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Tribunals and CommissionsDivision Bench(2022) 08 SEBI CK 0006

Prateek Kumar vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 3 August 2022

HON’BLE JUDGES
M. T. Joshi, J · Meera Swarup, Member
RESULT
Disposed Of
CASE NUMBER
Appeal No.517 Of 2021
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Judgment

4 paragraphs · 145 words

M. T. Joshi, J

1.

Heard. Both the parties make statement that the appellant would file a fresh application before the learned Adjudicating Officer (hereinafter referred to as ‘AO’) and the AO without prejudice to the earlier order passed by him will decide the application afresh. Further, the appellant would file a reply to the show cause notice and thereafter may file an application for cross-examination of the concerned witnesses, which shall be decided afresh by the AO.

2.

On the basis of this statement, the present appeal is disposed of without any order as to costs.

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.