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Unicorn Infra Projects & Estate Pvt. Ltd. & Another v/s Securities & Exchange Board of India
Misc. Application Nos. 324 to 327 of 2021 & Appeal Nos. 161, 162 of 2021
Decided On, 29 October 2021
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: P.R. Ramesh, Advocate. For the Respondent: Mihir Mody, Arnav Misra, Mayur Jaisingh, i/b K. Ashar & Co., Advocates.
Judgment Text
1. It has been stated that the Hon’ble Supreme Court of India by an order dated October 6, 2021 in I. A. No. 63652 of 2021 in Civil Appeal No. 13301 of 2015 Subrata Bhattacharya vs. SEBI & Ors. have stayed further proceedings of the appeals before us. In view of the aforesaid, the matter is adjourned and would be listed for further orders after three months.
2. List this appeal on February 4, 2022.
3. 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.
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 digital
2. List this appeal on February 4, 2022.
3. 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.
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 digital
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ly signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.