Tarun Agarwala, Presiding Officer
1. Having heard the learned counsel for the parties, we find that the controversy involved in the present appeal is squarely covered by a number of
decisions of this Tribunal some of them being V.B. Industries Limited & Anr. vs. SEBI, Appeal No. 750 of 2021 decided on July 29, 2022 and
Prakash Kumar Jajodia vs SEBI, Appeal No. 723 of 2021 along with other connected appeals decided on July 17, 2023.
2. Considering the aforesaid, no doubt we had reduced the penalty and the debarment period but in the instant case we find that the debarment of six
months has already been undergone by the appellant. In addition to the aforesaid a penalty of Rs. 15 lakh was imposed which we find just and proper
which does not require any further reduction.
Consequently, the appeal fails and is dismissed.
The miscellaneous applications are disposed of.
