Mukesh Chauradiya And Others vs Securities & Exchange Board Of India

A request for adjournment has been made on behalf of the respondent contending that the learned senior counsel is held up in the Hon'ble Bombay High Court. Adjourned for the day. List on May 4, 2021. In the meanwhile, the parties may file their written submissions and the respondent may file their objections to the Misc. Application Nos. 166 of 2021 and 227 of 2020 on or before the next date.

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 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.