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Judgment
Tarun Agarwala, Presiding Officer
The present appeal has been against the order dated 20th February, 2023 wherein the claim of the appellant has been rejected.
We have heard the learned counsel for the parties. From a perusal of the impugned order, we find that there was a debit balance against the claimant to the tune of Rs.7,72,620 whereas according to the appellant there should have been a credit balance of Rs.16,63,216.92. No evidence has been filed to show that the debit balance as indicated in the ledger was incorrect.
In Sandeep Kishore & Sons HUF v. SEBI, Appeal no.62 of 2023 decided on 18th January, 2023, we held that disputed trades cannot be considered by the committee. In view of the aforesaid, the appeal lacks merit and is dismissed.
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.