Nimain Charan Biswal vs Sebi on 11 May, 2020

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Securities Appellate Tribunal

Nimain Charan Biswal vs Sebi on 11 May, 2020

Bench: Tarun Agarwala

     BEFORE THE       SECURITIES APPELLATE TRIBUNAL
                             MUMBAI


                                   Date of Decision : 11.05.2020



                          Misc. Application No.132of 2020
                          (urgency application)
                          And
                          Misc. Application No.133 of 2020
                          (interim application)
                          And
                          Appeal (L) No.167 of 2020



Nimain Charan Biswal                          ...Appellant

            Versus

Securities and Exchange Board of India & Ors. ... Respondents




CORAM : Justice Tarun Agarwala, Presiding Officer
         Dr. C. K. G. Nair, Member
         Justice M.T. Joshi, Judicial Member

Per : Justice Tarun Agarwala, Presiding Officer

1.

We have perused the urgency application, the interim application, the memo of appeal and the impugned order. We find that the matter is not of extreme urgency for conducting a hearing through video conferencing. The urgency application is rejected at this stage.

2. The Registry is directed to allot a number on the Misc. Applications and the Lodging Number on the memo of appeal.

3. On account of COVID19 pandemic, it is not possible to sign this order at this stage. In these circumstances, it is directed that the Assistant Registrar to the Presiding Officer will issue an unsigned copy of the order in PDF format and all concerned parties are directed to act on it accordingly on the order sent through email.

Sd/ Justice Tarun Agarwala Presiding Officer Sd/ Dr. C.K.G. Nair Member Sd/ Justice M.T. Joshi Judicial Member 11.05.2020 dg

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