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Judgment
Tarun Agarwala, Presiding Officer
Misc. Application No. 559 of 2021
There is a delay in the filing of the appeal and accordingly an application has been filed for condoning the delay. For the reasons stated in the
application, the delay in filing the appeal is condoned. The Misc. Application is allowed.
Appeal No. 10 of 2021
The appellant has filed the present appeal against the order dated September 26, 2019 whereby a penalty of Rs. 5 lakh has been imposed. The
controversy involved in the present appeal is squarely covered by a decision of this Tribunal in the matter of Global Earth Properties and Developers
Pvt. Ltd. vs. SEBI (Appeal No. 212 of 2020 decided on September 14, 2020).
In view of the aforesaid, the appeal 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.