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Tribunals and CommissionsDivision Bench(2022) 12 SEBI CK 0004

Bajranglal Soni vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 13 December 2022

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · Meera Swarup Technical Member
RESULT
Disposed Of
CASE NUMBER
Review Application No. 14 Of 2022 In Appeal No. 77 Of 2022
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Judgment

5 paragraphs · 174 words

Tarun Agarwala, Presiding Officer

1.

Review application has been filed against the order passed in illiquid stock option matter.

2.

We find that the appellant’s case is squarely covered by the SEBI Settlement Scheme 2022 which has been issued in terms of the Regulation 26 of Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018.

3.

In view of the aforesaid, we dispose of the review application directing the applicant / appellant to file an appropriate application for settlement before the authority concerned within two weeks from today. If the same is filed, the authority will accept the settlement application in terms of SEBI Settlement Scheme 2022 as an application filed in a pending proceeding and pass appropriate orders. The review application is disposed of.

4.

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.