At, SEBI Securities amp Exchange Board of India Securities Appellate Tribunal
By, THE HONOURABLE MR. JUSTICE TARUN AGARWALA
By, PRESIDING OFFICER & THE HONOURABLE MR. JUSTICE M.T. JOSHI
By, JUDICIAL MEMBER
For the Appellant: Abishek Venkataraman, Sabeena Mahadik, Pankaj Uttaradhi, Advocates i/b. Visesha Law Services. For the Respondent: Pradeep Sancheti, Senior Advocate, Ankit Lohia, Rashid Boatwalla, Aditya Vyas, i/b. MKA & Co., Advocates.
Judgment Text
1. Three weeks’ time is allowed to the respondent to file reply. Three weeks’ thereafter to the appellant to file rejoinder. Matter would be listed on 6th August, 2021.
2. In the meanwhile, the appellant may deposit the entire penalty amount which would be subject to the result of the appeal.
3. Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing or through physical hearing.
4. 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 co
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py of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.