Securities Appellate Tribunal
Roselabs Finance Ltd. vs Sebi on 15 December, 2020
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 15.12.2020
Appeal No. 101 of 2020
Roselabs Finance Ltd. ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Zal Andhyarujina, Advocate with Ms. Shruti Sardessai,
Ms. Sneha Jaisingh, Mr. Mehul Jain, Mr. Chirag Chhabra, Advocates
Bharucha & Partners and Mr. Hitesh Marthak - Representative of the
Appellant.
Ms. Rajani Iyer, Senior Advocate with Mr. Abhiraj Arora, Ms. Rashi
Dalmia, Advocates i/b ELP for the Respondent.
ORDER :
1. Stand over to January 27, 2021.
2. Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the 2 physical hearing or by video conference depending upon the prevailing situation on that time.
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.
RAJALAKS Digitally signed by RAJALAKSHMI H NAIR Dr. C. K. G Nair HMI H NAIR Date: 2020.12.18 12:04:46 +05'30' Member Justice M. T. Joshi Judicial Member 15.12.2020 PTM