Salute Advisory LLP vs Securities And Exchange Board Of India

We have heard Ms. Rishika Harish, learned counsel along with Sri Aditya Bhansali and Ms. Khyati Bhandari, Advocates for the appellant and Sri

Gaurav Joshi, learned senior counsel along with Sri Abhiraj Arora and Sri Vivek Shah, Advocates for the respondent through video conference.

Ten days time is allowed to the respondent to file a reply. One week thereafter to the appellant to file rejoinder. Let the matter be listed on August

11, 2020. In the meanwhile, the scheme approved by the Securities and Exchange Board of India (“SEBIâ€​) if any be brought on record.

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.