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Judgment
11 paragraphs · 221 wordsThe present appeal relates to illiquid stock option matters. We have been informed that SEBI has introduced a Settlement Scheme 2020 which
came into effect from August 1, 2020 and is open till October 31, 2020. The learned counsel for the appellant contends that the appellant would like to
consider the scheme and may settle the matter under the said scheme.
We accordingly adjourn the matter and direct that the matter would be listed on August 11, 2020 on which date the appellant may make its decision
known to the Tribunal.
Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the physical hearing
or by video conference depending upon the prevailing situation on that time.
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.