Uma Bansal vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

We have heard the learned counsel for the parties. The controversy involved in the present appeal is squarely covered by a decision of this Tribunal

in Appeal No. 212 of 2020 Global Earth Properties and Developers Pvt. Ltd. vs. Securities and Exchange Board of India decided on 14.09.2020.

In view of the aforesaid, the appeal is dismissed with no order as to costs. The Misc. Application No. 622 of 2021 is also disposed of.

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.