Securities Appellate Tribunal
Kantilal Chhaganlal Securities Pvt. ... vs Sebi on 22 December, 2020
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 22.12.2020
Misc. Application No. 402 of 2020
(Delay Application)
And
Appeal No. 391 of 2020
Kantilal Chhaganlal Securities Pvt. Ltd. ..... Appellant
Versus
Securities and Exchange Board of India ... Respondent
Mr. Samyak Pati, Advocate i/b Vox Law for the Appellant.
Mr. Vishal Kanade, Advocate with Ms. Nidhi Singh, Ms. Kinjal
Bhatt, Mr. Hersh Choudhary, Advocates i/b Vidhii Partners for the
Respondent.
ORDER :
1. We have heard the learned counsel for the parties. There is a delay in filing the appeal. For the reasons stated in the application, delay is condoned. Misc. Application is allowed.
2. Three weeks' time is allowed to the respondent to file a reply. Two weeks thereafter to the appellant to file rejoinder. The appeal would be listed for admission and for final disposal on February 3, 2021.
2
3. Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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 signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.
RAJALAKS Digitally signed by RAJALAKSHMI H NAIR Justice Tarun Agarwala HMI H NAIR Date: 2020.12.23 17:20:21 +05'30' Presiding Officer Dr. C. K. G. Nair Member Justice M. T. Joshi Judicial Member 22.12.2020 PTM