Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Securities Appellate Tribunal

R A No. 69 Of 2022 In Appeal No. 196 Of 2022 ... vs Sebi on 21 November, 2022

Author: Tarun Agarwala

Bench: Tarun Agarwala

BEFORE THE      SECURITIES APPELLATE TRIBUNAL
                          MUMBAI


                                Date of Decision : 21.11.2022


               Review Application No. 69 of 2022
                              In
                    Appeal No. 196 of 2022

     Aaina Engineering Pvt. Ltd.
     9, India Exchange Place,
     3rd Floor,
     Kolkata - 700 001.                               .....Appellant

     Versus

     Securities and Exchange Board of India
     SEBI Bhavan, Plot No. C-4A, G-Block,
     Bandra-Kurla Complex, Bandra (East),
     Mumbai - 400 051.                              ... Respondent




     Mr. Rajiv Kumar Choudhary, Advocate for the Appellant.


     Mr. Abhiraj Arora, Advocate with Misbah Dada and
     Mr. Shourya Tanay, Advocates i/b ELP for the Respondent.


     CORAM : Justice Tarun Agarwala, Presiding Officer
             Justice M.T. Joshi, Judicial Member
             Ms. Meera Swarup, Technical Member



     Per : Justice Tarun Agarwala, Presiding Officer (Oral)
                                2




1.

Review application has been filed against the order passed in illiquid stock option matter.

2. We find that the appellant's case is squarely covered by the SEBI Settlement Scheme 2022 which has been issued in terms of the Regulation 26 of Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018.

3. In view of the aforesaid, we dispose of the review application directing the applicant / appellant to file an appropriate application for settlement before the authority concerned within two weeks from today. If the same is filed, the authority will accept the settlement application in terms of SEBI Settlement Scheme 2022 as an application filed in a pending proceeding and pass appropriate orders. The review application is disposed of.

4. 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. 3 Certified copy of this order is also available from the Registry on payment of usual charges.

Justice Tarun Agarwala Presiding Officer Justice M.T. Joshi Judicial Member Ms. Meera Swarup Technical Member Digitally signed RAJALAKSHMI by RAJALAKSHMI HARISH NAIR 21.11.2022 HARISH NAIR Date: 2022.11.25 16:32:05 +05'30' msb