SECURITIES & EXCHANGE BOARD OF INDIA vs. KISHORE R.AJMERA

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2818 OF 2008 Securities and Exchange Board of India ...Appellant (s) Versus Kishore R. Ajmera ...Respondent (s) WITH CIVIL APPEAL NO.8769 OF 2012 CIVIL APPEAL NO.6719 OF 2013 CIVIL APPEAL NO.252 OF 2014 CIVIL APPEAL NO.282 OF 2014 J U D G M E N T JUDGMENT RANJAN GOGOI, J. 1. The core question of law arising in this group of appeals being similar and the facts involved being largely identical, all the appeals which were heard analogously are being decided by this common order. 2. The question of law arising in this group of appeals may be summarized as follows. Page 1 2 What is the degree of proof required to hold brokers/sub-brokers liable for fraudulent/

and Unfair Trade Practices Relating to Securities Market) Regulations and/or liable for violating the Code of Conduct specified in Schedule II read with Regulation 9 of the Securities and Exchange Board of India (Stock-Brokers and Sub-Brokers) Regulations, 1992? (hereinafter referred to as the ‘Conduct Regulations, 1992’). 3. At the outset facts of each case on which the above JUDGMENT question of law have arisen may be taken specific note of. Civil Appeal No. 2818 of 2008 (SEBI Vs. Kishore R. Ajmera) The respondent-Kishore R. Ajmera is a broker registered with the Bombay Stock Exchange. M/s. Prakash Shantilal & Company is one of the sub-brokers through whom the two clients, namely, Mayekar Investments Pvt. Ltd. and M/s. K.P. Investment Consultancy are alleged to have indulged in Page 2 3 matching trades thereby creating artificial volumes in the scrip of one Malvica Engineering Ltd. (MEL) during the period 20.12.1999 to 31.3.2000 and 7.8.2000 to 31.8.2000. The

which the respondent has been held to be vicariously liable is that during the aforesaid period the two clients, who are related to each other through majority shareholding in the hands of common family members, had through the sub- broker bought 66,300 shares and sold 77,700 shares of MEL during the first period and a total of 32,500 and 28,800 shares of MEL, respectively, during the second period. Not only both the clients were related but they were also beneficiaries of the allotment of the shares made directly by the parent company JUDGMENT i.e. MEL. The said allotment incidentally was made out of the shares that were forfeited on account of failure to pay call money by the allottees, following a public offer. The scrip in question was a illiquid scrip where the volume of trading is normally minimal. A note of caution had also been struck by the Bombay Stock Exchange by circulating an advice requiring brokers to be aware of any unnatural (voluminous) trading in any such illiquid scrip. Yet, the transaction in question was Page 3 4 gone through by the sub-broker acting through the terminal of the broker i.e. respondent-Kishore R. Ajmera. It is on the said facts that charges of negligence, lack of due care and caution

broker. The said charges were found to be proved after holding a due enquiry and by complying with all the procedural requirements under the Securities and Exchange Board of India Act, 1992 (hereinafter for short ‘the SEBI Act’), Securities and Exchange Board of India (Stock Brokers and Sub-Brokers) Regulations, 1992 (hereinafter Code of Conduct Regulations, 1992) and the Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices Relating JUDGMENT to the Securities Market) Regulations, 2003 (hereinafter for short the ‘FUTP Regulations 2003’). On completion of all aforesaid procedural requirements the Whole Time Member, SEBI found the charges against the broker to be established and under the provisions of Section 19 of the SEBI Act read with Regulation 13(4) of the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 (as then in force) penalty of suspension of registration of Page 4 5 the respondent as a broker for a period of four months was ordered.

Act. The aforesaid appeal was answered by the learned Tribunal by order dated 05.02.2008 by holding that in the absence of any direct proof or evidence showing the involvement of the sub-broker in allegedly matching the trades and thereby creating artificial volumes of trading resulting in unnatural inflation of the price of the scrip, the charges are not substantiated. The penalty imposed was accordingly interfered with. It is against the said order that the SEBI has filed the present appeal under Section 15Z of the SEBI Act. JUDGMENT Civil Appeal No.6719 of 2013 (SEBI Vs. Ess Ess Intermediaries Pvt. Ltd.), Civil Appeal No.252 of 2014 (SEBI Vs. M/s. Rajendra Jayantilal Shah, Civil Appeal No.282 of 2014 (SEBI Vs. M/s. Rajesh N. Jhaveri) 5. The scrip involved in these appeals is one of M/s. Adani Export Ltd. (AEL) and the period of investigation involved is 09.07.2004 to 14.01.2005 and 08.08.2005 to 09.09.2005. The Page 5 6 respondents are all sub brokers who are alleged to have synchronized trades in respect of a huge number of shares during the periods in question. The volume of shares traded

following extracts of the orders of the Whole Time Member passed in each of the cases. ESS ESS INTERMEDIARIES PVT. LTD. “During the course of the said investigation, it was observed that the Noticee was one of the sub- brokers who had traded substantially in the scrip of AEL during the first and the second period for the said client. The Noticee, for the said client, has allegedly executed synchronized trades for 1,15,870 shares of AEL during the period from July 9, 2004 to JUDGMENT July 27, 2004. Further, the said client also entered into self trades for 52,910 shares. The said client also entered into structured trades wherein he reversed the trades with particular clients of other brokers. A total trading of 1,29,422 shares was executed by the said client in such manner between July 16, 2004 and July 27, 2004. This quantity accounted for 12.5% of the total traded quantity during this period. It is further observed that during the period between July 28, 2004 to January 14, Page 6 7 2005 the said client is alleged to have entered synchronized trading for buying 83,45,924 shares and selling 87,60,410 shares. The said client was

3,04,68,762 shares (87.39% of their trades) appear to be synchronized. It is further alleged that the said client along with few other entities executed reverse trades to the extent of 38,21,269 shares during the second period. It is alleged that the said client along with few other entities traded in a manner such that orders for 28,22,240 shares appear to be synchronized as the buy and sell orders were placed within time gap of 1 minute. Moreover, for 18,38,077 shares buy and sell order quantity and rate identical and placed within a JUDGMENT time gap of 1 minute from each other. In case of 116 trades for 2183102 shares the time gap between the buy and sell orders was between 0-10 seconds. The said client's contribution to the alleged manipulation is to the extent of 13,21,582 shares on buy side and 15,04,408 on the sell side. Similarly on NSE, for the same period the said client has allegedly entered into synchronized trades to the extent of 12,25,260 shares.” Page 7 8 M/S. RAJENDRA JAYANTILAL SHAH “During the course of the said investigation, it was observed that the Noticee was one of the sub-

Noticee, for the said client, has allegedly executed synchronized trades for 1,17,601 shares of AEL during the period from July 9, 2004 to July 27, 2004. The said client also entered into structured trades wherein he reversed the trades with particular clients of other brokers. It was observed that during the period between July 28, 2004 to January 14, 2005 the said client is alleged to have entered synchronized trading for buying 66,20,117 shares and selling 67,44,545 shares. The said client was part of the group which executed trades of 3,48,53,139 shares during the above period which is JUDGMENT around 51% of total traded volumes. Of these trades 3,04,68,762 shares (87.39% of their trades) appear to be synchronized.” M/S. RAJESH N. JHAVERI “During the course of the said investigation, it was observed that the Noticee was one of the sub- brokers who had traded substantially in the scrip of AEL during the first period for the said client. The Noticee, for the said client, has allegedly executed Page 8 9 synchronized trades for 1,15,870 shares of AEL during the period from July 9, 2004 to July 27, 2004. The said client was part of the group which executed

trades) appear to be synchronized.” 6. It is further alleged that in respect of all the transactions buy and sell orders were placed within a time gap of 0 to 60 seconds. The volume of trading in the illiquid scrip being very high and the sequence of the buy and sell orders being in quick succession of time, the respondents have been held guilty of contravening Regulations 4(1), 4(2)(a), 4(2)(b), 4(2)(e), 4(2)(g) and 4(2)(n) of the FUTP Regulations, 1995 and also the JUDGMENT provisions of the Code of Conduct Regulations, 1992. Accordingly, monetary penalty of Rs.9,00,000/- for violation of FUTP Regulations, 2003 and Rs.1,00,000/- for violation of the Code of Conduct Regulations have been imposed. 7. In appeal, the Tribunal by the impugned order dated 19.06.2013 had taken the view that the allegations of fraud under the FUTP Regulations, 2003 can be established only on Page 9 10 the basis of clear, unambiguous and unimpeachable evidence which is not available in the instant case. Accordingly, the penalty imposed under the FUTP regulations had been

violation of the provisions of the Code of Conduct Regulation has been maintained. 8. The learned Tribunal had disposed of two other appeals before it by following the order passed in the case of M/s. Ess Ess Intermediaries Pvt. Ltd. (respondent in Civil Appeal No. 6719 of 2013). Consequently the 3 (three) Civil Appeals in question have been filed before this Court. Civil Appeal No. 8769 of 2012 (SEBI Vs. Networth Stock Broking Ltd.) JUDGMENT 9. The scrip involved in the present case is of a company registered as G.G. Automotive Gears Ltd. and the period of investigation undertaken is 1.8.2002 to 16.10.2002. The allegation against the respondent is that alongwith three other member brokers of the Bombay Stock Exchange the respondent had indulged in circular trading of the scrip on behalf of one Indumati Goda. It is alleged that orders to buy Page 10 11 and sell in respect of the scrip were placed by one Shrish Shah on behalf of the client Indumati Goda and such circular trading amongst the 4 brokers continued for a period of 38

shares thereby artificially raising its price in the market. The said allegations, on due enquiry, have been found to be established by the order dated 27.12.2011 of the Whole Time Member of SEBI. Holding the respondent liable for contravention of Regulations 4(a), 4(b), 4(c) and 4(d) of the FUTP Regulations 1995 and the Code of Conduct Regulation, 1992, suspension of membership of the respondent for a period of one month had been ordered. The said findings and the penalty imposed have been reversed by the learned JUDGMENT Tribunal by the impugned order dated 19.06.2012 giving rise to the instant appeal at the instance of the SEBI. 10. There are certain relevant facts which have to be taken note of with regard to the present case, at this stage. (i) Circular and synchronized trading per se is not prohibited and in fact is regulated by the SEBI regulations in force. Page 11 12 (ii) The client Indumati Goda though required under the relevant norms had not appeared before the respondent at the time of registration for opening an account. The

Indumati Goda she has been exonerated of all charges levelled in respect of the transactions in question. (iv) Proceedings against Shri Shirish Shah had also been initiated and in the said proceedings Shri Shah had been found liable and had been appropriately dealt with. (v) The circular trading involved four brokers and in respect of two of them, monetary penalty has been imposed. The third broker in respect of whom suspension has been ordered has not challenged the penalty imposed. (vi) The modus operandi of the circular trading involved commencement of trading on a particular day by a sale JUDGMENT made by one broker to a second and continuation of such sale in a circular manner until at the end of the day the same or substantially the same number of shares would come back to the first broker who had initiated the sale. This went on for 38 days. (vii) The time difference between buy and sell orders was 0 to 60 seconds in most cases. 11. It is on these facts that after due enquiry and compliance with the laid down procedure that the findings of liability have Page 12 13 been recorded and penalty imposed, as noticed above. In appeal, the learned Tribunal took the view, as in the earlier cases, that there is no direct material to show that the

on whose behalf the transactions were being carried out. In fact, the consistent view of the learned Tribunal in all the cases, including the present one, has been that “in an on screen based trading it is not possible for the broker to know who the counter party is at the time the trade is being executed.” 12. The further finding of the learned Tribunal in the present case is that though it was urged on behalf of SEBI that trading to the extent (volume) involved in the present case in case of JUDGMENT an illiquid scrip is sufficient to indicate gross irregularities and violations, what was ignored is that, “ the client had been regularly trading in the same fashion in as many as 25 different scrips and since inception, the client’s trading pattern was primarily by way of day trading whereby she bought and sold equal quantities in respective scrips in the course of the day. All payments were made from her bank account and even Page 13 14 for her delivery based trades, deliveries were made from her demat account.”

account of the fact that the entire of the trade log as distinct from the extracts therefrom had not been furnished to the respondent; so also the statements of Smt. Indumati Goda and Shri Shirish Shah and that the same had caused prejudice to the respondent. RELEVANT PROVISIONS OF THE SEBI ACT AND THE REGULATIONS 14. Section 12-A contained in Chapter V-A of the SEBI Act deals with “Prohibition of manipulative and deceptive devices, JUDGMENT insider trading and substantial acquisition of securities or control” and reads as follows : “12-A. Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control.—No person shall directly or indirectly— (a) use or employ, in connection with the issue, purchase or sale of any securities listed or proposed to be listed on a recognised stock exchange, any manipulative or deceptive device or contrivance in contravention of the provisions of this Act or the rules or the regulations made thereunder; Page 14 15 (b) employ any device, scheme or artifice to defraud in connection with issue or dealing in securities which are listed or proposed to be listed on a recognised stock exchange;

(d) engage in insider trading; (e) deal in securities while in possession of material or non-public information or communicate such material or non-public information to any other person, in a manner which is in contravention of the provisions of this Act or the rules or the regulations made thereunder; (f) acquire control of any company or securities more than the percentage of equity share capital of a company whose securities are listed or proposed to be listed on a recognised stock exchange in contravention of the regulations made under this Act.” JUDGMENT 15. Section 15-HA of the Act which deals with penalty for fraudulent and unfair trade practices and Section 15J which lay down the factors to be taken into account while adjudging the quantum of penalty reads as follows : “ 15-HA. Penalty for fraudulent and unfair trade practices .—If any person indulges in fraudulent and unfair trade practices relating to Page 15 16 securities he shall be liable to a penalty of twenty- five crore rupees or three times the amount of profits made out of such practices, whichever is higher.”

16. Section 12-A has to be read along with the provisions of FUTP Regulations, 2003, SEBI (Stock-Brokers and Sub- Brokers) Regulations, 1992 and the SEBI (Procedure for Holding Enquiry by Enquiry Officer and imposing Penalty) JUDGMENT Regulations, 2002. Regulation 3 and 4 of the FUTP Regulations reads as follows: “ 3. Prohibition of certain dealings in securities . — No person shall directly or indirectly— (a) buy, sell or otherwise deal in securities in a fraudulent manner; (b) use or employ, in connection with issue, purchase or sale of any security listed or proposed to be listed in a recognised stock exchange, any manipulative or deceptive device or contrivance in contravention of the provisions Page 16 17

4. Prohibition of manipulative, fraudulent and unfair trade practices .—(1) Without prejudice to the provisions of Regulation 3, no person shall indulge in a fraudulent or an unfair trade practice in securities. (2) Dealing in securities shall be deemed to be a fraudulent or an unfair trade practice if it involves fraud and may include all or any of the following, namely— (a) indulging in an act which creates false or JUDGMENT misleading appearance of trading in the securities market; (b)-(d) * (e) any act or omission amounting to manipulation of the price of a security; (f) publishing or causing to publish or reporting or causing to report by a person dealing in securities any information which is not true or which he does not believe to be true prior to or in the course of dealing in securities; (g)-(j) * (k) an advertisement that is misleading or that contains information in a distorted manner and which may influence the decision of the investors; Page 17 18 (l)-(q) * (r) planting false or misleading news which may induce sale or purchase of securities.” Regulation 12 of the FUTP Regulation also contemplates

For the sake of brevity the provision (Regulation 12) is not being quoted. 17. The SEBI (Stock Brokers and Sub-brokers) Regulations, 1992 in Schedule II provides for Code of Conduct for stock brokers in the following terms :- “SCHEDULE II Securities and Exchange Board of India (Stock Brokers and Sub-brokers) Regulations, 1992 CODE OF CONDUCT FOR STOCK BROKERS [Regulation 9] JUDGMENT A. General . (1) Integrity : A stock-broker, shall maintain high standards of integrity, promptitude and fairness in the conduct of all his business. (2) Exercise of due skill and care : A stock-broker shall act with due skill, care and diligence in the conduct of all his business. (3) Manipulation : A stock-broker shall not indulge in manipulative, fraudulent or deceptive transactions or schemes or spread rumours with a view to distorting market equilibrium or making personal gains. Page 18 19

(5) Compliance with statutory requirements : A stock-broker shall abide by all the provisions of the Act and the rules, regulations issued by the Government, the Board and the Stock Exchange from time to time as may be applicable to him.” 18. The Code of Conduct for Stock Brokers, inter alia, lays down that the stock-broker shall maintain high standards of integrity, promptitude and fairness in the conduct of all investment business and shall act with due skill, care and JUDGMENT diligence in the conduct of all investment business. The code also enumerates different shades of the duties of a stock- broker towards the investor, details of which are not being extracted herein except to say that all such duties pertain to the high standards of integrity that the stock-broker is required to maintain in the conduct of his business. Page 19 20 19. Chapter VI of the Conduct Regulation, 1992 deals with liability for contravention of the provisions of the Act, Rules or the Regulations in the following terms :-

25. A stock broker or a sub-broker who contravenes any of the provisions of the Act, rules or regulations framed thereunder shall be liable for any one or more of the following actions— (i) Monetary penalty under Chapter VIA of the Act. (ii) Penalties as specified under 59[Chapter V of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008] including suspension or cancellation of certificate of registration as a stock broker or a sub- broker, (iii) Prosecution under section 24 of the Act. LIABLE FOR MONETARY PENALTY JUDGMENT 26 . A stock broker or a sub-broker shall be liable for monetary penalty in respect of the following violations, namely- (i) to (x) * (xi) Indulging in fraudulent and unfair trade practices relating to securities. (xii) to (xv) * (xvi)Failure to exercise due skill, care and diligence.” Page 20 21 20. Before embarking upon the necessary discussions, we would like to record our views on a somewhat unclear if not a confused picture that emanates from parallel provisions

as referred to above. This is particularly in the context of the power of imposition of penalty on determination of liability either for manipulative or fraudulent practices or for violation of the Code of Conduct Regulation, 1992. The different Regulations including the Regulations that prescribe the procedural course, namely, SEBI (Procedure for Holding Enquiry by Enquiry Officer and imposing Penalty) Regulations 2002 and the successor Regulation i.e. SEBI (Intermediaries) Regulations 2008 contain identical and parallel provisions JUDGMENT with regard to imposition of penalty resulting in myriad provisions dealing with the same situation. A comprehensive legislation can bring about more clarity and certainty on the norms governing the security/capital market and, therefore, would best serve the interest of strengthening and securing the capital market. 21. The SEBI Act and the Regulations framed thereunder are intended to protect the interests of investors in the Securities Page 21 22 Market which has seen substantial growth in tune with the parallel developments in the economy. Investors' confidence in the Capital/Securities Market is a reflection of the

measures are intended to preempt manipulative trading and check all kinds of impermissible conduct in order to boost the investors' confidence in the Capital market. The primary purpose of the statutory enactments is to provide an environment conductive to increased participation and investment in the securities market which is vital to the growth and development of the economy. The provisions of the SEBI Act and the Regulations will, therefore, have to be understood and interpreted in the above light. JUDGMENT 22 . It is a fundamental principle of law that proof of an allegation levelled against a person may be in the form of direct substantive evidence or, as in many cases, such proof may have to be inferred by a logical process of reasoning from the totality of the attending facts and circumstances surrounding the allegations/charges made and levelled. While direct evidence is a more certain basis to come to a Page 22 23 conclusion, yet, in the absence thereof the Courts cannot be helpless. It is the judicial duty to take note of the immediate and proximate facts and circumstances surrounding the

reach what would appear to the Court to be a reasonable conclusion therefrom. The test would always be that what inferential process that a reasonable/prudent man would adopt to arrive at a conclusion. 23 . Let us apply the aforesaid test to the facts of the present cases before us wherein admittedly there in no direct evidence forthcoming. The first relevant fact that has to be taken note of is that the scrips in which trading had been done were of illiquid scrips meaning thereby that such scrips though listed JUDGMENT in the Bombay Stock Exchange were not a matter of everyday buy and sell transactions. While it is correct that trading in such illiquid scrips is per se not impermissible, yet, voluminous trading over a period of time in such scrips is a fact that should attract the attention of a vigilant trader engaged/engaging in such trades. The above would stand fortified by the note of caution issued by the Bombay Stock Page 23 24 Exchange in the form of a notice/memorandum alerting its members with regard to the necessity of exercising care and caution in case of high volume of trading in illiquid scrips, as already noted. 24 . Insofar as first case (C.A. No.2818 of 2008 SEBI Vs. Kishore R. Ajmera) is concerned the proved facts are as follows: (i) Both the clients are known to each other and were related entities. (ii) This fact was also known to the sub-broker and the respondent – broker. (iii) The clients through the sub-broker had engaged JUDGMENT in mutual buy and sell trades in the scrip in question, volume of which trade was significant, keeping in mind that the scrip was an illiquid scrip. Apart from the above there is no other material to hold either lack of vigilance or bona fides on the part of the sub- broker so as to make respondent-broker liable. An irresistible or irreversible inference of negligence/lack of due care etc., in Page 24 25 our considered view, is not established even on proof of the primary facts alleged so as to make respondent-broker liable under the Conduct Regulations, 1992 as has been held in the

was rightly reversed in appeal by the Securities Appellate Tribunal. 25. This will take us to the second and third category of cases i.e. M/s Ess Ess Intermediaries Pvt. Ltd., M/s Rajesh N. Jhaveri and M/s Rajendra Jayantilal Shah [second category] and M/s Monarch Networth Capital Limited (earlier known as Networth Stock Broking Limited) [third category]. In these cases the volume of trading in the illiquid scrips in question was huge, the extent being set out hereinabove. JUDGMENT Coupled with the aforesaid fact, what has been alleged and reasonably established, is that buy and sell orders in respect of the transactions were made within a span of 0 to 60 seconds. While the said fact by itself i.e. proximity of time between the buy and sell orders may not be conclusive in an isolated case such an event in a situation where there is a huge volume of trading can reasonably point to some kind of a fraudulent/manipulative exercise with prior meeting of minds. Page 25 26 Such meeting of minds so as to attract the liability of the broker/sub-broker may be between the broker/sub-broker and the client or it could be between the two brokers/sub-

period of time such transactions had been made between the same set of brokers or a group of brokers a conclusion can be reasonably reached that there is a concerted effort on the part of the concerned brokers to indulge in synchronized trades the consequence of which is large volumes of fictitious trading resulting in the unnatural rise in hiking the price/value of the scrip(s). It must be specifically taken note of herein that the trades in question were not “negotiated trades” executed in accordance with the terms of the Board’s Circulars issued JUDGMENT from time to time. A negotiated trade, it is clarified, invokes consensual bargaining involving synchronizing of buy and sell orders which will result in matching thereof but only as per permissible parameters which are programmed accordingly. 26 . It has been vehemently argued before us that on a screen nd based trading the identity of the 2 party be it the client or the broker is not known to the first party/client or broker. Page 26 27 nd According to us, knowledge of who the 2 party/ client or the broker is, is not relevant at all. While the screen based trading system keeps the identity of the parties anonymous it will be

overlooks a meeting of minds elsewhere. Direct proof of such meeting of minds elsewhere would rarely be forthcoming. The test, in our considered view, is one of preponderance of probabilities so far as adjudication of civil liability arising out of violation of the Act or the provisions of the Regulations framed thereunder is concerned. Prosecution under Section 24 of the Act for violation of the provisions of any of the Regulations, of course, has to be on the basis of proof beyond reasonable doubt. JUDGMENT The conclusion has to be gathered from various circumstances like that volume of the trade effected; the period of persistence in trading in the particular scrip; the particulars of the buy and sell orders, namely, the volume thereof; the proximity of time between the two and such other relevant factors. The fact that the broker himself has initiated the sale of a particular quantity of the scrip on any particular day and at the end of the day approximately equal number of Page 27 28 the same scrip has come back to him; that trading has gone on without settlement of accounts i.e. without any payment and the volume of trading in the illiquid scrips, all, should

trades are genuine. The failure of the brokers/sub-brokers to alert themselves to this minimum requirement and their persistence in trading in the particular scrip either over a long period of time or in respect of huge volumes thereof, in our considered view, would not only disclose negligence and lack of due care and caution but would also demonstrate a deliberate intention to indulge in trading beyond the forbidden limits thereby attracting the provisions of the FUTP Regulations. The difference between violation of the Code of JUDGMENT Conduct Regulations and the FUTP Regulations would depend on the extent of the persistence on the part of the broker in indulging with transactions of the kind that has occurred in the present cases. Upto an extent such conduct on the part of the brokers/sub-brokers can be attributed to negligence occasioned by lack of due care and caution. Beyond the same, persistent trading would show a deliberate intention to play the market. The dividing line has to be drawn on the basis of Page 28 29 the volume of the transactions and the period of time that the same were indulged in. In the present cases it is clear from all these surrounding facts and circumstances that there has

permissible dividing line between negligence and deliberate intention. 27 . Insofar as the plea of violation of principles of natural justice, as raised on behalf of the respondent in C.A.No.282/2014 (Monarch Networth Capital Ltd.) is concerned, we do not think the same to be justified in any manner. The relevant extracts of the trade log which have been perused by us, in view of the clear picture disclosed with regard to the particulars of the offending transactions, must JUDGMENT be held to be sufficient compliance of the requirement of furnishing adverse materials to the affected party. It is not the case of the respondents that such trading in the scrips in question had been a regular feature all along. Insofar as the statement of Indumati Gowda is concerned, it is the stand of the SEBI that the same was not relied upon to come to the impugned conclusions and findings. The statement of Shirish Shah, who admittedly was behind the manipulative practices Page 29 30 in question through the brokers, was definitely not the foundation of the impugned findings recorded by the Whole Time Member of SEBI. The statement of Shirish Shah, even if

alter the situation inasmuch as it is the liability of the respondent-brokers, on account of their failure to correct the huge irregularities that were going on through their terminals, that was the subject matter of consideration of the Whole Time Member. 28 . The fact that on behalf of the client Indumati Gowda similar transactions were entered into in respect of other illiquid scrips which did not disclose any irregularities can hardly be a ground to overlook what has happened in case of JUDGMENT the scrip involved in which the respondent Monarch Networth Capital Limited had indulged in. 29. There is yet another argument advanced on behalf of the respondent - Monarch Networth Capital Limited, namely, that two of the brokers who were allegedly involved in circular trading were let off with monetary penalty. It is also argued that in case of M/s Ess Ess Intermediaries Pvt. Ltd., M/s Page 30 31 Rajesh N. Jhaveri and M/s Rajendra Jayantilal Shah [second category] monetary penalty has been imposed for indulging in manipulative trading under the FUTP Regulations. On the

compensation would be justified. 30 . We disagree with the above contention. The stage at which the monetary penalty was imposed on the two other brokers indulging in circular trading is prior to any determination of liability of the said two brokers who did not contest the charges. In the case of M/s Monarch Networth Capital Limited the stage has advanced far beyond the above and had culminated in operative findings against the said sub- broker. The imposition of monetary penalty in the case of JUDGMENT M/s. Ess Ess Intermediaries Pvt. Ltd., M/s. Rajesh N. Jhaveri and M/s. Rajendra Jayantilal Shah [second category] for violation of the FUTP Regulations cannot be a basis for alteration of the punishment of suspension imposed on M/s. Monarch Networth Capital Limited to one of monetary penalty. In this regard, provisions of Section 15J of the SEBI Act has to be kept in mind and if the primary authority had thought it Page 31 32 proper to impose different penalties in different cases involving different set of facts, we do not see how and why interference should be made in present appeals.

Appeal No.2818 of 2008 (SEBI Vs. Kishore R. Ajmera) and affirm the order dated 05.02.2008 passed by the Securities Appellate Tribunal, Mumbai. Insofar as the remaining appeals are concerned, we allow the same and set aside the orders of the Securities Appellate Tribunal, Mumbai passed in each of the appeals and restore the orders and penalty imposed on the respondents - brokers by the respective orders of the Whole Time Member of the SEBI. JUDGMENT …….…………………………...J. [RANJAN GOGOI] …………………………….……J. [PRAFULLA C. PANT] NEW DELHI; FEBRUARY 23, 2016. Page 32