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Ravindra Deshpande vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 26 August 2021 · Citation: (2021) 08 SEBI CK 0142

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Miscellaneous Application No. 844 Of 2021, Appeal No. 553 Of 2021
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Judgment

5 paragraphs · 101 words
1.

We have heard the learned counsel for the parties. 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.