AI Structured Summary
Not yet generated for this judgment
Judgment
The learned counsel for Karvy Stock Broking Ltd. respondent Nos. 4 in Appeal No. 70 of 2020 had prayed for additional time to file a reply. Three
weeks’ time is allowed to the said respondent to file a reply. Rejoinder may be filed within two weeks thereafter. Matters would be listed for
admission and for final disposal on January 27, 2021. The lead matter would be Appeal No. 50 of 2020 (ICICI Bank Ltd. vs. SEBI).
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.