd. 2 . Rakesh Kumar Sharma 3. Manu Datt Sharma 4. Meenakshi Sharma

706 of 2001

ACMM Delhi , Tish Hazari Court Delhi

30.11.2001

7/7/2012

Accused no. 2,3,4 decalred P.O. File be consigned to record room . File be summoned again as and when accused are arrested. .

Text of Order

164

M/s Pioneer Forests India Ltd

1) M/s Pioneer Forests India Ltd

1200/2003-135/05

ACMM,Tis Hazari Court, Delhi

16.12.2003

16.7.2012

Accused No.5,6,& 9 are PO. Accused company was already deleted from proceedings vide order dated 13.9.2007.Sh.Balwinder Singh and Sh.Kulwinder Singh sentenced to a fine of Rs.5 lac each and 1 yr rigorous imprisonment. Sh. Gurudev Singh, Sh. Sh.Hardyal Singh and Sh.Ajay Kumar Sharma sentenced to a fine of Rs.2 lac each.

Text of the order

2)Sh.Balwinder Singh

3) Sh.Kulwinder Singh

4) Sh. Gurudev Singh

5) Sh. Surinder Singh

6) Sh. Manjit Singh

7) Sh.Hardyal Singh

8) Sh.Ajay Kumar Sharma

9) Sh.Jatinder Singh

165

M/s Ganga Cavery Agro Forestry Ltd

1. M/s Ganga Cavery Agro Forestry Ltd

Aug/13

ACMM,Tis Hazari Court, Delhi

37915

27.6.2012

All accused declared PO. Case file consigned to record room to be revived upon apprehension of any of the accused.

Text of the Order

2) Shri. Nardev Bansal

166

M/s Oriental Housing Finance Corporation Ltd

1)M/s Oriental Housing Finance Corporation Ltd

32/2003 - 75/2005

ASJ, Tis Hazari Courts, Delhi

21.01.2003

17.10.2012

Accused No.2,3& 4 are PO. Proceedings against Ac.No.5 are abated due to non-appearance. Accused company and Accused No.6 - Shri. H.S.Hanspal burdened with fine of Rs.5 lacs each.

Text of the Order

2) Shri. Sarjeet Singh

3) Shri.N.S.Saini

4) Sh. Nanak Singh

5) Shri.Sukhcharan Singh

167

M/s H. V. Forest ( India) Ltd

1)M/s H. V. Forest ( India) Ltd

47/04

ACMM,Tis Hazari Court, Delhi

14.1.2004

07.12.2012

Accused No.2 & 4 are PO. Accused company and Accused No.3 Shri. Harinder Singh Saini convicted and burdened with fine of Rs. 5 lacs and Rs.3.5 lacs respectively..

Text of the Order

2)Sh. Harish Sharma

3)Sh. Harinder Singh Saini

4)Sh. Karam Chand Hussaini

168

M/s Grow Green Forest ( India) Ltd

1)M/s Grow Green Forest ( India) Ltd

656/2001

ACMM,Tis Hazari Court, Delhi

12.10.2001

07.12.2012

All accused declared PO. Case file consigned to record room to be revived upon apprehension of any of the accused.

Text of the Order

2)Shri. Rajneet Verma

3)Shri.Baldev Kumar

4)Smt.Kamla Rani

169

M/s Rapti Agro Industries Ltd

1) M/s Rapti Agro Industries Ltd

699/2001

ACMM,Tis Hazari Court, Delhi

30.11.2001

20.12.2012

All accused except Accused No.8 declared PO. Accused No.8 was abaded. Case file consigned to record room to be revived upon apprehension of any of the accused.

2)Sh.Subodh Kumar Nath

Text of the Order

3) Sh.Vidaya Dhar Mishra

4) Smt.Maya Nath

5) Sh. Prem Garg

6) Sh. Rajendra Prasad Mishra

7) Sh.Ram Daras Tripathi

8) Sh. Sukh Dayal Khurana

170

M/s Green Virdraban Farms Ltd

1) M/s Green Virdraban Farms Ltd

17/2010

Additional Sessions Judge-01,Tis Hazari Court, Delhi

21.12.2002

22.12.2012

Accused no.1 under liquidation. Accused no. 2 declared Proclaimed Offfender. Accused no. 3, 4,6 and 7 convicted and imposed a fine of Rs. 50,000/- each in default, they will have to undergo three months Simple Imprisonment. Proceedings against accused No.5 abated on account of his death. Case file consigned to record room to be revived upon apprehension of accused no. 2.

Text of the Order

2) Sh.Harbans Lal

3) Sh. Jagir Ram

4) Sh.Baldev Singh

5) Sh.Nirmaljit Singh

6) Sh. Sheetal Singh

7) Sh.Charan Dass

171

M/s Prestige Forest (India) Ltd

1) M/s Prestige Forest (India) Ltd

68/2010

Additional Sessions Judge ,Tis Hazari Court, Delhi

16.12.2003

01.03.2012

Accused no.1 held guilty and imposed fine of Rs. 2 lac. Accused no. 2,3,4,5,6 and 7 declared Proclaimed Offfender. Accused no. 8 acquitted. SEBI shall take appropriate steps as and when the SEBI comes to know about the property of the company accused. Case file consigned to record room.

Text of the Order

2)Sh.Rajiv Chandra Gupta

3) Sh. Shafiqu Ahmed

4) Smt. Farha Ahmed

5) Smt. Nisha Gupta

7) Smt. Kirti Thakwani

8) Shri Kamal Laheja

172

Goldenland Plantations Limited

1) M/s Goldenland Plantations Ltd

73/5

CMM,Tis Hazari Court, Delhi

27.11.2009

7/18/2012

Accused No.1 is proceeded u/s 305 Cr.P.C. Accused No.2, 3 and 4 are declared proclaimed offenders. The case is adjourned sine-die. File consigned to the Record Room.

Text of the Order

2)Sh. Harbhajan Singh Padda

3) Lt. Col. S.K. Suri

4) Sh. J.G. Verma

5) Sh. R.K. Bhatara

6) Sh. N.K. Kaushal

173

M/s Golden Green Forests Investments India Ltd

1) M/s Golden Green Forests Investments India Ltd

45/5

CMM, Tis Hazari Court, Delhi

09.01.2009

04.06.2012

Accused No.1 is proceeded u/s 305 Cr.P.C. Accused No.2, 3 and 4 are declared proclaimed offenders. The case is adjourned sine-die. File consigned to the Record Room.

Text of the Order

2) Sh. Anil K. Garg

3) Smt. Kavita Garg

4) Sh. Neeraj Garg

174

M/s HIM Farms Limited

1) M/s Him Farms Limited

53/5

CMM, Tis Hazari Court, Delhi

12/12/2009

8/29/2012

Accused No.2 and 4 are declared proclaimed offenders. Accused No. 3 has expired and proceedings against him abated. File consigned to the Record Room.

Text of the Order

2) Sh. Janak Raj Bansal

3) Sh. Som Nath Arora

4) Sh. Ritu Ghai

175

Nexus Farms Limited

1) M/s Nexus Farms Limited

1321/02

ACMM, Tis Hazari Court, Delhi

12/21/2002

08.06.2012

Accused No.1 imposed a fine of Rs. 6 lakh. Accused no. 2 to 5 sentenced to rigourous imprisonment for a period of 6 months and a fine of Rs. 4 lakh each and in default further three months simple imprisonment. SEBI to tarce out the investors by giving advertisement in the print and electronic media and after verification of documents shall submit a report in the court. On recipt of the report, the fine amount, if realized sahell be utilised in compensating the investors.

Text of the Order

2) Sh. Sanjay Kumar Sinha

3) Sh. Virendra Sinha

4) Sh. Atul Kishore Gupta

176

Casion Agro Products & Plantations Ltd. ( C.C. No. 5/5/10)

1. Casion Agro Products & Plantations Ltd. 2 . Shri O.N. Rampal 3. Shri S.K. Sen Gupta 4. Shri B.K. Jha

ACMM Delhi , Tish Hazari Court Delhi

5/22/2002

7/23/2012

Accused nI. I proceeded u/s 305 Cr. P.C. Accused no. 2 and 4 already declared P.O. As none has appeared on behalf of accused no. 3 despited proclamation through publication hence accused no. 3 decalred P.O. Present complaint is adjourned sine - dine with liberty to revive the case as per law. File be consigned to record room.

Text of the Order

177

Endowment Projects (I) Ltd. ( C.C. No. 30/5 )

1. Endowment Projects (I) Ltd. 2 . Shri Virendra Koul 3. Shri Hamil Ullah Dar 4. Shri Sunil K Pandita

ACMM Delhi , Tish Hazari Court Delhi

7/4/2004

6/8/2012

Accused No. 1 is unserved. Proclamation u/s 82 Cr. P.C. of the accused no. 2,3,4 has been done through publication in news paper "Hindustan Times"" . But none appeared on behalf of accused despite proclamation through publication. Therefor accused no. 2 to 4 declared P.O. The file consigned to record room to be summoned back as and when accused are arrested or fresh addresses of the accused filed.

Text of the Order

178

Burman Plantation Ltd.

1. Burman Plantation Ltd.
2 . Sanjay Burman 3. Ravi Arora 4. Ms. U.C.Burman

69 of 2010

ASJ , Delhi - Tis Hazari Court Delhi

2/26/2005

Judgement dated 29-07-2013 and Order on Sentence dated 01-08-2013

During the trail , it was found that A 4 ( Ms. U.C. Burman) and A5 ( Ms. Uma Charan Burman) are the same persons and proceedings against A4 and A5 were abated on account of her death. A3 held guilty and sentenced to six months rigorous imprisonment and a fine of INR 3 lacs was also imposed in default the convict will undergo three month S.I. Vide order dated 26-07-2007, A2 declared P.O. Further Vide Order dated 11-03-2010, A 6 declared P.O. Vide order dated 22-02-2013 proceedings qua company accused was abated on account of its dissolution , in view of order dated 13-01-2012 passed by Hon'ble High court of Allahabad. A7 and A8 were acquitted.

5. Ms. Uma Charan Burman

6. Ramesh Chand

Text of the Order

7. Sh. Anand Ballabh Agarwal

8. Sh. Mahesh Chandra Agarwal

179

M/s Golden Projects Limited

1) M/s Golden Projects Ltd

2) Sh.Amrit Lal

3) Ms. Pamilla

4) Ms. Neena

14/5/09

Additional Chief Metropolitan Magistrate,Tis Hazari Court, Delhi

04.07.2002

24.03.2014

Accused no.1 under liquidation, official liquidator has already been appointed. Accused no. 2 and Accused No. 4 have

Text of the order