At, SEBI Securities amp Exchange Board of India Securities Appellate Tribunal
By, THE HONOURABLE MR. JUSTICE TARUN AGARWALA
By, PRESIDING OFFICER
By, THE HONOURABLE DR. C.K.G. NAIR
By, MEMBER & THE HONOURABLE MR. JUSTICE M.T. JOSHI
By, JUDICIAL MEMBER
For the Appellant: Zerick Dastur, Smriti Singh, Khushil Shah, Kunal Kothary, Jash Dalia, Shivani Kapur Jeet i/b Zerick Dastur, Advocates and Solicitors. For the Respondent: Abhiraj Arora, Rashi Dalmia i/b ELP, Advocates.
Judgment Text
1. Heard both the sides through video conference.2. Four weeks time is hereby granted to the respondent to file an affidavit-in-reply. Two weeks thereafter for filing affidavit-in-rejoinder, if any.3. Place the appeal for final disposal on December 1, 2020.4. In the meantime, the effect and operation of the impugned order is hereby stayed until further orders. Misc. Application No. 309 of 2020 is disposed of accordingly.5. We also direct all the parties to approach the Registrar of this Tribunal 48 hours before the date fixed in order to find out as to whether the present appeal would heard through video conference or through physical hearing depending on the prevailing situation.6. 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 di
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gitally signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.