Securities Appellate Tribunal
Karvy Stock Broking Ltd. vs Sebi on 22 April, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 22.04.2021
Misc. Application No. 195 of 2021
(Delay Application)
Appeal No. 185 of 2021
Karvy Stock Broking Ltd. ...Appellant
Versus
National Stock Exchange of India Ltd.
& Ors. ...Respondents
Mr. Vikram Nankani, Senior Advocate with Mr. Vinay
Chauhan, Mr. Harish Khedkar, Mr. K C Jacob and Ms. Dhwani
Shah, Advocates i/b Vis Legis Law Practice for the Appellant
Mr. Venkatesh Dhond, Senior Advocate with Mr. Rohan
Banerjee, Mr. Aditya Sikka and Ms. Drishti Das, Advocates i/b
Cyril Amarchand Mangaldas for Respondent No. 1
Mr. Sagar Divekar, Advocate with Mr. Abhimanyu Mhapankar
and Mr. Pratik Ingle, Advocates for Respondent No. 2
Ms. Rinku Valanju, Advocate with Mr. Pratham Masurekar and
Mr. Aditya Shah, Advocates i/b R V Legal for Respondent
No. 3
Mr. Somasekhar Sundaresan, Advocate with Mr. Rohan
Dakshini, Ms. Aakanksha Saxena, Ms. Kinjal Shah and
Ms. Etika Srivastava, Advocates i/b M/s. Rashmikant and
Partners for Respondent No. 4
2
ORDER:
1. For the reasons stated in the application, the delay of 52 days in filing the appeal is condoned. The application is allowed.
2. Having heard the learned counsel for the parties, we direct all the respondents to file a reply within three weeks. Three weeks thereafter to the appellant to file rejoinder. The matter would be listed for admission and for final disposal on June 24, 2021.
3. Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference or through physical hearing.
4. 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 3 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 RAJALA Digitally signed Judicial Member by 22.04.2021 PK KSHMI RAJALAKSHMI NAIR H Date: 2021.04.26 H NAIR 16:43:42 +05'30'