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Abhishek Vedprakash Agarwal HUF vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 13 June 2022 · Citation: (2022) 06 SEBI CK 0072

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · M. T. Joshi, J · Meera Swarup, Member
CASE NUMBER
Miscellaneous Application No. 461, 462, 463 Of 2022, Appeal No. 270 Of 2022

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Judgment

4 paragraphs · 117 words

Tarun Agarwala, Presiding Officer

1.

The controversy involved in the present appeal is squarely covered by the decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. SEBI Appeal No. 212 of 2020 decided on September 14, 2020 and Shubham Singhal vs. SEBI Appeal No. 191 of 2022 decided on May 13, 2022.

2.

The appeal fails and is dismissed with no order as to costs.

3.

This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.