Ishan Chadha vs Securities And Exchange Board Of India

Connect with Appeal Lodging No. 185 of 2020.

We have heard Sri Sachin Mittal, learned counsel for the appellant and Mr. Vishal Kanade, learned counsel along with Sri Vivek Shah and Sri

Abhiraj Arora, learned counsel for the respondent through video conference.

For the reasons stated in the application, the delay in filing the appeal is condoned. The Misc. Application No. 163 of 2020 is allowed.

An application has also been filed for dispensing with the certified copy of the impugned order. In this regard, we direct the appellant to apply for a

certified copy of the impugned order. If such an application is filed, the respondent will furnish the certified copy of the impugned order within two

weeks. Misc. Application No. 166 of 2020 is disposed of.

Having heard the learned counsel for the parties, we direct the respondent to file a reply within four weeks from today. Three weeks thereafter to

the appellant to file rejoinder. The matter would be listed for admission and for final disposal on September 03, 2020.

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.