JUDGMENT-WP-19221-2024+378-2025(2).DOCX

Chaitanya

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 19221 OF 2024 

Crosseas Capital Services Pvt. Ltd.   ]

1303 Lodha Supreme,  ]

13

th

 floor, Dr. E. Moses Road, ]

Worli Naka, Worli Mumbai – 400018 ]

Through Authorized Representative ]

Manish O Garg ]…Petitioner

Versus

Securities And Exchange Board of India ]

PN-C/7, G Block, BKC, ]

Bandra Kurla Complex, ]

Bandra East, ]

Mumbai -400051 ]…Respondent

WITH

WRIT PETITION NO. 378 OF 2025

PRB Securities Pvt. Ltd.   ]

residing at Poddar Court ]

gate no 3 6

th

 floor 18 rabindra ]

sarani Kolkata – 700001 ]

Authorized to sign Director ]

Mr Gaurav Bahety ]…Petitioner

Versus

Securities And Exchange Board of India ]

SEBI BHAVAN BKC : PLOT NO. ]

C4-A, ‘G’ BLOCK BANDRA-KURLA ]

COMPLEX, BANDRA (EAST), ]

MUMBAI- 400051. ]…Respondent

1

CHAITANYA

ASHOK

JADHAV

Digitally

signed by

CHAITANYA

ASHOK

JADHAV

Date:

2025.07.14

11:22:53

+0530 2025:BHC-AS:28601-DB

::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

______________________________________________________

Mr Janak Dwarkadas, Senior Advocate a/w Mr Ashim Sood, 

Mr Siddharth Satija, Ms Sowjhanya Shankaran, Ms Anuka 

Baehawat, Mr Deepak Sanchety, Mr Tamannam Tavadia, 

for Petitioner in WP/19221/2024.

Dr Birendra Saraf, Advocate General a/w Mr Ashim Sood, Mr 

Siddharth Satija, Ms Sowjhanya Shankaran, Ms Anuka 

Baehawat, Mr Deepak Sanchety, Mr Tamannam Tavadia, 

for Petitioner in WP/378/2025.

Mr Mustafa Doctor, Senior Advocate a/w Ms Nidhi Singh, Mr 

Hubab Sayyed, Mr Nishin Shrikhande, Ms Komal Shah, Ms 

Nidhi Faganiya i/b Vidhi Partners for Respondent-SEBI in 

WP/19221/2024.

Mr Mustafa Doctor, Senior Advocate a/w Mr Manish 

Chhanagani, Mr Abhay Chauhan, Mr Atul Agrawal, i/b, 

The Law Point for the Respondent- SEBI in WP/378/2025.

______________________________________________________

CORAM:M.S. Sonak &

Jitendra Jain, JJ.

Reserved on :02 July 2025

Pronounced on :11 July 2025

JUDGMENT : (Per M. S. Sonak, J.)

1.Heard Mr Janak Dwarkadas, learned Senior Counsel,

appearing for the Petitioner in Writ Petition No. 19221 of

2024, Dr Birendra Saraf, learned Advocate General, appearing

for the Petitioner in Writ Petition No. 378 of 2025, and Mr

Mustafa   Doctor,   learned   Senior   Counsel,   appearing   for

Respondent-SEBI in both Petitions. 

2 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

2.Rule in both these Petitions. The rule is made returnable

immediately,   at   the   request   and   with   the   consent   of   the

learned counsel for the parties. The learned counsel for the

parties agree that both these Petitions can be disposed of by a

common Judgment and Order, since the issues involved are

substantially similar, though not identical. 

THE CHALLENGE

3.In   both   these   Petitions,   the   challenges   are   to   the

impugned Show Cause Notice (“SCN”) dated 05 September

2023 and 29 August 2023, issued under the provisions of the

Securities and Exchange Board of India Act, 1992 (“the SEBI

Act”). The Petitioners argue that since the jurisdictional facts

regarding the breach of PUFTP regulations, or the making of

any disproportionate gains, or securing unfair advantage, are

absent,   the   impugned   SCNs   could   not   have   been   issued.

Secondly,   they   contend   that   the   earlier   issued   SCNs

concerning the same allegations were disposed of by imposing

penalties of Rs 3 to 6 lakhs on the Petitioners, which were

paid.  Therefore, the impugned SCNs,  based on  the  same

allegations, are barred by the principles of res judicata or

issue estoppel.

PETITIONERS CONTENTIONS

4.On behalf of the Petitioners, three primary contentions

were raised to challenge the impugned SCN. However, in the

alternative, the learned Senior Counsel for the Petitioners

3 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

submitted that the Petitioners would be satisfied if they were

permitted to raise their challenges before the Quasi-Judicial

Authority [QJA] seized of the hearing of the impugned SCN

and   such   authority   is   directed   to   treat   the   three

challenges/issues as preliminary issues and decide the same

before proceedings with any further hearings in the impugned

SCN dated 05 September 2023.

5.The learned Senior Counsel for the Petitioners, basically

urged the following three issues: -

(i) that the impugned SCN is lacking in jurisdiction.

(ii) that the impugned SCN suffers from the vice of res

judicata or issue estoppel principle.

(iii) The fact that the Petitioners may have participated in

the hearings on the impugned SCN, thus far, does not

estop the Petitioners from challenging the validity of

the impugned SCN or raising the above issues as

preliminary issues on the principle that there can be

no waiver of fundamental rights.

6.Learned Senior Counsel for the Petitioners submitted

that the SEBI, based upon identical allegations now referred

to in the impugned SCN, appointed an investigating authority

in   May   2017.   After   that,   the   SEBI   also   initiated   an

independent investigation into the very same allegations. In

particular,   the   investigating   authority   was   appointed   to

4 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

investigate into  violations of  the Securities  and  Exchange

Board of India (Prohibition of Fraudulent and Unfair Trade

Practices   relating   to   Securities   Market)   Regulations,   2003

(“the PFUTP Regulations”). The investigating authority, in the

case of Crosseas Capital Services Pvt. Ltd., i.e. the Petitioner in

Writ Petition No. 19221 of 2024, [CCSP] did not recommend

any action under Section 15HA of the SEBI Act or the PFUTP

Regulations. Only a recommendation was made under Section

15HB   of   the   SEBI   Act,   for   alleged   violation   of   certain

provisions of the Securities and Exchange Board of India

(Stockbrokers and the Sub-Brokers) Regulations, 1992 (“the

SBSB Regulations, 1992”). 

7.Learned Senior Counsel submitted that based upon such

recommendation, by order dated 11 November 2020, the

adjudicating officer merely imposed a penalty of Rs. 3 lakhs

for violation of the SBSB Regulations. CCSP paid this penalty,

after which the proceedings stood concluded. Learned Senior

Counsel submitted that, although the investigating authority

was asked to determine whether the Petitioners gained any

quantifiable benefit or unfair advantage, it did not make any

such finding. 

8.The learned Senior Counsel for the Petitioners argued

that in the case of PRB Securities Pvt. Ltd., the Petitioner in

Writ   Petition   No.   378   of   2025   [PRBS],   the   investigating

authority concluded there was no breach of regulations 3(b),

3(c), and 3(d) of the PFUTP Regulations in conjunction with

5 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

Sections   12A(a),   12A(b),   and   12A(c)   of   the   SEBI   Act.

However,   the   investigation   only   identified   a   violation   of

Regulation 4(1) of the PFUTP Regulations.

9.Dr Saraf, learned Advocate General, pointed out that

there was no finding about any unfair gain or advantage by

PRB Securities. He pointed out that the SEBI’s adjudication

officer made an order dated 16 April 2021, imposing a penalty

of Rs. 6 lakhs, considering that no disproportionate gains

were made by PRB Securities Pvt. Ltd. This amount was paid,

and the matter stood closed.

10.Learned   Senior   Counsel   submitted   that   since   the

previous show cause notice or investigation into the same

allegations had resulted in findings of minor breaches and

penalties of Rs. 3 lakhs and Rs. 6 lakhs respectively, there was

no question of once again issuing the impugned SCN into the

same allegations. They submitted that the impugned SCN

suffers from the vice of res judicata or issue estoppel principle.

They relied on Securities and Exchange Board of India V/s.

Ram Kishori Gupta and Anr.

1

  for the proposition that the

principle   of   res   judicata   equally   applies  to   SEBI  and  the

issuance of the impugned SCN was without jurisdiction. They

also relied on  Aman Kokrady V/s. Securities and Exchange

Board of India

2

, in which the Co-ordinate Bench of this Court

directed the issue of res judicata to be framed as a preliminary

1

2025 SCC OnLine SC 748

2

Writ Petition No. 2461 of 2024

6 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

issue and depending upon the decision on the same, proceed

further   for   adjudication.   They   pointed   out   that   in  Aman

Kokrady (supra), the Petitioner was already exonerated in the

first show cause notice. Still, a second show cause notice was

issued based on the same allegations.

11.Learned Senior Counsel for the Petitioners contended

that  violation of  PFUTP  Regulations and the finding that

parties   had   made   unlawful   gain   or   derived   unlawful

advantage were jurisdictional facts in the absence of which

the impugned SCN could not be issued. They submitted that

regarding CCSP in the context of the earlier show cause

notice, there were categorical findings about the absence of

violations of the PUFTP Regulations and that the Petitioners

had   made   no   disproportionate   gain   or   derived   unfair

advantage. They pointed out that even in the case of PRBS,

there was a minor violation of Regulation 4(1) of the PUFTP

Regulations. Still, there was no finding about disproportionate

gain or unfair advantage. They submitted that in the absence

of such jurisdictional facts, the very issuance of the impugned

SCN was questionable. They relied on Arun Kumar And Ors.

V/s. Union of India And Ors.

3

 to support this contention. 

12.Learned Senior Counsel for the Petitioners submitted

that   if,   for   any   reason,   this   Court   would   not   deem   it

appropriate to decide the jurisdictional challenges raised by

the Petitioners, the Petitioners were agreeable to raise such

3

(2007) 1 SCC 732

7 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

challenges before the adjudication authorities, provided such

issues were decided as preliminary issues. Learned Senior

Counsel submitted that there was no point in subjecting the

Petitioners   to   lengthy   proceedings   and   unnecessary

harassment when they had an excellent case regarding their

preliminary objections.

13.Learned Senior Counsel for the Petitioners submitted

that the circumstance of having participated in the show cause

notice proceedings thus far can never operate as a bar or any

estoppel. They submitted that the fundamental rights of the

Petitioners were at stake and therefore, there was no question

of any waiver of such fundamental rights. They relied on

Basheshar Nath V/s. CIT 

4

 to support this contention.

14.Based   upon   the   above   submissions,   which   were

substantially transcribed in the written submissions handed

over by the learned Counsel for the Petitioners, the learned

Counsel for the Petitioners submitted that the impugned SCN

may either be quashed or liberty be granted to the Petitioners

to urge all the issues raised in this Petition as preliminary

issues before the adjudicating officer. They further submitted

that directions be issued to the QJA to decide all such issues

as   preliminary   issues   before   proceeding   with   any   further

hearings in the impugned SCN. 

4

1958 SCC OnLine SC 7

8 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

SEBI’S CONTENTIONS

15.Mr Doctor, learned Senior Counsel for SEBI, submitted

that the Petitioners’ only wish to stall the hearings in the

impugned SCN and therefore, these Petitions, which are only

challenging show cause notices, may not be entertained. He

submitted   that   none   of   the   contentions   raised   by   the

Petitioners go to the root of jurisdiction, and the same have

been   raised   almost   two   years   after   the   issuance   of   the

impugned SCN. He pointed out that, in the meantime, the

Petitioners participated in the hearings, including, by way of

seeking several documents and cross-examining witnesses. He

submitted   that   the   jurisdiction   under   Article   226   of   the

Constitution is equitable and discretionary. He submitted that,

looking at the conduct of the Petitioners and their manifest

intention to simply stall the proceedings for one reason or

another, this Court should not entertain the present Petitions.

He relied on Nalwa Sons Investments Limited And Ors. V/s.

Securities and Exchange Board of India

5

.

16.Mr   Doctor   submitted   that   since   the   learned   Senior

Counsel appearing for the Petitioners, after arguing the matter

at some length, conceded to urge the objections raised in

these Petitions before the QJA, the only issue to be determined

in these Petitions was whether such issues should be heard as

preliminary issues before proceeding with the adjudication in

the impugned SCN any further. In other words, he submitted

5

     2024 SCC OnLine Bom 3747 

9 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

that the only issue involved in these Petitions was whether the

directions in Aman Kokrady (supra), which were the mainstay

of the Petitioners’ case, were to be followed in the present

matters in the context of hearing the objections now raised in

these Petitions as preliminary objections.

17.Mr Doctor submitted that the decision in Aman Kokrady

(supra) was restricted to the peculiar facts of that case, as was

specified in paragraph 13 of the said Judgment and Order. He

submitted that the factual position in Aman Kokrady (supra)

was entirely different from the facts in the present Petitions.

There,   the   Petitioner,   Aman,   was   expressly   exonerated   in

respect of the very same charges for which the second show

cause notice was issued. He submitted that in the present

Petitions, the scope of the earlier show cause notices was

entirely different from the impugned SCN and in any event,

there was no exoneration as is sought to be portrayed by the

Petitioners.

18.Mr Doctor made submissions on the proceedings in the

CCSB and PRBS case to point out the distinction between the

two.   He   also   submitted   that   the   scope   of   the   previous

proceedings   and   the   proceedings   commenced   under   the

impugned SCN were different. He submitted that even the

adjudicating officer’s jurisdiction in the earlier round was

distinct   and   separate   from   the   Whole   Time   Member’s

(“WTM”) jurisdiction. He submitted that WTM exercise has

broad powers to pass such orders as may be necessary for

10 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

protecting the investors and the markets. This includes the

power to direct disgorgement of illegal gains made by parties.

He submitted that the scope of the earlier proceedings was

not to determine illegal gains or unfair advantage in the

context of the action of disgorgement. He submitted that the

earlier proceedings referred to the material then produced

before the adjudicating authority and since the scope of the

adjudicating authority was quite different from the scope of

proceedings before the WTM, any observations in the previous

proceedings can neither be regarded as findings nor, in any

event, conclusive findings on the aspect of illegal gains or

unfair advantage. Mr Doctor also distinguished the decisions

relied upon by Dr Saraf in the context of res judicata. He

submitted that, in any event, a res judicata plea, in these

matters,   involves   mixed   questions   of   law   and   fact.   He

submitted   that   such   a   plea   does   not   go   to   the   root   of

jurisdiction, and therefore, there is no case made out to treat

such an issue as a preliminary issue.

19.Mr Doctor finally took us through the list of dates. He

submitted that the Petitioners have been consistently delaying

the  proceedings  to stall their progress  for  one  reason  or

another. He submitted that the institution of these Petitions is

nothing but an attempt in that direction. He submitted that

any direction for framing a preliminary issue will also lead to

unnecessary   and   avoidable   delays.   He  submitted  that  the

Petitioners   have   already   cross-examined   several   witnesses.

11 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

After the proceedings in the impugned SCN had reached an

advanced stage, this Petition was instituted to challenge the

impugned  SCN,  only  to stall  the  further proceedings.  He

therefore submitted that no directions for framing the issues

urged in this Petition as preliminary objections should be

issued. He submitted that all issues could be disposed of

together, and in case the outcome aggrieved the Petitioners,

the law had provided them with the remedy of a substantive

Appeal, where the decision on all such issues, if adverse to the

interests of the Petitioners, could be very well agitated.

20.For all the above reasons, Mr Doctor submitted that

these Petitions may be dismissed.

REJOINDER

21.In   rejoinder,   the   learned   Senior   Counsel   for   the

Petitioners placed on record the order dated 20 January 2025

made by the Hon’ble Supreme Court in the Petition for Special

Leave to Appeal No. 1571 of 2025 challenging this Court's

order in Nalwa Sons Investments Ltd (supra). They pointed

out that though the impugned order was not interfered with,

still, liberty was granted to the Petitioners therein to apply for

some of their contentions to be treated as preliminary issues. 

EVALUATION OF RIVAL CONTENTIONS

22.The rival contentions now fall for our determination.

12 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

23.The Petitioners are brokers registered with the National

Stock   Exchange   (NSE)   and   the   Bombay   Stock   Exchange

(BSE), respectively. In their capacity as brokers, the Petitioners

were given access to the Colocation Facility (COLO Facility)

comprising   two   kinds   of   servers,   primary   &   secondary.

Through these servers, the trading data was relayed to brokers

who had access to a similar COLO Facility. Under the NSE

Colocation Guidelines, a broker is only allowed to connect to

the secondary server when the primary server is unavailable.

Furthermore,   before   establishing   a   connection   to   the

secondary server, the broker must notify NSE. 

24.Between January 2015 and October 2015, complaints

were received by SEBI regarding preferential access provided

to certain Trading Members by NSE for Tick-By-Tick (TBT)

Data   Feed.   These   were   essentially   complaints,  

inter alia,

against the Petitioners connecting to the secondary server

contrary to the NSE Colocation Guidelines. Upon receiving the

complaints, SEBI instructed its Cross Functional Team (CFT)

to   conduct   a   preliminary   inquiry   and   submit   a   report.

Subsequently, a Technical Advisory Committee (TAC) was also

formed to investigate the matter and produce its report. On

09   September   2016,   SEBI   directed   NSE   to   undertake   an

independent examination or forensic audit. The investigation

covered the period from 2009 to 2016, as SEBI received

another complaint on 14 February 2017.  

25.The   NSE   involved   Deloitte   LLP,   Indian   School   of

13 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

Business (ISB), Ernst & Young (E&Y) in the investigations and

to advise NSE and SEBI on the allegations in the complaint by

submitting their respective reports. These agencies submitted

their reports to NSE and SEBI. 

26.On 10 December 2018, the SEBI issued a show cause

notice to CCSP calling upon it to show cause as to why a

penalty should not be imposed under Section 15HB, SEBI Act.

This was disposed of by the Adjudicating Officer (AO) by

order   dated   11   November   2020.     In   this   order,   the   AO

recorded that CCSP had violated SBSB Regulations, but there

was no finding about a violation of the PUFTP Regulations.

This order also noted that there was no material on record to

conclude   any   quantifiable   gain   or   unfair   advantage.

Accordingly, a penalty of Rs . 3 lakhs was imposed on CCSP,

which penalty was paid on 01 December 2020. 

27.A show cause notice dated 18 November 2020 was also

issued to PBRS by SEBI under Section 15HA and 15HB of the

SEBI   Act.   This   show   cause   notice   culminated   in   an

Adjudication   Order   dated   16   April   2021   in   which   the

Adjudicating Officer (AO) recorded a violation of Regulation

4(1) of PUFTP Regulations. However, this order noted that it

could not be said that PRBS had violated the provisions of

Regulations 3(b), 3(c) and 3(d) of the PFUTP Regulations.

There was also a remark that the material on record does not

establish any unfair gain or advantage that may have accrued

to PRBS. Accordingly, a penalty of Rs. 6 lakhs was imposed,

14 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

which was duly paid on 25 May 2021.

28.Neither the Petitioners nor the SEBI appealed against

the orders dated 11 November 2020 and 16 April 2021. The

Petitioners have pleaded that they believed that the matters

were given a quietus, particularly since the Petitioners paid

the penalties imposed upon them without any demur.

29.On 07 June 2021, SEBI appointed ISB to calculate the

gains made by approximately 28 stockbrokers, including the

Petitioners herein, during the period 2009-2016. This covered

the   Futures   &   Options   (F&O)   segment,   Cash   Market

(CM)segment, and Currency Derivatives (CD) segment. The

ISB submitted its report on 10 April 2023, indicating that

CCPS   had   connected   to  the   secondary   server  of   NSE,   in

violation of the NSE Colocation Guidelines, and had made an

abnormal/unlawful profit of INR 1346 lakhs.  A similar report

was made by the ISB concerning PRBS, indicating that they

had   made   abnormal/unlawful   profit   of   INR   11997   lakhs.

Based 

inter alia on the ISB reports, the impugned show cause

notices dated 05 September 2023 and 29 August 2023 were

issued to the Petitioners, essentially requiring them to show

cause   why   these   amounts   should   not   be   ordered   to   be

disgorged.

30.CCPS was granted 21 days to respond to the show cause

notice. On 22 September 2023, CCPS sought the inspection of

documents, which consumed a significant amount of time and

15 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

concluded on 5 February 2024. On 12 February 2024, SEBI

invited CCPS for a hearing on 26 February 2024.   On 26

February 2024, CCPS sought an adjournment and requested

cross-examination of persons involved in the preparation of

the reports submitted by ISB, Deloitte and E&Y. The hearing

was deferred, and CCPS was informed that they could cross-

examine the E&Y officials and the ISB professor on 04 March

2024 and 12 April 2024, respectively.

31.On 26 February  2024,  CCPS  requested  the  QJA for

additional information, which they claimed was not provided

during the inspection that concluded on 05 February 2024.

Just two days before the scheduled cross-examination of the

E&Y   partner,   on   02   March   2024,   CCPS   sought   an

adjournment, 

primarily because Mr. Rajesh Baheti, responsible

for handling the matter, was unwell. Seizing the opportunity

of the adjournment, CCPS, on 03 March 2024, appealed to the

Securities   Appellate   Tribunal   (SAT)   to   set   aside   the

“Proceedings of Inspection” dated 05 February 2024.

32.On 04 March 2024, on behalf of CCPS, adjournment

was pressed and secured, though the matter was scheduled

for cross-examination of Mr. Amit Rahane, Partner of E&Y. By

letters dated 01 July 2024, 11 July 2024, 18 July 2024, and

23   August   2024,   CCPS   renewed   its   allegations   that   the

inspection was incomplete and requested cross-examination of

“

all  auditors  of  TAC, experts, and ISB  personnel  whose

statements or reports were considered when issuing the

16 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

impugned show cause notice.”  On 05 August 2024, CCPS

withdrew the SAT Appeal, submitting that correspondence

with SEBI indicated that the Appeal might not be necessary at

this stage.

33.On   07   October   2024,   CCPS   conducted   cross-

examination of Mr. Jayant Saran, Partner, Deloitte, concerning

the   Deloitte   report.   On   08   October   2024,   the   cross-

examination of Prof. Ramabhadran was conducted. On 15

October 2024, cross-examination of Mr. Amit Rahane, Partner,

E&Y, was conducted and concluded. On 07 November 2024,

further   cross-examination   of   Prof.   Ramabhadran   was

conducted,  but   not   concluded,  since  time  was   sought  on

medical grounds by the representative of CCPS.

34.On 07 November 2024, the SEBI shared the Trading

Data   with   CCPS   and   on   12   November   2024,   the   cross-

examination   of   Mr.   Jayant   Saran,   Partner,   Deloitte,   was

continued and concluded.

35.After   the   proceedings   in   the   impugned   show   cause

notice had reached such an advanced stage, on 18 December

2024, CCPS filed the present Petition and sought inter alia a

stay on further proceedings pursuant to the impugned SCN.

On 18 January 2025, CCPS sought an adjournment to further

cross-examine   Professor   Ramabhadran,   which   the   QJA

granted. On 17 June 2025 and 20 June 2026, SEBI addressed

emails to CCPS informing them that the cross-examination of

17 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

ISB witnesses was scheduled on 10 July 2025 and advised

them  to confirm  their presence,  latest  by  27 June  2025.

Though there was no interim relief granted in these Petitions,

on 27 June 2025, on the grounds of pendency of the present

Petition, CCPS sought a deferment of the cross-examination of

Professor Ramabhadran. 

36.The   position   concerning   PRBS   is   not   significantly

different.   After   the   hearings   in   the   impugned   SCN   had

substantially   advanced,   PRBS   instituted   this   Petition   and

sought a stay on further proceedings in the impugned SCN.

Even   though   no   stay   was   granted,   based   merely   on   the

pendency of the Petition, deferments were applied for and

secured. 

37.Mr. Dwarkadas and Dr. Saraf submitted that though the

Petitioners had challenged the impugned SCN, they would be

satisfied if all such challenges were permitted to be raised

before the QJA and the QJA was directed to decide such

challenges to the impugned SCN as preliminary issues before

proceeding with any further hearings in the impugned SCN. 

38.Therefore, we propose to allow the Petitioners to raise

all their objections, including those to the impugned SCN,

before the QJA. However, for reasons discussed hereafter, we

do not believe that, given the facts and circumstances of this

case,   the   Petitioners   should   be   permitted   to   delay   the

proceedings on the impugned SCN by insisting that their

18 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

challenges be treated as preliminary issues. We are convinced

that the interests of justice would be best served if all issues,

including those related to the bar of res judicata or the alleged

lack of jurisdictional facts, are considered and resolved by the

QJA either in one comprehensive hearing or simultaneously

without resorting to any piecemeal adjudication being insisted

by the Petitioners.

39.The reason why we have referred to the progress of

proceedings   in   the   impugned   show   cause   notices   in

paragraphs 30 to 36 above, is to indicate how the Petitioners

have succeeded in delaying the proceedings in the impugned

SCN   or   if   possible,   stalling   the   proceedings   so   that   the

allegations   in   the   impugned   show   cause   notices   are   not

adjudicated upon. To begin with, an inspection of documents

was sought. Following the provision of such inspections, the

inspection proceedings were belatedly challenged before the

SAT. Perhaps realising that there was not much merit in such a

challenge, the proceedings were withdrawn by citing some

flimsy reason. 

40.Adjournments were sought, among other reasons, by

citing medical grounds on some occasions. The Petitioners

were aware that the witnesses are experts and senior partners

at Deloitte, ISB, or E&Y; therefore, scheduling their dates for

cross-examination   was   not   straightforward.   Nevertheless,

adjournments were requested and granted. It almost seemed

19 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

as though some foundations were being laid to ultimately

argue the failure of natural justice.

41.After the Petitioners participated in the hearing pursuant

to the impugned show cause notices and after the hearings

had reached a substantially advanced stage, this Petition was

instituted to challenge the impugned show cause notices.

Such   a   challenge   was   raised   almost   two   years   after   the

issuance of the impugned show cause notices and following

several   hearings   before   the   QJA,   during   which   multiple

witnesses had been cross-examined or partly cross-examined

by and on behalf of the Petitioners. Although there was no

interim relief sought in these Petitions, adjournments were

requested and granted at the hearings before the QJA on the

grounds of pendency of these Petitions.

42.Upon   consideration   of   the   above   facts   and

circumstances,   it   is   reasonable   to   believe   that   the   very

institution of these Petitions and now, the insistence that the

objections to the impugned SCN be decided as preliminary

issues, is merely an attempt to unduly delay the proceedings

pursuant to the impugned SCN. The aim is to stall or postpone

adjudication   in   the   impugned   SCN   by   employing   various

stratagems.   The   pressure   on   the   Court’s   docket   is   fully

exploited. Often, there is an insistence on interim relief to stay

further proceedings or to bring the matter up earlier, fully

aware that the arguments may be lengthy and that the courts

genuinely cannot allocate early dates and ample times for

20 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

such matters, given more pressing matters. Even if interim

relief   is   not   granted,   postponement   is   sought   by   citing

pending issues. The equitable and discretionary jurisdiction

under Article 226 of the Constitution cannot support such

strategies or attempts simply because the Petitioners may have

the means and the wherewithal to sustain the same.

43.There is a necessity that the show cause notices issued

by SEBI are expeditiously disposed of because if the Noticees

are innocent, then the earlier they are cleared, the better for

them   and   better   for  the   investors   and   clients   who  trade

through them. At the same time, if the Noticees are not as

innocent as they assert to be, they should be brought to book

at the earliest to boost investor confidence and curb nefarious

activities and subterfuges that unfortunately affect the share

market. Therefore, unless a very strong case is made out,

there is no point in splitting the issues as preliminary and

final. Even otherwise, the normal rule is that all issues must

be decided simultaneously and in one go. 

44.An issue, in the discretion of the Court or a quasi-

judicial authority, can be framed as a preliminary issue where

the disputed factual content is minimal and the matter can be

disposed of expeditiously on a point of law. The plea of res

judicata,   which   is   the   main   ground   of   challenge   to   the

impugned SCN, at least in the present matters, involves a

mixed question of law and fact. Therefore, while it is not as if

the plea of res judicata can never be decided as a preliminary

21 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

issue, in cases when a mixed question of law or fact is raised,

the issue is best decided alongwith the remaining issues that

arise   in   the   matter.  (See Jamia Masjid Vs. Shri. K. V.

Rudrappa

6

.)

45. The challenges to the impugned show cause notice are

twofold.   Firstly,   on   behalf   of   CCPS,   it   is   urged   that   the

violation of PUFTP Regulations is a jurisdictional fact. Since

there was no such violation found when disposing of the

earlier show cause notices, there was no jurisdiction to issue

the impugned SCN. An additional argument raised by both

the Petitioners is that a finding regarding undue gain or unfair

advantage was also a jurisdictional fact. Since the same was

absent  in  the  orders disposing  of  the earlier show  cause

notices, the issuance of the impugned show cause notices was

without jurisdiction. Secondly, the argument is that the orders

disposing of the earlier show cause notices were based on the

same allegations. Therefore, they operate as res judicata qua

the impugned SCN. 

46.Without going into the question of whether what the

Petitioners claim are indeed jurisdictional facts or that they do

not exist, admittedly, insofar as PRBS is concerned, there was

a finding about a violation of Regulation 4(1) of PUFTP.

Besides, the basis of the assertion that a violation of the

PUFTP Regulation was a jurisdictional fact was never made

6

   (2022 ) 9 SCC 225)

22 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

good. The same applies to the finding of undue gains or unfair

advantage. 

47.In any event, at least prima facie, there was a difference

between the scope of the proceedings initiated by the earlier

show-cause notices and the impugned show-cause notices.

There were no conclusive findings on the issue of undue gains

or unfair advantage. The orders disposing of the show cause

notices merely pointed out that they could not detect these

factors based upon the material then placed before them. Mr

Doctor’s contention that the earlier proceedings had nothing

to do with disgorgement or that the issues of disproportionate

gain or unfair advantage were not directly or substantially

involved in the earlier proceedings cannot simply be brushed

aside   and   would   warrant   examination   in   the   SCN

proceedings.

48. Admittedly, the ISB reports, or the further Deloitte or

E&Y reports were not available when the earlier show cause

notices   were   disposed   of.   Since,   we   wish   to   leave   the

challenges to the impugned SCN open to be decided by the

QJA,   we   refrain   from   making   any   observations   on   the

contentions raised on behalf of the Petitioners or for that

matter,   the   SEBI.   However,   the   limited   and   prima   facie

reference is only to support our reasoning that in the facts of

the present case, there is no warrant for even treating the

issue   of   res   judicata   or   the   alleged   absence   of   the

jurisdictional facts, as preliminary issues, thereby, delaying the

23 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

adjudication in the impugned SCN, when such delay is not in

public interest. 

49.In  SEBI Vs. Ram Kishori Gupta  (Supra), the Hon’ble

Supreme Court has held that the principle of res judicata or

issue   estoppel   applies   to   proceedings   before   SEBI.   The

question   in   these   petitions   is   not   whether   this   principle

applies, but whether, in the facts and circumstances here, the

same should be treated as a preliminary issue. 

50.In Smt. V. Rajeshwari vs T.C. Saravanabava

7

, the Hon’ble

Supreme Court has held that the rule of res judicata does not

strike at the root of the jurisdiction of the Court trying the

subsequent suit. It is a rule of estoppel by judgment based on

public policy that there should be finality to litigation and no

one should be vexed twice for the same cause. The plea of res

judicata is founded on proof of certain facts and then by

applying the law to the facts so far. The plea is basically

founded on the identity of the cause of action in the two

proceedings. Such pleas cannot be left to be determined by

mere speculation or inferring by a process of deduction what

the facts stated in the previous pleadings. 

51.In  V. Rajeshwari  (supra), the Hon’ble Supreme Court

also held that the plea of res judicata, depending on the facts

of a given case, is capable of being waived, if not properly

raised at an appropriate stage and in an appropriate manner.

7

  (2004) 1 SCC 551 

24 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

The party adversely affected by a plea of res judicata may

proceed on the assumption that his opponent had waived the

plea by his failure to raise the same. 

52. One of the issues raised by SEBI relates to the waiver of

the plea of res judicata. In answer, the learned Counsel for the

Petitioners have contended that fundamental rights can never

be waived and in support, they relied upon

Basheshar Nath

(

supra).

The Petitioners have not demonstrated which of their

fundamental rights are at stake in these proceedings. Be that

as it may, we do not propose to go into the issue of whether

the plea of res judicata could be said to have been waived in

these proceedings by the Petitioners because we believe that

even this is a matter which can be considered by the QJA

along with all other issues simultaneously. The only reason

why we have referred to the decision in V. Rajeshwari (supra)

is to support our reasoning and conclusion that this is not at

all a fit case to direct the QJA to treat the issue of res judicata

as a preliminary issue in these proceedings. 

53.Order XIV of Rule 1 of Code of Civil Procedure, 1908,

[though it may not be applicable to proceedings under the

SEBI with all its rigour ], provides that notwithstanding that a

case may be disposed of on a preliminary issue, the Court

shall, subject to the provisions of Sub Rule-(2), pronounce

judgment on all issues. Order XIV Rule 2(2) provides that

where issues both of law and of fact arise in the same suit,

and the Court is of the opinion that the case or any part

25 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

thereof may be disposed of on an issue of law only, it may try

that issue first if the issue relates to—

(a) the jurisdiction of the Court, or

(b) a bar to the suit created by any law for the time

being in force,

and   for   that   purpose,   may,   if   it   thinks   fit,   postpone   the

settlement of the other issues until after that issue has been

determined, and may deal with the suit in accordance with

the decision on that issue.

54.Thus,   even   Order   XIV   Rule   2(2)   mainly   applies   to

treating an issue as a preliminary issue where such issue is of

law only. There are several decisions which take the view that

a mixed question of law or fact should normally not be

decided as a preliminary issue (see Nusli Neville Wadia V/s.

Ivory Properties

8

, Mongia Realty And Buildwell Pvt. Ltd. V/s.

Manik Sethi 

9

 and Prem Kishor And Ors. V/s. Brahm Prakash

And Ors.

10

). These decisions hold that where the plea of res

judicata involves mixed questions of law and fact, there is no

obligation to decide such issue as a preliminary issue.

55.The scheme of Order XIV, Rules 1& 2 of the CPC is that

ordinarily, the Court must pronounce on all issues instead of

any piecemeal adjudication. However, the Court has also been

8

AIR 2019 SC 5125

9

AIR OnLine 2022 SC 481

10

(2023) 19 SCC 244

26 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

conferred   a   discretion   to   frame   an   issue   of   law   as   a

preliminary issue if such issue relates to the jurisdiction of the

Court or a bar to the suit created by any law for the time

being enforced. The discretion must be exercised judicially,

and at least in the present facts, no case is made out to direct

the QJA to treat the Petitioners’ objections as preliminary

issues. 

56.The Petitioners’ entire emphasis was on the decision of

the Co-ordinate Bench in Aman Kokrady (supra), where the

directions were issued to treat the issue of res judicata as a

preliminary issue before any other issues were decided. In

Aman Kokrady (supra), the Whole Time Director (“WTD”) had

originally   issued   show   cause   notices   to   several   Noticees,

including Aman, under Section 11(b) of the SEBI Act, for

disgorgement. The WTM, after adjudication of the show cause

notices,   passed   an   order   dated   30   April   2019,   expressly

exonerating Aman but holding that the charges were proved

against   the   other   Noticees.   One   of   the   parties   that   was

indicted appealed against the order dated 30 April 2019 to the

SAT. The order dated 30 April 2019, to the extent that it had

indicated the said noticee was set aside and the matter was

remanded   to  SEBI  to  commence   proceedings  afresh.   This

time, the SEBI issued a fresh show cause notice to the parties

to whom the original show cause notice had been issued,

including Aman, ignoring the crucial fact that Aman had

already   been   exonerated   and   the   order   to   the   extent   of

27 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

exoneration had neither been appealed by SEBI nor been set

aside by the SAT. It is in these circumstances that the Co-

ordinate   Bench   directed   the   framing   of   the   issue   of   res

judicata and its trial as a preliminary issue. The facts and

circumstances in the present cases are, therefore, not at all

comparable to the gross and clear facts and circumstances in

Aman Kokrady (supra).

57.In Nalwa Sons (supra), this Court rejected the challenge

to the show cause notices by discussing the principles for

interference with show cause notices. One of the arguments

raised was that the principles of res judicata and double

jeopardy   barred   the   show   cause   notices.   This   plea   was

rejected by observing that the consideration of such a plea

would involve an investigation into factual aspects. In this

case,   the   Court   was   constrained   to   observe   that   the

extraordinary jurisdiction of this Court was being invoked to

stall or delay the proceedings in the show cause notice to the

extent possible. This Court observed that fairness in such

matters was never a one-way street but two-way traffic. Even

the Petitioners must co-operate with the expeditious disposal

of the show cause notice so that if they are clean, they do not

suffer on account of prolonged adjudication. The earlier the

air is cleared, the better it is for all concerned, including the

system that SEBI must regulate. 

58.Nalwa Sons (supra)   was   appealed   to   the   Hon’ble

Supreme Court. The Hon’ble Supreme Court noted that a

28 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

number of contentions and issues have been raised, including

the plea that the earlier decision would operate as res judicata

and there is no power of review. However, the Court observed

that it was not inclined to issue notice in the Special Leave

Petition but to leave it open to the Petitioners to raise all pleas

and contentions before the SEBI. The Court also held that the

Petitioners may pray that some pleas and contentions may be

treated   as   preliminary   issues.   The   SLP   was   accordingly

dismissed. 

59.The Petitioners have relied upon Whirlpool Corporation

V/s. Registrar of Trademark 

11

 and Union of India And Anr.

V/s. Vicco Laboratories 

12

, primarily   in   the   context   of   a

challenge to the impugned SCN. Although the Petitioners have

now  opted   for  alternative  relief  of   raising  the  challenges

before the SEBI, we note that Whirlpool Corporation (supra)

reiterates that ordinarily, challenges to a show cause notice

must not be entertained in Petitions under Article 226 of the

Constitution. The Petitions may be entertained where there

has been a violation of principles of natural justice or where

the order or proceedings are wholly without jurisdiction or

the   vires   of   the   act   is   challenged.   Considering   the   rival

contentions on the issue of alleged absence of jurisdictional

facts or the plea of res judicata, in these matters, no case is

made out to hold that the impugned SCN was wholly without

11

(1998) 8 SCC 1

12

2007 13 SCC 270

29 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

jurisdiction. At the highest, these issues are contentious and

may be gone into by the authority adjudicating the show

cause notices. 

60.In  Vicco Laboratories (supra),   the   Hon’ble   Supreme

Court has held that non-interference at the stage of a show

cause notice is the normal rule. However, if a show cause

notice is issued without jurisdiction or in abuse of the process

of law, it could be interfered with. Such interference should be

rare and not in a routine manner. Moreover, in order to invoke

such interference, it should prima facie be established that the

notice was without jurisdiction or was an abuse of process of

law. Mere such assertion is not sufficient. 

61.From the chronology of the events, it does seem that the

Petitioners are aiming to delay and stall the proceedings,

citing   various   reasons.   These   reasons   are   presented

successively rather than simultaneously, leading to delays. The

plea  to treat the issues now  raised  as preliminary  issues

appears to be a plea to establish a scope for further delay if

the   preliminary   issues   are   decided   against   them.   It   is

noteworthy that these petitions were filed nearly two years

after   the   impugned   SCNs   were   issued   and   after   the

proceedings   on   the   impugned   SCNs   had   substantially

progressed.

30 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

CONCLUSION 

62.For all the above reasons, we dispose of these Petitions,

leaving it open to the Petitioners to raise all their challenges to

the impugned SCN, including challenges like the absence of

jurisdictional facts or the plea of res judicata. However, we

decline to order the QJA to treat such issues as preliminary

issues. We are satisfied that this is a fit case where all the

issues   must   be   tried   together   instead   of   any   piecemeal

adjudication. Any direction to treat the issues now raised in

these Petitions as preliminary issues would not be in the

public interest and would unduly delay the disposal of the

impugned SCN. 

63.However,   we   clarify   that   the   observations   in   this

Judgment and Order on merits or demerits of the challenges

are prima facie and for the limited purpose of addressing the

Petitioners’ contention that their objections to the impugned

SCN must be decided as preliminary issues. Without such

observations, it was not possible to address the Petitioners’

insistence that the issues which they have now raised must be

treated as preliminary issues. Therefore, we clarify that none

of  the  observations  in  this  Judgment  and  Order  need  to

influence the QJA in deciding all the issues that arise in the

impugned   SCN,   including   the   issues   now   raised   by   the

Petitioners in these Petitions. All such issues must be decided

simultaneously, expeditiously and without being influenced by

the observations in this Judgment and Order. In fact, the

31 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::

JUDGMENT-WP-19221-2024+378-2025(2).DOCX

observations are not intended to reflect on the merits of the

matter.

64.The rule in both these Petitions is disposed of in the

above terms. No costs.

(Jitendra Jain, J) (M.S. Sonak, J)

32 ::: Uploaded on - 14/07/2025 ::: Downloaded on - 30/08/2025 11:43:32 :::