Securities Appellate Tribunal
Vipin Sharma vs Sebi on 24 March, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 24.03.2021
Appeal No. 393 of 2020
Chromatic India Ltd. ..... Appellant
Versus
Securities & Exchange Board of India ... Respondent
Mr. Manish Chhangani, Advocate i/b Ms. Aishwarya Shubhangi,
Advocate for the Appellant.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Mr. Arnav Misra, Advocates i/b K. Ashar & Co. for Respondent.
With
Appeal No. 394 of 2020
Vinod Kumar Kaushik ..... Appellant
Versus
Securities & Exchange Board of India ... Respondent
Mr. Manish Chhangani, Advocate i/b Ms. Aishwarya Shubhangi,
Advocate for the Appellant.
2
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Mr. Arnav Misra, Advocates i/b K. Ashar & Co. for Respondent.
With
Misc. Application No. 67 of 2020
And
Appeal No. 64 of 2020
Chromatic India Ltd. & Anr. ..... Appellants
Versus
Securities & Exchange Board of India ... Respondent
Mr. Manish Chhangani, Advocate i/b Ms. Aishwarya Shubhangi,
Advocate for the Appellants.
Mr. Shyam Mehta, Senior Advocate with Mr. Mihir Mody,
Mr. Arnav Misra, Advocates i/b K. Ashar & Co. for Respondent.
With
Appeal No. 487 of 2020
Vipin Sharma ..... Appellant
Versus
Securities & Exchange Board of India ... Respondent
3
Dr. S. K. Jain, Practicing Company Secretary with Mr. Vikas
Bengani, Advocate i/b Mr. Yahya Batatawala, Advocate for the
Appellant.
Mr. Suraj Choudhary, Advocate with Mr. Mihir Mody,
Mr. Arnav Misra, Advocates i/b K. Ashar & Co. for Respondent.
With
Appeal No. 488 of 2020
Vipin Sharma ..... Appellant
Versus
Securities & Exchange Board of India ... Respondent
Dr. S. K. Jain, Practicing Company Secretary with Mr. Vikas
Bengani, Advocate i/b Mr. Yahya Batatawala, Advocate for the
Appellant.
Mr. Suraj Choudhary, Advocate with Mr. Mihir Mody,
Mr. Arnav Misra, Advocates i/b K. Ashar & Co. for Respondent.
ORDER :
1. List on April 28, 2021.
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2. Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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 Judicial Member 24.03.2021 RAJALA Digitally by signed KSHMI RAJALAKSHMI NAIR H PTM Date: 2021.03.25 H NAIR 15:52:17 +05'30'