Full Judgment Text
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.
rd
2. By an order dated 3 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
JUDGMENT
th
order dated 9 September, 2004 passed by the SEBI, shall
stand revived.
3. It is an admitted fact that Rs.30 Crores have not been
th
deposited till today. In the circumstances, orders dated 8
th
December, 20O5 and 7 March, 2006 passed by the Securities
Appellate Tribunal, Mumbai is set aside and the order dated
th
9 September, 2004 stands revived.
1
Page 1
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;
st
31 August, 2016.
JUDGMENT
2
Page 2
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.
rd
2. By an order dated 3 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
th
order dated 9 September, 2004 passed by the SEBI, shall
JUDGMENT
stand revived.
3. It is an admitted fact that Rs.30 Crores have not been
th
deposited till today. In the circumstances, order dated 8
December, 2015 passed by the Securities Appellate Tribunal,
th
Mumbai is set aside and the order dated 9 September, 2004
stands revived.
3
Page 3
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;
st
31 August, 2016.
JUDGMENT
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Page 4