Arun Pancharia vs Securities And Exchange Board Of India

We have heard Sri Vikram Nankani, Learned Senior Counsel along with Sri P R Ramesh and Sri Lalit Joshi, Advocates for the appellant alongwith

Sri Arun Panchariya, Appellant in person and Sri Shyam Mehta, Learned Senior Counsel along with Sri Mihir Mody and Sri Shehaab Roshan,

Advocates for the respondent through video conference.

We grant six weeks time to the respondent to file a reply. Four weeks thereafter to the appellant to file rejoinder. The matter would be listed on

November 18, 2020 along with Appeal Lodging No. 212 of 2020 Mukesh Chauradiya Vs. Securities and Exchange Board of India.

Misc. Application No 226 of 2020 for Urgent Hearing is accordingly disposed of.

Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be

taken up for hearing through video conference or through physical hearing.

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.