FORM 

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:  

OR

(1) Name of the bank on which drawn
(2) Demand draft number

(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. 

OR

(1) Name of the bank on which drawn
(2) Demand draft number

(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.

Place:
Date: 

The Registrar,
_______________
_______________

To,