Tarun Agarwala, Presiding Officer
1. We have heard the learned counsel for the parties. The controversy involved in the present appeal is squarely covered by the decisions of this
Tribunal dated September 29, 2021 in Appeal No. 609 of 2021 Mr. Kiran Kulkarni vs. SEBI and another decision of this Tribunal dated October 5,
2021 in appeal No. 637 of 2021 Mr. Kiran Kulkarni vs. SEBI. The appeal is accordingly dismissed.
2. 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.
