SECURITIES AND EXCHANGE BOARD OF INDIA Vs IL AND FS SECURITIES SERVICES LTD.
Judgment by: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Case number: C.A. No.-005395-005398 / 2019
Diary number: 23651 / 2019
Advocates: K J JOHN AND CO Vs
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Non-reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 5395-5398/2019
SECURITIES AND EXCHANGE BOARD OF INDIA APPELLANT(S)
VERSUS
IL AND FS SECURITIES SERVICES LTD. & ORS. RESPONDENT(S)
WITH C.A. No. 6241-6244/2019, Diary No(s). 27426/2019,Diary No(s). 27604/2019 & Diary No(s). 27624/2019.
O R D E R
Permission to file appeal is granted.
We have heard learned counsel for the parties and in view of
the urgency and consequences explained, we are inclined to pass the
following interim directions:
1. The National Security Clearing Corporation Limited will honour
F & O Segment contract which had matured on 27th June, 2019 and has
not been paid in view of the interim order passed by this Court on
26th June, 2019 in I.A. No. 91268/2019 in Civil Appeal No. 5104-
5105/2019. The interim order is vacated, clarifying that the
payments would be without prejudice to the rights and contentions
of all the parties and subject to the final outcome and directions
that this Court would pass.
2. Option is given to Novjoy Emporium Private Limited, OCL India
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Limited and Dalmia Cement East Limited to ask for conversion/sale/
encashment of the mutual funds which were purportedly furnished as
a security by Allied Financial Services Private Limited. Similar
option is also given to 44 parties who had preferred Appeal No.
257/2019 before the Securities Appellate Tribunal, Mumbai.
3. On the option being exercised, IL & FS Securities Services
Limited shall convert/encash the mutual funds, and the amount
realised would be deposited in a fixed deposit in a Nationalised
Bank for a period of six months to earn maximum interest. The
deposit would be in the name of IL & FS Securities Services Limited
and abide by further orders/directions of this Court.
4. The question of jurisdiction of Securities and Exchange Board
of India, Securities Appellate Tribunal and the plea of IL & FS
Securities Services Limited relying upon clause(5) of Chapter VII
of the Bye-Laws framed by the National Security Clearing
Corporation Limited are left open and would be decided at the time
of final hearing.
List the matters after four weeks.
......................J. [MOHAN M. SHANTANAGOUDAR]
......................J. [SANJIV KHANNA]
NEW DELHI; AUGUST 27, 2019.