Securities Appellate Tribunal
Karvy Stock Broking Ltd. vs Sebi on 24 December, 2021
BEFORE THE SECURITIES APPELLATE TRIBUNAL
MUMBAI
Date : 24.12.2021
Appeal No. 185 of 2021
Karvy Stock Broking Ltd. ...Appellant
Versus
National Stock Exchange of India Limited & Ors. ...Respondents
Ms. Neha Sonawane, Advocate with Mr. Yash Abhay
Kullarwar, Advocate i/b Vis Legis Law Practice for the
Appellant.
Mr. Sagar Divekar, Advocate with Mr. Abhimanyu Mhapankar,
Advocate for Respondent No. 2.
Mr. Pratham Masurekar, Advocate with Mr. Sumit Yadav,
Mr. Aditya Shah, Ms. Jheel Thakkar and Mr. Karan Asrani,
Advocates i/b R V Legal for Respondent No. 3.
Ms. Silpa Nair, Advocate with Mr. Rahil Shah i/b Veritas Legal
for Respondent No. 5.
ORDER:
1. Three weeks further time is allowed to the appellant to file a rejoinder. List on February 1, 2022.
2. Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether 2 the matter would be taken up for hearing 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 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 signed 24.12.2021 by KSHMI NAIR RAJALAKSHMI H Date: 2021.12.28 msb H NAIR 10:19:06 +05'30'