Deepak Thakkar vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

We have heard Mr. Pulkit Sharma, Advocate assisted by Mr. Priyanshu Mishra, Advocate for the Appellant and Mr. Kevic Setalvad, Senior

Advocate assisted by Mr. Abhiraj Arora, Mr. Vivek Shah and Ms. Sneha Prabhu, Advocates for the Respondent through video conference.

Connect this appeal alongwith the appeals of Inventure Growth and Securities Ltd. vs. SEBI (Appeal (L) No.190 of 2020), APL Infrastructure Pvt.

Ltd. vs. SEBI (Appeal (L) No.199 of 2020), Sanjay Gupta vs. SEBI (Appeal (L) No.195 of 2020).

Four weeks time is allowed to the Respondent to file reply. Two weeks thereafter to the Appellant to file rejoinder. List this matter on 21st

September, 2020 alongwith the connected appeals for admission and for final disposal.

Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video

conferencing 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.