(1.) Heard. With the consent of parties, the applications were heard for final disposal at the stage of admission.
(2.) In all these revision applications, common order dated 6th January 2018 passed by the Special Judge, Securities and Exchange Board of India (SEBI) Special Court, City Civil and Sessions Court, Greater Bombay, is under challenge. Hence the applications are disposed off by a common order.
(3.) The applicants are arraigned as accused in Securities and Exchange Board of India (SEBI) Special Case No.203 of 2014 pending before the SEBI Special Court. The applicants are prosecuted on the complaint filed by respondent no.2 for the offence under Section 24(2) read with Section 27 of the Securities and Exchange Board of India Act, 1992 ('SEBI Act'). The impugned complaint was filed on 14th January 2013. The Special Court took cognizance of the said complaint on 22nd February 2013. The applicants are arraigned as accused nos.2 to 5 respectively.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN