AI Structured Summary
Not yet generated for this judgment
Judgment
Tarun Agarwala, Presiding Officer
There is a delay in the filing of the appeals. For the reasons stated in the applications, the delay is condoned. Misc. Applications are allowed.
Having heard the learned counsel for the parties, we find that the controversy involved in the present appeal is squarely covered by a decision of this Tribunal in Appeal No. 431 of 2020 Dukes Products (India) Ltd. vs. SEBI and other companion appeals decided on January 3, 2023.
In view of the aforesaid, the appeal filed against the order of the Whole Time Member is dismissed. While affirming the violation committed by the appellant, the penalty imposed by the Adjudicating Officer is quashed. The appeal is partly allowed.
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.