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Shubham Umesh Sharma vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 2 June 2022 · Citation: (2022) 06 SEBI CK 0002

HON’BLE JUDGES
Tarun Agarwala Presiding Officer · Meera Swarup, Member
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 400, 401 Of 2022, Appeal No. 246 Of 2022
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Judgment

3 paragraphs · 126 words

Tarun Agarwala, Presiding Officer

1.

We find that the controversy involved in the present appeal is squarely covered by a decision of this Tribunal in Global Earth Properties and Developers Pvt. Ltd. vs. SEBI (Appeal No. 212 of 2020 decided on September 14, 2020) and Shubham Singhal vs SEBI (Appeal No. 191 of 2022 decided on May 13, 2022). The appeal accordingly fails and is dismissed with no order as to costs. All miscellaneous applications are disposed of.

2.

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.