Anil Mittal vs Securities And Exchange Board Of India

We have heard Shri Ravichandra Hegde, the learned counsel for the appellant and Shri Shiraz Rustomjee, the learned senior counsel for the

respondent through video conference.

Four weeks time is allowed to the respondent to file a reply. Four weeks thereafter to the appellant to file a rejoinder. Let the matter be listed for

admission and for final disposal on December 8, 2020.

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.