Securities Appellate Tribunal
Prafull Anubhai Shah vs Sebi on 18 June, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 18.06.2021
Appeal No. 389 of 2021
Prafull Anubhai Shah ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Ms. Yugandhara Khanwilkar, Advocate i/b Ms. Aishwarya
Shubhangi, Advocate for the Appellant.
Mr. Abhiraj Arora, Advocate with Ms. Rashi Dalmia and
Mr. Karthik Narayan, Advocates i/b ELP for the Respondent.
ORDER:
1. We have heard the learned counsel for the parties. Order reserved.
2. In the meanwhile, the effect and operation of the impugned order shall remain stayed.
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 2 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.
Justice Tarun Agarwala Presiding Officer Justice M. T. Joshi Digitally signed RAJALA byRAJALAKSHMI H Judicial Member 18.06.2021 KSHMI NAIR Date:
PK H NAIR 2021.06.21
11:28:43 +05'30'