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Judgment
We have heard Mr. Mukul Rohatgi, the learned senior counsel for the appellant. Mr. Shyam Mehta, the learned senior counsel for SEBI and Mr.
Sancheti, the learned senior counsel for the company respondent no. 2, Mr. Modi, the learned senior counsel for respondent no. 3 BSE and Mr.
Rustomjee, the learned senior counsel for respondent no. 4 at length. Put up this matter on August 31, 2021 for arguments of the appellants in
rejoinder.
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 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.