PR No. 208/2015

Order in the matter of M/s Alchemist Holdings Limited


Shri Prashant Saran, Whole Time Member, SEBI has passed an order on August 14, 2015, wherein M/s Alchemist Holdings Limited, its promoters and its directors inter-alia have been directed to refund the money collected by the company through issuance of   Redeemable Preference Shares, with interest at the rate of 15% per annum compounded at half yearly intervals and also not to access the capital market in any manner. The company, its promoters and its directors have also been restrained and prohibited from buying, selling or otherwise dealing in the securities market, from the date of this order till the expiry of four years from the date of completion of refunds to investors.

 

The promoters and directors of the company are also restrained from associating themselves with any listed public company and any public company which intends to raise money from the public, or any intermediary registered with SEBI. The above directions shall come into force with immediate effect and shall continue to be in force from the date of this Order till the expiry of 4 years from the date of completion of refunds to investors as directed above.

 

The company was engaged in fund mobilizing activity through issuance of Redeemable Preference Shares, to more than 49 persons, without complying with the relevant provisions of the Companies Act, 1956

 

The Company shall issue public notice, in all editions of two National Dailies (one English and one Hindi) and in one local daily with wide circulation, detailing the modalities for refund, including details of contact persons including names, addresses and contact details, within fifteen days of this Order coming into effect.

 

SEBI had passed an interim order on September 20, 2013 in the matter, whereby inter-alia, it directed the company and its directors not to collect any more money from investors through issuance of securities in any manner whatsoever.

 

The present order dated August 14, 2015 brings to conclusion the above said proceedings with the aforesaid directions.

 

The full text of the order is available on the website: www.sebi.gov.in 



Mumbai

August 20, 2015