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: Shantanu Mitra, i/b Aadya Law, Advocates. For the Respondent: Kevic Setalvad, Senior Advocate, Mihir Mody, Shehaab Roshan, i/b K Ashar & Co., Advocates.
Judgment Text
1. We have heard Shri Shantanu Mitra, learned counsel for the appellant and Mr. Kevic Setalvad, learned senior counsel for the respondent through video conference. Order reserved.
2. 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. Parties will act on
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production of a digitally signed copy sent by fax and/or email.