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Tribunals and CommissionsDivision Bench(2022) 02 SEBI CK 0137

SMC Global Securities Ltd vs NSE Clearing Limited & Ors

Securities Appellate Tribunal Mumbai · Decided on 22 February 2022

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 133 Of 2022 In Appeal No. 757 Of 2021
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Judgment

3 paragraphs · 181 words
1.

We have heard the learned counsel for the applicant. The order of January 14, 2022 passed in appeal no. 80 of 2020 is also applicable to the appeal no. 757 of 2021 SMC Global Securities Ltd. vs. NSE Clearing Ltd. & Ors. This appeal would also be listed on February 23, 2022. The application is disposed of.

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.