Niranjan Metallic Ltd vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

The controversy involved in the present appeal is squarely covered by a decision of this Tribunal in Appeal No. 212 of 2020 Global Earth Properties

and Developers Pvt. Ltd. vs. Securities and Exchange Board of India decided on 14.09.2020.

In view of the aforesaid, the appeal lacks merit and is dismissed. The Misc. Application No. 667 of 2021 is also disposed of. We accordingly direct

the appellant to deposit the amount as per the impugned order within 30 days from today.

The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a

certified copy of this order could be issued by the Registry. In these circumstances, 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. Parties will act on production of a digitally

signed copy sent by fax and/or email.