CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2023) 05 SEBI CK 0012

Kavi Arora vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 9 May 2023

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · Meera Swarup, Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 619 Of 2023, Appeal No. 427 Of 2023
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 155 words
1.

Since the appeal has been taken up for hearing, the urgency application is disposed off.

2.

Connect with Appeal No. 699 of 2022 and list on May 16, 2023. Reply, if any, may be filed by then.

3.

Considering the facts that interim orders have been passed in the connected appeals, we direct that the effect and operation of the impugned order shall remain stayed in so far as the appellant is concerned provided he deposits a sum of Rs. 50 lakhs within three weeks from today. If the said amount is deposited the balance amount shall not be recovered during the pendency of the appeal.

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.