India Ratings & Research Private Limited And Others vs Securities And Exchange Board Of India

We have heard the learned senior counsel/ learned counsel for the appellants and the learned counsel for the respondent through video conference.

We find that reply has not been filed in Appeal Nos. 523 of 2020 and 90 of 2020. Two weeks further time is allowed to the respondent to file the

reply. Rejoinder may be filed within two weeks thereafter. The appellant may file rejoinder in Appeal No. 556 of 2020 within the same period. List for

admission and for final disposal on March 05, 2021. It will be open to the appellants in the appeal of ICRA Ltd. to file a formal application with regard

to payment of court fee.

Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matters would be

taken up for hearing through video conference or through physical hearing.

The present matters were 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 Private Secretary 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.