Vision Sponge Iron Pvt. Ltd vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

We have heard Shri Ravichandra Hegde, the learned counsel for the appellant and Shri Abhiraj Arora, the learned counsel for the respondent

through video conference. An affidavit has been filed by the appellant stating that they are willing to accept the settlement amount in terms of the

settlement scheme and that they will pay the amount as per the settlement scheme. In view of the aforesaid, the appeal is dismissed as not pressed

leaving it open to the appellant to pay the settlement amount as per settlement scheme within the stipulated period. In these circumstances of the case

there shall be no order as to costs.

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 Presiding Officer 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.