B P Comtrade Pvt. Ltd And Others vs Securities And Exchange Board Of India

Shri Ravi Ramaiya, Chartered Accountant appearing for the appellant states that the appellant does not wish to file any rejoinder affidavit.

We have heard Shri Ravi Ramaiya, Chartered Accountant for the appellant at some length through video conference. We adjourn the matters and

direct the parties to file their written arguments at least 48 hours before the next date.

List for hearing on September 7, 2020. The interim order that was granted earlier will continue till the next date of hearing.

We also direct the appellant 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.