Securities Appellate Tribunal
Karvy Stock Broking Ltd vs Sebi on 5 October, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 5.10.2021
Appeal No.185 of 2021
Karvy Stock Broking Ltd. ...Appellants
Versus
National Stock Exchange of India & Ors. ...Respondent
Ms. Dhwani Shah, Advocate i/b. Vis Legis Law Practice
for the Appellant
Ms. Drishti Das, Advocate with Mr. Varun Srinivasan,
Advocate i/b. Cyril Amarchand Mangaldas for the
Respondent No.1.
Mr. Rinku Valanju, Advocate with Mr. Pratham
Masurekar, Mr. Aditya Shah and Mr. Amit Dubey, i/b R
V Legal for the Respondent no.3.
Mr. Somasekhar Sundaresan, Advocate with Ms. Etika
Srivastava, Advocate i/b. M/s. Rashmikant and Partners
for the Respondent no.4.
Ms. Silpa Nair, Advocate with Ms. Juhi Bahirwani and
Mr. Rahil Shah, Advocates i/b. Veritas Legal for the
Respondent No.5.
Order:
1.Three weeks' time is allowed to the appellant to file rejoinder. List on 11th November, 2021. 2
2. Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing 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 RAJALA Digitally signed 5.10.2021 by RAJALAKSHMI KSHMI HDate:
NAIR 2021.10.08 RHN H NAIR 14:11:51 +05'30'