SECURITIES & EXCHANGE BOARD OF INDIA Vs DSQ SOFWARE LTD. & ANR.
Bench: ANIL R. DAVE,L. NAGESWARA RAO
Case number: C.A. No.-002467-002467 / 2006
Diary number: 9289 / 2006
Advocates: K J JOHN AND CO Vs
SURYA KANT
Page 1
CORRECTED
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2467 OF 2006
SECURITIES & EXCHANGE BOARD OF INDIA ... APPELLANT(S)
VS.
DSQ SOFTWARE LTD. & ANR. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel.
2. By an order dated 3rd February, 2016, it was directed
that Respondent No.2 should deposit Rs.30 Crorers (Rupees
Thirty Crores only) in six months with SEBI. It was further
ordered that if the afore-stated amount is not paid, the
order dated 9th September, 2004 passed by the SEBI, shall
stand revived.
3. It is an admitted fact that Rs.30 Crores have not been
deposited till today. In the circumstances, orders dated 8th
December, 20O5 and 7th March, 2006 passed by the Securities
Appellate Tribunal, Mumbai is set aside and the order dated
9th September, 2004 stands revived.
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Page 2
4. The appeal is disposed of as allowed with no order as
to costs. Pending application, if any, shall stand disposed
of.
..............J.
[ANIL R. DAVE]
.................J. [L. NAGESWARA RAO]
New Delhi; 31st August, 2016.
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Page 3
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2467 OF 2006
SECURITIES & EXCHANGE BOARD OF INDIA ... APPELLANT(S)
VS.
DSQ SOFTWARE LTD. & ANR. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel.
2. By an order dated 3rd February, 2016, it was directed
that Respondent No.2 should deposit Rs.30 Crorers (Rupees
Thirty Crores only) in six months with SEBI. It was further
ordered that if the afore-stated amount is not paid, the
order dated 9th September, 2004 passed by the SEBI, shall
stand revived.
3. It is an admitted fact that Rs.30 Crores have not been
deposited till today. In the circumstances, order dated 8th
December, 2015 passed by the Securities Appellate Tribunal,
Mumbai is set aside and the order dated 9th September, 2004
stands revived.
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4. The appeal is disposed of as allowed with no order as
to costs. Pending application, if any, shall stand disposed
of.
..............J.
[ANIL R. DAVE]
.................J. [L. NAGESWARA RAO]
New Delhi; 31st August, 2016.
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