Tribunals and CommissionsSingle Bench

PVP Venture Ltd vs BSE Ltd. & Ors

Securities Appellate Tribunal Mumbai · Decided on 8 February 2021 · Citation: (2021) 02 SEBI CK 0039

HON’BLE JUDGES
M. T. Joshi, J
CASE NUMBER
Appeal No. 543 Of 2019
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Judgment

8 paragraphs · 138 words

M.T. Joshi, J

1.

Stand over to March 3, 2021.

2.

Parties are directed to take instructions from the Registrar 48 hours 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.