Sanjiv Bhavnani And Others vs Securities And Exchange Board Of India

The two appeals are against the same order and are being taken up together. Connect with Appeal No. 360 of 2021 Sanjiv Bhanani vs. Securities

and Exchange Board of India and list on July 27, 2021.

For the reasons stated in the application, the delay in the filing of the appeals are condoned. The applications are allowed.

In the meanwhile, the respondent will file a reply within three weeks from today. Three weeks thereafter to the appellants to file rejoinder. The

matter would be listed for admission and for final disposal on the date fixed.

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

taken up for hearing through video conference or through physical hearing.

The present matters were 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.