Securities Appellate Tribunal
Sharmila Raj Thackeray & Ors. vs Sebi on 17 February, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 17.2.2021
Misc. Application No.25 of 2020
In
Appeal No.310 of 2016
Sharmila Raj Thackeray & Ors. ..... Applicants/
Appellants
Versus
Securities and Exchange Board of India &
Ors. ... Respondents
Mr. Kumar Desai, Advocate with Mr. Mihir Mody and Mr.
Arnav Misra, Advocate i/b K. Ashar & Co. for the Respondent
no.1.
Order:
1.Adjourned on the request of the appellant. List on 4th March, 2021.
2. Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing 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 2 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 by KSHMI RAJALAKSHMI H 17.2.2021 H NAIR NAIR Date: 2021.02.18 16:32:13 +05'30' RHN