Alok Bhargava vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

There is a delay in the filing of the appeal. For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application

is allowed.

The present appeal has been filed against the order dated March 17, 2020 passed by the Adjudicating Officer (‘AO’ for short) of the

Securities and Exchange Board of India (‘SEBI’ for short) imposing a penalty of Rs. 8.30 lakh.

Having heard the learned counsel for the parties through video conference, we are of the opinion that the matter is squarely covered by the decision

of this Tribunal in the matters of Global Earth Properties and Developers Pvt. Ltd. Vs Securities and Exchange Board of India (Appeal No. 212 of

2020 decided on September 14, 2020) and R S Ispat vs Securities and Exchange Board of India (Appeal No. 25 of 2019 decided on September 17,

2020).

The appeal is consequently dismissed with no order as to costs.

The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a

certified copy of this order could be issued by the registry. In these circumstances, 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. Parties will act on production of a digitally signed

copy sent by fax and/or email.