Securities Appellate Tribunal
Snehlata Tiwari vs Sebi on 4 March, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 04.03.2021
Misc. Application No. 74 of 2020
And
Appeal No. 175 of 2020
Snehlata Tiwari ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
Mr. Abhiraj Arora, Advocate with Ms. Rashi Dalmia and
Mr. Karthik Narayan, Advocates, i/b ELP for the Respondent.
ORDER:
1. The appellant in person has joined the video conference but is not responding. It seems that she is unaware as to how to proceed in the video conference. The matter is adjourned. List on March 25, 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 RAJALA Digitally by signed Judicial Member 04.03.2021 KSHMI NAIR RAJALAKSHMI H PK Date: 2021.03.08 H NAIR 11:15:12 +05'30'