BEFORE THE SECURITIES APPELLATE TRIBUNAL MUMBAI

                                                            Date of Hearing: 1st July, 2004

                                                            Date of decision: 1st July, 2004

Appeal No.123/2003

In the matter of:

First Custodian Fund Limited                                                Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.124/2003

In the matter of:

Shri Sushil Mantri                                                                  Appellant

Vs.

The Chairman, SEBI                                                 Respondent

 

And

Appeal No.125/2003

In the matter of:

 

Shri Manish Banthia                                                  Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.126/2003

In the matter of:

 

Shri Surendra Kumar Banthia                                               Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.127/2003

In the matter of:

 

Harvesteal Securities Ltd.                                                    Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.128/2003

In the matter of:

 

Shri Rajendra Kumar Mantri                                                Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.129/2003

In the matter of:

Smt. Saroj Banthia                                                                 Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.130/2003

In the matter of:

 

Shri Manish Banthia                                                              Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.131/2003

In the matter of:

 

Shri Shirkant G Mantri                                                         Appellant

Vs.

The Chairman, SEBI                                                 Respondent

 

All the appellants represented by Shri Sunil C. Gangan, Advocate

The Chairman, SEBI, Respondent represented by Shri Kumar Desai, Advocate

Coram:

            Justice Shri Kumar Rajaratnam, Presiding  Officer

            Shri N. L. Lakhanpal, Member

 

Per :    Justice Kumar Rajaratnam, Presiding Officer

These appeals are taken up with the consent of the parties.  It is common ground that the appeals have become infructuous.  These appeals being infructuous are dispose of accordingly.

 All contentions left open.  

No order as to costs.

(Pronounced in Court)

 

 

 

 

Justice Kumar Rajaratnam

            Presiding officer

 

 

 

                                                           

                                                            N. L.  Lakhanpal,

                                                            Member

 

Place: Mumbai

Date: 1st July, 2004.

 

 

And

Appeal No.124/2003

In the matter of:

Shri Sushil Mantri                                                                  Appellant

Vs.

The Chairman, SEBI                                                 Respondent

 

And

Appeal No.125/2003

In the matter of:

 

Shri Manish Banthia                                                  Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.126/2003

In the matter of:

 

Shri Surendra Kumar Banthia                                               Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.127/2003

In the matter of:

 

Harvesteal Securities Ltd.                                                    Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.128/2003

In the matter of:

 

Shri Rajendra Kumar Mantri                                                Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.129/2003

In the matter of:

Smt. Saroj Banthia                                                                 Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.130/2003

In the matter of:

 

Shri Manish Banthia                                                              Appellant

Vs.

The Chairman, SEBI                                                 Respondent

And

Appeal No.131/2003

In the matter of:

 

Shri Shirkant G Mantri                                                         Appellant

Vs.

The Chairman, SEBI                                                 Respondent

 

All the appellants represented by Shri Sunil C. Gangan, Advocate

The Chairman, SEBI, Respondent represented by Shri Kumar Desai, Advocate

Coram:

            Justice Shri Kumar Rajaratnam, Presiding  Officer

            Shri N. L. Lakhanpal, Member

 

Per :    Justice Kumar Rajaratnam, Presiding Officer

These appeals are taken up with the consent of the parties.  It is common ground that the appeals have become infructuous.  These appeals being infructuous are dispose of accordingly.

 All contentions left open.  

No order as to costs.

(Pronounced in Court)

 

 

 

 

Justice Kumar Rajaratnam

            Presiding officer

 

                                                             

                                                            N. L.  Lakhanpal,

                                                            Member

 

Place: Mumbai

Date: 1st July, 2004.