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Vilas Joshi And Othrers vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 8 March 2022 · Citation: (2022) 03 SEBI CK 0049

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Appeal No. 91, 92, 93 Of 2022
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Judgment

4 paragraphs · 175 words

Tarun Agarwala, Presiding Officer

1.

Having heard the learned counsel for the parties, we find that the issue involved in the present appeals is squarely covered by a decision of this Tribunal in Priyadarshan Mehta vs. Securities and Exchange Board of India (Appeal No. 561 of 2021 and other connected appeals decided on August 30, 2021.

2.

For the reasons stated thereunder the impugned order in so far as it relates to the appellants are quashed. The appeals are allowed with no order as to costs.

3.

The present matters were 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.