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Late Sh. Y.N. Saxena (Dead) Through Legal Representatives vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 15 February 2022 · Citation: (2022) 02 SEBI CK 0057

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Miscellaneous Application No. 301 Of 2021, Appeal No. 601 Of 2021
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Judgment

3 paragraphs · 152 words
1.

A request has been made by the appellant to file written submission. List this matter on 1st April, 2022 by which time written submissions may be filed by the parties.

2.

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.

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.