Securities Appellate Tribunal
Karvy Stock Broking Ltd. vs Sebi on 4 August, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 04.08.2021
Appeal No. 185 of 2021
Karvy Stock Broking Ltd. ..... Appellant
Versus
National Stock Exchange of India Ltd. & Ors. ... Respondents
Ms. Dhwani Shah, Advocate i/b Vis Legis Law Practice for the
Appellant.
Mr. Adarsh Saxena, Advocate with Ms. Drishti Das, Advocate i/b
Cyril Amarchand Mangaldas for the Respondent Nos. 1.
Mr. Abhimanyu Mhapankar, Advocate i/b Mr. Sagar Divekar,
Advocate for the Respondent Nos. 2
None for the Respondent Nos. 3
Ms. Kinjal Shah, Advocate with Ms. Etika Srivastava, Advocate i/b
M/s. Rashmikant and Partners for the Respondent Nos. 4.
Ms. Silpa Nair, Advocate with Ms. Juhi Bahirwani, Mr. Rahil Shah,
Advocates i/b Veritas Legal for the Respondent Nos. 5.
2
ORDER :
1. Three weeks' time is allowed to the appellant to file rejoinder. List on October 5, 2021.
2. Parties are directed to seek 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.
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 Presiding Officer 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 04.08.2021 RAJALA Digitally by signed KSHMI RAJALAKSHMI NAIR H PTM Date: 2021.08.05 H NAIR 11:01:16 +05'30'