Securities Appellate Tribunal
Mahavir Singh Chauhan vs Sebi on 28 June, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 28.06.2021
Misc. Application No. 517 of 2021
And
Appeal No. 43 of 2021
Mahavir Singh Chauhan ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Prakash Shah, Advocate with Ms. Rinku Valanju,
Mr. Pratham Masurekar and Mr. Aditya Shah, Advocates i/b
R V Legal for the Appellant.
Mr. Sumit Rai, Advocate with Mr. Nishit Dhruva, Mr. Hridhay
Khurana, Mr. Chirag Bhavsar, Mr. Yash Garach and
Ms. Aalisha Shah i/b MDP & Partners for the Respondent.
ORDER:
1. List on August 2, 2021.
2. Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference or through physical hearing. 2
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 Judicial Member RAJALA Digitally signed 28.06.2021 by KSHMI NAIR RAJALAKSHMI H Date: 2021.06.30 msb H NAIR 10:35:50 +05'30'