G.R.K Reddy And Ors vs Securities And Exchange Board Of India

We have heard Sri P. N. Modi, learned senior counsel assisted by Sri Neville Lashkari, Sri Joby Mathew, Sri Anshuman Sugla and Ms. Preethi

Sharma, advocates for the appellants and Sri Shiraz Rustomjee, learned senior counsel assisted by Sri Anubhav Ghosh, Ms. Shreya Parikh and Sri

Ravishekhar Pandey, advocates for the respondent through video conference.

For the reasons stated in the application, the delay in filing the appeal is condoned. The application is allowed.

Connect with Appeal Lodging No. 105 of 2020 (G.R.K. Reddy & Ors. vs. Securities and Exchange Board of India). Six weeks time is allowed to

the respondent to file a reply in the present appeal as well as in the connected Appeal Lodging No. 105 of 2020. Four weeks thereafter to the

appellants to file rejoinder. The matter would be listed for admission and for final disposal on December 10, 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.