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Tribunals and CommissionsSingle Bench(2024) 04 SEBI CK 0002

Kiran Bhawani vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 8 April 2024

HON’BLE JUDGES
Meera Swarup, Technical Member
RESULT
Disposed Of
CASE NUMBER
Review Application No. 45 Of 2023, Miscellaneous Application No. 1548 Of 2023 In Appeal No. 581 Of 2023
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Judgment

6 paragraphs · 158 words

@JUDGEMENTTAG-JUDGMENT

Meera Swarup, Technical Member

1.

There is a delay of 105 days in the filing of the review application. For the reasons stated in the application, the delay is condoned. Misc. Applications are disposed of.

2.

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

3.

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.

4.

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.