S. N. Sharma vs Securities And Exchange Board Of India

Misc. Application No. 486 of 2020 :

Heard both sides. For the reasons stated in the application for condonation of delay that the appellant is a senior citizen and his wife was suffering

from brain stoke and due to Covid-19 the delay has been occurred. Delay is condoned. Misc. Application is accordingly disposed of.

Appeal No. 472 of 2020 :

Heard. Three weeks’ time is hereby granted to the respondent to file an affidavit-in-reply. Two weeks thereafter to the appellant to file

affidavit-in-rejoinder, if any. Place this appeal for final hearing on February 4, 2021.

Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the physical hearing

or by video conference depending upon the prevailing situation on that time.

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.