Securities Appellate Tribunal
In The Matter Of A.L.No. 509 Of 2020 - ... vs Sebi on 11 December, 2020
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 11.12.2020
Misc. Application 501 of 2020
(Delay application)
And
Appeal Lodging No. 509 of 2020
Vinay Kumar Agarwal ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Vikas Bengani, Advocate for the Appellants.
Ms. Nidhi Singh, Advocate with Ms. Kinjal Bhatt, Advocate i/b
Vidhii Partners for the Respondent.
ORDER:
1. Connect with Appeal No. 319 of 2020. The respondent may filed a reply if they so desire on or before December 24, 2020.
2. List on December 24, 2020.
3. Parties are directed to take instructions from the Registrar 48 hrs. 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.
4. 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 Presiding Officer 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. TARUN Digitally signed by TARUN AGARWAL DN: c=IN, o=PUBLIC WORKS DEPARTMENT UTTAR PRADESH, postalCode=221505, st=Uttar Pradesh, 2.5.4.20=30fcf68685192bbc53e6ff1608a83fb3881d Justice Tarun Agarwala e7ac2ab7954d509c85ed6e0f7c41, AGARWAL Presiding Officer serialNumber=095f8b286bb0b1cd07ff676611f4f5e 7999727d404aa38ca422f9d3529bdb8a3, cn=TARUN AGARWAL Date: 2020.12.11 15:18:54 +05'30' Justice M. T. Joshi Judicial Member 11.12.2020 PK