A.S.Lamba, Member - (1.) Misc. Application No. 52 of 2014 & Misc. Application No. 51 of 2014:
(2.) VIDE Misc. Application No. 52 of 2014 and Misc. Application No. 51 of 2014, Appellants, namely, Unique Ways Realtors Pvt. Ltd. & Others and Anil Agrawal in Appeal Nos. 44 of 2014 and 45 of 2014 sought permission to rely on some documents, mentioned in Misc. Applications, during hearing of Appeals. Since the Appellants did not file any reply or produce documents before Respondent nor did they appear before Respondent for hearing when opportunities for same were provided to them; this Tribunal did not allow placement of such documents before it. Misc. Applications are disposed of, as per above. Appeal Nos. 42, 43, 44 and 45 of 2014: Above mentioned four appeals, arising out of common adjudicating order No. EAD -2/DSR/KM/22 -30/2013 dated December 18, 2013; under Section 15I of Securities and Exchange Board of India Act, 1992 (SEBI Act) read with Rule 5 of SEBI (Procedure for Holding Inquiry and Imposing Penalties by Adjudicating Officer) Rules, 1995; were heard together, with consent of concerned Appellants, and a common order for their disposal is being passed.
(3.) FACTS of the case, in brief, are that SEBI conducted investigations in the dealing of scrip of M/s. Sanwaria Agro Oils Limited (SAOL) for period February 1, 2009 to February 26, 2009 (IP), during which price of scrip increased from Rs. 22.95, as on February 2, 2009, to high of Rs. 98, as on July 08, 2009 and closed at Rs. 31.45 as on February 26, 2010.;