Tribunals and CommissionsDivision Bench

Chanda Kochhar vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 4 May 2021 · Citation: (2021) 05 SEBI CK 0232

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Miscellaneous Application No.570 Of 2021, Appeal No.312 Of 2021

AI Structured Summary

Not yet generated for this judgment

Judgment

11 paragraphs · 209 words
1.

The present appeal has been filed with regard to non supply of certain documents. Learned senior counsel for the respondent submitted that he

requires to take necessary instructions. In view of the aforesaid, let necessary instructions be taken. The matter is adjourned today and it will now be

taken up on next Monday i.e. 10th May, 2021.

2.

We are informed that the Adjudicating Officer is hearing the matter today. We direct the respondent to adjourn the matter to some other date after

the 10th May, 2021.

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 digitally signed copy of this order. Parties will act on production of a digitally signed

copy sent by fax and/or email.