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Judgment
We have heard the learned senior counsels/ learned counsels for the parties through video conference.
It has been pointed out by Mr. Somasekhar Sundaresan, learned counsel for the appellants in Appeal No. 224 of 2020 and Mr. Pradeep Sancheti,
learned senior counsel in Appeal No. 231 of 2020 that the company had served a reply only two days ago and again today in the early hours. In view
of the aforesaid, the matter is adjourned to enable the appellants to file a rejoinder within a week. We also make it clear if any additional
information/document is filed in the rejoinder the same may also be provided on a supplementary affidavit to enable SEBI to file a reply to the
supplementary affidavit.
List for hearing on October 29, 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.