Securities Appellate Tribunal
Sharmila Raj Thackeray & Ors vs Sebi on 10 August, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 10.08.2021
Misc. Application No. 601 of 2020
(Condonation of Delay)
And
Appeal No. 118 of 2020
Sharmila Raj Thackeray & Ors. ...Appellants
Versus
Securities and Exchange Board of India & Ors. ...Respondents
Mr. Mangesh Sawant, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b K. Ashar & Co.
for Respondent No. 1.
Mr. Prakash Shah, Advocate with Mr. Kushal Shah, CA i/b
Prakash Shah & Associates for Respondent No. 2.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Rashid
Boatwalla and Mr. Aditya Vyas, Advocates i/b MKA & Co. for
Respondent No. 5 (NSE).
WITH
Misc. Application No. 25 of 2020
In
Appeal No. 310 of 2016
Sharmila Raj Thackeray & Ors ...Appellant
Versus
Securities and Exchange Board of India ...Respondent
2
Mr. Mangesh Sawant, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b K. Ashar & Co.
for the Respondent.
AND
Misc. Application No. 252 of 2020
And
Appeal No. 165 of 2020
Sharmila Raj Thackeray & Ors ...Appellant
Versus
Securities and Exchange Board of India & Ors. ...Respondents
Mr. Mangesh Sawant, Advocate for the Appellant.
Mr. Kumar Desai, Advocate with Mr. Mihir Mody, Mr. Arnav
Misra and Mr. Mayur Jaisingh, Advocates i/b K. Ashar & Co.
for Respondent No. 1.
Mr. Prakash Shah, Advocate with Mr. Kushal Shah, CA i/b
Prakash Shah & Associates for Respondent No. 2.
Mr. Pradeep Sancheti, Senior Advocate with Mr. Rashid
Boatwalla and Mr. Aditya Vyas, Advocates i/b MKA & Co. for
Respondent No. 5 (NSE).
ORDER:
1. Adjourned on the request of the appellant. List on September 24, 2021.
3
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.
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 10.08.2021 RAJALA Digitally by signed KSHMI NAIR RAJALAKSHMI H msb Date: 2021.08.11 H NAIR 15:32:55 +05'30'