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Tribunals and CommissionsDivision Bench(2022) 09 SEBI CK 0017

Nikita Agarwal vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 30 September 2022

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · Meera Swarup Technical Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 1043 Of 2022, Appeal No. 643 Of 2022
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Judgment

4 paragraphs · 187 words

Tarun Agarwala, Presiding Officer

1.

This appeal is categorized as an illiquid stock option matter and is covered by a settlement scheme issued in terms of the Regulation 26 of Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018 which is called SEBI Settlement Scheme, 2022 and is also squarely covered by our decision in Appeal No. 401 of 2022 Dhanwantri Suppliers Pvt. Ltd. vs. SEBI decided on August 23, 2022.

2.

In view of the aforesaid, we dispose of the appeal directing the 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 proposed SEBI Settlement Scheme 2022 as an application filed in a pending proceeding and pass appropriate orders. The appeal is disposed of.

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.