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Man Singh Verma v. Securities And Exchange Board Of India, Sebi .
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date of Decision : 15.02.2021 Misc. Application No. 626 of 2019 And
Appeal No. 463 of 2019
Man Singh Verma S/o. Karan Singh Verma R/o Village Mugali, The Aashta, District Sehore (M.P.) …Appellant Versus
Securities and Exchange Board of India, SEBI Bhavan, Plot No. C-4A, G-Block, Bandra-Kurla Complex,
Bandra (East),
Mumbai - 400 051. …Respondent None for the Appellant.
Mr. Vishal Kanade, Advocate with Mr. Anubhav Ghosh and Mr. Ravishekhar Pandey, Advocates i/b The Law Point for the Respondent.
CORAM: Justice Tarun Agarwala, Presiding Officer Justice M.T. Joshi, Judicial Member
Per: Justice Tarun Agarwala, Presiding Officer (Oral)
1. No one appears for the appellant to press the appeal. Dismissed for want of prosecution.
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2. 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
15.02.2021
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