- (1.) This batch of appeals involve the similar issue, therefore, all these appeals are disposed-of by this common judgment. For the sake of convenience, the facts of Civil Appeal No. 4210 of 2006 are recapitulated.
(2.) This statutory appeal under section 15Z of the Securities and Exchange Board of India Act, 1992 (hereinafter referred to as "the Act") is directed against the order dated 12th May, 2006 passed by the Securities Appellate Tribunal, Mumbai in Appeal No.221 of 2004.
(3.) The impugned order is a one line order which makes a reference to the detailed order passed on 12th May, 2006 in a companion matter being Appeal No.211 of 2004 titled as Kamlesh Ramanlal Shah v. SEBI and Another.;