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: Neha Sonawane, Prachi Ozha, Dhanashree Badade, Advocates i/b Vis Legis Law Practice. For the Respondents: R1, Abhiraj Arora, Rashi Dalmia, i/b ELP, R2, Indranil D. Deshmukh, Dipti Bajaj, Advocates i/b Cyril Amarchand Mangaldas, Advocates.
Judgment Text
1. Stand over to October 22, 2020.2. 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.3. 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 digitally signed copy of this order. Part
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ies will act on production of a digitally signed copy sent by fax and/or email.