CHANDRA SHEKHAR BHATEWARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayers made in the writ petition read as under:-

(3.) The backdrop facts are that a company named Sai Prasad Food Limited was directed vide order dtd. 14/1/2015 passed by SEBI to abstain from launching or carrying collective investment scheme. The existing scheme were directed to be wound up. The Promoters and Directors of the company were restrained from alienated or disposing of or selling the assets of the company. The Promoters and Directors were directed to submit details of the inventory and assets of the property of the company. The Promoters and Directors were restrained from the accessing the security market.