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Judgment
We have heard Shri Vinay Chauhan, the learned counsel assisted by Shri K.C. Jacob for the appellant and Shri Mustafa Doctor, the learned senior
counsel assisted by Shri Anubhav Ghosh and Shri Ravishekhar Pandey for the respondent through video conference. The present appeal has been
filed against an order of the Whole Time Member of SEBI. During the pendency of the appeal, an application has been filed before SEBI for
settlement, which application is pending consideration before the respondent.
In the light of the aforesaid, the hearing of the appeal is adjourned for a period of three weeks.
List on September 14, 2020 on which date the settlement, if any, may be intimated to the Tribunal.
We also direct all the parties to approach the Registrar of this Tribunal 48 hours before the date fixed in order to find out as to whether the present
appeal would heard through video conference or through physical hearing depending on the prevailing situation.
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.