Satya Prakash Mittal Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 25 Jan 2021 Appeal No.383, 391 Of 2019 (2021) 01 SEBI CK 0014
Bench: Full Bench
Result Published

Judgement Snapshot

Case Number

Appeal No.383, 391 Of 2019

Hon'ble Bench

Tarun Agarwala, Presiding Officer; Dr. C. K. G. Nair, Member; M. T. Joshi, J

Advocates

Prakash Shah, Kushal Shah, Chirag Bhavsar, Harshad Vyas

Final Decision

Dismissed

Judgement Text

Translate:

Tarun Agarwala, Presiding Officer

1. Learned counsel for the appellant Mr. Prakash Shah states that the appellant has died and therefore the appeal has become infructuous. The appeal

is accordingly dismissed as infructuous.

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.

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