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India Finsec Ltd vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 25 February 2022 · Citation: (2022) 02 SEBI CK 0152

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Appeal No. 446 Of 2021
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Judgment

3 paragraphs · 162 words
1.

It has been stated by the appellant that a settlement application is pending consideration before the Securities and Exchange Board of India (“SEBI”). The matter is accordingly adjourned. List on April 12, 2022.

2.

Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference or through physical hearing.

3.

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.