Aurora UK Bidco Limited vs Securities And Exchange Board Of India

Since a pure question of law is involved in this appeal regarding the interpretation of Regulation 8(16) of the Securities and Exchange Board of India

(Substantial Acquisition of Shares and Takeovers), Regulations, 2011 we have heard the matter finally without calling for a reply. The respondent is

directed to scan the office notes and circulate the same to the parties as well as to the Tribunal within two days from today. Necessary case laws

may also be scanned and submitted within two days. Order reserved.

After passing the aforesaid order through video conference, the Tribunal received an email dated 08.07.2020 at 4.50 pm from Sri Abhiraj Arora the

learned counsel for SEBI stating therein that the internal notes contains certain observations which are confidential in nature and cannot be shared

with the appellant but have no hesitation in sharing the office notes with the tribunal.

We find it most unfortunate to receive such kind of emails after the passing of the order. No plea of confidentiality was stated by the Senior counsel

and that is why we had directed the respondent to share the internal notes also with the appellant.

However, in order to resolve this issue, we direct the respondent in the first instance to share the office notes to the Tribunal within two days. If the

Tribunal finds that the internal notes are not confidential then the Tribunal will pass further directions in this regard.

5 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.