Tribunals and CommissionsDivision Bench(2021) 07 SEBI CK 0071

Paresh Chamanlal Doshi And Others vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 14 July 2021

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Miscellaneous Application No. 170, 172, 190, 191, 192, 193, 194, 195, 196, 197, 219, 284 Of 2019, 130 Of 2020, 150, 641, 641, 643, 644, 645, 646, 647, 648, 649, 650, 651, 652,. 653, 654, 655, 656, 657, 658, 659, 660, 661 662, 663, 664 Of 2021, Appeal No.1

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Judgment

8 paragraphs · 156 words
1.

The learned counsel Shri Shailesh Kumar appearing in some of the connected appeals is suffering from throat infection and prayed for an

adjournment. Adjourned for the day. List on July 20, 2021.

2.

Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.