Securities and Exchange Board of India

Status of Collective Investment Schemes (CIS) Entities which had filed information with SEBI

(Status as on July 31, 2005)

Sl  NO.

Name of the entity

Status

1

Aakar Plantations Company Ltd.

Did not apply for registration under the SEBI (Collective Investment Schemes) Regulations, 1999 ( hereinafter referred to as the Regulations).

Did not wind up its Collective Investment Schemes (CIS) to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

Vide Order dated October 21, 2002, SEBI has debarred the entity and its following concerned officials( i. Shri Vinod Kumar Singh,ii. Smt. Shakuntala Singh, iii. Smt. Sudha Singh, iv. Smt. Vimla Devi Singh, v.Smt. Sunita Singh, vi. Shri Prem Chandra, vii. Shri Sambhu Nath Mishra,viii. Shri Harihar Nath Mishra,  ix.  Shri Devi Lal Tiwari, x. Shri Adya Shanker Tiwari, xi. Shri Om Prakash Singh, xii.  Smt. Shashi Mishra, xiii. Shri Avinash Patel, xiv. Shri Sharad Singh) from operating in the capital market and from accessing the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested the Department of Company Affairs (DCA) to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

2

Aaradhya Forests Ltd.                                                                                                                                                  

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Mr. Shyam Kumar Sohaney,ii.Mr. Ramesh Chandra Sohaney,iii.Mr. Deepak Nagariya)* from operating in the capital market for 5 years.

2. SEBI has requested the State Government of  Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

3

Aashiyana Plantations Pvt Ltd

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials  (i.Shri Mohd.Shahabuddin,ii.Smt. Azeeza)* from operating in the capital market for 5 years.

2. SEBI has requested the State Government of Andhra Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

4

Aastha Resorts & Plantations India Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated October 5, 2001, SEBI has debarred the entity and its concerned officials (i.Shri NL Prajapati ,ii.Shri PN Shukla,iii. Shri Arun Kumar Jaiswal,iv. Shri Shiv Pujan Madhukar)* from operating in the capital market for 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5

ABC Plantations Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001,SEBI has debarred the entity and its concerned officials (i.Shri Tara Dutt Fulara,ii. Shri Bhawati Prasad Singh,iii. Shri Ravi,iv.Shri Satya Prakash Gupta,v Umakant Sharma,vi.Kamal Kishore Raju,vii.Mohan Chander Fulara,viii.Haridaya Kr. Mahakul)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

6

Abhinav Agrotech Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001,SEBI has debarred the entity and its concerned official(i.Mr Anil Nair)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Orissa to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

7

Abhiyan Agro Forest (India) Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. P P Sethi,ii.Shri Amit Sethi,iii. Ms. Ruchi Sethi,iv.Ms. Kiran Sethi,v.Sumesh Kr. Sharma,vi.Sh. Charan Singh,vii. Mrs. Gopa Chakarborty,viii.Sunil Kr. Sharma,ix.Sunil Sharma)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the Government of the Union Territory of Chandigarh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

8

Abro Plantations Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001,SEBI has debarred the entity and its concerned officials (i.Shri Subhash Chandra Panigrahi,ii.Shri Satyanarayan Padhee,iii.  Shri Hrudaya Kumar Mahakul,iv. Shri Laxmi Narayan Padhee,v.Shri Karamchand Panigrahi,vi. Shri Debasis Das,vii. Smt. Madhumita Das)*from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

9

Accord Plantation Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001,SEBI has debarred the entity and its concerned officials (i. Sh. Ajay Vohra,ii.Mag. P.C. Thakur,iii.Mrs. Sunita Bhagat,iv.Rajan Rai,v.Tejinder Singh,vi. Krishna Sood,vii.Mohinder Singh,viii. Pradeep Diwan)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Haryana to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

10

ACE Agro Products Ltd.                                                                      

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001,SEBI has debarred the entity and its concerned officials (i. Mr. Clifford D’silva,iiMr. Sanjay P. Desai,iii.Mr. Maxine Neta D’Silva,iv.Mr. Dilip Kadam,v.Mr. Mahendra Chaurasia)*
from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Maharashtra to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file First Information Report (FIR) against the entity and its concerned officials.

11

Advantage Agro India Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri Sanjeev K. Gupta, ii. Shri Bishun Prasad Gupta, iii.Shri Rajeev C. Gupta ,iv.Smt. Ratna Gupta ,v. Smt. Ira Banerjee, vi.Smt. Nisha Gupta,vii.Smt. Prerna Gupta )* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file First Information Report (FIR) against the entity and its concerned officials.

12

Adventure Orchards Ltd.                                                                                                                 

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 26, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Vijay Dholakia,ii.Mr. Devang Dholakia,iii.Mr. Shreekant Vasant Adhia,iv.Dr. Manohar M Sawant)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Maharashtra to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file FIR against the entity and its concerned officials.

13

AFL Agrotech Ltd.                                                                                                                            

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Anjum Jeaffrey,ii.Mr. Girish Sharsha,iiiMs. Najma Jeaffrey)*
from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

14

AG India Forest Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Shri Amod Kumar ,ii. Shri Sesh Dutt Mishra,iii.Shri Ram Sewak Mishra,iv.Vindo Kr. Mishra,v.Dr. Pramod Kr. Mishra,vi. Surendra Bahadur)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

15

Agarwal Orchards & Plantations (Pvt.) Ltd.                                                                                  

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials(i.Mr. Amit Agrawal,ii.Mr. K.C Agrawal)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

16

Aglow Agrotech & Resorts India Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Punjab to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

17

Aglow Farming Projects Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri Avtar Singh Dulowal,ii. Shri Gurcharan Singh,iii. Smt. Kulwant Kaur,iv.Ms Gurmeet Kaur,v.Shri Ranjit Singh,vi.Shri Surjan Singh,vii.Shri Jasvinder Singh)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Punjab to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

18

Aglow Greenlands Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Punjab to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

19

Agrarians Field and Forest Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri G N Dwivedi,ii. Shri Satish Joshi,iii. Shri T C Budhori,iv. Shri Kuldeep Singh,v. Shri K C Ahuja,vi. Shri R C Verma,vii. Shri T C Sharma)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttaranchal to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file FIR against the entity and its concerned officials.

20

Agri Gold Farms Ltd

Obtained positive consent from more than 25% investors to continue with its CIS and repaid to rest of the investors, as certified by its statutory auditors.

21

Agriotek India Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri Harish Sharma,ii. Dr. Sanjeev Kumar,iii. Shri Abhai Singh,iv. Smt. Neelam Singh,v. Smt Sunita Sharma,vi. Shri Sanjay Sharma,vii. Smt. Nirmal Rana,viii. Shri Sanjiv Kumar)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file FIR against the entity and its concerned officials.

22

Agro Links (India) Ltd.                                                                                                                          

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned official (i. Mr. Arvind R. Shastri)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Maharashtra to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

23

Agrogold Plantations & Resorts Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned official(i.Asdev Singh Sodhi)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file FIR against the entity and its concerned officials.

24

Ahura Mazda Dairy Farm                                                                                                                        

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned official (i. Mr. Kanga)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Maharashtra to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

25

Aim Plantation (India) Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials(i. Sh. Bhupinder Singh Aujla,ii. Mohd. Iqbal Chana,iii. Abdul Guffar,iv. Amrik Singh,v. Rikhi Singh,vi.
Mohinder Pal Singh Grewal)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the Government of the Union Territory of Chandigarh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

26

Ajwa Agro Farms Pvt Ltd

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Shri Mohammed Muzaffaruddin,ii. Shri Mehraj Sultana,iii. Shri Mohammed Iqbaluddin)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Andhra Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

27

Ak- Lovya Plantations Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials(i.Mr. Kishore Polai,ii.Mr. Narasingh Behera)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Orissa to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

28

Akansha Agrotech Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Sh. Nagesh Kumar Singh,ii.Shri O P Singh,iii.Ms. Nirupama Singh,iv.Mohd. Salim,v.Shri Rakesh Kumar Singh,vi.Shri Mahendra Bahadur Singh,vii.Shri Sabhajeet Singh)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

29

Akashjyoti Forests India Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Shri Satish Rana ,ii.Shri Ashok Ashri,iii.Shri Mahesh Kaushik ,iv.Shri Ram Raj,v.Shri Ramesh Kumar Saini,vi.Shri Rajbir Sharma,vii.Shri Chotu Ram Rohilla,viii.Ms. Jyoti Rohilla ,ix.Shri Ashok Kumar,x.Shri Krishan Gopal Rohilla, Shri Rajbir Singh)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Punjab to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

30

Akhand Bharat Agro Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Shri Sanjay Sharma,ii.Shri Kulbhushan Sharma,Shri Praveen Sharma)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

31

Alakhnanda Agrotech Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Sh. K C Goel,ii. Dr. Madhukar Rastogi, iii.Sh. Adarsh Srivastava)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file FIR against the entity and its concerned officials.

32

Alaknanda Plantations Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri V B Pandey,ii. Ms. Jyoti Pandey,iii.Shri K P Pant,iv. Pradeep Negi,v. H M Juyal,vi. Shashi Juyal,vii. S C Joshi)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttaranchal to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

33

Alfavision Orchards & Plantations Ltd.                                                                                                                                   

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Vishnu Goyal and ii.Mr. Manmohan Agrawal)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

34

Alfavision Plantations Ltd.                                                                                                                                   

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. G.N Vyas,ii.Mr. M. M Agrawal,iii.Ms. Surjit Kour,iv.Mr. Vijayesh Atre,v.Mr. Sanjay Garg)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

4. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

35

Al-Hilal Orchards Ltd.                                                                                                                                                                                                

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Abdul Khalique,ii.Mr. Mohd. Zahid,iii.Mr. Waseem)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

36

Allahabad Agrotech Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Dr. Deepak Srivastava,ii. Smt. Archana Srivastava,iii. Sh. Surash Kumar,iv. Alok Saxena,v. Vijay Vaish,vi. Shailesh Chaudhari,vii. Ashok Varma,viii. Suruchi Khanna)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

37

Alpine Agro Industry Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri K C Durgapal,ii. Shri A K Sethi,iii. Shri J C Tiwari,iv.
Shri Prashant Chandola,v. Ms. Priyanka Pathak,vi.Dr. Narendra Bahadur Singh,vii. Dr. Devi Datt Tweari,viii.Dr. Vivekanand Sharma,ix.Ishwari Datt Dumka,x.
Basant Ballabh Joshi,xiGirish Chandra Joshi)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttaranchal to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file FIR against the entity and its concerned officials.

38

Amar Jyoti Plantations Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Om Prakash Suman,ii. Mr. Nishith Jaiswal,iii. Mr. Manoj Kumar,iv. Mr. Om Prakash Sah)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Bihar to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

39

Amroha Trade Fin Plantation Ltd.

Obtained positive consent from more than 25% investors to continue with its CIS and repaid to rest of the investors, as certified by its statutory auditors.

40

Amrutleela Agro Forestry Ltd.                                                                                                                      

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Jitendra Kothari,ii.Mr. Jayesh Vora,iii.Mr. Arun Dutia,iv.Mr. S.D Mhatre,v.Mr. Dharini Vora,viMr. Ameet Kothari,vii.Mr. Vrajesh Dutia)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Maharashtra to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

41

Anantha Madhava Agrotec Farms Ltd

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Smt P Anantha Kutumba bai,ii.Shri P Ramesh babu,iii.Shri M  Srinivasa Rao,iv.B V J Rao)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Andhra Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

42

Angel Green Forests Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated October 21, 2002, SEBI has debarred the entity and its concerned officials (i. Shri Harminder Singh Arora, ii. Shri Jagdish Singh Bajwa, iii. Smt. Surjit Kaur, iv. Smt. Shashi Bala, v. Smt. Ravinder Kaur, vi. Shri Harinder Singh, vii. Smt. Radha Rani)from operating in the capital market and from accessing the capital market for a period of 5 years.

2. SEBI has requested the State Government of Punjab to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

43

Anjali Orchard India Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri Ram Singh Chauhan,ii. Shri Bhagwati Singh,iii. Shri H.N. Singh,iv.Smt. Ram Sri,v.Shri Bhagwati Singh,vi. Shri Hari Nam Singh,vii.Balram Singh)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992.

44

Ankur Forest and Project Development India Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials(i.Shri Tarsem Saini,ii.Shri Jagjit Singh,iii.Shri Rajbir Singh,iv.Shri Hemant Sharma,v.Shri Mohan Lal Saini,vi.Shri S Singh,vii.Jai Bhagwan)*  from operating in the capital market for a period of 5 years.

2. SEBI has requested the Government of the Union Territory of Chandigarh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

45

Anmol Plantations Ltd.                                                                                                                           

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Anil Kumar Channe,ii.Ms. Shantabai Channe,iii.Ms. Meera Godey)*
from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

46

Anubhav Plantations Ltd

Shri M. Ravindran appointed as Official Liquidator by Hon'ble High Court, Chennai

SEBI has requested the police authorities to fild FIR against the concerned officials of the entity.

47

Araya Plantations & Farm Developers Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri A K Chand,ii. Shri Alok Chand,iii. Shri Ahmad Imran,iv.Shri Anil Kumar Singh,v.Shri Udai Veer Singh,vi. Shri Santosh Kumar Singh,vii. Shri K K Singh,viii. Mrs Indira Chand,ix. Araya Kr. Chand,x. Indra Chand,xi. Anju Chand,xii. Rajni Singh, xiii. Sukumar Srivastava,xiv.Manju Srivastava )*
from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

Official Liquidator appointed by Hon'ble High Court of Allahabad subsequent to initiation of action by SEBI.

48

Aril Agro Forestry Ltd.                                                                                                                   

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Rajendra Kumar Srivastava,ii.Mr. Rakesh Kumar Tiwari,iii.Mr. Komal Singh Thakur)*
from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

49

Arrow Biotech International Ltd.                                                                                                         

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Uday Goyal,ii.Mr. Harsh Goyal,iii.Mr. Amit Goyal)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Maharashtra to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

50

Arrow Global Agrotech Ltd.                                    

Application for registration under the Regulations rejected by SEBI.

Administrator appointed by Hon'ble High Court, Mumbai

SEBI has requested the police authorities to fild FIR against the concerned officials of the entity.

51

Asadeep Evergreen Plantations Ltd.

Wound up its CIS and repaid to investors as certified by its statutory auditors.

52

Ashoka Teak Vanams Pvt Ltd

Wound up its CIS and repaid to investors as certified by its statutory auditors.

53

Ashutosh Plantation (India) Ltd.                                                                                                                 

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Dr. Kaushal Kishore Pathak,ii.Dr. Arvind Pandey,iii.Mr. Dinesh Kumar Tripathi,iv.Mr. Jugal Kishore Jargar)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

54

Ashwani Plantation Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Ashwini Kumar Singh,ii. Mrs. Nishi Kanta,iii. Mr. Ajay Kumar,iv. Mr. Krishna Pratap Singh,v. Mr. Nirbhay Kumar,vi. Mr. Brij Nandan Tiwari,vii. Mrs Shashi Kanta)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Bihar to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992.

55

Asian Plantations Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Manoj Kapur,ii. Ashwani Berry,iii.S P Kaila,iv.Barjinder makkar,v.Shailendr Kaushik,vi.Sudha Mittal,vii Gulshan Rai Manuy)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the Government of the Union Territory of Chandigarh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

56

Asra Teek Plantations & Resorts Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned official (i. Shri Vinod Kumar Pandey)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the Government of the Union Territory of Chandigarh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

57

Assured Agro Park Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Sh. A V Singh,ii. Sh. Sayed Hussain Waheed,iii. Sh. T S Srivastav,iv. Ms. Pratima Srivastav,v. Shri Anand Vardhan Singh,vi. Tripurari Sharan Srivastava,vii. Mrs Pratibha Singh,viii. Mrs Sushma Singh,ix. Sunil Kumar,x. Sh Pramod Pandey,xi. Sayed Hussain Waheed)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file FIR against the entity and its concerned officials.

58

Aswathi Rubber Plantations (mumbai) Pvt. Ltd.                                                                                     

Wound up its CIS and repaid to investors as certified by its statutory auditors.

59

Auroshree Agro Industries Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr Banamali Naik,ii. Mr Premnanda Naik,iii. Mr Nirupmani Naik,iv. Mrs Dushila Patel,v. Mrs Anuchayya Patel)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Orissa to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

60

Avani Plantations Ltd.                                                                                                                                    

Provisional registration granted by SEBI expired and the entity was directed to wind up its CIS to repay its investors vide letter dated April 25, 2003.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide its Order dated January 22, 2004, SEBI has prohibited the entity and its concerned officials (i.Mr. Vasant Jagjivandas Kotak, ii. Mr. Deepak Dhirajlal Dalal,iii. Mr. Lalit Shankar Mahadik,iv.Mr. Arvind Kotak,v.Mr. Jagjivandas Kotak,vi.Ms. Hiraben Kotak,vii.Ms. Kashmira Kotak,viii.Ms. Varsha Kotak,ix.Mr. Dhanji Kotak,x.Ms. Deepali Upasni,xi.Mr. Ajit Panday) from dealing in the securities market and also from accessing the securities market for a period of 5 years from the date of the Order.

2. SEBI has requested the State Government of Maharashtra to initiate civil/criminal proceedings against the entity and its directors/promoters for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

61

AVI Plantation and Floriculture Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Suresh Dutt Sharma,ii. Arun Tiwari,iii. Sanjay Tewari,iv.Neeta Sharma,v.Ms Karuna Tiwari,vi Ms. Madhav Tewari, vii. Mrs. Sadhna Shukla)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Haryana to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

62

AVS Plantations Ltd.

The entity submitted a certificate from its statutory Auditors that it had not mobilised any money under CIS.

63

Ayaam Agrotech Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials  (i. Shri Raj Pal Singh Rawat,ii.Smt Shyama Devi,iii.Sh Prem Sharma,iv. Shri Manoj Sharma,v.Shri Dharam Pal Singh Rawat,vi.Shri Mahinder Prakash Sharma,vii.Shri Raj Sharma)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

64

B P Plantations Ltd.

Wound up its CIS and repaid to investors as certified by its statutory auditors.

65

Baba Forests (I) Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri J P Aggarwal,ii. Mrs Radha Aggarwal,iii. Shri Manish Aggarwal,iv. Shri Prasant Aggarwal)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

66

Bacon Green Hindustan Agro Limited

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Sh. Satyendra Singh Yadav,ii.Sh Brij Raj Singh,iii.Sh. Mahandra Chowdhary,iv.Sh. Om Prakash Chowdhary,v.Sh. Rajendra Singh Yadav,vi.Sh. Rajendra Singh Yadav,vii.Rajeev Singh,viii.Awadesh Tripathi,ix. Seema Yadav,x.Mrs. Neeraj Yadav,xi.Jagdish Yadav,xii.Durgesh Bhargav)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

67

Badrika Plantations Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Mr Lalan Kumar Singh,ii. Mr Arun Kumar Singh,iii. Mr Amar Kumar,iv.Mr Achyuta Kumar,v.Mr Avinash Kumar,vi.Mr Satish Kumar Gupta,vii.Mr Rajendra Prasad Singh)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Bihar to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

68

Balakundri Agro Plantations Ltd

Application for registration under the Regulations rejected by SEBI.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i.Shri S.G.Balakundri,ii.Shri Udaya S.Balekundri,iii.Smt. Anita U.Balekundri)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Karnataka to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

69

Ballarshah Teak Plantations (P) Ltd

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Andhra Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

70

Banaraksha Green Plantations & Resorts Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. S. Ajaib Singh,ii. Shri Pramod Kumar Sharma,iii. Sh. Surjit Singh,iv. Shri Pritam Singh,v. Shri Jagdeep Kaushal,vi. Ms. Anu Sharma,vii. Mr. Parminder Jit Kaur,viii. Shri Rajinder Kaushal,ix. Shri Jagdish Rai Sharma)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Punjab to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

71

Banashri Teak & Plantations Pvt Ltd

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shri Hemraj Badni ,ii. Shri T G Nayanpur,iii.Shri S R Patil,iv.Shri B N Patil,v. Shri R K Hiremath,vi.Shri Ishwar Navilur,vii.Shri J R Bhakle,viii.Shri R M Adur)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Karnataka to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

72

Bandhabgarh Agro Forestry Ltd.                                                                                              

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. Shiv Charan Kevat,ii.Mr. Ajay Kumar Pandey,iii.Mr. Mani Prakash Tripathi,iv.Mr. Mohamed Ziaul Haque,v.Mr. Rajesh Kumar Shukla)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

73

Barsha Agri Tech India Ltd.                                                                                                                          

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Mr. A.K Shahi,ii.Mr. R.D. Mishra,iii.Mr. O.P Kachhwaha,iv.Mr. Vikas Pandey,v.Mr. Chandrashekhar)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Madhya Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

74

Basant Farms & Resorts India Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated October 5, 2001, SEBI has debarred the entity and its concerned officials (i. S.S. Kushwaha,ii. BB Singh,iii. GK Ajmani,iv. Basant Singh Kushwaha,v. Shailja,vi.Priyang Manjari,vii.Dileep Singh,viii.Ajay Kumar Tomar,ix.Shankar Singh Kushwaha,x.Gulshan Kumar Ajmani)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Uttar Pradesh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

75

Basil Agro Farms Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials (i. Shi Ajay Anand,ii.Dr Suneel Sethi,iii.Mr Hans Raj Seth,iv.Lt Col. Ramesh K Seth,v.Mr Ashok K aggarwal,vi.Mrs Praveen Anand,vii.Mrs Madhu Anand,ix.Ms. Anu Anand,x.
Dr Taran Rej Sethi)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of Delhi to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

5. SEBI has requested the police authorities to file FIR against the entity and its concerned officials.

76

Basundhara Agro- Environment Development Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated October 5, 2001, SEBI has debarred the entity and its concerned officials (i.Mr Samar Nag,ii.Mr Prasenjit Ganguly,iii.Mr Arabindo Mukherjee,iv.Mr Sivaji Chatterjee,v.Mr Proloy Sankar Mazumder,vi.Mr Alak Ghosh)* from operating in the capital market for a period of 5 years.

2. SEBI has requested the State Government of West Bengal to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

77

BBN Forest Ltd.

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated July 2, 2001, SEBI has debarred the entity and its concerned officials from operating in the capital market for a period of 5 years.

2. SEBI has requested the Government of the Union Territory of Chandigarh to initiate civil/criminal proceedings against the entity for apparent offences of fraud, cheating, criminal breach of trust and mis-appropriation of public funds.

3. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

4. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

78

Beauty Farms & Resorts Pvt Ltd

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-

1. Vide Order dated November 15, 2002, SEBI has debarred the entity and its concerned officials (i. Shri B.L. Narasa Reddy, ii. Shri K. Sreedhar Reddy, iii. Shri C. Shrinivasulu Reddy, iv. Shri K. Sassidhar Reddy, v. Shri K. Sacheendranadh Reddy) from operating in the capital market and from accessing the capital market for a period of 5 years.

2. SEBI has requested DCA to initiate winding up of the entity u/s 433 of the Indian Companies Act to repay investors.

3. SEBI has launched prosecution against the entity and its directors u/s 24 and 27 of the SEBI Act, 1992

79

Beauty Gardens & Resorts Pvt Ltd

Did not apply for registration under the Regulations.

Did not wind up its CIS to repay investors in accordance with the Regulations.

In view of its failure to wind up its CIS to repay investors  :-