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Judgment
4 paragraphs · 125 words
Tarun Agarwala, Presiding Officer
1.
We have heard the learned counsel for the parties. We find that the controversy involved in the present appeal is squarely covered by a decision of this Tribunal in Vinod Kumar Garg vs. SEBI in Appeal No. 783 of 2022 decided on November 21, 2022.
2.
In view of the aforesaid, the impugned order cannot be sustained in so far as the appellant is concerned and is quashed. The appeal is allowed.
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.