Chirag Vinodrai Varaiya vs National Stock Exchange Of India Limited

We have heard Mr. Chirag Vinodrai Varaiya, appellant in person and Mr. Pradeep Sancheti, learned senior counsel assisted by Mr. Sachin

Chandarana, Mr. Rashid Boatwalla and Mr. Pruthvi Dhinoja, advocates for the respondent through video conference.

Misc. Application No. 314 of 2020 for Urgent Hearing is accordingly disposed of.

The subject in the present appeal is similar to the subject of Appeal No. 288 of 2020 (Rakesh Bhatia & Anr. vs. NSEIL). Accordingly, list this

appeal on November 10, 2020 along with Appeal No. 288 of 2020 of final disposal.

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.