Gold View Financial Services Limited vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

Having heard the learned counsel for the appellant we are satisfied that the controversy involved in the present appeal is squarely covered by the

decision of this Tribunal dated 14.09.2020 in Appeal No. 212 of 2020 Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange

Board of India. In view of the aforesaid, the appeal lacks merit and is dismissed with no order as to costs. We direct the appellant to deposit the

amount as per the impugned order within four weeks from today.

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.