Appeals dismissed for non-prosecution upon failure of appellants to provide instructions to legal counsel.

The Appellants (Best Healthcare Private Limited, Modland wears Private Limited, Fern Healthcare Private Limited, and Adept Lifespaces Private Limited) filed these appeals under Section 15T of the SEBI Act, 1992, seeking to set aside an order dated May 18, 2022, passed by the Adjudicating Officer (AO) of SEBI.

During the hearing on April 16, 2026, the learned advocate appearing for the Appellants informed the Tribunal that no instructions had been received from the clients following the filing of the appeals.

Whether the appeals are liable to be dismissed due to the failure of the Appellants to provide instructions to their counsel and prosecute the matter.

The Tribunal applied the procedural principle of dismissal for "non-prosecution," which allows a judicial or quasi-judicial body to terminate proceedings when the party seeking relief fails to take the necessary steps to pursue the case.

The appeals were originally preferred under Section 15T of the Securities and Exchange Board of India Act, 1992.

The Tribunal recorded the submission of the Appellants’ counsel, who stated that she had received no further instructions since the inception of the appeals.

In the absence of instructions or any representation from the Appellants to argue the merits of the case, the Tribunal found that the Appellants were no longer interested in pursuing the litigation.

Consequently, the Tribunal determined that the appeals could not proceed and warranted dismissal for lack of prosecution.

Additionally, the Tribunal ordered that all pending interlocutory applications be disposed of.