Securities Appellate Tribunal
Sharmila Raj Thackeray & Ors. vs Sebi on 1 February, 2022
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 01.02.2022
Appeal No. 165 of 2020
Sharmila Raj Thackeray & Ors. ...Appellants
Versus
Securities and Exchange Board of India & Ors. ...Respondents
Mr. Mangesh Sawant, Advocate for the Appellant.
Mr. Arnav Misra, Advocate and Mr. Mayur Jaisingh, Advocate
i/b K. Ashar & Co. for Respondent No. 1.
Mr. Prakash Shah, Advocate i/b Prakash Shah & Associates and
Mr. Anurag Bansal, Director of Respondent No. 2 SMC.
Mr. Rashid Boatwalla, Advocate with Mr. Aditya Vyas,
Advocate i/b MKA & Co. for Respondent No. 5.
ORDER:
1. Three weeks and no more time is allowed to respondent no. 5 NSE to file its reply. The appellant has also not filed rejoinder to the other replies. The appellant is also granted three weeks and no more time to file rejoinder. List on March 21, 2022.
2. Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether 2 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.
Justice Tarun Agarwala Presiding Officer Justice M.T. Joshi Digitally signed RAJALA by RAJALAKSHMI Judicial Member KSHMI H NAIR 01.02.2022 H NAIR Date:
2022.02.04 10:05:17 +05'30' msb