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Tribunals and CommissionsDivision Bench(2023) 01 SEBI CK 0025

Anurag Soni And Others vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 18 January 2023

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · Meera Swarup Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 1695, 1696 Of 2022, Appeal No. 60 Of 2023
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Judgment

3 paragraphs · 162 words

Tarun Agarwala, Presiding Officer

1.

We have heard the learned counsel for the appellants. The present appeal has been filed against the order dated September 23, 2022 whereby the settlement application of the appellants filed under Section 15JB has been rejected. We are of the opinion, that no appeal can be filed before this Tribunal in view of Section 15JB(4) of the Securities and Exchange Board of India Act, 1992 which states that no appeal shall lie under Section 15T against any order of the Board passed under Section 15JB. In view of this specific provision, no appeal lies before this Tribunal and is dismissed as not maintainable. Misc. Applications are disposed of accordingly.

2.

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.