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Tribunals and CommissionsDivision Bench(2023) 01 SEBI CK 0059

Kailash Kumar Lakhani And Others vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 23 January 2023

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · Meera Swarup Technical Member
RESULT
Allowed
CASE NUMBER
Miscellaneous Application No. 1737 Of 2022, Appeal No. 100 Of 2023
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Judgment

4 paragraphs · 137 words

Tarun Agarwala, Presiding Officer

1.

Having heard the learned counsel for the parties, we find that the controversy involved in the present appeal is squarely covered by the decisions of this Tribunal in Abhishek Bhutra & Anr. vs. SEBI in Appeal No. 180 of 2021 decided on June 14, 2021 and in Appeal No. 806 of 2022 Mr. Abhishek Bhutra & Anr. vs. SEBI decided on November 10, 2022.

2.

In view of the aforesaid, the impugned order is quashed. The appeal is allowed at the admission stage itself.

3.

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.