AI Structured Summary
Not yet generated for this judgment
Judgment
The parties were intimated that the appeal would be heard through video conference on June 10, 2020 at 12.30 p.m. The respondent counsel Shri
Anubhav Ghosh and Shri Pradeep Kumar, DGM, SEBI are present. No one is present for the appellant. In the interest of justice, matter is adjourned.
List on July 12, 2020 at 11.30 a.m. through video conference.
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 production of a digitally signed
copy sent by fax and/or email.