Rakesh Sharma vs Securities And Exchange Board Of India

We have heard Sri Vishal Khanavkar, Learned Counsel for the appellant and Sri Rafique Dada, Learned Senior Counsel along with Sri Abhiraj

Arora, Advocate for the respondent through video conference.

Three weeks time is allowed to the respondent to file a reply. Ten days thereafter to the appellant to file rejoinder. The matter would be listed on

September 21, 2020 along with Appeal Lodging No. 190 of 2020 Inventure Growth and Securities Limited Vs. Securities and Exchange Board of

India.

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

taken up for hearing 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.