Securities Appellate Tribunal
Reliance Industries Holding Pvt. Ltd. & ... vs Sebi on 17 January, 2022
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date: 17.1.2022
Misc. Application No.18 of 2022
And
Appeal No.748 of 2021
Reliance Industries Holding Pvt. Ltd. & Ors. ...Appellants
Versus
Securities and Exchange Board of India ...Respondent
Mr. Harish Salve, Senior Advocate with Mr. Raghav
Shankar, Mr. Amey Nabar, Mr. Vivek Shetty, Ms. Cheryl
Fernandes, Ms. Ambareen Mujawar and Mr. Vedant
Jalan, Advocates i/b. AZB & Partners for the Appellant.
Mr. Arvind Datar, Senior Advocate with Mr. Suraj
Chaudhary, Mr. Mihir Mody, Mr. Arnav Misra and Mr.
Mayur Jaisingh, Advocates i/b. K. Ashar & Co. for
Respondent.
Order:
1.There is a delay in the filing of the appeal. For the reason stated in the application and in view of the order of the Supreme Court in suo-moto writ petition (civil) no(s).3/2020 the delay is condoned. The application is allowed. As prayed list for admission on 3rd February, 2022.
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 by signed 17.1.2022 KSHMI NAIR RAJALAKSHMI H RHN Date: 2022.01.19 H NAIR 18:49:23 +05'30'