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 Appellants: Anil Shah, Poonam D. Gadkari, Advocates. For the Respondent: Suraj Chaudhary, Chirag Shah, Akash Jain, Daksha Kasekar, i/b. Mansukhlal Hiralal & Co., Advocates.
Judgment Text
1. We have heard the learned counsel for the parties. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. Matter would be listed for admission and for final hearing on 15th March, 2022.
2. In the meanwhile, the debarment of the appellants shall remain stayed provided they deposit fifty percent of the penalty amount within three weeks from today. The stay application is disposed of accordingly.
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 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.