Securities Appellate Tribunal
Parthiv Dalal vs Sebi on 16 October, 2020
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date:16.10.2020
Misc. Application No.355 of 2020
And
Appeal No.344 of 2020
Parthiv Dalal ...Appellant
Versus
Securities and Exchange of India ...Respondent
Mr. Kunal Katariya, Advocate with Mr. Ravi Vijay
Ramaiya, Chartered Accountant and Mr. Sahebrao
Buktare, Advocate i/b Shah & Ramaiya Chartered
Accountants for the Appellant.
Mr. Suraj Chaudhary, Advocate with Ms. Nidhi Singh
and Ms. Kinjal Bhatt, Advocates i/b. Vidhii Partners for
the Respondent.
Order:
1.Connect with Appeal no.308 of 2020. We have heard Mr. Kunal Katariya, Advocate assisted by Mr. Ravi Vijay Ramaiya, Chartered Accountant and Mr. Sahebrao Buktare, Advocate for the Appellant and Mr. Suraj Chaudhary, Advocate with Ms. Nidhi Singh and Ms. Kinjal Bhatt, Advocates for the Respondent. 2
2. Four weeks time is allowed to the respondent to file reply. Three weeks thereafter to the appellant to file rejoinder. The matter would be listed for admissions and for final disposal on 15th December, 2020.
3. In the meantime, if the appellant deposits a sum of Rs.3 lakhs within four weeks from today before the respondent the balance amount shall not be recovered during the pendency of the appeal. The amount so deposited shall be kept in an interest bearing account and would be subject to the result of the appeal. Misc. application is accordingly disposed off.
4. 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.
5. 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 Presiding Officer on behalf of 3 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 TARUN Digitally signed by TARUN AGARWAL DN: c=IN, o=PUBLIC WORKS DEPARTMENT UTTAR PRADESH, postalCode=221505, st=Uttar Pradesh, 2.5.4.20=30fcf68685192bbc53e6ff1608a83fb3881de7ac2ab AGARWAL 7954d509c85ed6e0f7c41, serialNumber=095f8b286bb0b1cd07ff676611f4f5e7999727 d404aa38ca422f9d3529bdb8a3, cn=TARUN AGARWAL Date: 2020.10.16 16:50:14 +05'30' Dr. C. K. G. Nair Member Justice M.T. Joshi Judicial Member 16.10.2020 RHN