Alok Industries Limited vs Securities And Exchange Board Of India

Heard both the sides through video conference.

Four weeks time is hereby granted to the respondent to file an affidavit-in-reply. Two weeks thereafter for filing affidavit-in-rejoinder, if any.

Place the appeal for final disposal on December 1, 2020.

In the meantime, the effect and operation of the impugned order is hereby stayed until further orders. Misc. Application No. 309 of 2020 is disposed

of accordingly.

We also direct all the parties to approach the Registrar of this Tribunal 48 hours before the date fixed in order to find out as to whether the present

appeal would heard through video conference or through physical hearing depending on the prevailing situation.

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.