At, SEBI Securities amp Exchange Board of India Securities Appellate Tribunal
By, THE HONOURABLE MR. JUSTICE M.T. JOSHI
By, JUDICIAL MEMBER
For the Applicant: Vikas Bengani, Advocate i/b Dr. S.K. Jain, Practicing Company Secretary. For the Respondent: Chirag Bhavsar, Advocate i/b MDP & Partners.
Judgment Text
1. Stand over to March 4, 2021.2. Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard through video conference or through physical hearing.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 Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties wil
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l act on production of a digitally signed copy sent by fax and/or email.
