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Judgment
We have heard Mr. Yakshay Chheda, Advocate for the Appellants and Mr. Vishal Kanade, Advocate assisted by Ms. Nidhi Singh and Ms. Kinjal
Bhatt, Advocates for the Respondent through video conference. Put up this matter tomorrow i.e.6th October, 2020. The learned counsel for the
respondent will provide a copy of the judgment in the case of Bharti Goyal vs. SEBI to the Tribunal as well as to the counsel for the appellant during
the course of the day.
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.
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.