Vijay Jhindal vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

The learned counsel for the appellant Shri Prakash Shah submitted that the appellant Mr. Vijay Jindal has died on May 01, 2021 and prayed that in

view of his death the appeal has abated. In view of the statement made by the counsel, the appeal is dismissed as abated.

The present matters were 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.