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Judgment
Tarun Agarwala, Presiding Officer
Having heard the learned counsel for the appellant, we find that the controversy involved in the present appeal is squarely covered by the decision
of the Tribunal in the matters of Global Earth Properties & Developers Pvt. Ltd. vs. SEBI [Appeal No. 212 of 2020 decided on September 14, 2020]
and R. S. Ispat vs. SEBI [Appeal No. 25 of 2019 decided on September 17, 2020].
The appeal fails and is 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.