M/S PRRSAAR THROUGH ITS PROPRIETOR VED PRAKASH GUPTA vs. NATIONAL STOCK EXCHANGE OF INDIA LTD

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.3260 OF 2017 M/S PRRSAAR THROUGH ITS PROPRIETOR VED PRAKASH GUPTA Appellant(s) VERSUS NATIONAL STOCK EXCHANGE OF INDIA LTD. Respondent(s) O R D E R Appeal admitted. Heard learned counsel for the parties. This appeal takes exception to the order dated 20.02.2017 passed by the Securities Appellate Tribunal at Mumbai in Misc. Application No.49 of 2017 and in Appeal No.53 of 2017, whereby the Appellate Tribunal rejected the appeal preferred against the order dated 03.02.2017 passed by the Disciplinary Action Committee of National Stock Exchange of India Ltd. which found the appellant guilty of indulging in financial irregularities and misconduct in conduct of business, and for which a Signature Not Verified fine/penalty of Rs.10 lakhs with suspension from trading Digitally signed by DEEPAK SINGH Date: 2019.07.26 18:01:49 IST Reason: membership of the appellant for five trading days came to be imposed. 2 The argument of the appellant before this Court is that the penalty/fine could be imposed only in the context of Circular dated 27.06.2013. The relevant part of the circular read thus:

Thus, the appropriate authority could not have issued suspension of trading membership of the appellant. Further, the authority could not have imposed penalty/fine more than quantified in the circular extracted above. The respondent, however, relied on the bye-laws, Chapter IV Rule 1, which reads thus:- “Disciplinary Jurisdiction (1) The relevant authority may expel or suspend and/or fine under censure and/or warn and/or withdraw any of the membership rights of a trading member if it be guilty of contravention, non-compliance, disobedience, disregard or evasion of any of the Bye Laws, Rules and Regulations of the Exchange or of any resolutions, orders, notices, directions or decisions or rulings of the Exchange or the relevant authority or of any other Committee or officer of the Exchange authorized in that 3 behalf or of any conduct, proceeding or method of business which the relevant authority in its absolute discretion deems dishonourable, disgraceful or unbecoming a trading member of the Exchange or inconsistent with just and equitable principles of trade or detrimental to the interests, good name or welfare of the Exchange or prejudicial or subversive to its objections and purposes.” The provision regarding suspension of business reads thus: “Suspension of Business: (8) The relevant authority may require a trading member to suspend its business in part or in whole: (a) Prejudicial Business: When in the opinion of the relevant authority, the trading member conducts business in a manner prejudicial to the Exchange by making purchases or sales of securities or offers to purchase or sell securities for the purpose of upsetting equilibrium of the market or brining about a condition of demoralization in which prices will not fairly reflect market value, or” It is then submitted that ample power is bestowed on the appropriate authority to suspend the trading membership of a member who indulges in prescribed misconduct. It is contended that no fault can be found with the order passed by the appropriate authority and has been rightly affirmed by the Appellate Tribunal. After considering the rival submissions, it is noticed that the appellant had specifically raised the issue about the appropriateness of the order suspending the trading membership 4 of the appellant and also regarding the quantum of penalty imposed by the appropriate authority. That can be discerned from the contention recorded in paragraph 3 of the impugned order which, inter alia, reads thus: “... He submitted that the decision of the DAC of NSE is in violation of NSE Circular dated June 27, 2013, because, as per that circular suspending the trading is not contemplated for the violations allegedly committed by the appellant...” The Appellate Tribunal, however, has not examined this contention but proceeded to reject the appeal on the specious ground that the penalty imposed by the appropriate authority cannot be said to be unreasonable or excessive. The argument of the appellant was that even though the appropriate authority can suspend the trading membership of the member indulging in misconduct, it can be resorted to only when it falls within the concerned Bye-law such as Bye-law 8(a) relied upon by the respondent - which envisages that the trading member must conduct business “in a manner prejudicial to the Exchange” etc. Further, the penalty could not have exceeded an amount of Rs. 1 lakh or 0.1% of the value of misuse, whichever is higher. These arguments have not been dealt with by the Appellate Tribunal at all. 5 Resultantly, we deem it appropriate to set aside the impugned order and relegate the appellant before the Appellate Tribunal by restoring appeal No. 53 of 2017 to the file of the Securities Appellate Tribunal, Mumbai for reconsideration only on the issue of quantum of punishment awarded to the appellant. Indeed, while passing the final order, it will be open to the Tribunal to pass appropriate order with regard to the amount deposited by the appellant pursuant to order dated 27.02.2017 passed by this Court. We make it clear that the Appellate Tribunal will not go into technicalities of the effect of withdrawal of the appeal by the appellant bearing No. 60/2017. The Appellate Tribunal must decide the restored appeal on the issue of quantum of punishment afresh expeditiously. The Civil Appeal is allowed in the above terms. No order as to costs. Pending applications, if any, stand disposed of. …...................J (A.M. KHANWILKAR) …...................J (DINESH MAHESHWARI) New Delhi July 22, 2019 6 ITEM NO.38 COURT NO.9 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 3260/2017 M/S PRRSAAR THROUGH ITS PROPRIETOR VED PRAKASH GUPTA Appellant(s) VERSUS NATIONAL STOCK EXCHANGE OF INDIA LTD Respondent(s) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 2/2017 FOR [PERMISSION TO FILE ANNEXURES] ON IA 3/2017 FOR ON IA 4/2017 IA No. 2/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 3/2017 - PERMISSION TO FILE ANNEXURES IA No. 1/2017 - STAY APPLICATION IA No. 4/2017 - Vacate the Order) Date : 22-07-2019 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Mukesh M. Goel, Adv. Mr. R. C. Kaushik, AOR For Respondent(s) Mr. V. Giri, Sr. Adv. Mr. Rabin Majumder, AOR Mr. Sumit Nagpal, Adv. Mr. Muthucharan S., Adv. UPON hearing the counsel the Court made the following O R D E R Appeal admitted. The Civil Appeal is allowed in terms of the signed order. Pending applications, if any, stand disposed of. (DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed reportable order is placed on the file] 7