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Tribunals and CommissionsFull Bench(2022) 08 SEBI CK 0055

Shruti Bhalotia Beneficiary Trust vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 23 August 2022

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · M. T. Joshi, J · Meera Swarup Technical Member
RESULT
Disposed Of
CASE NUMBER
Appeal No. 515 Of 2022
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Judgment

5 paragraphs · 195 words

Tarun Agarwala, Presiding Officer

1.

An affidavit has been filed by the respondent indicating that a settlement scheme has been issued in terms of Regulation 26 of Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018 which is called SEBI Settlement Scheme, 2022 wherein an opportunity for settlement has been provided to the entities who have executed reversal trades in the stock option segment of Bombay Stock Exchange Ltd. during the period April 1, 2014 to September 30, 2015.

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.