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Judgment
We have heard Sri Deepak Dhane, learned counsel for the appellant and Sri Abhiraj Arora, learned counsel for the respondent through video
conference.
This is an illiquid stock options matter. The Securities and Exchange Board of India (“SEBIâ€) has introduced a settlement scheme dated
August 01, 2020. The appellant prays that he may be allowed to consider the scheme.
The matter is accordingly adjourned, list on August 11, 2020.
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.