G. V. Films Ltd vs Securities And Exchange Board Of India

We have heard Sri Sean Wassoodew, learned counsel for the appellant assisted by Sri Rupesh Mandhare, advocate and Sri Kumar Desai, learned

counsel assisted by Sri Nishit Dhruva, Sri Chirag Bhavsar and Sri Harshad Vyas, advocates for the respondent through video conference.

2 There is a delay of 88 days in filing the present appeal. For the reasons stated in the application, the delay in filing the appeal is condoned. The Misc.

Application No. 281 of 2020 is allowed.

Connect with Appeal No. 168 of 2020 G.V. Films Ltd. vs. Securities and Exchange Board of India.

The respondent is allowed four weeks time to file a reply in both the appeals. Four weeks thereafter to the appellant to file rejoinder. List this

matter on November 10, 2020 for admission and for final disposal.

Parties are directed to take instructions from the Registra 48 hrs. 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.