Tribunals and CommissionsDivision Bench

Manoj Kumar Agarwal vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 10 June 2021 · Citation: (2021) 06 SEBI CK 0027

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Appeal No. 380 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 104 words
1.

We have heard the learned counsel for the parties through video conference. Order reserved.

2.

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.