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Tribunals and CommissionsFull Bench(2021) 03 SEBI CK 0089

Purvesh M. Shah HUF And Others vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 9 March 2021

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · Dr. C. K. G. Nair, Member · M. T. Joshi, J
CASE NUMBER
Miscellaneous Application No.197 Of 2021, Appeal No.123 Of 2021
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Judgment

4 paragraphs · 224 words

Tarun Agarwala, Presiding Officer

1.

The present appeal has been filed against the order of the Whole Time Member (hereinafter referred to as 'WTM') of Securities & Exchange Board of India (hereinafter referred to as 'SEBI') by which the appellants have been debarred from accessing the securities market for a period of six months. The period of six months has expired and accordingly this appeal has become infructuous and is dismissed as such.

2.

It is however observed that a similar order has been passed by the Adjudicating Officer (hereinafter referred to as 'AO') against which the appeal has also been filed. We make it clear that dismissal of this appeal will not come in the way in so far as the argument on merit is concerned in appeal against the order of the AO.

3.

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.