BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 17.02.2021 Misc. Application No. 32 of 2020 And
Appeal No. 94 of 2020
Maheshwari Financial Services Pvt. Ltd. …Appellant Versus
Securities and Exchange Board of India …Respondent
WITH
Appeal No. 5 of 2020 Maheshwari Financial Services Pvt. Ltd. …Appellant Versus
Securities and Exchange Board of India …Respondent Ms. Aparna Wagle, Advocate with Mr. Yash Garach, Advocate i/b Alliance Law for Appellants.
Mr. Mihir Mody, Advocate with Mr. Arnav Misra, Advocate i/b K. Ashar & Co. for the Respondent.
ORDER:
1. Three weeks time is allowed to the appellants to file rejoinder. List on March 17, 2021.
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2. Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be taken up for hearing through video conference or through physical hearing.
3. The present matters were 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
17.02.2021
PK
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